RAMAREDDY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This is a petition filed under Section 439 of Cr.P.C. seeking for regular bail in connection with Crime No.81/2017 for the offence punishable under Sections 302 and 201 read with Section 34 of Indian Penal Code (for short 'IPC').

(2.) The complainant is one Divya, wife of Subramanireddy. It is a case wherein the complainant claims that her mother Savithramma was done to death by her own sibling Ramareddy and his aid Lokesh. In order to avoid the wastage of judicial time, the substance of the complaint is culled out from the certified copy of the order in Spl.SC.No.7/2017, which is as under:

(3.) Learned Counsel for the petitioners would submit that the case is based on circumstantial evidence. The complainant is not the eye witness to the incident. The petitioners are innocent of the alleged offences and they have been falsely implicated in the case. They are in judicial custody since from 28.06.2017. He further submits that the petitioners are law abiding citizens and that they are ready to abide by the conditions and ready to offer surety for their release on bail. Therefore, prays for allowing of the bail petition.