SHIVAKUMARA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE petitioner who is accused in Cr. No. 17/2013 of Attibele Police Station has filed this petition under section 439 of Cr.P.C., praying for grant of bail.

(2.) IT is stated in the petition, the petitioner is the permanent resident of V.S. Doddi Setty Halli and he has not committed any offence. The material on record does not connect the petitioner to the alleged crime. The petitioner is ready to furnish surety. Therefore, the petitioner has prayed for grant of bail.

(3.) BASED on the complaint of one Paramashivam, a case in UDR. No. 16/2013 of Mathigere Police Station, Krishnagiri district, Tamil Nadu, has been registered. It is stated that on 17.1.2013 in the morning at about 9.00 a.m., when the complainant was in his office he received information that in Sy. No. 10 of Mathigere village near old horse stud behind parale ground, a dead body of a female person aged about 35 -40 years was found in a decomposed state. The legs and hands were eaten away by animals. Subsequently, the inquest has been held and post mortem has been conducted and the dead body has been buried on 18.1.2013.