Karnataka High Court
Abdul Rashid vs State Of Karnataka on 5 March, 2010
Author: N.Ananda
Bench: N.Ananda
{23:§;z_'§;§x:§$ §€.;§;¥'..§:UMAR MEEJAGES ECG?) m THE HIGH coum: 0? I{ARNA'1'AKA AT BAI°£GALORE DATED THES THE 05th my 01:' MARCH 2a 10 BEFGRE A THE HONELE MRJUSTECE N. ANANLi§;
CRIMINAL PETITION No;a39----£>§j 4' BETWEEN: I AA 'I £&BDUL RASHIQ S/0. :<i~:.,a§u.;«* ULIQA, V _ ' AGE: 30 YEARS, " ~.
NOa14g§, 14m cmss _ ._ KAMMAR NAGAR,'_1sf_1'sTAGE,-- _ A CHA§\IDRALAYC)UT;-- BAN{;A:,;<::RE:,"% 'A
-- V i " PETITIONER {B}; 3:71. K. S. VISE'iWANA-TH; A;avQQA*;'a;) .V "
STATE: 01?' KARD€§=;TA'i{A, 33' C;~:;a.N':;RALAs%_aU*T POLICE, _; (REEPTQ. 1;3:¥_PUBL§£: PR(}SE{iU'FC)R). ' V ---------- RESPGNDENT %:"*I4i::%$;...,{:,:::%'t;M':1xrAL PETITION 93,33 U/3.439 Cr.P.C BY '2'H:~?.;_";emfsz;0*<":l;=*.'I'1a: FOR THE PE'I'1Ti{)NER PRAYING 'I'H:'-Yi' THIS' r~:»::m3'LE mum' MAY BE PLEASED TQ ENLARGE «.__ ~'T¥'HE §3E3f§1T'{'IC)1'sfE§% SN BAIL IN CRWIE N0.139;09 cw' " fl;L».;CIrm;2$mRA LAYGU'? P.S.§ BANGALORE WI~;:cH IS PEKSING
-- ':;~;' Namjggzcé me THE Ema or pg, FT'C»~XV§, B7;%.N{}ALORE, WHICH ES EEGESTERED FGR €;3FF'Ei'sECl,E';S jf» ...;?i;ff'~IIS}-IABLE Ufs.4§8~A, 394% 0%' 19¢ Rfvsz. SE-'}(i:'FEtZ}N 3 A955 4 GB' BUWRY PRGi~iIBi'i'EQN Am:
THES CRIMINAL PEWTION COIV¥§NG ON FOR Ti-{ES DAE', THE COURT MASK THE FQLLQWING: GREEK The petitioner is in jtzdiciai' -.c.§1s€;)dy V N(3.139/2009 registfirad for 0§1"e1;i'::.€s::'_A_A Section 498-44., 304-3 {PC {qr V Qfib':n(§§sv--VV.11:ider 'V L' Sactions 3 and 4 of Dowgy ?IUi;ihi.{;ioI1'zfi,g:t.
2. I have heard iea?.*f;_1e:i "€§c:;u1;$§éiv 'f<*:f_I.pei;it:ia:>nr::r and leaned Ggvemmrryf --Ad{!pc:§té{~'fo:"«.f¥i%i_'Sf§§;i;é}
3. ____ _V'i'haa ':{}t€};j:{fva$ti¥i"v was the wife of the pe€iti0::}.c1" m_a1r:fiagé"x£?3$. yjczformed on 01.12.2008 and "éhereaftgé ..j_El:1€}? §vvefe"«v.A1i*{§j:1g:L"Eifippiiy. Aficr 3 perioai of six 111~2:13.ti1s,_t'}1i:.V§>g1i§.t:if::1e§f éitiggestad the deceased that hi3 V 3*oVu.1";gseri"§is£&r'_by xxamfi Reskrrzzz he given to him in marriage. her parents {kid 1101:. accept such 3 pr¥:3p;::sa_l_.~ ~T'}§c:Eefo:*e, the ;3ei:ibZon.e:.r eansumed §}:2€z1yi and he ' "was fiéafiéid in the haspitai.
' -- T'i1a1:. 01} 28.95.2369 at abmfi; 6.15 3.211., '£216 fietitiener zscmsumeé vslaeping piiis and he was in dafip Siumbsr, ':
-§\:_' K.... 57» , 'T'h.r3refa:>r~::, fhe deceased becamt: dejsctad in life and 1{€iI'OS€I1f3 and sat httrseif on first. Ths statemcrfiét ' . deceased was recorded 03:1 21.€)5.2GQ9.».b¢twe_eii"'1--§}'3(§'§3.'n;. u and LOG p.111. 3.: Victoria hospital}, 'I':Z»t1::..:a1:5'(,~a\;'a'-.' Stated in her stattzmeiit.
