DINESH K.M. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present petition has been filed by the petitioner/ accused under Section 439 of Cr.P.C. to release him on bail in Crime No.4/2018 (S.C.No.60/2018) of Gonibeedu Police Station for the offence punishable under Sections 302, 201 and 449 of Indian Penal Code.

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

(3.) The gist of the complaint is that the complainant is residing along with her family members. Complainant's brother-in-law is in the habit of drinking alcohol daily and used to quarrel with his brother and sister-in-law under the influence of alcohol in connection with partition of immovable properties and in that context, ill-will was developed. It is further alleged that, on 12.1.2018 they came back and consumed the 'Ragi Ambali' and in that midnight at about 12.00 hours the complainant and her husband started vomiting and immediately they were taken to MGM Hospital, Mudigere and thereafter they were shifted to Holycross Hospital, Chikkamagalur and when they were questioned, they told that after coming from the work they have taken the 'Ragi Ambali' and they have washed the vessels and they suspected that the petitioner/accused has mixed the poison in the 'Ragi Ambali'. On the basis of the complaint, a case has been registered. It is further revealed that on 19.1.2018 Venkatesh died and subsequently on 22.1.2018 at about 11.55 p.m. the complainant Rukmini also died. Already investigation has been completed and charge sheet has been filed.