Karnataka High Court
M Murali @ Maggi vs State By Nandini Layout Police on 20 April, 2018
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 20TH DAY OF APRIL, 2018
BEFORE
THE HON'BLE MR. JUSTICE SREENIVAS HARISH KUMAR
CRIMINAL PETITION No.1950 OF 2018
BETWEEN
M.Murali @ Maggi
S/o. Lakshman,
Residing at No.05, 1st Cross,
Opposite to Ambabhavani Temple,
Kanteeravanagar, Nandini Layout,
Bengaluru - 560058.
...Petitioner
(By Sri. B.Srikanth, Advocate)
AND
State by Nandini Layout Police,
Bengaluru City
(Represented by Public Prosecutor),
High Court of Karnataka
Bengaluru-560001.
...Respondent
(By Sri. S.Vishwa Murthy, HCGP)
This Criminal Petition is filed under Section 439 of
Cr.P.C. praying to enlarge the petitioner on bail in Crime
2
No.281/2017 of Nandini Layout Police Station, Bengaluru
and in Spl.C.C.No.547/2017 pending on the file of LIV
Additional City Civil and Sessions Judge, (CCH-55)
Bengaluru for the offence punishable under Sections
366(A) and 376 of IPC and Section 5(L) and 6 of Protection
of Children from Sexual Offences Act.
This Criminal Petition coming on for orders this day,
the court made the following:
ORDER
This is a petition under Section 439 Cr.P.C. The petitioner is facing trial in Spl.S.C.547/17 pending on the file of Addl. City Civil and Sessions Judge (CCH-55) for the offences punishable under Sections 376, 366A, 507 of IPC and Section 5(L), 6 of the Protection of Children from Sexual Offences Act, 2012. It is true that the petitioner is in custody for the last nine months. But the trial has already commenced. The examination of the victim girl is going on. There are allegations against the petitioner that he tried to sexually harass the victim girl. Though the learned counsel for the petitioner tries to make out a case for bail 3 by referring to the medical reports, since the trial has already commenced and that the victim girl has been examined, I am of the opinion that bail cannot be granted. Hence petition is dismissed.
Sd/-
JUDGE sd