H.S. ANANDA Vs. STATE

JUDGEMENT

(1.) The petitioner is before this Court in this petition filed under Sec. -439 of Cr.P.C . for grant of regular bail, in a case pending against him in S.C. No.87/2023, on the file of IVth Additional-District And Sessions Judge, Hassan, sitting at Channarayapatna, arising out of Crime No.216.2022 of Channarayapatna Rural Police Station.

(2.) I have heard the submission of the learned counsel for petitioner and the learned High Court Government Pleader for the State and perused the material on record.

(3.) The petitioner is accused of committing the murder of his wife on 3/12/2022 at about 6.00 p.m., by hitting her head with an iron rod, near Muddalihalli Gate, NH-75, B.M.Road. Complaint is lodged by one Shivaprasad, an eye-witness to the incident. He has stated that while he and his friends were proceeding in two motorcycles, they noticed a person assaulting the deceased on head with an iron rod and immediately on seeing them, he started the auto-rickshaw and fled away. Thereafter, the Police were called, who came and shifted the injured to the hospital. But she was declared dead.