Abdul Rehman vs State Of Karnataka on 8 November, 2010

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Karnataka High Court

Abdul Rehman vs State Of Karnataka on 8 November, 2010

Bench: N.Ananda

. Bang§a~1.o1ie.. ' 

,,  7,,
IN THE HIGH COURT OF KARNATAKA AT BANGALORE

DATED THIS THE 08'?" DAY OF NOVEMBER 2010
BEFORE M "

TI-IE HONBLE MRJUSTICE    A' 

CRIMINAL PETITION NO5121/2010 c/v.vi5ioi'225/2oAIoo%  " ~ .. 

CRL.P.N.5121/2010
BETWEEN:

Abdul Rehman

S / o Late Abdul Jabbvar
Aged about 55 Years  ' _ --_   
Residing at No.3 16, 31" Ciros.sj'   
Tippunagar       

Mysore Road»   

Bangalorey§60';jQ26~.  M  ...PE'I'ITIONER

(By Sri.A.S.KI,Iikarni, Aidxﬁgi  if  

AND:

 " of' ¢ ddddddd H
By Chama Ijajp_et.Po_Ii::.e Station

...RESPONDENT

ijzsy sri.G.:xzI.sr:~III.§;+.é;s;;1 Reddy, HCGP) Tijis C11,? is filed under Section 439 Cr.P.C «ipraying "to enlarge the petitioner on bail in ufj._Cr.No;?.50,/2010 of Chamarajpet Poiice Station, __ V' Bangaloze City, registered for offences punishable under f seo_tions498~A and 306 IPC.

CRL.P.N.5I22/2010 BETWEEN :

1. Smt.Khursheedurmisa W/o Abdui Rehman Aged about 52 Years Residing at No.316, 3"' Cross Tippunagar Mysore Road Bangalore -- 560 026.

2. Smt.Shabeen Taj D/o Adbul Rehman W/o A.Asif Age about 25 Years~.__ A Residing at No.224«_ _ 1 = Behind Masjid-e--Mohamriia'ciia_.~,_it "

Kurabpet     V'

Mulbagal;      "

Koiar Di.stric{tf_'-.'_ ~ }_ i; a ...PETI'I'IONERS (By Sri.}iV.$.4Koi}<ai*iiji,.acE§';i« It AND; .,

- V' --Sta'te{'oi-.'iiarriataitaﬂ """ " 'V f3y'Cha.rr1arajf;e_t Police Station it-Bangamr-e_., " ...RESPONDENT (By-isri.o.~M.§'s}1nivasa Reddy, HCGP) ' '"v.This Cr1.P is filed under Section 438 Cr.P.C " _ ' praying to enlarge the petitioners on bail in the event of their arrest in Cr.No.250/201.0 of Chamarajpet Poiice .8-tation, Bangalore City, registered for offences punishable under sections 498-A and 306 IPC.

These petitions Coming on for orders this day, the Court made the following:

deceased to bring dowryfhowever, case has not been registered for offences punishable under Sections and 4 of the Dowry Prohibition Act. As per ﬁrst inforniation given by the father of deceased, the first suspecting ﬁdelity of decease_d~»~and it suicide. Therefore. there is no pnmafacie. case petitioners.

3. In the result,,.-{passitheifolioyvingfA :vCrl'."P Petitioner is released on bail; . conditions:

_1) l5e"tit_ion.e,1* execute a bond for a sum of Rsi25A,llO0'/'9 and offer a surety for the likesum V he 'tl*le:'_jsatisfaction of jurisdictional Court. ~lP'_etitioner shall not intimidate or tamper with l' the prosecution witnesses.

it * 3) Petitioner shall regularly attend the Court. J\-:5 §'14»££,_.,-.

Cr1.P 5122/2010 is accepted. Petitioner No.1 and

2 are granted anticipatory bail, subject to ioilotxfing conditions:

1) If the petitioners are arresgrggp No.250/2010 of chamr.;a;pei City for the offences_punishabie 498--A and 306 1.P.o";§@ney sha1:.1"_"be:reieased on bail on sum of Rs.25,Q_OO/- 'A'i(z:/4*.-.i»pp..,§;1,1rety for the intimidate or tamper with A theprose'cVu'ti'ori"_.'n}itnesses.

'f:3)_t'*Petitio1iers___ptor the purpose of investigation, appear before the Investigating Officer, V called upon to do so.

order would be operative for a period of two months from today within such time, petitioners shall seek regular bail before the jurisdictional Court. In such an event, the learned Judge of the jurisdictionai Couryshail consider bail appiication wiihoui:

inﬂuenceé by observaiiens made in 'th«i«s.;x MAH 3uaqg w NP

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