SUDHAKAR B.G. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 439 of Cr.PC. to enlarge the petitioner on bail in Cr.No.417/2022 registered at Hosakote Police station for the offence punishable under Ss. 302, 506 IPC.

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

(3.) Deceased Swapna is the wife of the petitioner. Petitioner was suspecting that she was having illicit relationship with others. Hence, their marital relationship was not cordial. The deceased was staying in the house of her parents situated in Kaverinagara, Hoskote Town. On 29/11/2022, at about 7-00 to 7.15 p.m., the petitioner went to her house armed with a knife and stabbed her and committed her murder.