KOTESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner is the sole accused in Cr.No.188/2022 of Shiralakoppa Police Station, Shikaripura, which is registered on a complaint lodged by the wife of the deceased for the offence punishable under Ss. 504 , 506, 307 and 302 of IPC. On completion of investigation, the police have filed charge sheet for the offence punishable under Ss. 504, 506, 448, 323 , 307, 302 and 326 of IPC.

(2.) This petition is filed under Sec. 439 of Cr.P.C. for grant of bail to the petitioner.

(3.) I have heard Sri.C.H.Hanumantharaya, the learned counsel for petitioner, the learned High Court Government Pleader for respondent-State and the learned Senior counsel Sri Murthy D.Naik, appearing for the defacto complainant.