LAWS(KAR)-2017-10-163

AJJAPPA Vs. STATE OF KARNATAKA

Decided On October 09, 2017
Ajjappa Appellant
V/S
STATE OF KARNATAKA Respondents

JUDGEMENT

(1.) This petition is filed by the petitioner/accused No. 2 under Section 439 of Cr.P.C. seeking his release on bail for the offences punishable under Sections 302, 201 read with Section 34 of IPC, registered in respondent - police station Crime No. 225/2016.

(2.) Brief facts of the prosecution case is that on 16.11.2016 at about 9.30 p.m., after searching for the deceased father everywhere and having no information, lodged a complaint against the petitioner/accused No. 2 and accused No. 1 wherein it is alleged that accused No. 1-the mother of the complainant was having illicit connection with accused No. 2 and material goes to show that they have committed the murder of the deceased and thrown the dead body. On the basis of the said complaint, case came to be registered for the said offence against accused Nos. 1 and 2.

(3.) Heard the arguments of the learned counsel appearing for the petitioner/accused No. 2 and also the learned High Court Government Pleader appearing for the respondent-State.