Karnataka High Court
Mr Arvind Reddy G vs The State Of Karnataka on 18 August, 2020
Crl.P.No.3340/2020
C/w Crl.P.No.3352/2020
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 18TH DAY OF AUGUST 2020
BEFORE
THE HON'BLE MRS. JUSTICE K.S.MUDAGAL
CRIMINAL PETITION No.3340/2020
C/W
CRIMINAL PETITION No.3352/2020
Crl.P.No.3340/2020:
BETWEEN:
1. MR. ARVIND REDDY G.,
S/O MR. T.GOPALA REDDY,
AGED ABOUT 36 YEARS,
2. MRS. BHAVYA,
W/O MR.ARVIND REDDY G.,
AGED ABOUT 34 YEARS,
BOTH RESIDING AT:
R/A.No.3, "AAKANKSHA",
3RD CROSS, SRI SATHYA SAI BABA LAYOUT,
KODIGEHALLI MAIN ROAD,
K.R.PURAM, BANGALORE - 560036. ...PETITIONERS
(BY SRI SIDDHARTH B.MUCHANDI., ADVOCATE)
AND:
THE STATE OF KARNATAKA
BY THE POLICE OF
EAST RANGE WOMEN P.S
BANGALORE CITY
REP.BY STATE PUBLIC PROSECUTOR,
HIGH COURT OF KARNATAKA,
HIGH COURT BUILDING,
AMBEDKAR VEEDHI, BANGALORE-560001. ...RESPONDENT
(BY SMT. NAMITHA MAHESH., HCGP)
Crl.P.No.3340/2020
C/w Crl.P.No.3352/2020
2
THIS CRIMINAL PETITION IS FILED UNDER SECTION
438 OF CR.P.C. BY THE ADVOCATE FOR THE PETITIONER
PRAYING THAT THIS COURT MAY BE PLEASED TO ENLARGE
THE PETITIONER ON BAIL IN THE EVENT OF THEIR ARREST
IN CR.NO.55/2020 OF EAST ZONE WOMEN P.S.,
BANGALORE FOR THE OFFENCE PUNISHABLE UNDER
SECTIONS 354(A), 354(B), 495, 506, 498(A), 384, 448, 324,
417 R/W 34 OF IPC.
Crl.P.No.3352/2020:
BETWEEN:
1. MRS.ARUNA DEVI.,
W/O MR. SATISH REDDY,
AGED ABOUT 40 YEARS,
R/A.No.3, "SAMRUDHI NILAYA",
2ND CROSS, SRI SATHYA SAI BABA LAYOUT,
KODIGEHALLI MAIN ROAD,
K.R.PURAM, BANGALORE - 560036.
2. MRS. JYOTI.,
W/O. MR.ANAND G.,
AGED ABOUT 32 YEARS,
3. MR.ANAND G.,
S/O MR.GOPALA REDDY T,
AGED ABOUT 34 YEARS,
No. PETITIONER NOS. 2 AND 3 ARE RESIDING AT:
R/A.No.33, "SAIBABANILAYA ",
2ND CROSS, SRI SATHYA SAI BABA LAYOUT,
KODIHALLI MAIN ROAD,
K.R.PURAM, BANGALORE - 560036.
4. MRS. PAVITRA R.,
W/O.MR. KUMAR B.,
AGED ABOUT 33 YEARS,
5. MR.KUMAR.,
S/O MR. BALARAJ,
AGED ABOUT 34 YEARS,
6. MR. GOPALA REDDY T.,
Crl.P.No.3340/2020
C/w Crl.P.No.3352/2020
3
S/O. MR. LATE TIPPA REDDY.,
AGED ABOUT 73 YEARS,
7. MRS. INDIRAMMA.,
W/O MR. GOPALA REDDY T,
AGED ABOUT 56 YEARS,
PETITIONER NOS. 4 TO 7 ARE RESIDING AT:
R/A.No.3,"AAKANKSHA",
3RD CROSS, SRI SATHYA SAI BABA LAYOUT,
KODIGEHALLI MAIN ROAD,
K.R.PURAM, BANGALORE - 560036.
