VENKATESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THIS petition is filed by the petitioner/accused under Section 439 of Cr.P.C. praying to release him on bail in Crime No. 740/2013 registered in respondent police station for offence punishable under Sec. 302 of IPC.

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

(3.) AS against this, the learned High Court Government Pleader submitted that to show the present petitioner was living with the deceased, there are statement of witnesses and even statement of owner of the said house, who let out the house to the deceased. He also submitted that looking to the statement of the witness so also the statement of the daughter of the deceased, it clearly goes to show that both petitioner and deceased were living in the same house and the present petitioner used to come to the house in a drunken state and assaulting the deceased. Hence, he made the submission that prima -facie material is placed by the prosecution in support of the commission of the alleged offence by the petitioner. Hence, he is not entitled for grant of bail.