GANGADHAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This Criminal petition is filed by the petitioner/accused under Sec. 439 of Cr.P.C., for granting regular bail in Crime No.63/2021 registered by Rayalpad Police Station, Kolar District for the offences punishable under Ss. 302 and 201 of IPC pending in Crl.Misc.No.913/2021 pending on the file of the II Additional District and Sessions Judge, Kolar.

(2.) Heard the arguments of learned counsel for petitioner and learned HCGP for respondent-State.

(3.) The case of the prosecution is that on missing complaint filed by one Ramachari the husband of the deceased/Jyothi filed complaint before police on 23/7/2021 alleging that his wife left the house on 6/7/2021 at 10.45 a.m. and did not return back. After enquiry with in-laws house, he has filed missing complaint. During the investigation the police said to have found dead body of the women on 13/8/2021 in the land of one Military Rangappa and during the investigation the police arrested this petitioner on 15/8/2021 and he has been remanded to judicial custody, his bail petition came to be rejected