Guddappa vs The State Of Karnataka on 16 June, 2010

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Karnataka High Court

Guddappa vs The State Of Karnataka on 16 June, 2010

Bench: Subhash B.Adi

_ 1-
IN THE HIGH COURT OF KARNATAKA AT BANGALORE

DATED THIS Tl"lE 16"' DAY OF JUNE 2010
BEFORI3

THE HONBLE MRJUSTICE SUBHASH B ADI
CRIMINAL PETITION NO.2857 / 2010

BETWEEN:

.. «.  _ A Soréﬁ:}--:£1'AT'g1"l1';i(.

1 . Guddappa
S / 0 I-Ianumanlhappa
44» years' Coolie.
R/0 Kerehalli Village.
Soba 'l'a1L1l{

2. Hanumanthappa
S/0 Bhimappa
70 years, Coolie. »
R/0 Kerehalli Village'

S01*bf§ Tz1l1:;1ll'<'f'V_--.  

3. Prahealéad 4' M _ 2 -- 
8/ 0 Ha13i:.1_11la:11ha.pp';1. " V
31. years' Aldvocz-me. E'
R,' $.13 Kérehalli \/*-illgige _

4.  .__ V V S1'nli:. lft'g1l)i2 é1v;1l{l] 1
~. W./E0 Sl1l_'{Jf{11)]);Ei
2:0 years. Coolie.
Rfn Kerelvialli Village
S01'a~b;i ':.Tah.1l<.

  .VS1.ﬁ'l.Naga11'1m21

 W/'O Dyavappa
£50 years, Coolie

 R/0 Kerehalli Villzage
Soraba Taluk.



10.

' .. AAS/''f.)uPl"lE1l{€€1'E1.ppa.

''  'lVIa_§or, Coolie,
'R/0 Kerehalli Village
__Soraba Taluk.

. Sl'l"iVE11":1?lI"£ (la i_

 ' ,8'/'o I-'l1valioclra'p;321
 Majo1";~.CQoi§é'-.3

"R/'o Ke1'e*hlfa.llAia1' Village

Sm 1,. Rﬁllli l{E11'}11'11é1
W/o Gallapaihi

45 years. Coolie

R/o Kerehalli Village
Soraba Taluk.

Smt.Susheelamma
W/ o Planumamhappa
60 years. Coolie

R/0 Kerehalli Village
Soraba Taluk.

Suresha

S/o Dyavappa

Major. Coolie _
R/o Kerehalli V111-age.  
Soraba Taluk. 

Dyavappa    .  '

S/o Basappa.  
Major. Coolie, 

R/o liereliialli_Vil'l'a§r:  

Soraba Ta} u-- 1', V.

Ma§1jL--ip1'3e1-  V  l _ 
S/o VEi¥€fELl)l1E1ClF&i"Q:§j)~§l  "
Major. Coolie  

R/o K81-el1"a.ll1"-J 1lla_g(:7, S V
So1faba_Talul<: , _ V' V I

Sﬁilfelbav' TE.1li§ik.

N

Mahabaleshwara
S/0 Rariganiia.
l\/lajor, Coolie

R/ o Korelialli. \:'ill21g<~
S01'al')a "i'al:,:.k.



V  put: 1.0 greed-11 lmrdship.

,4,
ORDER

All these pe1ili011e1':s art': aecusecl in Crime l\'%0.47/2010 registered on 5.5.2010 by A11£;1VEti1i police. Shi1'110ga lf)is1'ri;eV1V,';'.?iV0r the offence ])LlI'1l.'5l'1£-1lZ)lt'.' under Sec.'.11'0ns 143. I44,

324. 395. 427. 436. 506 1'/w 149 of the UPC.

2. C0mpl.aina.m. alleges that.._eit:eusedVrf0rejblyVV1 entered into the house and assaulted l.he'.i__nr:1g1l.es.. ea;1Vsed~ severe V injuries. they also destroyed §VmdV the valuables. V

3. Learned counsel l"0rVVV't.h_1e' that. before the eomplaini. was Case. these aeeusecl sLl'st'21i..:1--ed Vf';V*r;;1t.1_V Vg1*l{>'\:rr_jL1v:s__ in}-uries. a case is registered in Crime No.46/V'2_OViO on one day befbre filing of the eon1plai1'1_l-.f.Vm* the l.:.),iVl1-I*.m.V'le }IV)V'L11'1VlSh&1lT)l(' under Seeikms 148, 144. 5.94. 323. 3O?;_~~1V14 r/w 149 of the we and subr111'1)s

1.l1;1l.~. Va .eo;11"11.._e1'~\. _b1as1. the complaint. has been ﬁled by the c:()r1iVf.)'1;ril1a1'1V1:V VVVl:he a(':(:1.1sed. He llirther submits illat, the V VVpel.i1..i0nVerr i\l.r.__JV.3 211'}. a1d\~'0e2.1E:e and pel,i.l.i0ner l\l0s.4, 5, 6 and 7 " the xircurheéll, pelﬂioner l\ld.'7 a.ged about 60 years. Cdrri_;j;Vl.eril'i.'g1r1l falsely 1'1'1:1pl1'ea1ecl {he emire i'a11'1iEy and submits .%_j'_lV1";-it. if the pet"'il.i(:n'1ers are not g_{f1'a.1e11.ed a.1'1Eiei;')a1ory bail. 1'1. will be -5-

4. No doubt. 21 C0mpIai1'1t filccl one day ea1'I§<:n' 110 t411(~3 c()mpIai:1t in this ('£186. it. shows the). ()ffe11ce purlishable u.ndc=.1' St"?CIi()I1 307 of the IPC. 11c)\.ve\-'er. (.119 21IIega1Ei(.)r?1_ made in the complaim. filed age1i:'1st: the a1(.'.c::.:s<:d also 1'6V€.£11S ()fTe..:1Ce 'S95 and other offences.

5. Collsidering the gravity 0f01'I'€:11»(j.ML-' e111d.1i:1'1."L:f§3 ,0 1"-Ci":'_me between two groups, 1 find. it is net 'i3'f amic:'pato1"y bail at this siag€j '«.1f1.oxvVe:ve1"; V('o1a é'§dgf::'i.I.1&'; petitioners 4. 5. 6 and 7 being \\f()IIl€f:ﬁI'.':1V}" Judge {:0 Consider their baii a;3p1§.4§§,.;¢A:~1.'_'ias; as possible preferabiy within two_ the accused sL1rr6:r1.ders é1nd béiiil'. _ "

Similar. z1}).g)1iC21,LiOf1'~iI"any'~£iI~ed by {he 01.he:' accused, same may aiso be (toI1§éid(§'1"ed CX}3 &:di1i.OLiSIy as p()ssibIe. sa/4 JUDGES %*jAp_/W

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