MADANGOPAL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 439 of the Code of Criminal Procedure (hereinafter referred to as ' Cr.P.C .' for short), seeking to enlarge the petitioner on bail in Crime No.30/2022 of Station Bazar Police Station, Kalaburagi district, registered for the offences punishable under Ss. 302, 201, 506, 120B r/w Sec. 34 of Indian Penal Code (hereinafter referred to as ' IPC ' for short).

(2.) On the basis of complaint lodged by informant who is elder sister of deceased-Preetam, it is alleged that the deceased married one Sushma Denki with whom he was in love from 7/1/2021. They got registered their marriage at Bidar. It was intercaste marriage. The family members of Sushma were thinking of performing her marriage with another person. Therefore, the said Preetam and Sushma both went to Bengaluru. It is further alleged that the uncle of Sushma, Arvind Denki and her grandfather-Shivaputrappa Denki came to the house of informant and gave life threat stating that they should bring back Sushma.

(3.) It is alleged that on 1/3/2022 both Sushma and Preetam came to Kalaburagi and on 3/3/2022 both Preetam and Sushma went to railway station to see their relatives and they returned home by 8:20 p.m. While Preetam was parking his car, one Mahimood called Preetam and Preetam took motorcycle and went along with said Mahimood. Then, at 9:30 p.m. informant came to know that the said Preetam was murdered in Ganesh Nagar. Therefore, herself and her sister went to Ganesh Nagar and they found dead body of Preetam lying in pool of blood with many injuries. It is further alleged that as the Sushma married against the wishes of her family members, the accused called Preetam and murdered him. The FIR was registered. After completing investigation Charge Sheet is filed. The bail application filed by the petitioner came to be rejected by the Sessions Court. Hence, this petition.