LAWS(KAR)-2018-9-177

POORNIMA Vs. STATE OF KARNATAKA

Decided On September 04, 2018
POORNIMA Appellant
V/S
STATE OF KARNATAKA Respondents

JUDGEMENT

(1.) The present petition is filed under section 439 of Cr.P.C., 1973 by accused No. 1 to release her on regular bail in Crime No. 6/2018 of Basaralu Police Station (SC. No. 69/2018) for the offences punishable under Sections 302, 201 of IPC.

(2.) In the complaint it is alleged that accused No. 1- petitioner herein who is the wife of the deceased Nagesh developed illicit relationship with accused No. 2 and after return of her husband Nagesh, she found it difficult to continue her relationship with accused No. 2 and as the deceased started assaulting her by consuming alcohol, which prompted her to instigate accused Nos.2 and 3 to take away the life of her husband. In that light, they committed the alleged offence and subsequently the dead body was rotted and thrown into Kallugani halla by covering in a bed sheet. Subsequently the body was traced and a case was registered against unknown persons.

(3.) I have heard the learned counsel for the petitioner and the learned HCGP for the respondent-State. I have also gone through the grounds of petition, FIR and other material placed on record.