Siddapa Doddasadeppa Gundyagol vs State Of Karnataka on 30 July, 2009

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Karnataka High Court

Siddapa Doddasadeppa Gundyagol vs State Of Karnataka on 30 July, 2009

Bench: Jawad Rahim

IN THE HIGH CCU??? OF KARNATAKA

CIRCUIT' BENCH AT DHARWAD

DATED THIS THE saw mm or ..}ULY;.V2()€)é§';v.    '

BEFORE

THE HOWBLE MR.JUS? 1C:E} JAWAB RA:§:§::v1;_«.., 

CRIMINAL PE_T1T1oN__:§"e.[7é.=o_1 /2'0-:»9 V  Vi:

BETWEEN:

1. SEDDAPA DOEDASADEPPAR GvN.1>YAGm;
Age:32 YEA§RS,;--" _. ,   4_  " 
3/ 0 1:><)1:'>I3A:_:~';.4s.'1'*>'1T,'=e.a1='i3-gr?_,u...GLI1~z'mAGoL,
R/O YAL1,aPa;:§VwLLAGE_; .,  
HUKKERI TQ. BE;LGis{JM DIS"T..... 

2. BASAPPA <sLI1\I';.W..A(;Q%LT.__ '- '
Agc:28  V    
s/0 00949531093993 !;'}UNBYAGOL,
mi 0. YALLAl?U'R~'JILLAGE, H{JKKERI
TALUK, BELGAUM 

 i"£xALI2';s»2:wj;t5.;~;£>YAGoL,

 V ._Ag€:.]{9.._Y"EARS.
 5:;0 :vaa;_L.LAP'PA GUNDYAGOL,
R/0 YALI.----g:;iDUR VILLAGE, HUKKERI
TSELUK, 'BELGAUM DIST.  PETITIONERS

" " '  :-3:3; BVAHUBALI A. D2'&NAWADE, AEV.)

T  S';."~A'z'g 01:' KARNATAKA,

BY YAMAKANMARADI POLICE,
H{§I{KERi, '§'Q. BELGAUM SIT,

. 5':
s: E
rm



2
FfEPT{I)., BY SPP, CERCUIT BENCH,
DHARWAD. ... RESPONDENT

(By 311.9. H. Go'I'I<z~IINm, HCGP) THIS cramp IS FILES U/S.-439 CR.P.C PRA.&'.II§t§__' .RELEASE PETITIONERS on BAIL IN c.c.N{:I:-26I;~:>,f<309'~--~., I- ARISING OUT 01:' YAMAKANMARADI RS. CR_.Ij{@..vv14]'2009"' ._ REGISTEREQ FOR THE QFFENCES:"PUNIS§fIAB¥.;£'a.."U'fSL€C", 143,147,148, 364, 302, 2201 R/W 149 Q12' 1I9c,j:. ' THE PETITION COMING 0;»: E012 ( )R_I5ERS '§*I#IAI;-:§ DAY',f V THE coum' Mama THE FoLLowI_I§It3;% ,,,Q__I3_I_;3§g~----V',,"'I--_ The petitioners are } aééﬁséé. 1103.1 to 3 in Crime: NC-41.. fo1; {5ﬁ;<I2:Ices punishable under sections 363, 30?, section 34 of {P0, which case after invcsﬁgéﬁan in ﬁling of the charge sheet for "o£f¢H<:;~§§~:.P1;I§ishabE2'itaéer sections 143, 147, 148, 364, 392, .149 .' A fI'}§éj__§€ﬁﬁ0uers are in judicial custociy and seek 2 _ '_ _ of '.3! Haard both sides; Peruseci I'€3(":OI'dS. It shows that V' {E16 compiaint of one Gudadappa Yellappa Gadakari, the __i§I1ve$ﬁgaﬁ0n was taken up, in which he alleged that his 301?:

<%@/ Yailappa was. an actor and was regularly visitixug A' drama rehearsal. 01:1 13.12.2008 at about 3 }1'e§:j1'g;;r.:.e-- ."T to Yallapur for drama rehearsal but 11.90 am. A$ the Search fai1e¢,_the é<)§p1aina:bfxi;,A'At11:*Lrt§;:¥?§$i'c:,Vv.' lodged report regarding missing of 'V police staﬁon and thercaftéf't¥_1e

4. On €;';'1§A'.§£):¥)9, €1'ei§2V1%i'!c3o{i3r was found Withiﬂ the He visittd the Railway é13§i<}V--iE;un€i to his surprise that the Raih§9ay " 1'.9O}Vi\2':€'Lj {tad registsred tiie case can 14.12.2098, 2 Aaéciaﬁtntal death of unknown persen.

