BASHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present petition has been filed by the petitioner/accused No.4 under Section 439 of Cr.P.C., seeking his release on bail in Crime No.70/2015 (S.C. No.10027/2015) of Tiptur Town Police Station for the offences punishable under Sections 396 and 201 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 complainant has three brother-in-laws and all of them were doing Jewellery business. Deceased was not yet married and was living alone in the house as such, the complainant's children used to stay in the said house. It is further alleged that on 18.05.2018, on holidays, they have gone to the house of the deceased and stayed there. At about 11.00 p.m., both the children slept in the room while going they noticed that the deceased along with other persons was consuming the alcohol. At about 2.00 a.m., they heard screaming voice of the deceased immediately, they went to the said place and there they noticed that the leg of the deceased was tied with towel and three persons were standing. Immediately, the said persons by seeing them, made them to enter into another room and locked subsequently, they heard the noise of a vehicle coming and going. They opened the back door of the room and saw that their uncle was lying on the floor with a towel tied to his neck and some blood was also oozing. Immediately, they came out and informed the same fact and by noticing the same, a complaint has been registered.