TIPPANNA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the sole accused under Sec. 439 of Cr.P.C., seeking bail in Crime No.34/2022 of Mundargi Police Station, for the offence punishable under Sec. 302 of IPC.

(2.) The case of the prosecution is that, one Nirmal Dambal, has filed complaint stating that, she is residing at Shirahatti village along with her husband and her co- sisters and one of her sister namely Laxmavva (deceased) was married to the petitioner/accused and were residing at Harogeri village. The petitioner used to quarrel with the deceased Laxmavva and suspecting her character and used to beat her. That on 5/2/2022 at about 10.00 a.m., she received a call from her relative that, her sister Laxmavva was murdered by her husband by beating her with axe to her neck and head portion. She rushed to her sister's place at Harogeri village along with her relatives and found her sister lying on the ground in a pool of blood. On enquiry, she came to know from Smt. Guravva sister- in-law of the deceased Laxmavva that the petitioner/accused has committed the murder of the deceased Laxmavva at 8.00 a.m., when they were quarreling and at that time, the petitioner asked the deceased Laxmavva not to go to anybody's house and at that time, she heard screaming sound of deceased Laxmavva and when she went to their house, she found that the Laxmavva was lying in the pool of blood and the petitioner was present there at that time and he told that he has committed the murder of his wife. The said complaint came to be registered in Crime No.34/2022 of Mundargi Police Station for the offence punishable under Sec. 302 of IPC. The petitioner came to be arrested on the same day i.e. on 5/2/2022 and he is in judicial custody. The petitioner has filed Criminal Misc. No.99/2022 seeking bail and the same came to be rejected by the Principal District and Sessions Judge, Gadag by order dtd. 30/3/2022. Therefore, the petitioner is before this Court, seeking bail.

(3.) Heard the arguments of the learned counsel for the petitioner and the learned HCGP for the respondent- State.