PARVATHI Vs. STATE BY THE STATION HOUSE OFFICER

JUDGEMENT

(1.) The present petition has been filed by the petitioner/accused No.2 under section 439 of Cr.P.C., 1973 praying to release her on bail for the offence punishable under Sections 302, 201, 120(B) r/w Section 34 of the IPC (SC No.900/2018) on the file of LXV Additional District and Sessions Judge, Bangalore.

(2.) The brief facts of the case are that the deceased and accused No.2 are husband and wife. Accused Nos.1 and 2 had illicit relationship and in that context deceased the husband of accused No.2 used to quarrel and used to assault her and in that light on 20.12.2017 when accused No.1 was present in the house the deceased started quarrelling with accused No.2 and abused her in filthy language and at that time accused No.1 tried to pacify the quarrel between the deceased and accused No.2 and at that time the deceased also started quarrelling with accused No.1, then accused Nos.1 and 2 hatched a plan and accused No.2 caught hold of the legs of the deceased tightly and accused No.1 went out of the house and brought cement brick and assaulted on the head of the deceased and thereafter committed the murder and in order to screen the offence they put the bed sheet on the face of the deceased and thereafter took the body and thrown into Rajakaluve behind A.K.R. Techpark. On the basis of the said complaint a case was registered.

(3.) I have heard the learned counsel appearing for the petitioner/accused No.2 and the learned SPP for the respondent-State.