RAMESH B. R. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner is the sole accused in Crime number 67/2023 of Kodigehalli Police Station, registered for the offence punishable under Sec. 302 IPC. Investigation is completed and charge sheet is filed. This petition is filed under Sec. 439 of Cr.P.C. to enlarge the petitioner on bail.

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

(3.) The case of the prosecution is that, deceased Asha B.R. is the daughter of the petitioner/accused. She married one Nagaraju Huddar in the year 2019 and it was a love marriage. Since their marital relationship was not cordial, she was staying along with her parents in their house at No.39/40, Dhanalakshmi layout, Virupakshapura, Bangalore. She used to pick up quarrel with her parents and demand money for her expenses. She was abusing them saying that they have spoiled her life. Fed up with her behaviour, on 16/3/2023 at about 3.00 a.m., when she was sleeping in her bedroom, petitioner herein assaulted on her head with a club and committed her murder.