B V CHANDRASHEKAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is the sole accused in of Chikkajajuru Police Station. The present petition is filed under Section 439 of Cr.P.C. seeking bail.

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

(3.) Initially, a case was registered in , under Section 363 of Indian Penal Code, on the complaint of one Chandrashekar i.e., father of the deceased by name Abhilash. The said case was registered against unknown persons. It is alleged therein that on 16.03.2018 at about 10.00 a.m., the son of the complainant namely, Abhilash aged about 4 to 5 years went to attend pre-primary class, but did not turn up till afternoon.