CHAITHRA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This criminal petition is filed by the petitioner/accused No.2 under Sec. 439 of Cr.P.C., for granting regular bail in Crime No.86/2022 registered by Bidadi Police Station, Ramangara for the offences punishable under Ss. 302 , 201 , 120-B read with Sec. 34 of IPC on the file of the Principal Senior Civil Judge and CJM, Ramangara.

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

(3.) The case of the prosecution is that on the complaint filed by one Nandisha the husband of this petitioner filed complaint to police on 25/2/2022 alleging that his father Gantappa went to supply the milk but he did not return for the day and late in the night, he came to know that his father was found dead, near Sante place and immediately went and saw and lodged the complaint against unknown persons. The police registered case against unknown persons under Sec. 302 of IPC. Subsequently, on 13/4/2022 police arrested this petitioner, as per the voluntary statement of accused No.2 and as per his voluntary statement it was revealed that accused Nos.1 and 2 were having illicit intimacy and deceased being a father-in-law of this petitioner had not allowed the petitioner to stay and enter to the house of the deceased after her marriage with CW1 and also not participated in the marriage as her marriage with CW1 was a love marriage. Subsequently, she found the deceased was obstacle for her life. Therefore, she said to have given supari to accused No.1 by handing over her Gold Mangalya Chain worth Rs.1.50 lakhs as supari to accused No.1 to commit murder. Accordingly, on 24/2/2022 the accused No.1 assaulted the deceased with iron rod and said to have given by this petitioner, on the head of the deceased and after he fell down he also stabbed on the stomach and caused death. He also said to have destroyed the cloth used during the murder. After registering the case, the police arrested accused No.1 and the petitioner/accused No.2 was also arrested by the police and recovered iron rod at the instance of accused No.1. The investigation completed and charge sheet has been filed. Her bail petition came to be rejected by the Sessions Judge, hence she is before this Court.