HANUMANTHARAYA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THIS petition is filed by the petitioner -accused under Section 439 of Cr.P.C. seeking his release on bail of the offences punishable under Section 302 of IPC registered in respondent -PS Crime No. 232/2013. The brief facts of the case as per the averments of the complainant are that two months back prior to the incident, the deceased Thippamma and her husband Hemanna, took her house for rent of Rs. 600/ - p.m. and paid an advance of Rs. 5,000/ - and they were paying the house rent as per agreement. They had a small girl child aged about 3 years. It is further alleged in the complaint that the deceased was working in Meena Mahal as a house keeping and she did not know where her husband was working. The deceased and her husband were quarrelling in night times and her husband was coming once in a week to the house. On 21.4.2013, as usual the husband of the deceased came to the house at 5.00 p.m. and at 11.00 p.m. started quarrelling with the deceased. On 22.4.2013 at about 5.30 a.m., as usual, the complainant went to sell flowers and returned back at about 8.30 a.m. and noticed that Thippamma's house door was not locked. The complainant pushed the door of the house of the deceased, at that time, she noticed that the deceased was lying on the floor where the body was covered with a blanket.

(2.) HEARD the learned counsel appearing for the petitioner and the learned Government Pleader for the respondent -State.