SUNIL SURESH BELLAD Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THIS petition is filed seeking bail in Crime No.185/2012 of Gokak Town Police Station registered for the offence punishable under Section 302 of IPC on 28.09.2012.

(2.) IT is the case of the prosecution that, deceased Krishna was in love with one Salomi and in that connection there was some misunderstanding between himself and Vishnu Kullur who was also proclaiming that, he is in love with her. It is further case of the complainant-Sri.Maruthi, who is father of the deceased that on 27.09.2012, when the petitioner and the deceased along with their friends met together near the Jadhav bridge, there was some altercation between the friends and during the said altercation, it is the case of the prosecution that, the petitioner assaulted the deceased Krishna by means of knife on his neck and ran away. Krishna died subsequently at about 11.20 p,m.

(3.) IT is submitted by learned Counsel for the petitioner that, the petitioner is aged about 19 years and that the incident has happened in the spur of a moment when they were discussing about the love affair of Salomi. It is further submitted that, there was no preparation nor any intention for the commission of the offence. Hence, she submits that, the petitioner may be enlarged on bail.