Karnataka High Court
Guruswamy vs State Of Karnataka on 13 April, 2010
Author: Jawad Rahim
Bench: Jawad Rahim
IN THE HIGH COURT OF KARNATAKA AT BANGALGRE OATEO THIS THE 1:~3""" DAY OF APREL 2.01%} BEFORE THE HONBLE MR. EUSTECE JEWAO I CRL.P. me. 1084 OE:2G:LGf:E u BETWEEN: v GURUSWAMY, S/O SHEVAPPPL@ SHi\/Af*§..§'\I)5f, O AGED ABOUT 35 YEARS, _ . G L RESEDING AT vAOVT::.agRAr;>paET;';:.L_;'- ._ GATE, MYSORE, HA~MTj=AEuR;=:TVHO.E»L,1;~._ %1.{).i<OTE TALOK,Mx/sOT<;E=OTs;TR«1::T».._ " .
ljPETITEOi\JER (SY SR: Am-.BEzAG;;vAN_:'L& S§;1."A,N'.RLAOHAERTGHNA, AOv§)_fl_ *' * :1 -."""
AND :
STA*I'E''O{}AEAVi<:.ARNf?A'TA'i<A';-
BY :H.{)_.i<OTE E_O"L:CE_ F{~EPRE3EE\JTED BY TH E"sTATE PU BfL;EC* P_R'QSECUTOR, HIGH GOuRT'vBu'TI;.'OO_1i'T«--Gs; BANGALORE.
- V RESPONOENT TSBY SR1 P.'M,_P%iAWAZ, ADDL. SPF') >T<vl=<>§<
"-T'.1cTR"L[T>.LO,'FITIEE5 U/3.439 CRPLC ER/:mrx:G TO ENLARGE 'WE PETITEONER ON BAIL ma; CRIME NC},2S?;'2OQE'2 OE _H.S.§ <"'€)TE_"F5;?3";, {S.C.§\§Q.7/'M3 OE; 'WE FILE GE' ':2' AOOL. xD£S"§"RI€T'gAND 3.3., MYSORE, WHECH 153 REGOL FQR THE _ V. "~_O'FFENCE"*'P/U/S 498(A}, 394%)', 3% GE TEE: ;'3.§\J[> GEE 3, 4 ATLO GOF D.P.A<:T, YHIS PETITECIN IS COMING CIR} FOR GR@§RS THIS 'O DEW THIS COURT MADE THE FOLLOWING:--
§w~ that his daughter was not alive. \-""*fi'iE?i", he went to the i'it'}t.iS€ he found her dead body in supine position with V§;gVrati;i.re mark on the neck. Report in this regard was_;"r'eg«'i.s:rer'ed which resulted in arrest of the §3€UUE')i'iE3i". Poéice.':'t:.cJii--':.§:>Eeted'Q' the investigation and charge sheet is.:fiie<%.l§ '4
4. PFOS€Ci,§tiOI'i Case on the--._s't_;at'e;'n'e'i'it{ of '' Complainant ~-- Devani'2a:*'a..nd o'trh'ei'AVt_re%atei.ves, '\/'.1.-"VH0 ~tooi< part in negotiation of marriage and Coinse<i_§.§ie.nt.events, I do not find any t%1rea_.t«'t.o'*-.si.:c[h wi_:t:.rie-ss'e.E:,_--.._who proximateiy reiateci to th~:'a4'V\.I§i:_;'tii;i'i'L"3I.The:je.fo*~;<g;"'4't%€e chances of accused win over the;'n'i's*ve'r;y rét¥:"1ote--,.»"ivieee'epthe order;
' ' ' The :3-eétitiorfis""ai§o:{\}'e.£jL The petitioner i3E.iE'i..%S§'t-"-.'Eii'i'iy, vmois 'VaC.CLlS€Ct'-ifl Cr. No. 2537;-="2{Zi€)":}, is admétteci to bait s.ub}ec:L towtr'i--e4A"fo%¥owing Conditions:
{Ti}. He sii--Vi3§I:e1'e><eC:ate personai t:so:'2d in a smn of RS.'2«.S,OQQ,/-{Ri,Jp€E3S twenty five thousand <>;':%3.;; with Vt"-one surety in the Iii<esum to the satisfaction of the d"