SABANNA NAGAPPA Vs. STATE

JUDGEMENT

(1.) This petition is filed by the petitioner-accused under Section 439 of Cr.P.C. seeking his release on bail of the alleged offenses punishable under Sections 304 and 338 of IPC and also under Sections 3 and 5 of the Explosive Substances Act, 1908 and Section 9(B) of the Explosives Act, 1884 registered in the Respondent-Police Station in Crime No. 265/2015.

(2.) The brief facts of the prosecution case is that, on 09-09-2014, one Manjunath and his daughter while watching television in the house of the accused, the explosion took place and in the said explosion, both Manjunath and his daughter suffered injuries. The daughter suffered fatal one and she died during the course of treatment. However, Manjunath survived. Based on the said information, a case came to be registered for the alleged offenses as against the present petitioner.

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