SHASHIKUMAR M. SHASHI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 439 of Cr.P.C. seeking regular bail of the petitioner in Crime No.19/2020 of Madanayakanahalli Police Station, Bengaluru Rural District for the offence punishable under Sec. 302 of IPC.

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

(3.) The factual matrix of the case is that the complainant is the elder sister of the deceased and in the complaint the complainant stated that the petitioner/accused i.e., husband of her sister used to quarrel with her sister regularly suspecting her fidelity and that on 13/1/2020 at about 8.30 p.m. when accused came to the house, he found her wife in a half-naked position and hence, suspecting her fidelity, the petitioner assaulted on her with his hands as well as club on her head, back and hands and that on 14/1/2020 in the early morning, the complainant went to the work and at around 1.00 p.m., brother of this petitioner came and told that her sister is not breathing and the complainant rushed to the spot and found the dead body of her sister and she also found injuries on the dead body and suspecting the role of this petitioner on the ground that he inflicted the injury with some object and committed murder of her sister, lodged the complaint against the petitioner. Based on the complaint, the police have registered the case and after completion of investigation, charge sheet has been filed against this petitioner for the aforesaid offence.