PERUMAL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner has sought to be enlarged on bail in connection with his detention in Crime No.309/2018 with respect to the offences punishable under Sections 498(A) and 302 of IPC.

(2.) The case that is made out by the prosecution is that the deceased-Sangeetha had married the petitioner about 15 years back and they have two children, son-Madan Kumar, aged about 13 years and daughter-Mani, aged about 10 years, respectively. It is stated that the accused had developed a habit of consuming alcohol and during intoxicated state, he used to abuse and beat his wife and was insisting her to bring money from her father. It is further stated that on 09.05.2018 at about 7:30 a.m., the petitioner had informed the complainant, who is his father-in-law about the death of his daughter. Subsequently, on the basis of the complaint, a UDR case was registered and investigation was commenced. The investigation is now complete. The petitioner was arrested and has continued to remain in custody since 27.05.2018.

(3.) It is the case of the petitioner that as per the Inquest Report under Section 174 of Cr.P.C at Column No.17, there is a clear observation that the cause of death is not clearly ascertainable and further medical investigation was sought for. It is submitted that only on the basis of Histopathology Report, the Doctor had opined that the cause of death was due to multiple injuries sustained, which the learned Senior counsel appearing on behalf of the petitioner states is a matter to be proved.