4. The leamrzd ctoufisfzl for"fhé .f;:§45{§£fig}ne1*«.iz;:;3':11&Vgsubmit that there was no iiemaléfié sf: the fima or afttzr that the desire €XpI'%'iSS£3d by ségcond Wife ziufmg the 1ife--fim¢.b£""t;1:§; Therefore, it ca:n:1<3t be z:ie§_ 3:: girifhm 131$ meaning of Section <398«A(a} i7'};1é: E-::é:i;1::e:71:_"..';":ou:;se1 for the petitiezzer wc>1:1}d " 2 _s':1?:sjm5~:::. :53: Vt}f1ouIgh.,VV_§;§f:¢.xa7if£ has cemmittefi Suicide wi1:}1in 3 ;';:%;:?ii;::«§. --.e;:i'a __ma;1t;h3 from the dais: of maxriage, .21 13ri'§?,:E.§:L1,1§fi:Z;'ECit;?£--. the pctifioner was responsible for the j deceézseci f£o «:§Qmmit Slliélfiéfi caxmei: be raiseé. V' r The learned Gavemment Arivacate raferxfing 3:9 the gfatemsrét of parents mi' the decsased weuid submit that the pcfifiener was ruzxxaing a mobile shag: 3116; ha had m1da::gj<:snu::
?i\>-V '- '"'"' §s:)ss, "TI:1.t:1'€f0r€, that petifiozwr, :0 make gm:-2:1 of the £033, suggsstad is the deceased mtxd hm" parent.s that the yomjgar sistrsr of the deceased be given to him in maniageg save let of mmxey and the same amount cou1z:£=. b'€ vgi.Vé£71"A';o"V V' 111331, 50 that he could stabilim: his .f'n1z1r1(;i,a}'. pQ si1;i€i>:LVV' Zgisi. V' statament. of the p:~u°e:1ts of deceafiéd "14?€c{$i':§é:d. ciays cf the iticridtmt. In the C§.€{:A1$;~;.I'fa1§€}I11 mz§:{iE'%;;;":t11e deceascci, we do not f"1nd__a3:1y demafzri_ fa; ::ao11&};..V_ 6, Havixag regard to th e p_i~::titioner couid have taken a s*.~e<:f43_:1 _f1 Wife %i':1E-- .ljfc%tin1e of decaased, the desire e_X3::fé:£se3(_i"b3! 'fhé-Qctitiener ta take ymxziger aister of the dactgaéegi szs._1ii;§s¢éa1iti1'ivife, could ha coxxstrucd as am am: <::1;€}*{_v ®'ii;11i11'%h§;'m.§a1":.i11g Gf Sectiaczn é'£'}8~A{:a) I?C: is a "'m'aii'1;::a19 €535" '<;t{;nsi£i€:%=;§0n Surfing that lifififfiffi of {I16 case. 7Efi:::*éibIjfi',»--.V_:ai Stage sf fhf': C332, {ham is :10 g9rima._fa<:ie
-:t2§S.::_ éVa.g3i:3.3:iL' petifiozler registered for efiences punishabis .f;a113der "Sééifians %98»A, 3&4-B of EPC and 9.130 for Gfibnces Sacfizfins 3 and 4 0f EI}QW::y Prehihifioxl Acik Thfi ' pégmifisrzcr is in fazéiciai custoéys He is no: xtquirfié fer the '4 purpfisfi 0f i:§i:e?:'Gga{:Z$11, '?'h€1'f:f0r€, E 13333 thfi f0}.i<}wi1:g;~ gxz. 5"' V ORBER The petétien is accepted.
The petitioner is eniarged an bail subject-f"-V to faiicwing conditions;
gs) The petitioner shall ex;eeL:?eAbofi€§"f§5r::..:§t»4 mm of Rs.25,f)0G1-- argd shapiiofmg-' zwe sureties fer the EEke - S'L:m :q,."_%:h_Te' "
satisfacticn ofjuri:f«;§li::t§=:>nah1"Cig>u:t:A1 "
(ii) The petifizzsgfger 3531?' i.::4aj4of 'Entimidaité" cf tamaer ~:¢i*E§*:'pa"ose:;:£sti:&ar: zefsses. éjéii) *FpetEi§§§n§? jssha-i§V kefgankarzyi 'aitend the Sd/~ EUDGE