Karnataka High Court
Maruthi S/O. Gangapathi Naik vs The State Of Karnataka on 10 February, 2012
Author: Huluvadi G.Ramesh
Bench: Huluvadi G.Ramesh
IN THE HIGH COURT OF KARNATAKA CIRCUIT BENCH AT DHARWAD DATED THIS THE 10™ DAY OF FEBRUARY 2012 Before THE HON'BLE MR JUSTICE (HULEY. 401 c RAS MESH Criminal Petition No. 10158/2012_ BETWEEN: Sri Maruthi, S/o Ganapathi Naik, . Age 38 years, Occ: Milk Vendor. R/o Dharwad, . = nn Dist: Dharwad. : aE PETITIONER (By Sri Srinend A, Pachhapure, Adv.) AND: 7 The State of Karnataka). ee By Haveri Pol ce Station a : .. RESPONDENT (By Se AN and "Naval igi math, HCGP) _. ".This'-Criminal Petition is filed under $.439 Cr.P.C. seeking. to -erlarge the petitioner on bail in Crime No.198/20it- registered by Haveri Town Police Station, for the offences punishable under Sections 363 & 420 of IPC, and etc, -- "The petition coming on for orders this day, the Court " paade.the following: ea ho ORDER
The petitioner, who is accused No.2 is seekir ng' 'bail in connection with Crime No.198/2011 of Haveri-Town Police Station, registered for the offences punishable. under' Sections 363 and 420 of IPC.
2. The complaint allegatic , in brief are that, the wife of the complainant has gone to tr > house of her brother for delivery and on 31.10. 2011, "she: vas admitted to the District Hospital, Haveri. and. she gave birth to a male child on the very day at about 8.30. am. "Tt is alleged that, on 02.11.2041, at about 9.00 am, he was informed by his brother-i na-law over 2 phone. regardi ing kidnapping of the said hild and it was taken oy a 'lady saying that polio drops were to eines n ta-the baby but, she did not return. 7 Though they have searched for the lady and child, they could not trace théin and assumed that the child was kidnapped by the s : said" lady. On the basis of the complaint case is 'fegistered against the petitioner and his wife.
3. Heard.
ay cane
4. According to the learned Counsel for the petitioner, petitioner is innocent of the alleged offences. It is contended that, now the child is traced and due to political sevenge, rhe. no overt act attributed against the petitioner...
5. In the circumstances, the petition is 'allowed. The petitioner be released on. bail: in Crime. No.198/2011 on his executing personal bond for Rs.50,000/- with one surety for the like sum to..the satisfaction. of the concerned Court, subject to the following conditions: --
1. The petitionel shall make himself available before the Investigation Officer as and when required. ho The petitioner shail not tamper the prosecution 7 "witnesses, -