CHAITRA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner under Sec. 439 of Cr.P.C. seeking for enlarging her on bail in Crime No.353/2022, registered by Harohalli Police Station, for the offences punishable under Ss. 120B, 302, 201 r/w 149 of IPC, which is pending on the file of Principal Civil Judge (Jr. Dn.) and JMFC Court, Kanakapura, Ramanagara District.

(2.) Heard learned counsel appearing for petitioner and learned High Court Government Pleader and perused the FIR, charge sheet and other records made available in this petition.

(3.) The case of the prosecution as it emerges from the prosecution papers is that accused Nos.1 and 5 were having illicit relationship among them and the deceased Kiran Gowda was the husband of accused No.5. It is submitted that on account of the illicit relationship between accused Nos.1 and 5, they hatched a plan to finish the deceased Kirangowda and accused No.1 along with accused Nos.2, 3 and 4 made the deceased Kirangowda to accompany him in a car and while they were in the car, accused killed deceased Kirangowda using the mobile charging wire. Later the body was taken to Gullatti Kaval reserve forest area and it was burnt by pouring diesel. The motor cycle of the deceased was thrown into Kadujakkasandra lake. It is contended that accused No.5/petitioner also participated in the criminal conspiracy of commission of the offence.