AMAR SARKAR Vs. J.P. NAGARA P.S.

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned Government pleader appearing for the respondent-State.

(2.) Petitioner is the sole accused in Cr. No.65/2015 on the file of the respondent - J.P. Nagar Police Station, Bengaluru for the offence punishable under Section 302 of IPC. He is in judicial custody and hence he has filed this bail application under Section 439 of Cr.P.C.

(3.) The case of the prosecution is that one Thothendra Jagadevaiah alias Kotesh lodged a complaint before the respondent - Police alleging that two months prior to 26.01.2015 petitioner - accused came along with his wife seeking for job with his brother Sogaiah alias Suresh. He informed that their marriage is love marriage and asked for an accommodation. His brother gave accommodation and job to him. The petitioner - accused gave ID proof when he joined. But On 26.01.2015 at 1.30pm there was quarrel between the couple, but the Complainant, his brother and others pacified them. Thereafter, the petitioner - accused strangulated his wife and escaped from the spot. On the basis of the said complaint the respondent - Police registered a case and took up the investigation.