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Karnataka High Court

Dranna @ Veerana S/O.Shivayogappa ... vs The State Of Karnataka on 19 January, 2010

Author: Jawad Rahim

Bench: Jawad Rahim

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IN THE HIGH COURT QF KARNATAKA
CIRCUIE" BENCH A"? GSLBARGQ

§ATE§ THIS "§"HE 19"' my GE" EANUARY4} 'Z5313  '-

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BETWEEN

1.

ERANNA @ VEERANE\iA ' _ x S/0 SHEVAY-i;:}GAP?;>\ 3I\;,Ar\;;:;G«:{'VL»--_V_ mm: 35%'YE::s::'g ~ QCC: :_;:\8;*>L;:~2~--...-.';-- ' ' "

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AGE:2SYEARS¢-"uj** OCC:LABOUR. j _ §Ja;%mRAPuag@uLaAR@Ai S;:"3,SAa_¢;':*~£m QMANKAR
--.&j>;;Q_:-- *8»_H}A\.!AF§E NAGAR; Qijflfifimafififi '*-35:3 MANAWA MQLJLE QCC: L;5z§QE,}R. RXQZ BAPU NAGfiR, GE..§i.,§i1R$;'%. ~a .-
3arr§3:§:V e¢:;E'..f:i:;::*E;"*:.g irfiiestigatién Er: Crime ?~§0$162/G9 an the Z _§'§§4é;_§.a1:*i~:;.r: '§i:'§'ja:i:'A%A:%':a§;, aiamg W%"€E"'2 Qiherg had famed zm§aw:"u% V3;5~3.§r;é'§3%f§h's%2a:ing {he fiammsn @*§§er:%: :3 éegimy §a,:bEé£ Ex") S'SQMSHEKAR are AMBARAYA TALKERI AGE: 38 YEARS OCC: LABOUR R/C}: RASIV GANDHI NAGAR, GULBARGA. = ....;P.ET:T:TQ m@s[ .. , {$921, usma samm HijSSS.,54i'i\~, .A§"---1._g'G§j4ATFi'} " L- THE STATE OF KARNA"f--A_K~;1% TH ROUGHBRAHMPLER PO'L=1CE_STATI.€'}N"

(3L;:_3AR(3,aH ' 5 m..RES?QNQEr*s£T (SRL $UBASH MALLAVPUR, H,{:£3fJ'%?;>..

Tvug CRLJ3F§LEDWJfiQER'§E€TRDN"43§'GF=CRJ%Ca BY"HfiEADVQCATEE$RT§fi?PETfifi®NER£WAYHfl3THAT ?}fiS HONTfi£ECQURT MA BE?iEASEC®TO'§NLARGE"THE PETTFKDNERS ON BAn;IN QRIME may 1a2i2009 cc mo. 2848f2OG6§ OF $RA%HflA?URflPGL£CE STATfi3N§¥VH£C%iIS ¥%KfiSTERDE%NZ?HECfi¥EfiCEFiWfiSHABLEL§S143,1&2 341,186,1S3;3S3L21O,436g33€,:O9,SO6,42?,149€3F IPC AND SEC 3(1){Z38a4.0F ?REVENTEON OFEEAMAGE "H)PUBL:PRCPERT¥A£T;~" V ' *i%§$AgRifi§mAL"§E?n€§&"CQfimézow R3Ri3R$ER$ ?HE§SfiY;?HE$33URTfifi§DE"%EF@LLGmfiN@:~ "fféfinsa ?&:zi%3z:e":s.a'T§.r3§: gfwééth aeverai gtéxers Came is} be _,.;-.( . ' ?

