Ashok vs Kusumadevi on 13 March, 2008

[Cites 3, Cited by 0]

Karnataka High Court

Ashok vs Kusumadevi on 13 March, 2008

Bench: N.Ananda

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.  14.1 urn ..m_Im or KARMA AKA AT BAN;GA§;Q«§§l§ u 

THE HON'BLE MR,aa:sT1cs31§; ANA1szr;:.§S'V °  

CRIMINAL PETIH(§'ﬁ.TV 3 1 73¢2ﬁe?i

1. Ashok * _ f ' 
SID. Venkaznﬁdy-Niﬂgﬁladiijf.
Aged   0<__:c: gB=:{ainesisf_"-- .. 
    . V
Stlbixzaslsimgar-5   
Hllblii  

2. "Smt.Rekha~.__  " _ _
ﬁjG.._f€inga'«Gc-'ﬁ-'da'*--.  ' 
Aged '.28 yeisttty Obcé; Household work
R] o; "4ih-£31033,' Tﬁeaiipandey Ii agar
Hjlbli,  "District.

$[ o._'De:varaddy Ningaraddyj
v.*?'«.."-Fe-' aﬁeat 58 years

Doc; --B13ainess

ﬁ'i'~fI_. i5iibhasi'u'1aga:-, Hubli

Dhaiwad District.

4--- 

Slo. Venkaraddy Ningaraddy
Agmi about 38 years
Occ: Business

Riv. S-c.bhasl'.a-=-'='ar, ﬂu..."

Dharwad District.

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I"-n~|n}1 W &'J'll S/o. Venkamddy Ningaraddy Aged 36 y'car.s"'"

Occ: Agriculture « Rio. Subhashnagar, Hubii Dharwad District.

Shashi@Shas1u'dl1ar S/o. Vcnkaraddy _ Amati 36 Irpnrg a canal. \r J 'V, . VA ,- Occ: Business

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n 1 _ n-_1_1___ ' 'I,l'.'.-L.123.' ' V "I0: DuuI1aIau.1Lagi=IL,n. , Dhaxwad District. H '- f Ramesh"

S/0. Vaiakaijgcidy Ayi 34 .

Occ: Busitmas, E?"l'.'-§V ';C!1iE1hnsﬂjﬁ°2;a¢i.'ar"- II' VI l--D$VIl.o-'llJI«I|I-rusunuun. abs'-' ':e_1uh1:, Dnazwanj ngmcg. % S] o. Sisidanagxiwﬁla; 'Hoaamani * ' Aged: Majo1',Oo(:: Teacher " R]o__4th Cibaa5._ADeshpandenagar IiI;;hl,i,'w§Jl1axwad District. L_«.a}:%:.*1-c.-3a A S] u§"LjNiAi5aﬁanagawda Hosamani ..-..........'l.» itﬁstjlofg Gee: I-iouseholﬂ wuus. x R10.' 4" Cmss, Dcshpandenagar Hubli, Dhaxwad District Siddanagowda S19, Nimgmmgowda Hosamani R] o. 4'11 Cross, Dcshpandenagar Hubli, Dl1a:*-.-:5-.6. District; ﬁﬁ ﬁn-A ﬁnd !:°

13. ' I-5| .

Hanumppa S/o. Govindappa Hosamani Aged: 58 Occ: KSRTC Driver R/0. I-Iebsur, Taluk: Hubli ' District: Dhalwad.

S/0. Govindappa Hosamani ' _ .ﬂn.n.n-1. :2: trgnmu nﬁvmco uu In-Cl-ID , Dec: KSRTC Contjticmr.' V V Rio. iiebsur, Taiuk:

District: Dha1wad,_ ' V ' ._ . vA S[o.:.Gdvjnt1gppa V Aged: 'W,-...:==-1":-:*-- . (Joe; Kg1ic1i}.;ure., "

"D1... '-ugh 'R 'Ix; u. m;usur,; '}a1u}-1: Hub}: 4 V' -!:_)is1_mEctV:' 'I3hg1V-men», " - .... __ -- W/o.""!ia1::111I3ap*--pa Hosaxnani 3_ ' 5'2'. years, Coo: Household work R_[o...%_Hcbsur,.,f_!'a1uk: Hubli I-I-III' magma: 91-.--wad.

¢ ii W/'0}fj_Hé:manna Hosamani P;gt:I;i:..~"49 years, Doc: i-iousehoisi work 4% mo. Hcbsu1','I'aluk: I-lubli ﬂi"strict: Dhmwad.

