N.P. MANJUNATH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused No.1 in Crime No.69/2023 registered by Krishnaraja Police Station, Mysuru City, for the offences punishable under Ss. 306 and 34 of IPC, is before this Court under Sec. 439 of Cr.PC.

(2.) Heard the learned counsel for the parties.

(3.) On the basis of the complaint by Premakumari w/o late Chandrappa dtd. 27/8/2023, FIR in Crime No.69/2023 was registered by the Krishnaraja Police Station, Mysuru City, against accused no.1 and five others for the aforesaid offences. It is the case of the complainant that the complainant had five children and her second daughter was given in marriage to deceased Mahadevaswamy, who was residing at Mysuru. Her son-in-law Mahadevaswamy was doing the brokerage business in RMC vegetable market. From the wedlock, the couple had two children, aged about 16 and 15 years. On 27/8/2023, the complainant was informed that her daughter, son-in-law and their children were found dead in their house. Immediately, she rushed to Mysuru along with her son and found the dead bodies of her daughter, son-in-law and their children, which were in a decomposed condition. The complainant and her son allegedly also recovered a death note from the house of the deceased, wherein it was mentioned that the accused persons were the cause for the death of the deceased. It is in this background, the complainant had approached the police and lodged the complaint, which had resulted in registering FIR against accused no.1 and others. During the course of investigation, the petitioner was arrested. Petitioner's bail application filed in Crl.Misc.No.1728/2023 before the Court of V Additional Sessions Judge, Mysuru, was dismissed on 11/9/2023. Therefore, he is before this Court.