NAGARAJA NAYAK Vs. STATE OF KARNATAKA BY

JUDGEMENT

(1.) This petition is filed by the petitioner/accused under Section 439 of Cr.P.C. seeking his release on bail for the offences punishable under Sections 302 and 506(B) of IPC, registered in respondent - police station.

(2.) 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.

(3.) The wife of the petitioner is the complainant. She has stated in the complaint that petitioner was always suspecting the fidelity of the complainant and was insisting the complainant and her mother to tell as to with whom the complainant is having illicit connection. On the fateful day, the petitioner called to the mobile phone of the deceased and called her to his house and again started questioning her as to with whom her daughter is having illicit connection, for which, deceased asked the petitioner as to who told him that her daughter is having illicit connection with somebody and asked the petitioner to show any evidence in that regard. Being enraged by the same, deceased went to the kitchen and brought knife and assaulted the deceased. When she made hue and cry, the neighbors came. Even after that he again assaulted her with the knife and ran away from the said place. On the basis of the said complaint, case was registered for the above said offences.