AMARVATHI Vs. STATE OF KARNATAKA BY

JUDGEMENT

(1.) This petition is filed by petitioner/accused No.6 under Section 439 of Cr.P.C., seeking his release on bail for the offences punishable under Sections 302 and 201 of IPC registered in the respondent - Mulbagal Rural Police Station.

(2.) Brief facts of the prosecution case as per the complaint averments is that on 22.7.2017 at about 1.40 a.m., when the complainant - Munivenkatappa, Police Head Constable and one Manjunath - Highway Mobile Vehicle driver were on patrol at NH-75 near Kantharaja Circle, one Anand, Toll Highway Patrolling vehicle's driver intimated through mobile phone that near Kappalamadagu Gate, Mulbagalu-Nangali NH 75 Road, one person met with accident and succumbed to death and when he went to the place he found a dead body with severe head injury and injury to right leg and the road was soaked with blood. He also found a Jerkin and purse and other belongings of the deceased. The complainant suspected that some one committed murder by assaulting on the head of the deceased and caused the injuries and in order to screen the evidence, appears to have brought the dead body and threw at the spot. On the basis of the complaint, the aforesaid case came to be registered against unknown persons. During the investigation, the present petitioner has been arraigned as accused No.6. The petitioner is the wife of accused No.1 and sister of the deceased. The prosecution relied upon the materials to show that there was a conspiracy in between the present petitioner and other accused persons to murder the deceased.

(3.) Heard the arguments of learned counsel appearing for the petitioner / accused No.6 and also learned High Court Government Pleader appearing for the respondent / State.