MANAANK MUDALIAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This successive bail petition is filed by accused under Sec. 439 of Cr.P.C., for granting regular bail in Crime No. 155/2020 registered by Bharathi Nagar Police Station, Bengaluru for the offence punishable under Sec. 302 of IPC and also filed the charge-sheet pending on the file of Principal City Civil and Sessions Judge, Bengaluru in S.C. No. 542/2021.

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

(3.) The case of the prosecution is that the complainant-Suresha Babu who is the uncle of the petitioner filed a complaint to the Police on 29/12/2020 alleging that his elder brother Amarnath-deceased who is the father of the accused had retired from service six months prior to the incident. He was residing in RBI Quarters Guest House near Halasuru Lake. The deceased brought his son to Bengaluru for the purpose of providing treatment for his psychic disease from the Dr. Ruksana on 26/12/2020 and was staying in RBI Quarters. Subsequently, on 29/12/2020, the complainant got information that his brother got admitted to the hospital on the background of quarrel between the petitioner and his father, where it revealed that the accused said to have assaulted his father-deceased with belt and thereafter poured boiling water on the body of the deceased and thereby committed murder. After registering the case, the Police arrested this petitioner on 29/12/2020. He was remanded to the judicial custody. His earlier bail petition came to be dismissed as withdrawn with liberty to file fresh petition vide order dtd. 16/12/2021.