CHANDRASHEKARAIAH @ CHANDRU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner.

(2.) The petitioner is accused of having committed the murder of the wife of the complainant. It transpires that the complainant was employed as a First Division Assistant in the Backward Classes and Minorities Welfare Department. As usual the complainant had left for work and his son had left for college at about 9.30 A.M. When he returned at 7.30 P.M. he thought that something was amiss because his dog was continuously barking and he found that the front door was not locked and when he entered the house he found his wife lying dead in a pool of blood.

(3.) The learned counsel would submit that in the absence of any material except suspicion, the petitioner being remanded to custody results in grave injustice and seeks enlargement on bail.