T K Arun Kumar vs State By Dibburahalli Police Station on 7 October, 2009

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Karnataka High Court

T K Arun Kumar vs State By Dibburahalli Police Station on 7 October, 2009

Bench: Huluvadi G.Ramesh

IN THE HIGH COURT OF KARNATAKA AT
BANGALORE

DATED THIS THE 07TH DAY OF OCTOBER 2009
BEFORE
THE HON'BLE MR. JUSTICE HULUVADLGRAMESH

CRIMINAI_4mPETITION NOA745 0lg__g009

BETWEEN:

1. T.K.Arun Kumar,
S/0 Krishnappa,
Aged about 41 years.

2. T.K.Harisha,

S/0 Krishnappa,
Aged about 38 years.

3. Murugananda,
S/0 Perumal,
Aged about 25 years.

4. Dyavappa,
S/0 Narayanaswamy,
Aged about 30 years.

All are Agriculturists,
Residing atThimmanaya3<anaha11i Village,
Shidiaghatta "faluk. ...PETITIONERS

(By M/s.S.Shankarappa & Associates, Aclvs.)
'>;'%«'~'"



AND:

State by Dibburahalli Police Station,

Represented by S.P.P.,

High Court Complex,

Bangalore. ...RESPONDENT

(By Sri.Honnappa, HCGP)

This Criminal Petition is filed under Section 438 of
Cr.P.C. praying to enlarge the petitioners on bail in the event of
their arrest in Crime No.105/09 of Dibburahalli police station,
Chickballapur pending on the ﬁle of Prl. Civil Judge and
JMFC, Shidlaghatta for the offences P/U/Ss.34l, 323, 324, 307,
354 r/W Section 34 of IPC and u/s.3(l)(X) and 3(l)(XI) of
SC/ST (POA) Act.

This Criminal Petition coming on for orders this day, the
Court made the following:-

ORDER

Petitioners have sought for grant of anticipatory bail in connection with Crime No. 105/09 of Dibburahalli police for the offences punishable under Sections 341, 323, 324, 307, 354 r/W Section 34 of IPC and u/s.3(l)(X) and 3(l)(XI) of SC/ST (POA) Act. 3

2. On 18.8.09 a complaint has been lodged by Devraja of Thimmanayakanahalli alleging that out of 2 acres of Government gomal land 1 acre land has been cultivated by one Anand who belongs to Buljiga community and he used to threaten the villagers, as such, the villagers decided to make sites and distribute it to the poor people and also to build a school out of the said land. In this regard the petitioners attacked the complainant with deadly weapons and assaulted him and also his wife.

3. Heard.

4. From the wound certificate furnished it is seen that four injuries are caused, out of them, except one injury all other injuries are simple in nature. Since the provisions of Section SC/ST (Prevention of Atrocities) Act is also included in this case, it is for the petitioners to approach the Special Court by Lu; ¢"""""""""""""

filing bail application under Section 439 of Cr.P.C}{The learned aw 3:' CW"

Special Judge shall dispose of the bail application by granting bail subject to stringent conditions within three days from filing of the bail petition.

5. Accordingiy, petition is disposed of.

-3d/.:

JUDQE Bkp.

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