Maruti Shekappa Gouli vs The State Of Karnataka on 23 March, 2010

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Karnataka High Court

Maruti Shekappa Gouli vs The State Of Karnataka on 23 March, 2010

Bench: Ashok B.Hinchigeri

 

IN THE HIGH COURT OF KARNATAKE§.'f*-f=_
CIRCUIT BENCH AT DHARWAD§"--...'».. H '

DATED THIS THE 23rd DAY OF MARCH. .'2_'0.i'o' ~
BEFORE,w_4 iWiEfE"f.'.E
THE HON'BLE MR. JUS;iljIC.E.iA;SiHt3-KV"'BQ*:...,,._ 
CRL.P.N0.V7-Q03/2O1--.Q'   

BETWEEN:

1. Maruti Shekapp.a..EG'oui.iA  A 
Age: 30_yea--;rs, §Qcp:;'JCo'o'1~ie.,_'V ' 

2. Kalla.-p'}§'a._Véih'é}{a}§Vp_E"~T_i'ii_léipurkar
Age: *yr:;{.ars, EQCACIA «Co'oli§§2,

3.  VP}i:nVdi«l.iik~ Xellapurkar
Agei' 21' floolie,

4. VisfiV'w_._aVin.atV'l'1.' H'i_vr'oo-f
,A-ge: 23V.y"ears, Occz Coolie,

A  AI"3"afVie..&R/o. Kalaghatagi,
 ,v'1'q_v:"K'a.1é1'ghatagi, Dist: Dharwad.
  E'   Petitioners.
(I3y"Sri 'Girish S. Hiremath: D.B.Kal1anagoudar,
A d vo c a te ~s _. I:

=  é--'tate of Karnataka
 -.f.--By: Ankola P.S.,
 Represented by its S.P.P.,

E  Circuit Bench, Dharwad.

 Respondent.

it (By Sri Vinayak s. Kulkarni, HCGP.) This Criminal Petition is filed U/S'f4y39 Cr.P.C. by the Advocate for the peti_tio'n._ei=_s praying to enlarge the petitioners on_...._b'aVi1'Jfin"V. Ankola P.S. Crime No.14/2010, for the a'1v1'e"g._ed___'r_ offence punishable U/Sec.302 of IPC. C"

This petition coming onj'fo'r'"ordi.ers. the Court made the followingzg ORIi)E;l_§.._ The respondentgifpegi«steV--rieid..V_t.h'e.case in Crime No.14/2010 against 3.. including the four the offence

2)i" The v_o---f__i't'1iie case in brief are that the co-rr1_plain.,aAn't'is lorry was being driven by the .°dece"a.séid Nirrrialsingh Sheetalsingh on vehicle dashed against a Crui.ser_v"1'ria~xi vehicle in which the petitioners and ii""--__h'othger idei'/otees of Ayyappa Swamy were travelling.

iienraged the travellers in the Cruiser. They _broke open the window screen glass and head "iilights of the lorry and assulted the driver. The driver) Nirrnalsingh Sheetalsingh the injuries two days thereafter. The accuseid' "

to 11 are yet to be arrested._»Th._e the accused No.1 to 4.

3) Heard Sri D";v~Bi."Kallariagou-Clari, the learned counsel for,' the" and Sri Vinayak Kulkarni, i the' ':leami'e:1V_~.iﬁ_i_'..Governrnent Pleader, for that resp:ongie.r1t';«.ﬁ"ii.:"--.. i it

4) the prosecution version is a..l_leg__ed.'incident has happened on the There is no planning or co;r1sp.iracy»_t:>y'ithe petitioners or other accused to2__ki1l lilirmalsingh Sheetalsingh. Nor arvei:"w:ani'tve:d in any other Criminal Case. The petit«i._onve'rsV«i'are all cooliesf they are in the age '#01723 -- 34. They have been in the judicial _custody for the last two months. It is also not in i':"ud.isipute that they have firm roots in the society.

it " "'iConside-ring all these aspects of the matter/ they HEW.

am.' .--'nv are to be granted the bail, even when.._r'the investigation is not completed. The to them subject to the foliowing condi..ttion.sV:"--i.:: .

3) vvitne_ess_es.'~ _V Each of the pei:=i.Atio_ne'irs:i"--shaiii execute the bond for of Rs.20,000/-~ ariiidegiiiitalso "o.£f};'=;r--* tvvio sureties for the.i'i'ike:"su'm. They shali -lnot'f'item~per.j'V~.vv.ith or intirrii.c1_ate'iVVi H V' i prosecution _rco--'o-p.e:5ate with the _.IinveVst_ig.at'i.rig..___Officer. If, as and they shall appear 2 ibeefore ghim "

Tzheyx i"""s'ha1I be regular in appearing before the Triai Court. shall mark their presence on the 1" and 15"' of every month : before Kalaghatagi Police Station. They shall continue to do so till the investigation is completed. ﬁﬁirf

f) If the petitioners fail to comply"

with any of the conditiqng»:"~:'»;.V'-« stipulated hereinabove, respondent is entitled to s_e'e'k''''t:h_eV'''' ' cancellation of the Igaii:.___ ;

5) In the result,'-.._theV'U'zpai1V i'v$"V"..Ajgra;r1ted% conditionaiiy.

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