AMEER 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.135/2021 registered by Harugeri Police Station, for the offence punishable under Sec. 302 of the Indian Penal Code (for short ' IPC ').

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

(3.) The case of the prosecution is that on the complaint of one Shekhar Lakshman Rudrannavar filed before the Police on 1/8/2021, alleging that his daughter Laxmi aged about 16 years along with her younger sisters went to Harugeri Karisiddeshwar Jatra on 1/8/2021 at 11.00 a.m., himself and his wife went for some other purpose, after 2 to 10 minutes the complainant received a phone call and his another daughter Bhagyashree informed him that the petitioner/accused said to be stabbed Laxmi and caused injuries. The complainant immediately went there and shifted deceased-Laxmi to the hospital on his motorcycle and for higher treatment he was taken her in ambulance and on the way she died. After registering the case, the Police arrested the petitioner/accused on 1/8/2021 and remanded to judicial custody. The bail petition filed by the petitioner came to be rejected hence the petitioner is before this Court.