Swamy @ Krishna vs State Of Karnataka on 8 February, 2011

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Karnataka High Court

Swamy @ Krishna vs State Of Karnataka on 8 February, 2011

Bench: V.Jagannathan

'V '  'HIGH 'C.,OuR1f BUILDING, BANGALORE.

IN TI7iE3 HIGH COURT OF KARNATAKA AT BANGALORE

Dated: This the 831 day Of February 201 

BEFORE

THE HONELE MR.JUs'r1cE  % " '

cRL.P.No.43/291  «_ 
BETWEEN: 1 .

SWAMY @ KRISHNA,  

S/O CHOTTAMARE GOWDA,   .

AGED ABOUT 30 YEARS,  *  '

R/AT VARAGERAHALLI YILLAO-.jE, " _ O _

KASABA HOBLI, IQ%NAKAPUR;A"'FAL_L?K,VA'_' 
RAMANAGARA DISTRIC--T,._'=. ' '  

     PETITIONER

(By Sri A   *
AND},

STATE   4' V'

BY KANpJ{p.PURA,--_RuRAL' POLICE STATION,
 B¥.STA'FE.V_1§'UBLIC PROSECUTOR.
H.?_(}'H £101.} RT OF 'KA'E{N'ATAI{A,

 RESPONDENT

 [Bji'S1'i P'}A:_1E\r;AwAZ, Am)L. SPF.)

" if-11s CRL.P FILED U/S.-439 Cr.P.C PRAYING TO

 AAVETNLARGE THE para. ON BAIL IN S.C.NO.16/2010
"'v.;5EN!D1NG ON THE FILE OF THE P.O., FTC,
WOZRAMANAGARA, wmcn IS REGE). FOR 'l'HE OFFENCES

P/U/S 498%), 302,, 304(8). 20} R/W SEC. 34 OF THE
IPC 85 4 OF' THE D.P.ACT.



2.

THIS PETITION COMING ON FOR ORDERS THIS
DAY, THE COURT MADE THE F-'OLLOVVING:
ORDER

Heard both sides in respect of bail . the petitioner who is An} in the _ea.s,e4 registered» the K V' Kanakapura mral police for under sections 498--A, 3o2}O._3'o4;me,A O 29 1' 340$ EPC and 21/3 4 of D.P. Act-._ O O 4

2. The complamt'waﬂegatitons in short are that! coi?:1p1ai.nant'S""""'-daughter by name Anuk"£2.m'a._ri' wa€{"e«the_.Oseéoond Wife of the petitioner herein arid Shed-wa;3 harassed by the petitioner and hi._é':'fa1ni13( members including the first wife and 'petitio13;e19éL Aaarhother. On 12.5.2053 the deceased was and the submission of petitioner's oourietet is that the deceased committed suicide,

--,.v'ot1f>en1"ef0re petitioner be released on bait as he is in O V. ._ pustody of nearly two years.

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3. On the other hand, learned Add}. 8.9? for the respondent~»State submits that the report indicates that it was a case of . hanging and number of injuriesivere noticed on the it"

body of the deceased. Under these1'eIreun1stances}I"--as?.ii regards the offences ai1egetqv"«.\/1;his not grant bail.

4. Having sides and taking note of the ofteriees .j§':1'1*i[C1-..th'e:niedica1 opinion be dtile to and injuries being found on the de<f;etaseV<fi,. the View that grant of bail at stage I,3_Qt_v warranted. However, as the ' in custody for neariy two years, the trial 'Court Veatnfhevtdireeted to dispose of the case at the t V ._ earliest;

5. In the resuit, while rejecting the bail tt"a}:');'t)1ieation, I direct the trial court to dispose of the case itself Within three months from the date of receipt of 21 Copy of this order.

Dvr:

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