VINAYAKA REDDY ALIAS MESTRI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present petition has been filed by the petitioner/accused under section 439 of the Cr.P.C., 1973 to release him on bail in Crime No. 628/2017 of K.R.Puram Police Station (S.C. No. 838/2018) pending on the file of LXXI Additional City Civil and Sessions Judge, Bengaluru (CCH.72).

(2.) The brief facts of the case as per the complaint are that the complainant is the owner of the house. She has given the complaint alleging that the deceased and her husband were residing in the said house on rental basis and the accused/petitioner used to often visit the house of the deceased and on the date of incident at about 8.00 a.m. the husband of the deceased Mohan Reddy went to work and when the deceased Smt.Sumathy was there in the house at about 10.00 a.m. accused come to the house and after some time she heard some galata and the loud noise of TV and thereafter at about 10.45 a.m. as the TV sound was very loud, he went and saw. At that time, in the kitchen she saw Smt. Sumathy was lying in the pool of blood and said fact has been immediately informed to the daughter and son-in-law and thereafter the body has been sent to the hospital in 108 Ambulance. On the basis of the said complaint, a case was registered and now the accused/petitioner is in custody.

(3.) I have heard the learned counsel for the petitioner and the learned High Court Government Pleader for the respondent/State.