DEVENDRA BHATIA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court calling in question proceedings in S.C.No.715 of 2019 arising out of crime in Crime No.251 of 2018 registered for offences punishable under Ss. 498A and 302 of the IPC before the RMC Yard Police Station, Bengaluru City.

(2.) Facts, in brief, germane are as follows:-

(3.) The case revolves round an incident that happened on 26/8/2018. It is the averment that it was a Raksha Bandhan day. On the said day, the mother of the defacto complainant is said to have prepared the food, served the food to all and was staying in the living room of the house. The son, CW-1 was said to be in the room and the daughter CW-12 had been outside the apartment to attend coaching. At about 3.35 p.m. the petitioner is said to have sensed some noise from the kitchen and goes to the kitchen and found that the wife was not in the kitchen. He then moves to the utility and does not find her. In the balcony attached to the utility, he sees down from the 16th floor of the balcony and finds lot of people gathered there. He immediately told his son and both of them rushed to the ground floor where the wife of the petitioner was lying with injuries. She succumbed to those injuries.