figs K; *5 .5:«\»* 1 x.éé§é'2<§» 4

6. At aswmmé 5:45 PM when a KSRTC buss i'~JQJ<A~»38»~ F-485 reached the Corgeratéor: Office, tiie petitione--r.S and {}'E¥'¥€E'S Wm were demoagtratifig, ru§%":e& is t?z£%§V:'a.f§é;:§--"2:éE;;vE..e, They boar-fled the bug and chased an the §3§;'seng,§g:é:Es'% Eneztfuziiing the driver" am the C(3¥}f"3:?E}'€if'C)«ff. '§:.r"'14;_:iL:VIg'.<':'*A~:¥ hf:

indiscriminate acts to destmy thé°ve:i§.'E§C'i'Te aTh':EVA 's~3t::
massing 303$ 91' mere than VE"<:3,:i";'i%,»QOgégogz.VV;§e;:ifiVg;VV4f'h'e sjvaiue" of the bus and ioss §'fL§.W'3.FGS cast of the tmketsaa €}n__th:e;{ vrepcgflg of the bus case came ta 1&9'-?r__€ii.f"~s§_;':'E;e::§e:itégners were named in the ¥"€V§'i3%'F'?£-.'§5;,if:'§V"'f'%fb~'1'«i'a'r'--re3£ed. During énvestigatian Gf?3§E' §I}'e?'SfiOf':EV3T¥}'i!'éVi'%E%*§%(LE'fl§'%""§ff§t€§ custefiv but were farmnate ta get §:é;«E.4_ :t:.o:§ g.hVfaéérfg charge fer the effence Endicted tE": e'"*5a;__";:i1_e. get of facts and aE:egatéz>n$. The * :;jie*:iti::v§§Ee':~r5}'.._?'ia\s*_§ng mt En their attempt m get mi: are in 'E§§§'§;wV'p=e.€%i§§'V€§n '5s%§§ ieamefi C@i§?"E$€E in their SE.,§§§Z}G§""€ wrztems ihéi ..§5eE%t.%V@iners aise are in the same pasétéarz Eéke {fisher " :3C<::;.;se$ are given $33 ma unjufiififéébiy refagsed the reiéef in ;;»é§':Ai%&2";&;'§, "§"%*:ay gubméi: they ééé 222?»? %r2£u§gé Er: am: Cv'si€E"E PK' e >2 a~,_..
a\§i?¥; % g 3 iiv 5 (3 given :9 the CZO""aCCUSEd facing charge an simiiar 53? cf facts tanner be deprivecé '59 the CO"aC€ii3$8d whe :31f:a§:"a%._'i::,n the $am£--:+ gedeataé, Qniy on this bassés, Z attaw this getiticm. Hence, the i;sr(:§;<-3':";' ~ ORDER ' Petitian is aiiowed, 5ubV}e§ff~~§{3 fehiviowmg1::«;3f'1:c}'i't'é'a:§~r:'$:
1. They shaié €X'3jCUt€,."sEJ" -50-néi»-.LAfer a7*vs.z.:ni:" sf Rs.25,QOC3/~ €i--?3_Ch w--i_th§.0{§e..V_sQ§venE gurety in the iiketsum to 'the 'sa?':%;fac'ti:_3r3VV :3? the Triai Court. V _
2. The}; s}raE_l 35%; t3éa_rfipé_f ;_:>Ec5s$cut§on materiaé es?' Qrg~».ga"é-%-':g_p0n_wéE~::e$s§s by any mearzsy 3';%'Th,e:yi; sh"3g:!;iV'.a;3.ge--ar b'ef<;:.ré the Investigating Officer' a53"«an'§fv'%;*;hen required and shali not <:aus:e_ i'r'npédimem: anther in ' .%V_n'vestEg_atiQ'n ;o*r..__t7rai'E. ' T?2e',¥.sl%1ia'iE not ieave $assiQns éivisian 0f the .._ jt;risdi€'i;§c:..n.a§v Segsmns Eudge without mar :> e:"m%$sien and each af them ghaii fiie the .[ ".., ':::érfr7ea:t address En the farm of affiflavét T-«%>ef:§fr.e" the Triai Cami: within three weaks new.

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