SHARATH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri. Vivek S. Reddy, learned Senior counsel for Sri. Ramesha H. N., learned counsel for the petitioner and Sri. Vinayaka V.S ., learned High Court Government Pleader for the respondent-State. Perused the records.

(2.) Present petition is filed under Sec. 439 of Cr.P.C. with the following prayer:

(3.) The brief facts of the case are as under: Upon a complaint lodged by Smt. Hashraf Unnisa, wife of deceased-Noorulla, Arasikere Rural police have registered a case in Crime No.111/2021 on 11/8/2021. The gist of the complaint averments reveal that the councilor of Arasikere town by name-Sikandar came near the house of complainant and informed the complainant that he came to know that her son has been murdered by somebody near Karehalli hillock. Immediately herself and others proceeded to the said spot. They found the dead body of Nawaz. On further verification she noticed that chilli powder was sprinkled on the eye and face of the deceased and put a large boulder on his face and head and assaulted and stabbed him using knife on his neck, back, legs and hands and committed his murder. After registering the case, police conducted investigation and filed charge sheet as against the present petitioner including other accused persons.