BASAVARAJAPPA Vs. THE 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 alleged offence punishable under Section 302 of IPC and originally the FIR came to registered for the alleged offence punishable under Section 363 of IPC, but subsequently after conducting investigation, the charge sheet came to be filed for the offence punishable under Sections 363 , 302 and 201 of IPC, registered in respondent - police station Crime No.43/2017.

(2.) Heard the arguments of the learned counsel appearing for the petitioner/accused so also the learned High Court Government Pleader appearing for the respondent-State.

(3.) Perusing the case of prosecution, it is seen the complaint was filed regarding missing of the complainant's son, wherein it is stated that complainant is residing in the said address along with his wife and children, he had two children, his daughter is studying in Seventh standard and son Prem Kumar is studying in Second standard at Government Primary School at Halkola, Shivamogga. On 02.03.2017 at about 09.30am, complainant's son has gone away from the house without informing anybody. Complainant has enquired the whereabouts of his son everywhere and with relatives and also in the bus station and railway station, but he did not find him. The complainant has also enquired with the School Head Master as well as his friends. But, did not find him. Therefore, he requested the police to find about the whereabouts of his son.