RAVI S/O DEVENDRA AHIRASANGA Vs. STATE

JUDGEMENT

(1.) This bail petition is filed by the petitioner/accused No.2 under Section 439 of Cr.P.C. in connection with Crime No.13/2018 of Nelogi Police Station registered for the offences punishable under Sections 302, 201 R/w 34 of IPC. The accused is in judicial custody since from the date of his arrest, therefore, the learned counsel for the petitioner prays for enlarging him on regular bail among the grounds urged therein.

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

(3.) Factual matrix of the petition are as under:- On perusal of the materials available on record, it is evident from the complaint that one Sharanappa Katti is relative of the complainant and since last four years that one Vijjamma @ Vijayamma is also residing along with him in that house. On 23.01.2018 at about 7.00 a.m., the complainant and his relative namely Shivaputra Katti were sitting in a hotel of their village, at that time some villagers used to talk that one female burnt dead body was lying infront of house of one Sharanappa. Therefore, the complainant and others went to the spot, where the dead body of female was lying. Subsequently, the complainant has filed complaint before the respondent/police against unknown persons who said to be assaulted and committed murder of deceased Vijjamma @ Vijayamma aged about 40 years.