ISMAIL ZAIULLA Vs. STATE

JUDGEMENT

(1.) This petition is filed by the petitioner-accused under Sec. 439 of Cr.P.C. seeking regular bail in Crime No.19/2022 registered by Chitradurga Kote Police Station, for the offences punishable under Ss. 302 , 498(A) of IPC.

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

(3.) The case of the prosecution is that one Syed Sigbath Ulla, filed a complaint before the police on 13/2/2022 alleging that his deceased sister Syeda Mubarak Unnisa married the petitioner-accused ten years back and they are having two children. The accused was suspecting the fidelity of his wife and used to quarrel with her. It is further alleged by the complainant that on 13/2/2022 at 3.45 a.m., he received a phone call from C.W.2 stating that the accused quarrelled with his wife, chased her and murdered her by a cement brick. After receiving the dead body, the complainant lodged the complaint. The petitioner was arrested and he was remanded to judicial custody. The petitioner approached the Sessions Judge for bail, which came to be rejected. Hence, he is before this Court.