GOVIND AND ORS. Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for petitioners and the learned High Court Government Pleader for respondent - State.

(2.) Crl. P. No. 100805/2015 is preferred by accused Nos. 1 to 4 in Crime No. 51/2015 while Crl. P. No. 100806/2015 is preferred under Sec. 438 of Cr.P.C. by accused No. 5 in respect of the same crime number. Both the petitions are taken up together, heard and disposed of by this common order.

(3.) The allegation by the de facto complainant is that she is the wife of the deceased and that she and herself and her husband are residents of Amalazari village and about four years back they had both shifted to Girisagar village. She has further stated that the deceased used to visit the native village quite often and he would stay there for 15 - 20 days at a time and that on the date of the incident he had gone to Amalazari village, wherein he is said to have contacted the complainant's sister's husband [brother -in -law] over mobile phone a few times.