BABU PRASAD Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) In order to avoid wastage of judicial time, the substance of the case is extracted from the portion of the order dated 24.10.2017 passed by the learned Principal Sessions and Special Judge, Hassan in Session Case No.106/2017:

(2.) The complaint is lodged by the mother of the deceased. Babuprasad married Asha nine years back and had started their marital life at a house at Jodikrishnapura village and the parents were residing in the house just neighbouring, wherein Kempaiah and Shivamma brought the parents of the said Babu Prasad, sister of Krishnamurthy, brother of Shivamma and were magnifying every trivial matter to blame Asha. In this connection, the accused persons were requested not to ill-treat or torture to the deceased Asha. In this regard, a complaint said to have been lodged. In view of vengeance against Asha, the accused persons on 10.1.2017 at 9.00 p.m. held Asha and made her helpless and assaulted with iron box and inflicted serious injuries, because of which, Asha died.

(3.) The case came to be registered for the offence punishable under Section 302 read with Section 34 of IPC against the accused persons. There does not appear likelihood of interference by the petitioner in the investigation and no prejudice is caused to the case of justice if he is enlarged on bail. The apprehensions of the prosecution can be countered by imposing conditions.