AJEET @ AJAY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner-accused No.3 is before this Court seeking grant of bail under Sec. 439 of Cr.P.C. in Crime No.65 of 2021 of Chadchan Police Station, registered for the offences punishable under Ss. 302 and 201 of the Indian Penal Code (for short 'IPC'), on the basis of the first information lodged by informant Sri.Mallana Dyapur. After investigation, the charge sheet is filed for the offences punishable under Ss. 120B, 302, 201, 341 read with Sec. 34 of IPC.

(2.) Brief facts of the case are that, the informant Mallana Dyapur filed first information against accused No.1 and others alleging that his son Aravind has studied B.A. degree and after completing his education, he started residing at Indi in a rented room along with his friends and was preparing for competitive examination. He came in contact with accused No.1 and both of them were friendly. However, accused No.1 had already got married accused No.3. Since 10/7/2021, deceased Aravind was found missing and his mobile phone was switched off. On 13/7/2021, the informant came to know about a dead body lying near Chadchan. The informant identified the dead body which was found by the side of Humadi road in a half burnt position. There were several injuries found on the dead body and he suspected that accused No.1 who had married accused No.3 along with her family members might have caused the death of the deceased by assaulting with sharp edged weapon and burning the dead body to screen the evidence. On the basis of this information, the FIR was registered and the investigation was undertaken. After investigation, the charge sheet was filed as stated above. It is stated that the matter is still pending for committal to the Trial Court.

(3.) Heard Sri. C. V. Nagesh, learned senior counsel appearing for Sri Raghavendra K. and Sri S.S.Mamadapur, for the petitioner and Sri H.S.Shankar, learned High Court Government Pleader for the respondent-State. Perused the materials on record.