HULIGAMMA Vs. STATE

JUDGEMENT

(1.) This bail petition is filed under Sec. 439 of Cr.P.C. for enlarging the petitioner/accused No.2 on bail in Crime No.96/2022 of Avalahally police station for the offence punishable under Ss. 302 and 201 read with Sec. 34 of IPC.

(2.) The brief facts of the case are that On 17/3/2022, a complaint was filed by one Srinivasa son of late Venkataramaiah resident of Poojenahally of Chikkaballapur taluk making allegation that the present petitioner along with others assaulted the deceased on 16/3/2022 from 6.30 p.m to 11.30 p.m and caused his death and thereafter in order to screen themselves from the offence of murder, they placed the body on the varanda by covering it with a blanket and by placing garlands to show that it was a natural death. It is further alleged that on verification there were lot of injuries on the body of the deceased and hence, complainant has set the law in motion. On the basis of this complaint, crime came to be registered and petitioner was arrested along with other accused. According to the prosecution certain recovery was also made at the instance of the present petitioner. Subsequently, the investigating officer has concluded the investigation and submitted the charge sheet.

(3.) Learned counsel for the petitioner has filed a bail petition on the ground that petitioner is a senior citizen aged about 65 years and she has been falsely involved in this case. It is also alleged that the complaint was lodged against accused Nos.1, 3 and 4 and there were no allegations made against petitioner in the complaint. He would also undertakes to abide by the terms and conditions to be imposed by this Court. Hence, he would seek for admitting the petitioner on bail.