ARUNKUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner has sought to be enlarged on bail in connection with his detention in S.C.No.380/2014 for the alleged offences punishable under Sections 404, 449, 307, 201, 402 of the Indian Penal Code.

(2.) The facts that are made out by the prosecution is as stated in column No.7 of the charge sheet. It is to be noted that initially a complaint was filed without naming any of the accused. Subsequently, after investigation, charge sheet has been filed and it is stated that the accused used to identify the house where the solitary ladies were staying would mark and trespass into such houses and he would murder ladies and rob cash and ornaments. It is further stated that on 1.9.2013, accused had gone to the house of CW.10 under the guise of repairing cable thereafter he had gone to the house of CW.12 and the accused fled the said house.

(3.) On 1.8.2018 it is stated that the accused after having information that deceased was residing alone, at about 7.15 p.m., went to the house of the deceased, entered the house on some pretext and assaulted the deceased with a knife and when her daughter CW.3 came into the room to help the deceased, he had assaulted CW.3 as well. It is further stated that the petitioner/accused had also stolen Samsung Galaxy Mobile of the deceased. A complaint has come to be filed in that regard.