CHAITHRA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner-accused No.2 under Sec. 439 of Cr.P.C. for granting bail in Crime No.86/2022 registered by Bidadi police station for the offences punishable under Ss. 302 , 201 , 120B , read with 34 of IPC . Now pending on the file of III Additional District and Sessions Judge, Ramanagar in S.C.NO.77/2022.

(2.) Heard the arguments of learned counsel for the petitioner and learned High Court Government Pleader for respondent/State.

(3.) The case of the petitioner is that the respondent/police registered a case against the unknown persons on the complaint of CW1 Nandisha filed on 25/2/2022 alleging that his father went for the supply of milk, but he did not return, later he was found dead. During the investigation, this petitioner was arrested by the police who is the wife of the CW1 and on enquiry she has revealed that the deceased father-in-law was obstructing her from continuing the illicit intimacy with the accused No.2 Therefore, she gave supari to the accused No.1 for committing the murder. Accordingly, the accused No.1 committed the murder. The bail petition of this petitioner was rejected previously. Now petitioner is before this Court with changed circumstances.