OLLETI BHARGAV CHOWDARY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 439 of Cr.P.C. by the sole accused in Crime No.233/2022 of Subramanyapura Police Station.

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

(3.) Brief facts of the prosecution case are that the complainant's son, deceased Tangarasan was working with a contractor by name Bhaskara for the past fifteen years doing plastering work. On 28/7/2022 at about 11.00 a.m., he left the house for work and at around 2 p.m., the accused, working as a writer, came to the house looking for complainant's son stating that he has stolen some steel materials from the construction site and then asked the complainant to send her son near the construction place. On 29/7/2022 at about 11.00 a.m., when her son was in the house, the accused once again came and took her son on his scooter saying that he will not harm him for the theft committed by him. Later, at around 11.30 p.m., the police came and took the complainant near the building where he was working wherein, she saw her son lying dead with bleeding injuries.