T. DHANANJAY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present petition has been filed by the petitioner/accused under section 439 of Cr.P.C., 1973 for grant of regular bail in Crime No. 65/2018 of Sanjayanagar Police Station for the offence punishable under Section 302 r/w 34 of IPC.

(2.) The brief facts of the case as per the complaint are that the brother-in-law Ramesh had borrowed a sum of Rs. 500/- from the petitioner/accused and he did not return it. Thereafter, the petitioner came to the house of the deceased Om Prakash-cousin of the complainant and asked him for returning the said amount borrowed by Ramesh. At that time, the deceased told petitioner to ask for return of the amount with Ramesh and not to demand for the same with the deceased. In that light, on 27.3.2018 in between 11 a.m. to 11.30 a.m. the deceased went near the house of the accused and picked up quarrel with him for visiting his house and asking for return of the money lent to others and abused him with filthy language and accused being enraged by the act of the deceased took a wooden repiece, assaulted on the head of the deceased and initially the injured was shifted to M.S.Ramaiah hospital and thereafter he was admitted to NIMHANS Hospital and a complaint was registered for the offence punishable under Section 307 of IPC and subsequently on 31.3.2018 deceased succumbed to the injuries and as such offence punishable under Section 302 was also included.

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