Shafi S/O. Late. Shaikshavali @ ... vs State Of Karnataka on 13 August, 2009

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Karnataka High Court

Shafi S/O. Late. Shaikshavali @ ... vs State Of Karnataka on 13 August, 2009

Bench: Jawad Rahim

IN THE HEGH COURT OF KARNATAKA

CIRCUIT BENCH AT DHARVVAD

DA"I'}<3D THIS THE 1.3"?" DAY OF AUGUS'r 12{jI.j9'~    .

BEFORE

THE HONBLE MR.JUSTICE:'~..JAT37JI'5J) RAI«I.IIVI    7

CRIMINA1. PETITION' 4.N0.79'7=0 I"',':>.,009"%'   
C /w CRIMINAL PEI'ITI'QNv..No.7702/2009  

IN CRL.P.NO.7'70 I /2009:" 

SEIWEEN:

.I. SHAFI S/.,0--.LATE SIIAIKSIIAVI-SL1 @ "i~ASHAVALI
AGE: 29?.YE3;:RS .    "  
KEZB S-T'A'*rI.QI\Iv-QI>EI;.9I1"0R'---"  I
MARIY'AM.1\/LANAHALLI."' ._  ' I
R10-.».MARWIIMWINAHALI.I..,..Is:vEB QUARTERS
P.ElRi\/EANIEQNT i'?.ES--[DE_N'I' OF NIDUGURTHI VILLAGE

SPINDUR TAI;LI1§,. vB'II:I;ARY DIST.

2. VAIIBASHA' _ I
A612; 32 YEARS 
.. {S/C) LA'1'E'SHAIKSHAVALI @ SASHAVALI
- "Ac;-I210-.U1.*ruR'IS*f; R/O. NIDUGURTHI VILLAGE

'A v _, SAE*3.DUR_fI'ALU'K. BELLARY DIST.

'C.'.'J '

 K-ENQA SIIAIKSI-IAVALI
' "AGEi'5_O7YI£ARS
 S/.0' 'I.f{'1'I:'. SHAIKSPIAVALI @ SASHAVALI
AGRICULTURIST. R/O. NIDUGURTI--II VILLAGE:

 '.  SA.-NDUR'l'ALUK., BELLARY DIST.

 _ «' 4,"  ..3SM'I.~. K..I'-1{A_IRUN BEE

AGE: 78 YEARS
W'/O LATE. SHAIKSHAVALI @ SASHAVALI

0-1%»



R)

HOUSEVVIFE, R/O. NIDUGURTHI VILLAGE
SANDUR TALUK. BELLARY DIST.

[By Sri. J. IBASAVARAJ, AdvO<:eH:e]

STATE OF KARNATAKA
BY SUB INSPECTOR OF POLICE    A -
KUDLIGE POLICE STATION IN BEZLLARY'-DIST.  ' '

R/B PUBLIC PROSECUTOR ' I  ,    
CIRCUIT BENCH, DIIARWAD   ...'RE_SRO1\fII>ENT

[By Sri. P.H.GO'I'Ki-IINDI, E..I3'IjC_OI'_>_) 1;'  "

THIS CRIMINAL PETITIQNV1S':EILE_1§ Uj'S. 438 CRPC
BY THE ADVOCA'TEfEOR THE?I3ETITI_'ON_E:iR PRAYING THAT
THIS E{ON'BLE'*QO'L}_l?§T'MAY 13E.;PLfEASED TO ALLOW THE
PETITION ANI3 _;I)IIREE'T¢"T.I}£.E '~--RES§?ONDEN'F POLICE TO

RELEASE THE' ONWEVAIL, IN THE EVENT OF
THEIR ARREST IN'CRI1\/£EN_O:5'7/2009 OF KUDLIGI POLICE
STATION 'IN E3E1.I;AR"r:'DISTR'iCT.

IN CRL.P. N(5;v7_7*o2/'20'oM9_"""'

     LATE SHAISHAVALI @ SASHAVALI

. 'ACE;  YEARS
"=..RU.NE\§I}..\"G PETTY EEEOI SHOP
R.,/ONIDUCURTHI VILLAGE, TQ: SANDUR

 A. ,  DIST: BELLARY

T   MICHABOOB EASHA S /O KENDGA SI-{AIKSHAVALI

AGE: 27 YEARS

63-"

.. . PETITION  _



K4.)

