JAYARAMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned High Court Government Pleader appearing for the respondent State.

(2.) This is a successive bail petition filed by the petitioner and the allegation against him is that he committed the murder of his daughter since she fell in love with a boy who belongs to some other caste.

(3.) The main contention of the learned counsel for the petitioner is that the petitioner's mother is suffering from cancer and his wife underwent surgery and also the matter is still pending for framing of charge and he is in custody from 2021 and hence he may be enlarged on bail.