YOGESHA Vs. STATE BY PERIYAPATNA POLICE

JUDGEMENT

(1.) This petition is filed under Sec. 439 of Cr.P.C. seeking regular bail of the petitioner/accused in Crime No.253/2021 of Periyapatna Police Station, Mysuru District, for the offence punishable under Ss. 302 and 201 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 of the prosecution is that this petitioner married the victim and victim is the third wife of this petitioner. The victim had snatched the ear stud from the daughter of the petitioner Aishu and the same was brought to the notice of this petitioner and when he questioned the same, the victim quarreled with him and with an intention to take away her life, around 11.00 p.m., assaulted with stone and also hit her head on the wall and after committing murder, he kept the dead body in a barren house. That on 22/9/2021, with an intention to screen the evidence, he took the dead body in the motorcycle and disposed of the same by throwing in a pathway and dead body was found in Sy.No.18/1 and after noticing the dead body, case has been registered and the police have investigated the matter and filed the charge-sheet against this petitioner that he committed the murder.