8. MR.JAITH KUMAR,
S/O MR.YASHODHARAN P.,
AGED ABOUT 50 YEARS,
R/A.No.41, VAIKUNTAM BUILDING,
PRASHANTH LAYOUT,9TH CROSS,
2ND MAIN KODIGEHALLI,
KADUGODI POST,
BANGALORE-560067. ...PETITIONERS
(BY SRI SIDDHARTH B.MUCHANDI., ADVOCATE)
AND:
THE STATE OF KARNATAKA
BY THE POLICE OF
EAST RANGE WOMEN P.S
BANGALORE CITY
REP.BY STATE PUBLIC PROSECUTOR,
HIGH COURT OF KARNATAKA,
HIGH COURT BUILDING,
AMBEDKAR VEEDHI,
BANGALORE-560001. ...RESPONDENT
(BY SMT. NAMITHA MAHESH B.G., HCGP)
THIS CRIMINAL PETITION IS FILED UNDER SECTION
438 OF CR.P.C. PRAYING TO ENLARGE THE PETITIONERS
ON BAIL IN THE EVENT OF THEIR ARREST IN CR.NO.55/2020
REGISTERED BY EAST ZONE WOMEN POLICE STATION,
BENGALURU FOR THE OFFENCE PUNISHABLE UNDER
Crl.P.No.3340/2020
C/w Crl.P.No.3352/2020
4
SECTIONS 354(A), 354(B), 495, 506, 498(A), 448, 324 AND
417 R/W 34 OF IPC.
THESE CRIMINAL PETITIONS COMING ON FOR
ORDERS THIS DAY, THE COURT THROUGH VIDEO
CONFERENCE MADE THE FOLLOWING:
ORDER
Petitioners in Crl.P.No.3340/2020 are accused Nos.1 and 2 and Crl.P.No.3352/2020 are accused Nos.3 to 10 in Crime No.55/2020 of East Zone Women Police Station, Bengaluru.
2. The said case is registered against the petitioners for the offences punishable under Sections 354(A), 354(B), 495, 506, 498(A), 448, 324 AND 417 read with Section 34 OF IPC on the basis of complaint of one Sumapriya.
3. Accused No.2 is the wife of accused No.1 and the other accused are the parents and siblings of first accused and their spouse. Briefly stated the complaint allegations are as follows:
The first accused suppressing the fact of his marriage with accused No.2, married the complainant Crl.P.No.3340/2020 C/w Crl.P.No.3352/2020 5 on 16.12.2015 at Kaiwara. After the marriage, he harassed her and got her pregnancy aborted 8 times.
He was assaulting her demanding money. On 14.02.2020 all the accused barged into her house, snatched all her valuable documents and jewelleries, assaulted her and threatened her that they will circulate her nude photographs.
4. As admitted by the complainant herself, her marriage was subsequent to marriage of accused Nos.1 with accused No 2. As per the records produced before the Court accused Nos.1 and 2 were married in 2007. Accused Nos.1 and 2 have filed complaints before Deputy Commissioner, Central Crime Branch and Mahila Sahayavani alleging that taking advantage of accused No.1's extra-marital relationship with her, the complainant blackmailing him extorted huge money and properties from him. The principal offence in the case is under Section 495 Cr.P.C., which carries imprisonment upto 10 years. It is submitted that making similar allegations, complainant has filed another complaint before K.R.Pura Police.
Crl.P.No.3340/2020C/w Crl.P.No.3352/2020 6
5. Having regard to facts and circumstances of the case, these are the fit cases to grant anticipatory bail with suitable conditions. Therefore, the petitions are allowed.
The petitioners are granted anticipatory bail in Crime No.55/2020 of East Zone Women Police Station. If they are arrested in the said case, they shall be released on bail subject to the following conditions:
(i) Petitioners shall appear before the Investigating Officer within ten days from the date of receipt of copy of this order.
(ii) Petitioners shall execute personal bonds in a sum of Rs.1,00,000/- (Rupees One lakh only) and furnish two sureties in the likesum to the satisfaction of the Investigating Officer/Jurisdictional Court for their appearance.
(iii) Petitioners shall not tamper the prosecution witnesses by threats, inducement or otherwise.
(iv) Petitioners shall appear before the Investigating Officer/Court as and when Crl.P.No.3340/2020 C/w Crl.P.No.3352/2020 7 required for the purpose of investigation/trial.
v) Petitioners shall not visit the scene of offence till the Investigation is completed.
vi) Accused No.1 shall mark his attendance before the Investigating Officer on alternate Sundays of each month till the completion of Investigation.
Registry shall communicate digital copy of the order to the jurisdictional Court and prison.
Sd/-
JUDGE akc