RAHEEMKHAN Vs. STATE

JUDGEMENT

(1.) This petition is filed by the petitioner/accused No.3 under Sec. 439 of Cr.P.C. for granting regular bail in Crime No.208/2021 registered by K.R.Pete Rural Police, Mandya, for the offences punishable under Ss. 302 , 201 , 120B read with 34 of IPC .

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

(3.) The case of the prosecution is that on 27/10/2021 at about 7.30 a.m., the complainant received a phone call stating that his brother Nasir Pasha was murdered near Hazrath Nizamuddin daraga and on receipt of the said call, the complainant came near the spot and after seeing the dead body of his brother, the complainant suspected on the wife of his deceased brother on the ground that as there was quarrel between them and on that background, the alleged murder has been committed by his wife and firstly, the case was registered against unknown persons and after completion of the investigation, the case has been registered against accused Nos.1 and 2 and accused No.1 who is the wife of the deceased in her statement deposed that accused Nos.1 to 3 hatched conspiracy and committed the murder and to destroy the evidence, they poured the petrol and let the fire and based on the voluntary statement of accused Nos.1 and 2, this petitioner/accused No.3 was arrested on 28/10/2021 and he approached the Trial Court for grant of bail but his bail application came to be rejected. Hence, he is before this Court.