RAMAIAH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner/accused under Sec. 439 of Cr.P.C., seeking regular bail in Crime No.8/2022 registered by Badavanahalli Police Station, Tumakuru, pending on the file of IV Additional District and Sessions Judge, at Madhugiri, in S.C.No.5015/2022, for the offence punishable under Sec. 302 of IPC.

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

(3.) The case of the prosecution is that the complainant Mr. Dinesh, who is relative of the deceased Ramesh, filed a complaint alleging that on 1/2/2022, at about 3.30 p.m. Mr.Ramesh was sitting in front of one Mr. Chikkanna's house. At that time, the accused came there by scolding that somebody was spreading news that the daughter (Ms. Radha) of his elder brother Mr. Hanumantharayappa, who was still studying 10th Standard, should be given in marriage to one Mr.Nagesh. On that back ground there was quarrel between the deceased and the accused, at that time, the accused is said to have abused the deceased in filthy language and picked up a club found on the spot and assaulted on the head, due to which he sustained grievous injuries. Immediately, the injured was shifted to the hospital for treatment and on the very next day, he succumbed to the injuries. Initially the case was registered for the offences punishable under Ss. 307 and 504 of IPC. After the death Sec. 302 of IPC was inserted by the police. The petitioner was arrested on 3/2/2022 and was remanded to judicial custody. Since his bail petition came to be rejected, the petitioner is before this Court seeking bail.