"'~'{'hc: _Vava§jiaE31¢____§x;¥it11 mam was shown, to him am! he .i<;k:::::V1f:ifz.t=,[c1;v._ihx:v¢Ii:tm:s as that cf his 3011 Yallappa, and being $ati¥$hﬁr;'Vd ..Y;§}1é1p§a was not alive: and he iodged a I?€§}0}'§ ]st1spe£::fin5'ig«vixix%e1vement of petitioners and some etlzmrs. ., A' sustain the said charge: he allegeci that his sen

-- had carnal relaﬁerzship with Nmgawwa Gejanal, who T ' 'is' tbs: sister of 1" §etitioner~Siﬁdappa Sodclasadeppa Gundyagoi, and in that regard he had yaid i3?.3.2G,{)00/-- to W. Siddappa Doddasadeppa Gundyagoi one year ago to put are-end to the quarrel. However, the said Siddappa Gundyagel enimjea}. towards his son Yallappa. fie further V' 13.12.2008 when Yallappa had gone fez' 'dd Yallapur he did net return and on fife.

petitioners herein had C(}II1i}i2itt13(>1'._1.Ti.T'.$VII1{1AI.'tZ}t';I'.V {vas transferred by the Raiiway ?CI}iCg"_t§'.j11I'i$di€3Vti§}I;;%;3 police and it was re-registered 0§1Iy Themaﬁer, aiso the ghrisdietional police did :1Qthi';";g:'i1i except for what was:deﬁe"b§5.tI1e'7§:éii1§i2ejf"polieemstaﬁon. fiowever, during the c0urseVV"r3fV..have examined Witnesses by name Lagame§p}§a" Gadakari, Irappa Dummanaik 'HF-":11<?§--£"élppa Gadakari. They claim to have .see13.5t'he. Vpetiti:en,er alang with the deceased. Hence, the last seeﬁ' theexyv indict the End petitioner as offender. Ae fadiﬁaseg dist petidoner is concerned, he is toyed in on the "hue idad received Rs.i2§,OGO/~ ﬁem the complainant alleged illicit intimacy between the deceased and his "-eiéter. As regards 3rd petitiexzer is concerned, there is not ezueh that is said by the iarosecutien. Apart from this, it is Wk alleged that Siddappa Gundyagol is saiti to have _ 37.2.2009 that accused gave extzamjudicial conf§*€;si£ﬁ§:1j~;§i'*T1ﬁ§a*J§:1g"

killed Yallappa. Based on this mamija} itﬁtfjv resisted grant of bail.

5. We had givaz} to the Investigation Oﬁcetr to SD and £118; a statcment disciosixzg' the to ihem at this juncture in the homicida} death of sﬁﬁicicnt oppornmjties, the mateziai f1;e.£mly matexial which is being naiterated 'the The questing therefore is Vwhathag 'this is éiﬁﬁciént to deny beneﬁt cf bail tea the %' V_pcV:'i:i.'zi.g:}Vﬁ;:r§';' ' " . .ri:1*. V in disyute that ths case is baseé only 0351 evidence and the: (3iI'C11IELS1;€:i3:1(3€iS Like last $62212 fggéthaf making sf extra ﬁidiciai C€)ILf6SSi{)I1 may 'be: of H1} cs. But such matcxiai should be of convincing nature "--«:id'(§0nc1ud¢ that it is among}; to hold that the accuséci may u 'have commitiezri the crime in question. The iamsecutian has §»Q«/ had the opportunity of interrogating . axrest and nothing has been recovered at thI3lI.i-1ISt5.§:1{?CV'.'tV1};iAV(3lTiv._ " "

may fortify the allegations against meg; of:tb.eirlli,:;{rol\ic1:i:}.e::1t_ the homicidal death.

7'. Be that as it gnﬁay, :10': yet complete and it is in the referred to above, in my opinio1'1)a.,.ﬁjse5:;.lltl1e petitioners.

But as it is 1:19! for serious charge of Oﬁ'Bl1e:e~. they are not required for fuI't11<:r'tl:ley..l_£:ic;t;_1;i<:l be admitted to bail. Hence, the followiﬂglt VA . 2 -~ l'_OI§DER is aﬂeleed. Petitioners are admittecl to bail suﬁﬁetzt 15 eenditions:

i, The llépetitioners shall execute bond for a sum of " 5330,0001 -» each with one surety for the like sum to the satismction cf the trial court.

The petiﬁoners shall not tamper the pmsecufion mateﬁal or prevail 'upon WilI1€SS(i":S by any means. {M OaK/L7»./ iv.

The petifmmrs shaii mark attendance before: {hﬁ SHE) of the complainant police station on eve1"y..V_"_:

Saturday between 9 am and 1? pm     "

orders.

The petiﬁcxzmrs shall not leavé sc~:s§io_1isT jufsdiction of the court witﬁozxi pr«iﬁ¥ _156:}p:i §;s.ion.

S11b*

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