Karnataka High Court
C S Gopal vs The State Of Karnataka on 23 January, 2012
Author: Subhash B.Adi
Bench: Subhash B.Adi
IGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH CO IN THE HIGH COURT OF KARNATAKA AT BANGALORE | DATED THIS THE 23" DAY OF JANUARY 201 2 ns BEFORE = THE HON'BLE MR.JUSTICE SUBHASH san SO CRIMINAL PETITION 80.7120 0F 2011 BETWEEN: - 7 C.8. GOPAL 8/O K.M. SRINIVAS AGED ABOUT 25 YEARS | me R/T CHITTIKYATHABAHALLI VILLAGE ARAVE POST . 0 GAVADGERE HOBLI HUNSURTALUQ. © "MYSORE DISTRICT. oe a, PETITIONER (BY SRL SANTHOSH G. BHAT, ADV. FOR SRILM.V.VEDACHALA & SRI.P. CHIDANANDA, ADVE. ) . AND: "THE STATE OF KARNATAKA THROUGH ITS. STATE PUBLIC PROSECUTOR (BY SHO, BYATARAYANAPURA . POLICE STATION, BANGALORE} w. RESPONDENT .__ (BY SRL G.M. SRINIVASA REDDY, HCGP} Tis Criminal Petition is filed under Section 439 CrP.c. to release the petitioner on bail in Crime No. 416/10 of Byatarayanapura Police Station, Bangalore City, and 8.C.No.113/11 on the file of the P.O., FTC-VIL, Bangalore City. HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH | This Petition coming on for Orders this dey, the Court made the following:- ORDER
The petitioner is accused No.1. He has been ¢ chauge ; sheeted for the offence punis he ble under Sections 49844) :
and 304(B) of IPC read with Seoticns a and 4 or : the e Dowry Prohibition Act, 1961. os
2. The petitioner is "the "husband of the deceased. The allegatior: against the petitioner is that he along with other accused haraseed the deceased for dowry and gold ornaments. da this. regard, they have quarelled with the deceased and sént her to her parents' house. Even on the : previous day, of, the incident, they have quarelled with the deceeard and 'ber parents. Asa a result of which, the . deceased couitted Suicide on 14.12.2010.
3. No doubt, the police, during the course of
-- -ivestigation, has recorded the statement of neighbours of the parents of the deceased, however, their statement is & yo GH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH CC recorded after three days of the incident. Since the charge sheet has been filed and similarly placed other aocaised om have been enlarged on bail and also considering: that the _ incident has taken place in the house of the parents of the :
deceased, | find that the petitioner could be enlarged o: on
4. Accordingly, petition in allowed Petitioner is enlarged on bail subject to the follow ing conditions:
(i) 'The petitioner hall execute & personal ; bond for, Re 28,000)- with two solvent | sureties for the ke sum to the satisfaction of the Trial Court, i "The petitioner shall regularly attend the (iif) The petitioner shall not tamper with the 'prosecution witnesses.
Sd/-
JUDGE