SYED RAHEEM Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner has sought to be enlarged on bail in connection with his detention pursuant to proceedings in Crime No.146/2018 with respect to the offence punishable under Section 302 of IPC.

(2.) The case that is made out to the prosecution is that Shabeena Taj had lodged complaint before the respondent police alleging that her husband and her mother-in-law and sister-in-law have been harassing the complainant about two months prior to the alleged incident. It is stated that on 22.05.2018 at about 5.00 p.m. the complainant had gone back to her parents house after an altercation with her husband. Thereafter, after half an hour, the accused is said to have come to the complainant's parents house and picked up a quarrel with her and her parents and at that instant the mother of the complainant is said to have intervened and tried to pacify. It is stated that during the said quarrel, the petitioner abused them and stabbed the complainant's mother with a knife, who succumbed to the injuries and died. On the basis of the complaint, a case was registered and the accused was arrested. He is in custody since 22.05.2018.

(3.) The petitioner states that even if the case of the prosecution is to be accepted, it is not a case of commission of offence with pre-meditation.