MALAYALI K.A. SUBRAMANI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THIS petition is filed by petitioner -accused No. 1 under Section 439 of Cr. P.C. seeking his release on bail of the offences punishable under Section 306 r/w Section 34 of IPC registered in respondent -police station Crime No. 168/2013.

(2.) HEARD the arguments of the learned counsel for the petitioner -accused and also the learned Government Pleader for the respondent -State.

(3.) AS against this, learned Government Pleader during the course of his arguments submitted that it is the case of the prosecution that both the accused persons were giving ill -treatment to the deceased and the petitioner herein was suspecting her fidelity alleging that she is having an affair with some other person. Hence, there is a prima facie material collected by the Investigating Officer during investigation. Even as per the statement of neighbouring witnesses namely, Lakshmi and Kusuma, they have stated in their statement about the ill -treatment meted out to the deceased by her husband and mother -in -law. Hence, he has submitted that there is prima facie material against the petitioner, hence, he is not entitled to be granted with bail.