MOON MIZAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present petition has been filed by the petitioner/accused under Section 439 (1)(B) of Cr.P.C. praying to relax the bail condition imposed by the trial court by order dated 23.10.2017 .

(2.) I have heard the learned counsel for the petitioner and the learned High Court Government Pleader for respondent-State.

(3.) The gist of the case of the prosecution is that the petitioner/accused and CW1-complainant are working together in a factory and they were living together since three years. It is submitted that recently CW1-complainant started to live separately along with CW.3. Thus the accused developed grudge against the complainant and in that light, on 13.4.2017 took the complainant along with him by stating that he will provide him a big cylinder and when they were going near Mariamma temple, CW1-complainant advised the accused/petitioner not to consume alcohol and spoil his life. At that time, the accused become angry and all of a sudden took a knife and stabbed over neck, stomach and other parts of the body of the complainant and tried to do away with his life. On the basis of the said complaint, a case was registered.