BHEEMARAYE Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 439 of Cr.P.C., seeking to enlarge the petitioner on bail in Crime No.73/2022 of Gurumitkal Police Station, registered for offence punishable under Sec. 302 of IPC.

(2.) Heard both sides and perused the material on record.

(3.) Brief facts of the case are that, deceasedParvati is the daughter of first informant. Her marriage was performed with the petitioner a year prior to the date of incident and they had no issues. On 14/5/2022 at about 6:00 a.m., the first informant was informed that his daughter-Parvati has been murdered by her husband/petitioner. He went to Gopalapur village and saw the dead body of his daughter and then lodged a complaint with the respondent-police against the petitioner.