T. CHANDRASHEKHAR 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 306 of IPC registered in respondent Police Station Crime No. 36/2014. I have heard the learned Counsel appearing for the petitioner -accused and the learned High Court Government Pleader appearing for the respondent -State.

(2.) I have perused the averments made in the bail petition, FIR, complaint and the other materials on record.

(3.) PERUSING the other materials, though it is alleged that the incident occurred on 5.2.2014 and the same was informed by the police to the complainant immediately, the complaint was lodged on 7.2.2014, i.e., after delay of two days. The materials further go to show that on the same day, the petitioner voluntarily surrendered before the police which is mentioned in the remand application.