DRIVER, R/O NIDUGURTHE VILLAGE
TQ: SANDUR, DIST: BELLARY

3. K.i\/IABUSAB S/O LATE KHASIM SAB
AGE: 55 YEARS
BMJDAR, R/O 1 1"" WARD, KUDLIG1

BIST: BELLARY   '  

(BY SR1 JBASAVARAJ, ADV..) 3  ' 
AND

THE STATE OF KARNATAKA 

BY SUB INSPECTOR OF'POLIC_E ;; I " _ 

KUDLIGI POLICE STATION -IN_ BELLA__B_Y-- .i}1S'fRICT
REPRESENTED BY _PIIBI;;IC PROSECUTOR'  "

CIRCUIT BENC'II,'~~T_)_TPIARwBO--»    Y. _ j RESPONDENT

[BY Pk}. €_;:"c;fI'I<'Ia'II-IYfj'II'.;;}IC-OP)  

CRLu.P~ PIIEI5'j1u_}'S«;__:J2I»39 CR.P.C BY THE ADVOCATE
FOR THE ' OPE'_I>I'IfIOYNER°SJPRAYIIIC THAT THIS HONBLE
COI.I;{2'I* MAY BBPLEASEO TO ALLOW THE PETITION AND

I~.RELEASE THE PETITIONERS ON BAIL, IN
_(:';j<I1i«IE"v4:§IOI'57:/'B009 OF KUDLIGI POLICE STATION IN

BI:I;I;ARY O;I3SfPIéIC'T.

AA 'T*'-4.,I«TIIESE PETITIONS COMING ON FOR ORDERS THIS

TPIE COURT MADE THE FOLLOVVING:

§Qa/



ORDER

Petitioners are roped in together using Seo.34~ of the {PC to [ace Charge for the offer_1Hs_e'v_" p.uI'1:iA:$'i1i1bIe""

under 8:20.306 of the IPC. The ease-izis ur_ide.r"i«11vesiii_;.§gaii.ov1§'in Crime No.57 of 2009 on the file of i11e:'1*esporie1.'€;:3'Ai4"~ "pic-Eioevii ofi'icei*.

2. Pe1ji.ione'rs are ; ii7 '_';1,/h;1i'VC§iE1'1'in-C:LlSiO.dy after their a1*i*esi.. The Si.ai,e--ha--s op1jose'd'V..gi'aiAit.i'of bail; I is under SeL?./£39 Cr.P.C. by arrciised' 'anoi 7 who are i'acii'1g (:13£1i"ge aloxigwitii the pietiiioneitsiih Cri.P No.770.1/2009. The case "~,..gigaii1si. i,.ihem is Based' on the complainant suiomiiied by he allegeci his sister Kum. Sha'oa1'1a B'c"1I1"L'iV'1'1'c1C_£ to marry the firsi pei:ii:ioner - Shafi. He had xualso prorigiseci her but for some unexplained reasons he '~.i_{ieo1.i'I*ied. Despite it Kum Shabana Bani; (since. deceaseci} ' <:o;i"ii.ir1ueci to persuade him io marry. The other pei;ii.io1'1ers (§Q/ are alleged to have encouraged him. Thus Kum. ShaI:__)ana Banu herself lodged the report. alleging she was The case was investigated and it appears eha1'g_e been filed and the accused are flaeiggg charge." * -.1'_Hov.rei;'e1*.u. rekemiess efI'01't.s ecmtirlued by Shab.;1I1E§f"B.aI1U11,O'u i='vE1i"

Shafi and in this regard she her're1Vati've::;'V'éip:p.1.fVoa1(7ki<add Dy.SP to pursuade them. He oI'fiee.

Even on such sL1111.monir1;g'.'iA:: in these peti1.i()nS nuainiaigued j»;;a'2V'}d refused to 1'11a1'xy pe1,iE".ioner had taken cash ceremony was also denied. V appears Sh abana. Ban 1:

