GANGADHAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner/accused under Sec. 439 of Cr.P.C for granting anticipatory bail in S.C.No.169/2021 arising out of Crime No.63/2021 registered by the Rayalpad police station, Kolar District, charge sheeted for the offence punishable under Ss. 302 and 201 of IPC.

(2.) Heard the arguments of learned counsel for the petitioner and learned HCGP for the State.

(3.) The case of the prosecution is that on missing complaint filed by one Ramachari, the husband of the deceased/Jyothi to the police on 23/7/2021 alleging that his wife was missing from 6/7/2021. Subsequently, the police apprehended this petitioner on 15/8/2021. On enquiry, it was revealed that the accused murdered the deceased Jyothi and had buried the dead body. Subsequently to destroy the evidence, he has burnt the dead body of the deceased . After completion of investigation, police filed the charge sheet. His earlier bail petitions came to be rejected by this court. Therefore, once again this petitioner is before this court.