G.S.VENKATESH Vs. STATE

JUDGEMENT

(1.) This petition is filed by the accused under Sec. 439 of Cr.P.C. seeking regular bail in Cr.No.191/2021 registered by Malur Police Station for the offence punishable under Sec. 302 of IPC and under Ss. 25 and 27 of the Arms Act, 1959.

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

(3.) The case of the prosecution is that on 3/7/2021 at about 7.30 p.m. when the complainant-wife and her husband were quarrelling with each other about their family affairs, at that time the accused, who was residing to their adjacent house came and questioned them as to why they are scolding him. The complainant informed the accused that they were quarreling with each other about their family issues and did not scold him saying so she took him and left him to his house and while her husband was standing near his house, the accused brought a country made pistol from his house and shot her husband on his private part and caused bleeding injuries. When he was lying in the pool of blood, the accused again went inside his house and brought machete and stabbed on his chest and caused injuries. After sustaining injury, her husband lost his breath. A case was registered against the accused and he was arrested and remanded him to judicial custody. The trial Court rejected his bail. Hence, the accused is before this Court.