SENDIL KUMAR Vs. STATE BY KONANAKUNTE POLICE STATION

JUDGEMENT

(1.) This petition is filed by the sole accused under Sec. 483 of Bharatiya Nagrika Suraksha Sanhita, 2023 praying to grant bail in S.C.No.912/2017 (Crime No.100/2017 of Konanakunte Police Station) pending on the file of XLV Additional City Civil and Sessions Judge, Bengaluru, registered for offences punishable under Ss. 498(A), 302, 3260 and 307 of Indian Penal Code.

(2.) Heard learned counsel for petitioner and learned Additional State Public Prosecutor for respondent - State.

(3.) Learned counsel for petitioner would contend that, there was no any intention on the part of the petitioner to commit murder of the deceased persons and caused injury to C.W.1 and C.W.2. The said incident has taken place in a sudden provocation as C.W.1 - the wife of this petitioner refused to come along with him to his house. The petitioner is in judicial custody since last about nine (9) years. The prosecution has examined all the charge sheet witnesses and it is for the petitioner/accused to cross-examine the prosecution witnesses. With these, he prayed to allow the petition.