Karnataka High Court
Puttaiah S/O Ningaiah vs State Of Karnataka on 22 April, 2010
Author: Jawad Rahim
Bench: Jawad Rahim
_:L._
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 22"" DAY DE APREL, ZOEOT"H;'--_fW.
BEFORE
THE HOEWBLE MR. EUSTICEUA-\/VAD R_,AEI':IA2;_
CRIMINAL EETITTDN N'D._i'3.16'S/2EO1_{§--.., «.
BETWEEN:
1.SR1 PUTTAIAH ' S/O NINGAIAH, ._ AGED ABOUT 3Q.Y.EA§2S' ' *
2. SR1 S/Oi'THI_M NT-AATNA-,.VjJ--«..._ "_ ' Ac3ED..VAvac}_DT:+;;z«.vETA::2s""
'BOTH AE:vE...VR"EsIDIh§3 AT "P~§AD.UV.0TN/A'. H.EAL;»:..1_ 'T'E.vI'L_}_A<3E HAN DTANfi'«=KE'RE HQBLI, C.NE.HAL!_I T._AL~',Ji--<~..,. PETETIONER SR1 B'. ?~'§.A,.!\!«JUE\2ATH, ADV.) S'TATE'"OE§kARNATA+<A, BY T~.HE;_POLICE O? HANDANAKERE * A POLICE STATION, .TUMKUR DISTRECT.
R'E--PRESENTED BY THE STATE PUBLIC PROSECUTOR W
-2"
HIGH COURT OF KARNATAKA BANGALORE. RESPOVNDEFJT (av SR1 P.M.NAWAZ, ADDSPP) THIS CRIMINAL PETITION IS FILED .
439 CR.P.C. BY THE AI:>voCATE;";»i5Ij:R*T:%I.E -:PEfm.iQNVEVRS PRAYING TO ENLARGE THE i1>EbTu'IV_TIiO_Oi\A'£(ER§',ON_BA§:L._OiOii._ CRIME No.32/09 OF H';Ii.i§i'aANAKvERE.1iI5.,S;;\»,,.uTuI?IKuR--.J DISTRICT, WHICH IS REGD. FO"P.. THuE OOFFEVVNCZE Pgu/S 143, 323, 326, 302 R/W 1ri§"~QF I;I>C._ it "
THIS CRIMINALAP.ET1fIiIo'.:\i iCci"ivII'i\i7e':,p,--0°N FOR ORDERS THIS DAY, TIfiE"I§,§IuRIf_ MAEIE TvH'E.iEaL§,bwINe:
:'Pet'it_io'reTefairie'I»a44C'CuS'e_d No.3 and 4 facing Charge for the offeIT<:eVS=pIJrIiSiIab«!..eO' under Section 302 apart from Cti:La':'I<ge_fiS fer tiTe«ve.ffenCeS punéshabie under Section 143, W, ._ "34:2'€>:V"vr[v'\x--_Section 149 of IPC. They are in judicial 79;." The prosecution Case is that on 8.5.2009 between to 9.36 am. there was quarrel between Gowramma W .._ 3 ..
and Rajanna regarding taking a buffalo in front got her house. At that time, Gowramma, Jayanna, "l5:t;'tt'a.i,:ah, Malliah and Poornama assaulted Rajanna witt:..':.hand:s';i:"' Complainant and his parents inte'r"\Je'ned Rajanna. However, while going?_ ft' petitioners. h;e'r_e'in._ Ptittaiah held threat that Vhe:"'~wgoti:ti' ideal:'wét'hi"R'ajVannal"V within few days andv,e.nsure.i't'i*.at'-itzuegis mur'dei<e:d. After that incident, complainant"in'v.i.tei:l food but he left the place..s-at/i'ng he Despite waiting for some "in,-ot"~~ret¥'_irn_:. __Later, on 9.5.2009 at 6.90 aym.-.when':t;;omp--l.a'i-nant'"'had: gone to work his uncle Karirahgaiah' inlfoinrmesd,l*ii.m' the dead body of Rajanna was hanging at %t_+ip.pe'«..t_-~ree. The complainant ran to the and saw t'here...w-'as noose around the neck, death was ' not.duv.e"to'»h'anging as the legs were touching the ground land'othefiinjuries indicated that he was done to death befoitexrlhanging. On the report submitted by him Vznlxiestigation commenced, petitioner came to be arrested.
V',During investigation they found petitioners had joined My «IN! 4 M. together and assaulted Rajanna when he left the house of Complainant. After killing him he carried the body t_o__show it as if he committed suicide. Sufficient material"it.h'i§o:ogh eye~witnesses is coliected by the prosecution;ii'? V V V.
3. Learned COiJSRE'l submit}:thateye;witi'i~es'ses_"have not revealed anything incriminating'-ca'g--ainstgV.t-he:petit'i';o.n'er."g The complainant's version saw*t.hA_ec*ivhcind§ent is the 2"" statement and 1ffnlstavterinlleiritysuchliistatement is not forthcoming. Besiidevsfi'._iVtl.i'i_s that petitioner no.1 is Bail is sought on that v ll Jfithe case was adjourned to ena§jbl"eii. the "peltiltioniiai to produce necessary medical .' 'i'e,cordsi_ it vioidlay learned counsel files a memo oroducing oLIi:~pa..t:ierit"' slip showing Doctors had advised an ECG, but iithereis' no report of diagnosis as to what ailment he is iii"
M5- suffering. The OPD slips indicate, only reference to Cardiologist but Cardiology report is available. _S.i__rh.iVl'a*r:l'3.+fro other medical report is filed to show the'7p:etité~ovne'ri' suffering from any ailment whilcuh"'requires.giimhfgedriatés treatment.
At this juncture, it aotept the petitioner's contentioifiA"«é._n7prisor7.:_g'a'd'\?'«9o'll\sA:e'to his health. On merits I find Detitioner to bail. For eves": supporting the 2"" dismiss the petition with in case, if during further investigation is suffering from serious ailnfyentregalring"i'mm'ediate treatment petitioner no.1 may hfaiton that ground.
l'-*'o}*--«1:"heilreasons observed in the para supra petiton is rej"e.¢:ted'.' -.
Sd/3 RIDGE