once agdi'o_'1,1'ieVd 'heedrj Shafi, but he refused st.ati11g. the he p1'epafed"i':o go to jail but would not marry d'*her;-_..PieI:A"immed'iateVfeadcrtiorl was if he faﬂs to marry her she w(5;;1_d'eo'11su»:iie_ poison and die. Such exchange of words is :*e1a1t:.__z-fb}(% o;i13%._ Shabana Benin and first pe't:it.ioner A shaﬁ. '¥Nothi11,g;V else is st,aI:ed about what the other pe'1.it.iouers did 1,,_¢V'1V) "were present, However, the fact that Shabana Band ' un;fo1*1m1ai,e1y consumed poison and died in Wei} established. ($7 6 Und0ubt.edIy death 0fShabaI1a Balm is 1"1atu1'aI death due to eonsumirlg of toxic poison and what prompted her is refusal 01' the first petitioner ~ Shafi. Such circumstance will at the most. indict only the first pet.iti0r1er amd there is n0t11i11ge1se: sp01<.e11 to about the other pet.iti0I1er's herein in. the.ee.ri_1p1étiifit,.V" . by the LTOI1'1[)}21iI1£i11t DI' the witnesses. The case _agea.Vir1'S£"t,he:ni is feeble. Be that as it may. ir1vest1g§1tier1'1s in veiihid petitioners in CrE..P 7702/O9 are iIr¥j1.rc1§eia1 eft;st.ed*y yvariidévh prosecutiori itself has made sL1h:ntSS£0n befoiejt1:1'is'C1i(:ti011a1 Magis1.1'a.te that they are no Jtjhgei' 1'e--qui1'ed'"i"oi""' further' .i:1wes'tigation. Hence, withcytit 'expressit'.gz.ar;§J View on the 1'11erit.s Qt t.he_ATAe2-isj.s=3 WI:':a1';1'.];§€3¥§Lladf€d to accept their §)}ea1 for gr:11'1t.of'hatI." M _ .V .

4. PeVtit;i0ne:'s3.in\..C1"}.P No. 7702/2009 t;he1"ef0re " 2 shall" 4°;-';'«!..1(3:(_'._eerjv. AS 'I"c1I.'....EiS«'Oth€1' petiti0I1ers are CU11C€1"fH:'d they .'-.1a1's~g'y3t 1:-Q Vbe'«21r'1"e_sted, as the material against them is only \2vh:«1't"'i;s* dist§V.i;;--ss$e.d above, I am of the opinion that they 21350 j ('.2111 be extended the same benefit subject to c0'ndit.1'0:'1 which 519/ will safeguard the interest of the prosecution. Hence both the petitions are allowed.

Both the petitions are allowed.

Crl.P N0.77O1/2009 is alloweltlh _; 1.'€l:)AVV':'§;£;Elt)V».?ili"ig;.V' V conditions:

i) Petitioners are llt}:i.e lnvestiéiéitirlg C)fl'i<:e:* iilelﬁrge Cri.'P. N0.770l /2009 within and on their appearance, lsrlrest them. but they shall bond for a sum of Rs.25,0{}O'/ for the like to the se1i.isl'21e't.it)1'1 'loft e éifl'ieer. ii} it w.Withi1i_th'r.ee.wieeks after their arrest and release in vII'.A1'8,I11'l.EIl.'> 'afoijesavid the petitioners shall apply to the 'jtll'i~$(li€il'lOI1&1l""'l\/lE}glSl,I'?ilLC regular for bail which application s-lflé:'lli'beV on merits. Failure to comply with these ct<)n€lii.iC;ns'\Vill revoke the benefit of this order. O'%Q/

iii) They shall appear before the investigating 0'_ffiCer and irwestigation officer shall subject them to ii1tei~i.rGg;ii.i(jniVV and when required and iv] They shall not ieave JHsessioriséﬂ"'L1ix%i5idn '.0§'.,v jLl'l'iSdi(',UOI}E1} Judge wii'h01,1i: prior pE?1:"-jI'I1i.',-'»._'l'51'C)'£'V3. v] They shail not tampeij the"'p_réeecuiii6i1: 'fl.'1f;¥.t€,1;'i'c1i' or prevail upon witnesses in any If1"a.nr1ei*. Cz*}..P N0.7702/2009' iVse.'a1iCm?:é:ci to the foilowiiig Conditions:

i] -ipieiiii(5V1'1.e1fe";éi12iIi' vexeé;L1{e a bond for 21 sun] of Rs.25,Ol{)O/4 53:1; on e.._'su1feiy for the like sum to 'the sat,isi'aeti<5n: oi" the jViii'i.Sdi(:"t.ie'ti9.i' 1\/Iagistrate shfiil f'i0t ".iamper the prosecution maierial. ' 'Or pi"e\}aiiA'-e1_ip0§1 w1:nésse's by any means. '_ ":}ha}.}. not leave the sessions jurisdiction of Ejhe prior permission.

._ -. 4- Sd/,_ I UD GE

-- r:3i\{s"/(£1-i

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