Karnataka High Court
Fakkirappa Shivappa Kabanur vs The State By Bankapur Ps on 25 June, 2012
Author: N.Ananda
Bench: N. Ananda
Shiggaen. IN THE HIGH COURT OF KARNATAKA CERCUIT BENCH AT DHARW;~'%D DATED THESE THE 25" DAY OF JUNE 2012 BEFORE) THE HONBLE MR. JUSTICE N. ANANDA
CRIMINAL PETIT{()N N0. 10568/2012 BETWEEN:
Fakkirappa Shivappa Kabanur Age: 34 years OCC: Agriculturist C0011, R/0 Mulakeri Tq: Shiggaon Haveri. ,..P€Lition€r (By Sri M.M. Hiremath, Advocate) AND:
The State by Bankapur PS Rep. by S.P.P. High Court of KEiI'fl2'-iiéjlkéi Circuit; bench Dharwad. .,,Respond<':nL (By Sri vs. Kulkami; HCGP) This petition is flied Lmdcr s;c;=c:io:2 439 Cr.P§C. seeking to grant reguiar baii to the petitioner for the offcnctzs punishabie under saction 302 of IPC, in Bankapur PIS crime No. 115/2811, pending on the file of :he JEVIPC Court This pe'ti§:ion coming on far orders this day, {he court made the foiiowingz Ex.) 0 R D E R The petitioner alleged to have committed the murder of his wife by setting her on fire on 29,/IO/'.2011 at 10.00 pm. in the house of the petitioner. The deceased succumbed to burn injuries and died on 8/'I 1/201 1,
2. On 30,/10;/2011 {he deceased bad giver: a d}'ir1g declaration before the Taluka Executive Magistrate? wherein she has stated that or1'29/10/2011 her husband {peLiuor1er) came with a drunken state, picked up quarre}, poured kerosene and set her on fire,
3. There is prima facie case eaigzaainsta petitioner for an offence punishable under section 302 IPC. Carisidering the gravity and maggnimde of offencef petitianer c.arm<3'c be released on baiL
4. The petition is accorfiirzgly dismissed.
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'i x"'\ Sd/~ JUDGE VMB/~