KUM. SITHARA S. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 439 of Cr.P.C. seeking regular bail of the petitioners in Crime No.59/2021 of Hebbal Police Station, Mysuru, for the offence punishable under Ss. 302 , 201 , 114 , 120B read with 34 of IPC .

(2.) Heard the learned counsel for the petitioners and the learned High Court Government Pleader appearing for the respondent-State.

(3.) This Court earlier rejected the bail petition of petitioner No.2 vide order dtd. 24/5/2022 in Crl.P.No.4424/2022 on merits, wherein in paragraph No.6, this Court discussed in detail that wooden stick which was used by petitioner No.2 was recovered and also observed that there were seven external injuries and cause of death is due to head injury sustained with history of tying plastic cover to the face and neck of the victim. This Court in paragraph No.7 rejected the contention of the petitioner that the petitioner is a woman and is having a small child in coming to the conclusion that when a serious offence of murder of grandmother is committed by the petitioner, it is not a case for granting bail.