Karnataka High Court
Basavanappa S/O Gangadhar Hadapad vs The State Of Karnataka on 23 July, 2010
IN THE HIGH COURT OF KARNATAKA,
CIRCUIT BENCH AT GULBARGA
DATED THIS THE 231w DAY or JULY, 126':-QI*V1---.Ei f
BEFORE
THE HON'BLE MR. JUs'1*ICE;I3flv I
CRIMINAL PETITION-1§I0. E9053/2I§E1<1);__I
BETWEEN:
I.
liq'. AI'2grId7"E)_ist. Gulbarga.
Basavanappa S / 0 GétnIgadhai§'f.iaid21:peid _
Aged 50 years, Occ:Ag1*iC_u1'.t1II§e "
R/0 HatyangaI1i,__Aland;' I I
Tq. Aland, Diésf/:a\I.I(}111haI'¥%a;;'
. Mahade\r€I1Vpp:,%I;gSVh Hadapad
Aged?-.OI.yéars, *Busi11ess....
R/0 Hatyangalli,'3AlanCi~,. _ _
Tq. Aland, Dist.jG_u1barga.__
Mallikarjun S/0 ~Basav;Inappa Hadapad
Aged" 22 years; 000: "Agriculture
' Hatyf;1ngaIIi*,v Aland,
. . Petitioners
(Bf K..'I.)'.'V":E1.'..{::¢"--.lI11laI?.t1}:', Advocate)
of Karnataka
..ffTh1f01I'gh Aiand 13.8.
.. Respondent
V my Sri. Subh-ash Mallapur, HCGP) /1 // IV $$** This Criminal Petition is filed under Section:
Cr.P.C. by the Advocate for the petitioner enlarge the accused/ petitioners on bai1*.__in.jCri1rte No.98/2010 of Aland Police Station DisL»_t..._f@uibarga,_ which is registered for offences P/U/S, 5041;, 114 and 302 R/W Sec. 34 ofIPC. .
This petition coming orders, "the " if court made the following:
i This petition ibaii in Crime No.98/201$' p registered on 23.04.2Q_1"(V)f under Sections
504. Section 341pc.
2. me ta1Ieged.A'in;_4'th_e' complaint that the deceased by Vit1ia.1_V_fPiadVapad was sitting in front of his hou_se,t1iat time these petitioners who were in the :oppf.0_stite' quarreling with the deceased on .V the that the deceased used to misbehave with ff'fujthef=-datighters of one Basavannappai The acciised ' persons were abusing the husband of the complainant in filthy language and threatened to finish him. These petitioners are alleged t.o have assaulted the by clubs on the head and other parts of the"~«ll;iody*;.: it deceased had died in the hospital.""«'{_'h«e report indicates injuries on the l41'e_ad,_ and alslov on V' other parts of the body.
3. Heard Sri. ilearnedllciounsel for the petitioners a_ri'd__ learned High Court GoVeri'1ri:erlt.. Eor to be filed. Under the circumstances, who has not assaulted has h§een_granted"haill' this Court, I deem it fit that I V not entitled for bail at this stage. Hence are not entitled for bail. Petition is _ disn"li'ssed. 'V Sd/:7 \ JUDGE " swk ,,,,,.,..m.._..-.....u._mms.«'.m.uss