C GOVINDARAJU, Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THIS petition is filed by the petitioner -accused No.8 under Section 439 of Cr.P.C. seeking his release on bail of the offences punishable under Sections 120 -B, 109, 143, 147, 148, 150, 506(B) and 302 read with Section 149 of IPC.

(2.) BRIEF facts of the case are that on 20.11.2012, upon the information of Umadevi @ Uma, W/o. Lingaraju, for the death of her husband Lingaraju, an FIR came to be registered in Crime No.288/2012 by the respondent police for the offence punishable under Sections 302 read with Section 34 IPC against 3 unknown persons and suspecting involvement of petitioner.

(3.) THE allegations made in the complaint in brief are that, the informant Smt. Umadevi was residing with her husband Sri. Lingaraju, her children and her mother at BMK Layout, Bangalore. Lingaraju was doing real estate business and was the editor of a newspaper 'Maha Prachanda'. On 20.11.2012, at about 6.45 a.m., deceased Lingaraju was drawing water from a public tap near his house and Uma Devi also went to fetch water. Three unknown persons came running, two armed with sickles and one with a knife. They assaulted her husband Lingaraju with the said weapons and when she tried to protect her husband, she was chased. When she came back, she found that the said three persons had assaulted her husband brutally and killed him and had fled away towards Valmikinagar. It is alleged that she can identify the assailants. The informant further stated that she suspected the involvement of the Petitioner in the murder of her husband as he nurtured grudge against her husband suspecting that her husband was responsible for the raid conducted by the Lokayukta Police on his house. She further alleged that her husband was also being called on phone and was being threatened and hence she suspected the role of the Petitioner. She sought for an action against the offenders. On the basis of the said complaint, the case was registered by the respondent police.