ANANDA Vs. THE STATE OF KARNATAKA BY

JUDGEMENT

(1.) This is a petition filed by the petitioner/accused No.3 under Section 439 of Cr.P.C seeking his release on bail for the alleged offences punishable under Sections 323, 354, 302 read with Section 34 of IPC registered by the respondent police in.

(2.) Case of the prosecution is that there was an enmity between the accused persons and the deceased in connection with the sharing of the property and there was a Will in respect of house property in favour of the mother of the deceased. The material goes to show that the accused persons picked up quarrel with the deceased. Accused No.2-Smt. Anu @ Anitha, who is the wife of accused No.1 - Yuvaraja got caught hold both the hands of the deceased and other persons assaulted the deceased with club and stone and thereby caused the death.

(3.) Heard the arguments of the learned counsel appearing for the petitioner/accused No.3, so also the learned High Court Government Pleader for the respondent-State. I have perused the grounds urged in the bail petition, FIR, complaint and the entire charge sheet material produced in the case.