NEELAKANTA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 439 of Cr.P.C. praying to enlarge the petitioner/accused on bail in Crime No.47/2022 of HAL Police Station, Bengaluru City registered for offence punishable under Sec. 302 of the Indian Penal Code, 1860 (hereinafter referred to as ' IPC ' for short).

(2.) Heard the learned counsel for petitioner and learned High Court Government Pleader for respondent - State and perused the material on record.

(3.) The petitioner is accused of committing the murder of his wife - Nagamma on the night intervening 7/8/3.2022 in his house situated at Munirajanna Building, 7th Cross, Kalappa Layout, Benagaluru.