GANESHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner-accused No.4 under Section 439 of Cr.P.C. seeking his release on bail of the offences punishable under Sections 302 , 201 read with Section 34 of IPC registered in respondent Police Station

(2.) Brief facts of the case are that the complainant is the wife of the deceased Suresha. She has stated in her complaint that as the deceased did not agree to bring the brothers and sisters of the complainant to the house of the deceased, she went back to her parental place and started to reside with her brothers and sisters. The further averments in the complaint is that the deceased was moving along with his friends. About two years back, the persons who were moving with her husband namely Shekara, Venkatesha, Kumara, Ganesha, Nagendrakumara, Raja and Nagendra have committed the murder of the her husband. On the basis of the said complaint, the case was registered by the respondent police.

(3.) I have heard the learned Counsel appearing for the petitioner- No.4 and the learned High Court Government Pleader appearing for the respondent-State.