SHADAKSHARASWAMY H.M. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the accused No.1 under Sec. 439 of the Code of Criminal Procedure, 1973, for granting bail in Crime No.117/2021 registered by Belakavadi Police Station, for the offence punishable under Ss. 302, 201, 498A, 304(B) and 34 of the Indian Penal Code, 1860 and Ss. 3 and 4 of the Dowry Prohibition Act, 1961.

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

(3.) The case of the prosecution is that on a complaint filed by the father of the deceased-Sandhya, the police registered a complaint on 17/11/2021 for missing of the deceased- Sandya who is wife the petitioner. During the investigation, the police have apprehended the petitioner and recorded voluntary statement, wherein he has confessed that he has committed a murder of his wife by drowning in the water and thrown the dead body in the water. Thereafter, at the instance of the petitioner, the police have traced the dead body. The petitioner was remanded for judicial custody and he approached the Sessions Court for granting bail, which came to be rejected. Hence, he is before this Court.