VELUMURUGAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE case is registered against the petitioner, who is Accused No. 1 in Crime No. 175/2013 registered by Chamarajanagar Rural Police for the offences punishable under Sections 302, 201, 114 R/W. 34 IPC.

(2.) THE complainant is the brother and the accused No. 2 is the wife of the deceased. In the complaint, it is stated that, the deceased and the petitioner had been to Terekambi to purchase groundnut and the deceased informed his brother that he would visit him at Vaddagere Village. Accused No. 2 telephoned to the brother of the deceased and asked as to whether his brother visited his place and he informed that the deceased had not visited to him at Vaddagere Village. As a result of his missing, a complaint was made on 13.07.2013. It is the case of the complainant that the body of the deceased was recovered on 15.07.2013 from the bush. The brother of the complainant made a statement before the police on the basis of information gathered from the villagers.

(3.) THE learned counsel appearing for the petitioner submits that as per complaint the petitioner was living with his wife in the garden land. Except that there is no witness and overt acts against accused No. 1. Further, it is submitted that Accused No. 2 has been granted bail.