T. KALLESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THIS petition is filed by petitioners -accused Nos. 3 and 4 under Section 439 of Cr. P.C. seeking their release on bail of the alleged offences punishable under Sections 302, 392, 201 r/w Section 34 of IPC registered in respondent -police station Crime No. 283/2013.

(2.) HEARD the arguments of the learned counsel for the petitioners -accused Nos. 3 and 4 and also the learned Government Pleader for the respondent -State.

(3.) AS per the prosecution case, one Madhu, S/o Ramaiah had filed a complaint stating that his mother Smt. Thimmamma left the village on 22.8.2013 at 12.00 noon stating that she is going to Malur hospital for treatment and since then she had not returned home. On the basis of the said complaint, at the first instance, missing complaint was registered in Crime No. 283/2013. But subsequently, during the course of investigation, again the police recorded the statement of the complainant and he raised the suspicion against accused Nos. 1 and 2 in the death of his mother. Then the police arrested accused Nos. 1 and 2 and at the instance of accused No. 2 who was said to be the driver of Maruthi Omni car, seized the Maruthi Omni car and also a two wheeler vehicle, so also, at the instance of accused No. 1 police have seized a pair of ear studs, which are said to be belonging to the deceased.