SUBHASH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 439 of Cr.P.C., seeking to enlarge the petitioner/accused No.3 on bail in Crime No.40/2022 of Wadigere Police Station.

(2.) Heard both sides and perused the material on record.

(3.) Initially, FIR was registered for offences punishable under Ss. 504, 326, 324, 323, 506 r/w 34 of IPC, on a complaint lodged by the wife of the victim - Kasimsab, in respect of an incident of assault on her husband on 24/3/2022 at about 9.45 p.m. The victim died on 31/3/2022 while undergoing treatment in the hospital. Thereafter, Sec. 302 was incorporated. On completion of investigation charge-sheet is filed for the offence punishable under Sec. 302 r/w 34 of IPC.