Karnataka High Court
K S Madhu vs State Of Karanataka on 30 July, 2010
Author: N.Ananda
Bench: N.Ananda
1 IN THE HIGH COURT or KARNATAKA AT BANGALORE DATED THIS THE 30*" DAY or: JULY 2010 BEFORE THE HON'BLE MR. JUSTICE N. ANANo.A':j'_.:"HI'"_:uf crt. P. No. 2730/2010 BETWEEN: K.S. Madhu S/0. Siddappa, Aged about 24 years, Kaienahaili Viliage, Arsikere Taiuk, Hassan District. .0 '- V f 1 PETITIONER (By Sri M. Shara-ss Cha'n'dr};. Adv_.,) ; E Sta te of « Ka~rna'ta'ka' By Arsikere "Town P.oi'ice. " V = * ' RESPONDENT
(By.4:i§ri.i"Jijayak.nrn_ar, Majage, HCGP.,) _ C.,rI;«p'i:s"'fi__|ed u/S.438 Cr.P.C by the Advocate for .,.tiTe. pet.i'ti_yo"n'eHrV praying that this Hon'bie Court may be plea-s'ed't"o--._eyaIarge the petitioner on bait in Crime No.-$06/2099. on the file of the AddL, Sessions Judg'e,"_Hassan,. which is registered for the offence 1"""«.__V'~punisha_!5I'e under Section 302 r/w section 34 of IPC. E.-'This petition coming on for orders this day, the ' court made the fo!Iowing:~--
3 with the petitioner in Prince Bar and restaurant at Banavara. The petitioner had strong mojti&:ie_i'*to commit murder of the deceased. After ~ petitioner, the incriminating articies stained jerkin and clothes oiytféei recovered on the informaVti.o"n..vgivenVby_hiv.m;pj'So. also, * V a gold ring, which b.e|ongre.d:'"to'the deceased, was recovered on the the Petitioner.
In view of «icioiiiected during the course' cannot be eniargrecton'~.hai'i'1;:,'_ ~ '' Ther'efore; the petition is dismissed. V ""Suma