. Mallawwa \'I'I'I:'_}. 3.-u__;_n_9_|_: 1-I:-Adv I-Innninsani B 'I4-IVIFWIB J lﬂ'lIl"vI-I-O-ID-I-O-I Age: 50 years, Occ: Household work Rio. Hebsiir, Taliik: Htibli District: Dharwad.

17. fviﬁﬁiiifxaﬂi S10. Hcmanna Hosamani Aged: 30 years Occ: Agriculture R/0. Hebsur, Taiuk: Hubii 1 District: Dhanvad.

QB Shi-.r9.ppa Sio. Mullura Age: 38 years, Gm: Agrics..11t,i;1;'_¢:="~ .. _. A Savad.atti..' hi Rfo. Chﬂdmmbi,__4'l'a1uk: District: Ecigaum; ' * (By sn C.H.Jad._ha,y, Adwmigy A - L\.N_D.1 Smt. Klnaumadéai V i 0.: Ashﬁk». :£mga;:'eady. .A Agedfil * _ Occ: Household wdrk"

R10. Sui:2ha:ahn£:gér,'H1ib1i' Now _at Ha11,i,'Ta1j:.k:A~Gad'ag. Re-p"*der.t V' _ F!.--Chandanagoudm'. Advocate) = 3 1 petition is filed under section 482 Cr.P.C.. . f:i*a31ﬁg"%§ quash order dat-.=_a.r.i_ 20.11.2003, passed by the District as '.Sc'::4sions-----J:u.dge, Gadag, in C-rl.R.P.No.42/2003, thereby cpni'ii'1'?r1in_§;<j':orr}*us1* datm 05.03.2003, passed by ll Addl.Civil Judge (Jr.Dﬁ..) Ba JMFC It Court, Gadag, in C.C.No.33/2003 {F-.r::". 19,"2oo2} 5'. ate. This peiitioﬁ Mm'-as an .92' Ana! h..J.=L'in_g this day, the Court ' 't:1a:de the following:

9_8.2§.B The p.et:i..L..:I...1*s arrayed as accused "in V' secuons 141, 14-", 17, 149,494 rfw 34 :90, oat..- _Ie§';f_:

Addl.Civil Judge (Jr.Dn.) as ii Couﬁ="t:G"fﬁ;*g. have ﬁled this petition to qtiosl; pmncn L ;"i11g',,nt,,,:eig.s e ("5 . I irve h.'""'c'. lg-.;-.2t.*--'.o§d ..o'_;5tse:t§it:ione1's.

3. 'I*1ie'ti:«e;§'xa~:éc1J%Cqui:a;1*«s";o¢ petitioners would submit comp}aint-- allegations to attribute of fjfsetiﬁoner No. 1 with respondent. In bigamous_man'iage or ' tiniu 1-? No.1 'm-ltl'. méuoner [es-...-..a1.-_n_ir.1e1ation of averments of complaint in 3 of orr*'"}.aint, inter se m3.a....r-.....ip -1' petitioners is V' v as follows.-

Petitioner No.3 is the father of petitioner No.31. Petitioners 4 to 7 brothers of petitioner No.1. Petitioners I'fU . cw'v'-W _' \ _nts of petitioner No.2. Pe 'tioner 'oroth'-1* "f ﬁtitiener no.2. . ei.i.Lon..rs 11 to_.1.6v_4'aIe'niateInal _ uncies and aunts of peﬁ'rioner l'u'oj.1. Petitiener' cousin of petitioner No.1.~_ "Petitioner Fio;'.13" 'w*'s management of bigamous

5. in "iew ef "else: between parties, submission of _i"»fr the... 9.... I1... avennents. . or "'oet:Trnt of 3 to 9 and 11 to 17 be does not reveal as to how 10 to have actively participated in bigsmous No.19 was the priest. There are " that petitioners 10 85 18 were '' snhsisternoe -1' marrﬁe of petitioner No.1 with respondent. It i "'sﬁ net state" as t... ..-ow they have abetted I-'nu.

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AA to ﬁerfolm bigamous It is ﬁn Lu: '.1...,...,......

"order. the learned Magistrate has issued summons to aoeused 1 to 19 under sections 143 and 147 IPC, which betrays lack of application of mind. it is deﬁned learned I

-1| 1 framing charge.

6. In View of the above, I 2 n The er-;.~.-:--1.~.a1 '%a¢;«;pted'%' an The ixnpugned order as it 10 Ga 18, arrayed a accused 10 proceedings as it relate ta;

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