Ningaiah vs The State By on 18 July, 2013

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Karnataka High Court

Ningaiah vs The State By on 18 July, 2013

Bench: H.N. Nagamohan Das

                         1


  IN THE HIGH COURT OF KARNATAKA AT BANGALORE

       DATED THIS THE 18TH DAY OF JULY, 2013

                      BEFORE

  THE HON'BLE MR. JUSTICE H.N. NAGAMOHAN DAS

          CRIMINAL PETITION NO.4295/2013

BETWEEN

NINGAIAH
S/O KADLAIAH,
AGED ABOUT 47 YEARS,
R/AT SANKARAPURA VILLAGE,
NITTUR HOBLI, GUBBI TALUK,
TUMKUR DIST - 572 222                   ... PETITIONER

(BY SRI: R KUMAR, ADVOCATE)


AND

THE STATE BY
CHELUR POLICE,
GUBBI TALUK,
TUMKUR DIST - 572 223
(REP. BY LEARNED STATE
PUBLIC PROSECUTOR)                  ... RESPONDENT

(BY SRI: G.M.SREENIVASA REDDY, HCGP.)

    THIS CRL.P IS FILED U/S.438 OF CR.P.C BY THE
ADVOCATE FOR THE PETITIONER PRAYING THAT THIS
HON'BLE COURT MAY BE PLEASED TO ENLARGE THE
PETR. ON BAIL IN THE EVENT OF HIS ARREST IN CRIME
                                2

NO.90/13 OF CHELUR P.S., TUMKUR DIST., FOR THE
OFFENCES P/U/S 323, 324, 307 R/W 34 OF IPC.

    THIS CRIMINAL PETITION IS COMING ON FOR
ORDERS THIS DAY, THE COURT MADE THE FOLLOWING:-

                           ORDER

The petitioner is accused No.1 in Cr.No.90/2013 for the offences punishable under Section 34, 307, 323, 324 of IPC.

2. In the complaint it is alleged that this petitioner and other accused assaulted complainant and his wife and two others with chopper causing injuries. Though, the wound certificate of the complainant specifies that the injuries are simple in nature and the wound certificate in respect of three others is not produced. At this stage, this is not a fit case for grant of anticipatory bail. For the purpose of interrogation the petitioner's custody is necessary.

3. Accordingly, this petition is hereby dismissed.

Sd/-

JUDGE HJ*

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