Karnataka High Court
Ravi @ Omer Farooq Abdullah S/O Tippanna vs The State Of Karnataka on 15 June, 2011
Author: K.Sreedhar Rao
Bench: K.Sreedhar Rao
E IN THE HIGH COURT OF KARNATAKA CiRCUIT BENCH AT GULBARGA DATED THIS THE 15"?" DAY OF JUNE 20: BEFORE N THE HONBLE MRJUSTICEZ 3
CRIMINAL PETITION No. 1 S'3'«M /2'(}1f'1'-- 'V T_ BETWEEN:
Ravi @ Omer Farooq Abd'u}1ah' V' _ S/0 Tippanrla, Age: 2Q.yea.1"s:~;,~*---- , Occ: Business. R/at 'Q_19f;-er C013xiy.,_ Azadpur Road, Gu1barga, ' ' ' Petitioner AND:
The sta«t*e«of 4' A Through M';B_§ ?~?agar'v_Pd.iice.
V " Resp::>nd.€nt .' myi e:x;?g,%A.§iuradha M Besai,Add1. S.P.P.} *?§€%=>§6 T§i$' i€Z1*i§ni::2:§ PEEE,§'§§{'3'}"1 f.i.E€€§ Elfidfii" SE*:{?€'é{}i": 439 sf 333? {he A&Vo£:;3.t£*; far éifiés ;3e3i.i%;.i<;sz1e? §;:2?«;3:'§3;':g; tha: E4;s:m'E',':§2=& €"i<}'::'r§: :'":::5:§; 32:': §3§ea:.s:~:e:*%€1 iiiia =:;%::E.ia;rgs;=. $3:-3 ;3€':.it.i«:>::ez° on 3921:}, in Créma i"€G.126/QQEG {ff Evinfig Nggar V ?0ZiCe Staiion at Guibarga, zvhich is registered far the '}
4., offences P/U/S. 366~A, 876 and 109 R/W See. 34 of IPC' This petiticm. coming on for orders th;s__'4daVy.t:4'eth'e Ceurt made the foilowingz oRDEg_ The rnaterial facts of the"'1.g:e1£§_e"d:1se1(iSse' Priyanka is the victim a.b<5tzt__ The'-L' petitioner was in Eove,.with ;rietif13.é1"r1_d enticed her on the assurance that he is gdin'g"t0.:'i'r1fiaIjfgt_ T he petitioner took the ViCtj.mlfr.gm of them stayed togethe1"eirtAe'hfat§Ia ejeiofifxy 'arzd vtiaily the petitioner used to haize the Vic:tim.. On 20.10.2010 he broughtttvfitetim sthe house of one Shankar @ Siftéikeei, Thewteé-e--t::n is traced by the peiiee ané has '.4e'Q:;Vt1;312:ir:t eiieging thet the pet.it::Ze':1e;' had §e__§:":§b£e.i::te%{:eu:"ee w3;t.h bet aged ee1f§1mit,teé raped 2, The .€a;=::t.e rearezzt ttaat {E1} §;e::*'e:' e<me§e§e:r21t4§e'§': the epetitietier erstiated the eéethimt, 'E"f'1e: vzietirrs i}i3"€iS aged 3% years; as 0:": the éate ef the iiieidem. Withamt, éetaéiing ,w--\ and without expresssing any apinion (1213. the merits of the case and the €3Vid€I1C€, it is suffice to gay that petitioner shail be granted bail on t.he'fo1E<3xVing c:<mditi0ns:W (1) Petitioner is admitted ti) bat} executing a self bond for a.V__s_i:;:-m'-{if é ?1.00,000/»~ (Rupeesfizie.
waith E3116 surety for tire :§i_'§{"€:StIt'i1 _befL31fe the Trial Court.
{:1} Petitioner __is diI't*3_QfCvd_ '=1}{)1L .t<3«.Vt§1r;1f3er with the p::_Q$§--3cu¥_tiQm .§v§:.naé'SS€s. (am Petiti*0;1er;shé1}i:"g1_fjpt§§':a_r the Trial _A an 2111 the dates of t . hvea,1f1_:1'Vg~V{7*1t.£fii}u't-~defau1t'.. ; ' Criméfiaitipetitida is; allaweci a=tc3<:tordiI:gfE}»-*. Sift