NARAYANAREDDY K.Y. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present petition has been filed by petitioner-accused under section 439 of Cr.P.C., 1973 to release him on bail in Crime No. 523/2017 of Parappana Agrahara Police Station (SC No.734/2018) for the offences punishable under Sections 302, 201 of IPC.

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

(3.) The gist of the complaint is that daughter of the deceased filed a missing complaint on 21.11.2017 alleging that her mother-Kalyani was residing with petitioner-accused and her mother was often fighting with accused-petitioner and she used to go to her grandmother's house at Tamil Nadu. On 04.10.2017 at about 4.30 a.m., her mother quarreled with accused-petitioner and left the house by informing that she will go to her parents' house. But her mother had not gone to her native place or returned to her matrimonial home. As such, a missing complaint was came to be registered. Subsequently thereafter when complainant came to the house of petitioner-accused, he made a confessional statement stating that on 04.10.2017, mother of the complainant quarreled with petitioner-accused and at that time, he assaulted with hands on cheeks and ears and she fell down and lost consciousness. Thereafter, he has disposed off the body. On the basis of the said confessional statement, a complaint was came to be registered on 21.11.2017 for offences punishable under Sections 302 and 201 of IPC.