Karnataka High Court
Abdul Razaq vs State Of Karnataka on 15 November, 2011
HIGH QOURT OF KARNATAMA MiGH COURT OF KARNATAKA HIGH COURT GF KARNATAKA HIGH ¢€ T OF RARNATAICA wf iM COURT OF KARNATAKA --& HGH COURT OF RARNAT JA AT BANG. 15" DAY OF NOVEMBER 2011.0. BE PORE oe on oot TSM uh KOPFA TAL. | CHK KAMAG ALUR DT DT -
&T SHAHEENA ~ I VEER. .
ED ABCITY? 34 YEARS PILOR, R/AT SARALUTHOTA, . HOSUR VILE LAGE, HARITARAPURA HOBLI a KC PPA: TLAUK, CHIKAMAGALUE DISTR STERECT . PETINONERS Beye ge DEES | TRY, ADOC AT B) 3 STATE OF KARNATAKA, | REPHESENTED BY STATS PUBLIC PROSECUTOR ~ HIGH COURT BUILDING, F ROALCIFE .
. RE SPOS DERT TS CRIMINAL PETTTIO® ES FILET) U/3.439 . CR.P.C BY THE ADVOCATE FOR THE PETITIONERS. - PRAYING THAT THIS HONBLE COURT PLEASED TO ENLARGE THE PETR. ON BAIL ie, LMAGALUR. POR. THE OFFENCES P/U/S 376, 506 AND 306 R/W 34 OF AGED ABOUT 25 YEARB S/O MOHAMMED MOHASIN ALAM, R/O DEVARMANANE, MADAR PERMANENT R/O HUSSAINFURA, BISHANPURA POST TANA HARISHC HANDRAPURA, MALDA DIST, WEST BENGAL STATE (MED SHAHID RAZAQ .. PETTROWER (BY SRLE.ROTHWAL, ADVOCATE) KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF RARNATARA Mikaht Gait . RESPONDERT [BY SRI VLIAYKIDMAR MAJAGE, HCGP) Be Bee Bo i Arai uF see Sei Srl sath tt 2 <i fom " ee
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oa g € OUT GF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH © THIS CRIMINAL PETITION IS BILEDD U/8.436. CRP. BY THE ADVOCATE FOR THE PETITIONER. { THIS HON'BLE COURT MAY BE." PLEASED TO RELEASE PETR. OW . RAIL a CR.NO.14/11 OF P.S., CHIKMAGY ALUR, FOR THE OFFENCES P/U/S S76, 506 AND 306. REWw 34 OF IPC PENDING ON THE FILZ OF THE. ADDL.8.3 Ly CHIKMAGALUR, CHIKMAGALUR BY. S. 2.NO. 26/11 iL. AL, PEYITIONS: COMING ON POR ORDERS THIS mAY, THE co URT "MADE FOLLOWING:- | | Noe.l4/20LL ° of | _Hasihxpure hickragalur Dist tint regmetered on 17.03.2011 for the offences punishable urer Section 276, 506, 306 c/w et S Ashwini @ the deceased. It is the case of the prosecution thet, deceased wee fiend with one "ee we Shabina, whe was running a tailoring shop. [1 is further ¥ 6 teeen te the Peouse of the aocuse and ane wes a a JURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COL GH CC AR SE PLATARA Hl 6 <E Be a :
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sd be O a ne ae aeeuel ens tuace to remem in the said house. [Ik m@ the fiurtier case of the progeciition that, salt forcible sexual R rught. Thereafter, or 09-08.20R1, committed suicide, On 17.06.06 2011, sister of » the cb zed by Archi maria disclosed te her mother that, petitioners beth Abel al. Razag 'and Mohammed Shabel Raza hed c cdma nitted, fore! ble cabttial intercourse on her sisterai f L because of the 'paid act of the petitioner, --- WES. i a wery sorrowful mood and was dejected in -Hfe ard 1 hende 'the deceased commnitted sinicicte, : In view of the fact that, the petitioriers have threatened "the, deceased, ene hes not disclosed about foreil é. emia! intercourse committed by the petitioner &: nel the a ais ter af the deceased has also not disclosed the
7 fact Ulomately, on 17.08.9011, ehe came out with the accused persone committe! forcible Aahwird wae subjected to a Ae learrexd courmel for the petitioner appearing for Petitioner Gri Abdul Rezeg and > SmtShehing in Cri.P.No.4. and Selah s Isarned counsel for the petitioner for. Mohararacd 4 T ie submitted. by learned courses for the petitioners thet, at. the firet: instance, <omploinant who ig mother of the a ' od dit not disclose the nermes of the petition 1er as. a oatne eof death of the deceased. However, 17 lay tater, failée story hese been built up *% %. ¥ throw gis: sister. of the cmceasce stating tuat, deceased fed = iS ue « BA Pa fer <e ra aa P) Le G ie pa = & = io oe a ba ag = << = ge 2, A i & ie oe = 62 a ra et pe < 2 ae ag bs ie & po oe oat o a2 oe Fad g E to sexual intercourse forcibly il gelinener anc Unat Smt. Sheahing, petitiener No in CEP No. S880) 26011 hes facihtated the said criminal act as wena ton om, Fa yantbmens Oey Bao Toe ioer TeQUrt dose ret indiuebe ary = "ijures on the person of the deceased to indicat= thet, RG Ale © she was eubjected to sexual intercourse. They further *3 mnt COURT OF KARMATS see URT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COL GH CO Jk KABMATARA PEL Mae Oo BM COURT OF KARMATANK Amneppa, an autodriver has stated thet, on next day of submitted thet, mez of the petitioners are rot disclosed at the firet instance. Hence, they may be > "F Lege 2k, . So. Viey eure Majege, learned 1 CGP | om the other hard submits that, ta CHES af the + proascutia sf Ae spoken by the witnesses by Pa, 'SriRe Sri.Suresh and Sri.Gure. Murthy. that deo evsesed was frequentiy an visiting terns we she toon shop run by Shahina and to her" house. It is is. further submitted by learned | HCGP that, . postmortem 'report ixiate that, decense ads Was ov Hi 'subjected & sexual intercourse ¢ the doctor } hae = explained thet, secual interoourse » c. alight est es % ef s z a gree of penetration of the penis with ' without emimeion of gerer, [t is further Bu ubmitied saa learned nOGP thet, one Mersey @ ee beh, £ 8 Sve. x 2 Pe % Me Sa gy ag og ob cet, ea te LMG TPC Urb i, OF O1L.0S. 2011, decesaad Tee peer taloen to leer house on the instructions of Accused No.1. Sy ant ah ¢ PF RARNATAICA P¢
-) € MEA HIGH CesuRy & r QUET OF KARNATAKA NIGH COURT OF KARNAT cm MBAS MHGUA FS & GUUR EOP MAR BLAT oo Hea eT OF RARNAT.
ih save gone through the entire materials on.
-- te 2 = bbe wes & 2. a ne recomis. I. is seen thet, cut of threat given oy gocussad --. pergons, deceased had not disclosed the actual facta to ster, Archana. The other materialé.on rewrd aleo ra indicates the commlesion of the offense of "fYape by: the gh agi 3 accused persone and the facilitation frre the B Hn & tony, gn hb Shahina. Under these cemumstanced, opinion that, all the three accused séisoms are not