BASAVARAJ Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri. Vitthal S. Teli, learned counsel for the petitioner and Smt.Kirtilata R. Patil, learned HCGP for the respondent-State.

(2.) The petitioner/accused No.1 is seeking regular bail in crime No.68/2024 of Athani Police Station, pending on the file of Prl. Civil Judge (Jr.Dn.) and JMFC, Athani for the offences punishable under Sec. 302 R/w Sec. 34 of Indian Penal Code (for short "IPC").

(3.) The mother of the deceased lodged a complaint stating that she performed the marriage of her daughter with the petitioner. The couple had a child, namely Tejas. The petitioner is none other than the younger brother of the complainant. The complainant is said to have received a message from her younger brother Sadashiv, stating that her daughter Renuka was doing some illegal activities and asked her to advise her daughter properly.