Mallikajigouda S/O Yellappagouda ... vs The State Of Karnataka on 18 April, 2011

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Karnataka High Court

Mallikajigouda S/O Yellappagouda ... vs The State Of Karnataka on 18 April, 2011

Author: V.Jagannathan

Bench: V.Jagannathan

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IN THE HIGH COURT OF KARNATAKATMCCCAL' " '
CIRCUIT BENCH AT DHARwAD____"--.., I "

DATED THIs THE 18TH DAY  A«PRiL,_Q:():1.1   
BEFORE ' **»«"I"

THE HONBLE MR. JUSTICE V. iJAGANIsIA'rHAN'_i'; 

CRL.P.NO.1048e3;!%2O I1. '  

Between:

Mallikajigouda S/ o.Ye11appa'goLIda_Piavadigoiidar,
Age 53 years, OCC.: Agriculturist,     
R/o.Shirur Village, T_q'.:.__Naxg"a1gun¥d,_'  
District Dharwad.        
   it      Petitioner
(By Sri.G.A.Holeyannavah.'Adiioeate)  V
Aid;  ****  I -f:__ = "  
The State of Karnatat}<a,"'Vt " _  -- .
Rept. by State Public Pr'o.seCtI°t.or,
CPI, N avalgund Police S'ta'ti.on--« '
 " ' A'   Respondent

(By Sri.»\/.inay.ak KuI.I§efnI,':HCGP)

 ii 'This  petition is filed u /s.439 of Cr.P.C. seeking

to re:'ea{se«iAth,e=,}5etitioner/accused No.1 on bail in Navalgund

C :i*'Po1ice S.tation.C'r.:noe NO.18/2011 and for the offences p/u/s.
 307,  I;/W. 34 of IPC and Sec. 25 of the Arms Act on
{ ._Ttheu=fi1"ethiei JMFC Court, Navalgund.

 H. C  petition coming on for orders this day, the Court

  following:



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ORDER .e»

Heard both sides in respect ofltahe 

petitioner who is accused of havi_r1--g cornmittediiivthfﬁr'offences . *

punishable under Section 504,  and   with

Section 34 of the IPC and Se"ctlon'-_25?{_gofthe  Act.
2. The submission of the ipetsition'er_"s counsel is that,

due to land dispute,~du:arre§:liHaro_s:e   groups. When
the complainant   kattya:i'lon.,_23.0l.20l1 at about
9.00 p.m.  wasittpassing thereby and on
seeing   whereabouts of one
Kirankumar  there and quarreled, the
brother aridEcornplaiinarﬂsvson sustained injuries.
W . _

 The _learned counsel for the petitioner submits

that,"jthI'e_' yirijiurviiesiiyi'"sustained by the complainant's son and

 Vbrother "are sirnplle in nature, therefore, petitioner be released

bail, Taking note of the above submission and also on

 o'erusVal*--o.fl the objections filed by the State, I am of the View,

A

it thatpetitioner can be released on bail by imposing conditions

ii"--«_ht'o"isafeguard the prosecution interest. Hence, I pass the

 following order:

k

( 1



iii)

iv)

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ORDER

The petitioner shall be released-on executing a personal bond-._ for"

with two sureties forfthe like"'sum;"toVi.the satisfaction of the trial clo'L1:rt; __ He shall not tamper with:'*the.._evidenCC and shall not givei"thi'eAal;_ ypbrosecution witnesses in any rnyavnnerg i» ii ii He shall :1_hi'._3 laefore the jurisdictilo<nalv' every Saturday b¢,tw.e¢i*x.:it<i§QQ._a--._ir:.::é£n'dA p.In. an filing of the shall a himself in the like offences in Vfutuiie . V ' _}'HlieeA.shalI" A.:_1_iot leave his place without prior periiiiission of the jurisdictional Magistrate. f\ :~3d/-

JUDGE

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Karnataka High Court

Mallikajigouda S/O Yellappagouda ... vs The State Of Karnataka on 18 April, 2011

Author: V.Jagannathan

Bench: V.Jagannathan