PUNDALIK Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This criminal petition is filed by the petitioner/accused under Sec. 439 of Code of Criminal Procedure, 1973 (hereinafter referred to as ' Cr.P.C .', for short) for granting bail in respect of Crime No.153/2021 registered by Gokak Rural Police for the offence punishable under Sec. 302 of Indian Penal Code, 1860 (hereinafter referred to as the ' IPC ', for short) pending on the file of XII Addl. District and Sessions Court, Belagavi, sitting at Gokak.

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

(3.) The case of the prosecution is that one Laxman S/o Pundalik Kottal has filed complaint with Police alleging that accused is his father and deceased is his mother. His parents have two children i.e. himself and another brother Vithal. Both are married. There was a regular quarrel between his father and mother. His mother used to give rough answers to his father's questions, hence daily for one or the other reason, they used to quarrel. On 30/8/2021 in the morning at 6 a.m., again quarrel took place between his father and mother. He went to Gokak town for selling lady fingers and his mother went to land to bring fodder. At 1.30 p.m., he received phone call from his brother that his father has committed murder of his mother and immediately, he came back to home. On enquiry, it came to know that his father went to land at 12.30 p.m. and his mother is coming back to home with fodder. At that time his father asked his mother why she was late. At that time she has given rough answer. In anger, his father assaulted his mother with sickle carried by him on her head and hand. The injured mother died at spot. After registering the case, police arrested the petitioner on 1/9/2021. He filed bail petition before Sessions judge and the same came to be rejected. Hence, he is before this Court seeking regular bail.