Nataraj @ Raju vs State By Micolayout Police on 25 May, 2010

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Karnataka High Court

Nataraj @ Raju vs State By Micolayout Police on 25 May, 2010

Bench: Subhash B.Adi

IN THE HIGH COURT OE KARNATAKA AT 

DATED THIS THE 25%" DAY OF MAY 2010 'D1;--i   

BEFORE

THE HON'BLE IVERJUSTICE SUBHASPi.f5._I?\DI- 4'   7

CRIMINAL PETITION vN_Q,_2069,!20T0   
B EN:   ._  I

I NATARAJ @ RAJU, _ '_ :
AGED ABOUT 26 YEARS;  = _   
S/O LATE K.P.KRISHNAMUR'FI}IYfV  I
RESIDING AT NOE5/28,  _   A 
D.R.C POST, I3E.NI):33vITPI{N'RQAD,_"   

1ST CR.OS S;' A-EiAIA.f:§%IN.ACAE., « 
BANGALORE.. "     I ...PETITIONER
(By Sri.L.SUDHARSHAE-l,"4A'D\!?j."_.'D' '
 _  I  ..... 
I3. STATE Bs°Y.M§€OLAYOUT POLICE

"'RE1?_BY: »vIr€II_(_}'E_f€I COURT
COM--PLEX.;"_vBAN'GALORE.  RESPONDENT

{BY-sRI.sATISIjI RGIRJI, HCGP) +++++++ CRLP FILED U /s.439 Cr.P.C BY THE ADVOCATE FOR THE PETITIONER PRAYING THAT THIS HON'BLE MAY BE PLEASED TO ENLARGE THE PETR, ON BATL mi _ 789/O9 OF MICO LAYOUT P.S. BANGAOREM__CITFY':.A_:'1XI\E§§ C.C.1\30.26607/O9 WHICH IS REGD, F0R'*1'1TET'oEFﬁ*,m;§;'0«F P/U/S 498(A) 304(3) IPC AND POROHIBITION ACT. . % CRIMINAL PETITION c0M1Nc;«QI«J FOR .oR::>ERs THIS DAY, THE COURT MADE THE~.§§'OLLO'\7?VII§l(§':eA.._ Petitiener is T in Crime No.789/2009 registered on 1V3:-7§2v0(j9__Vby"'1\;'£§'ico Layout Police, Bangalore injtiaily QfferTe'evv--..punishab1e under Section 174 of Cr.15V.'€'. . Thefeaeitejg-..based on the complaint filed by the :i i'at.11er of the decteased, a case was registered for the offences

- -_§5_L1.ni'shab1e u":1 (icr Sections 498~A, 304~B read with Section 34 3 of IPC further read with Sections 3 and 4 of Dowry Prohibition Act.

2. The police after investigation have filed charge During the course of investigation, the Police "

the statement of the deceased on 11--'Z_v~2QQQlv the deceased did not make any allegationsiof accused and she has stated that the:inci.de»nt loccuvrred on account of accident.

3. Considering and filing of the charge sheet, the petition the petitioner is enlarged on bail V subj to__flcl.l_o\2vii'1gA e3_o_nditions:

a};V'I"i1eA shall execute personal bond for H one surety for the likesum to the satisfaction of the Court.

4

b) The petitioner shall not tamper with the prosecution witnesses or the material evidence:

C) The petitioner shall appear before the regularly.

Sd/-

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Karnataka High Court