(1.) This petition is filed under Sec. 439 of Cr.P.C. seeking regular bail of the petitioner in Crime No.50/2022 registered by Santhebennur Police Station, Davanagere, for the offence punishable under sec. 302 IPC.
(2.) Heard the learned counsel for the petitioner and the learned High Court Government Pleader appearing for the respondent-State.
(3.) The respondent police registered a case based on an e-mail complaint dtd. 8/4/2022 wherein an allegation is made that husband of the complainant is working as driver maintaining a pick up vehicle. He came in contact with one person who introduced himself as Ramesh @ Suresh Siddanamata, Davanagere. Her husband went on 21/3/2022 and came back on 22/3/2022 and at that time he was not keeping well. When she enquired her husband, he informed that Ramesh @ Suresh gave a cake and after consuming the same he developed ill-health. On 2/4/2022 he was shifted to K.S.Hegde Hospital wherein he took first aid and after examination it came to be known that he was administered poison and hence immediately he was shifted to Wenlock Hospital on 4/4/2022 and he passed away on 8/4/2022 and case has been registered.