HARISH N G Vs. THE STATE OF

JUDGEMENT

(1.) This petition is filed by the petitioner/sole accused under Section 439 of Cr.P.C. seeking his release on bail for the alleged offence punishable under Section 302 of I.P.C., registered by the Respondent- Police Station in.

(2.) Brief facts of the case is that the complainant is the mother of the deceased. The deceased was loving the present petitioner and there was a love marriage. The petitioner was always demanding amount from the deceased and on that ground, he sent her back to her parental place and was talking to the deceased everyday, insisting her to bring money and even on the previous date of the incident also, he had spoken with her. On 12.04.2017, when the complainant went to her work, she came to know from her neighbour that the petitioner had visited her house. It is further alleged in her complaint that when she returned home at 5.30 evening, she saw that the deceased was lying on the floor. Firstly, she was under the impression that the deceased was sleeping and when she made an attempt to woke up the deceased, she got panic and with the help of neighbours took her to the hospital. The doctor who examined the daughter of the complainant informed her that she was brought dead. Hence, she raised suspicion on the present petitioner. He had come to her house in her absence and by throttling or by suffocation, he caused the death of the deceased and action may be taken against the petitioner. On the basis of the said complaint, a case came to be registered for the offence under Section 302 of I.PC.

(3.) Heard the arguments of the learned counsel appearing for the petitioner/sole accused and also the learned High Court Government Pleader for the Respondent-State.