R. VIJAYAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THIS petition is filed under Section 439 of Cr.P.C. seeking regular bail in respect of a case registered against the petitioner in Cr. No. 80/2014 by Byappanahalli Police Station. Offences are punishable under Sections 302 of IPC.

(2.) BAIL application filed on behalf of the petitioner has already been dismissed by the Court of the Presiding Officer, FTC, XI Bangalore on 14.1.2015 in S.C. 1072/2014.

(3.) THE learned counsel for the petitioner has requested the court to release the petitioner on bail on the ground that two gold chains stated to have been recovered at the instance of this petitioner do not tally with the details given by the first informant in his first information lodged at about 1.30 a.m. on 10.3.2014. Further, it is agued that it is not a case of murder but a case of suicide which is supported by two death notes left by the deceased. It is argued that deceased had sustained injuries on 10.3.2014 and had gone to the doctor for treatment and therefore possibility of this accused going to the house of the deceased for committing her murder for gain appears to be remote. It is argued that the entire investigation has been completed and charge sheet has been filed and case is based on circumstances which need to be established at the time of the trial. Hence, he has requested for grant of bail.