SHIVAKUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the accused under section 439 of Cr.P.C., 1973 praying to release him on bail in Crime No.12/2018 of Kyathasandra Police station for the offences punishable under Sections 302, 201, 397 of IPC.

(2.) I have heard the learned counsel for the petitioner and the learned HCGP for the respondent-State.

(3.) The gist of the case is that on 19.1.2018 the complainant lodged the complaint alleging that he is residing in Kyathasandra in a rented house and he left the house in the morning and came back in the evening. At that time, he came to know that his son Rohan returned from school at about 4.00 p.m. and when he asked him whereabouts of his mother, he replied that he has not seen her mother when he returned from the school. Thereafter the complainant made enquiries with CW.6-Sowmya, who told that the complainant's wife was not seen. In the morning, she saw the plumber who had come to the house of the complainant for repairing the water pipe and at about 12.00 Noon, the complainant's wife told her that the owner has sent him for repairing the water pipe and thereafter she has not seen the complainant's wife. She was under the impression that she might have gone to her parents' house. It is further alleged that on 19.1.2018 morning, the complainant made a telephonic call to his brother-in-law to ascertain whereabouts of his wife, he replied that she has not visited his house. After brother-in-law came to the complainant's house, they searched in the house and when they opened the sump situated in the hall, where they found the dead body of the complainant's wife floating in the sump. Immediately, they informed the police and filed the complaint.