ZUHAIB AHAMED KHAN Vs. STATE

JUDGEMENT

(1.) The present petition has been filed by the petitioner/accused under Section 439 of Cr.P.C., to release him on regular bail in Crime No.81/2018 (S.C. No.113/2018) of Thilak Park Police Station for the offence punishable under Section 302 of IPC.

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

(3.) Gist of the complaint is that the brother-in- law of the complainant was working in Mahendra Motors as Water man. Accused petitioner was also working in the said work shop as a water man. The brother-in-law of the complainant used to work to the full satisfaction of his owner. As a result of the same, he acquired good will and earned the name amongst the customers and the owner. Accused petitioner was nursing grudge against the deceased and he used to pick up the quarrel many times and used to abuse him by using filthy language. Accused petitioner used to tell the complainant that he is going to remove his brother- in-law from the job. In that light, on 30.04.2018 at about 4.30 p.m., when the deceased was in Washing Section, the accused petitioner, who was also washing the vehicle with air compressor, with an intention to cause the death of the deceased, all of a sudden put the Air Compressor to anus of the deceased. As a result, air was entered into the Stomach and Anus was also affected and he fell down screaming. Immediately, he was shifted to T.S.H. Hospital, Tumkur and thereafter, shifted to Siddaganga Hospital, Tumkur. While undergoing treatment, he succumbed to injuries. On the basis of the complaint, a case has been registered.