PARASAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This criminal petition is filed by the petitioner/accused under Sec. 439 of Cr.P.C., seeking for grant of bail in Crime No.86/2021 registered by Mudalgi Police Station for the offences punishable under Ss. 498A and 302 of Indian Penal Code (for short ' IPC ').

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

(3.) The case of the prosecution is that on the complaint of the mother of the deceased namely Kashavva filed the complaint before the Police on 10/6/2021 alleging that her daughter Kasturi @ Laxmi was married with the accused about 10 years back and she was residing with the accused. About one or two years back there was quarrel between her daughter and the accused. Therefore she went and asked the accused, at that time the accused assaulted the complainant also, therefore she brought back her daughter along with the children and residing in her house. Subsequently, some days after the accused came and requested her that he will look after her daughter therefore took her daughter and children and residing in the rented house near to the house of the complainant. That on 10/6/2021 at 1.00 to 1.30 a.m., her grand son-CW.24 came and informed the complainant that his father was assaulting his mother and there was quarrel between them. Immediately she went their and found her daughter was succumbed to the injuries and she was shifted immediately to the Government hospital later she was got admitted to the other hospital. After lodging the complaint against the accused, daughter succumbed to the injuries by the accused on 14/6/2021. The Police arrested the petitioner on 13/6/2021 and remanded to judicial custody. The investigation is completed and the charge sheet has been filed. The petitioner approached before the Sessions Court for grant of bail, which came to be rejected. Hence, he is before this Court.