K. KRISHNAPPA NAIDU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned Counsel for the petitioner and the learned Government Pleader appearing for the respondent-State. Petitioner is the accused 2 in Crime No. 144 of 2015 on the file of Channamanakere Achukattu Police Station. Offences alleged against all the accused are under Sections 498-A, 304-B and 302 read with Section 34 of Indian Penal Code, 1860. The petitioner-accused 2 is in judicial custody since 14-4-2015 and hence regular bail under Section 439 of Criminal Procedure Code, 1973 is filed.

(2.) The allegation against this petitioner and his son is that they were ill-treating the deceased both physically and mentally in order to pressurise her to bring additional dowry from her aunt's house. The deceased was unable to bear the torture. It is alleged that the present petitioner and his son murdered her and the dead body was positioned in such a way to demonstrate that she committed suicide.

(3.) The learned Government Pleader has vehemently opposed the bail application on the ground that there is prima facie case is forthcoming in regard to offences alleged against the petitioner and that it is too premature to disbelieve the same. It is argued that investigation is still in progress and presence of accused is required. Hence, it is requested to dismiss the bail application filed by the petitioner-accused.