SHIVAPPA MAYAPPA YARAGATTI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Section 439 of Cr.P.C. seeking grant of bail to the petitioner in connection with Murgod Police Station Crime No.109/2018 for the offences punishable under Sections 498A , 302 , 201 and 506 of IPC.

(2.) The facts briefly stated by the petitioner are that on the complaint filed by one Smt. Gangavva W/o Basappa Dandainavar of Shivapur village, Saundatti Taluk, Belagavi District, who is the mother of the deceased Smt. Fakeeravva, respondent-police have registered the case. The allegations are that the accused is the husband of the deceased Fakeeravva and they were married about 15 years back and also they have got one son from their wedlock. The accused was suspecting the character of his wife deceased Fakeeravva and he was causing harassment to her. On account of said harassment, Smt. Fakeeravva was residing along with the complainant and after few years, their matrimonial dispute was settled and the accused had taken back his wife Fakeeravva to his house. That on 5.3.2018, the accused and his wife informed the complainant that both of them are going for medical treatment. But, on the said date, the complainant's daughter did not return, after few days, it was found that the dead body was found in the land of one Mr. Gudsab and the case was registered. On receiving the said information, the complainant found dead body and identified the body which is as that of her daughter Fakeeravva. On the basis of complaint, the Police have taken up the investigation and the accused was arrested on 02.04.2018. He is thus in judicial custody. The bail petition filed before the Sessions Court was rejected.

(3.) Heard the learned counsel for the petitioner and the learned HCGP. Perused the charge sheet records.