SMT. ARUNA Vs. STATE BY DODDABALLAPURA

JUDGEMENT

(1.) The present petition has been filed by the petitioner-accused under section 439 of Cr.P.C , 1973to release her on bail in Crime No.255/2018 for the offence punishable under Section 302 of IPC of Doddaballapura Police Station, Doddaballapura.

(2.) I have heard the learned counsel for the petitioner and the learned High Court Government Pleader.

(3.) The gist of the case of the prosecution is that the deceased was living with the complainant and was doing agricultural work. On 14.06.2018 at about 6:00 a.m., he left his house by saying that he is going to chicken farm. At about 11:30 p.m., somebody telephoned to his 2nd son and informed about admitting Chethan-deceased in Columbia hospital of Bashettihalli. This fact was disclosed by Kiran-brother of deceased to his father complainant, immediately the complainant rushed to the said hospital and his son was admitted in the hospital with head injuries and he had succumbed to the injuries. Immediately he enquired the Doctors and they disclosed to him that one lady Aruna brought deceased to the hospital in a car and admitted him and then left. On the basis of the complaint, a case was registered in this behalf.