ABDUL RAB Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) This is a petition under Section 439 Cr.P.C., 1973 The petitioner is accused No.1 in SC No.69/2017 on the file of I Addl. District and Sessions Judge, Kodagu at Madikeri.

(2.) Heard the petitioner's Counsel and the learned High Court Government Pleader.

(3.) On 10.10.2016 at about 12.30 p.m., one S.S.Dhanu Shekar, reported to the police that in connection with Ayudha Pooja, his father Shekar had left his car for washing purpose in the service station of the petitioner. Since the petitioner delayed to wash the car, his father questioned the petitioner and at that time, some verbal altercation took place between the two. When the quarrel was going on, the petitioner's wife Shahida Bhanu brought a revolver from inside the house and gave it to Akram Pasha, who in turn, gave it to the petitioner and asked him to shoot and kill the said Shekar. Taking the revolver, the petitioner shot at Shekar four or five times and as a result, the latter died.