KRISHNAMURTHY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner and the learned Government Pleader.

(2.) THE petitioner is accused of an offence punishable under Sections 302 and 316 of the Indian Penal Code, 1860. It is alleged by the complainant that the petitioner had seduced his daughter and had refused to marry her. It is only after much compulsion it is said that the petitioner had married. There was no love lost between the petitioner and his wife. When she was married she was said to be four months pregnant and in the ninth month of her pregnancy she had developed stomach pain. It is alleged that the petitioner had taken her out in the dead of the night in an autorickshaw purportedly to a hospital on account of her stomach pain and is said to have met with an accident in which the complainant's daughter is said to have died.

(3.) THE other reason assigned is that the petitioner who had apparently taken his wife during the night hours to hospital alone, in an auto rickshaw when other family members were present in the house. He had not bothered to seek any one's assistance. Taking out the deceased alone in an auto rickshaw who was in an advanced stage of pregnancy at mid -night pointed to a possible design on the part of the petitioner to kill her and therefore the Court below has denied bail.