MANIYAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This Criminal petition is filed by the petitioner/accused No.1 under Sec. 439 of Cr.P.C., for granting regular bail in Crime No.271/2021 of Nanjanagudu rural Police Station, Mysuru district for the offence punishable under Ss. 143, 147, 323, 342, 304, 182, 504, 114 read with 149 of IPC, pending on the file of the VI Additional District and Sessions Judge, Mysuru district in S.C.No.218/2022.

(2.) Heard the arguments of learned counsel for petitioner and learned HCGP for respondent-State.

(3.) The case of the prosecution is that on complaint of mother of deceased Smt.Mahadevamma case came to be registered by the police on 28/11/2021 alleging that her son deceased was having illicit intimation with petitioner and after some time she left his company. However, the deceased used to come and disrupt this petitioner. Therefore, the present petitioner complained to her father and other relatives and all of them assembled on 27/11/2021 they all assaulted deceased with hands and legs. He was brought to the house of this petitioner and after tying him they called police and handed over to the police. When he was taken to hospital he succumbed to the injuries on 28/11/2021. The police arrested this petitioner on 30/11/2021, she was remanded to judicial custody. Her bail petition came to be rejected hence she is before this Court.