T D PRATHAP Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) This is a petition filed by the petitioner/accused under Section 439 of Cr.P.C seeking his release on bail for the alleged offences punishable under Sections 498- A and 302 of IPC registered by the respondent police in.

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

(3.) Learned counsel for the petitioner made a submission that false allegations are made as against the petitioner. He is innocent and not involved in committing the alleged offences. Learned counsel also drew the attention of this Court to the yellowed portion in the chargesheet and made submission that even the Investigating Officer during the investigation says that it is on 25.03.2017, the present petitioner came to the house and caused death of the deceased. Learned counsel submitted that this itself clearly goes to show that a false case has been booked against the present petitioner. Further, he submitted that he is arrested on 26.03.2017 and from that date he is in custody. Now the investigation of the case is completed and charge sheet is also filed and hence, by imposing reasonable conditions, he may be enlarged on bail.