SUSHMITHA S. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused No.2 in S.C.No.142/2022 pending before the Court of III Addl. District and Sessions Judge, Hassan, arising out of Crime No.15/2022 registered by the Konanur police station, Hassan District, for the offences punishable under Ss. 302 r/w 34 of IPC is before this Court under Sec. 439 Cr.P.C.

(2.) Heard learned counsel for the parties.

(3.) On the complaint of B.C. Manjunatha, owner of B.S.C. lodge, Konanur, Arkalagudu Taluk, dtd. 18/1/2022, FIR in Crime No.15/2022 was registered for the aforesaid offences against one Lakshmana and the petitioner herein. In the complaint it is averred that on 18/1/2022 at about 04.30 P.M., petitioner came to the lodge of the complainant and checked into room No.1 of the lodge. She allegedly informed the complainant that her husband would be coming to the room after sometime. At about 04.45 P.M. one Sri. Dileep and another also checked into the lodge and they were in room No.3. At about 06.30 P.M. the complainant heard some loud sound from the lodge and when he went towards room No.1, lady who was staying in the room went outside and complainant found blood near the room and therefore, he closed the door of the room from outside and immediately called the police.