BHAGYAMMA Vs. STATE BY YESLUR P.S

JUDGEMENT

(1.) This petition is filed by the petitioner/accused under Section 439 of Cr.P.C. seeking her release on bail for the offence punishable under Section 302 of IPC, registered in respondent - police station

(2.) The case of the prosecution is, deceased and petitioner are husband and wife. Both were quarrelling with each other by consuming alcohol. On the date of the incident, deceased picked up quarrel with his wife and pulled her hair and thereafter, they both went inside the house. On the next day morning, husband of the petitioner found dead inside the house. On the basis of the complaint of the brother of the deceased, case was registered against the petitioner herein.

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