MURTEPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) petitioner - accused, who is sought to be prosecuted for the offence punishable under Sec. 302 of IPC, has filed this petition to enlarge him on bail.

(2.) Heard the learned counsel for the petitioner - accused and the learned High Court Government Pleader for the respondent - State.

(3.) The petitioner - accused had filed a unnatural death complaint stating that, on 3/3/2023 her daughter died by consuming poison, since she was depressed as she was not sent to Bengaluru for studies. After the postmortem report was submitted, the police, on noticing that there were injuries sustained on the body of the deceased daughter of the accused herein, registered the FIR for the offence punishable under Sec. 302 of IPC suspecting that, the death of the daughter of the petitioner is a homicidal death. The voluntary statement of accused is alleged to have been recorded, wherein he alleged to have stated that, he has forcibly made his daughter to consume poison for having an affair with one Abhishek.