MITHU DAS ALIAS MITHU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the petitioner's counsel and the learned HCGP for respondent-State.

(2.) This petition is under Section 439 of Cr.P.C. The petitioner has been arrested by the respondent - police in connection with Crime No. 242/2017 registered for the offence punishable under Section 302 of IPC.

(3.) The prosecution case in brief is that, the petitioner and his relative i.e., deceased, namely, Sourab Das, were both working in a hotel called Imperial Hotel, situated on Mysuru road, near Satellite Bus Station. Their employer provided him a house at Hosaguddadahalli for their residence. It appears that the deceased and the petitioner used to quarrel with each other in connection with monetary matter. On 20.06.2017 at about 2.00 p.m., the petitioner went near the hotel, where the complainant Mithu Das was working and told him that in the morning he had quarrelled with deceased when he asked him for money. Since Sourab Das ignored his request for money and slept, he got infuriated and assaulted on the right side of his face with a wooden piece and thereby the latter bleeded from his mouth and ears. Thereafter, complainant came to that place and saw Sourab Das being dead.