Allabhaksh S/O. Sikandarbasha Badami, vs The State Of Karnataka on 9 June, 2010

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Karnataka High Court

Allabhaksh S/O. Sikandarbasha Badami, vs The State Of Karnataka on 9 June, 2010

Bench: Jawad Rahim

IN THE HIGH COURT OF KARNATAKA

CIRCUIT BENCH AT DHARWAD

DATED THIS THE 9'"! DAY OP»;IU.N\E,  A   

BEFORE
THE HON'BLE MR.JUST"IC'E..._JAwAD  

CRIMINAL PETITION NO}'75Sv2/20.:0~  

BETWEEN:

ALLABHAKSH S /,O;~SI;I<:AN:DA;RB'ASHA  ., _
BADAMI,AGED,ABG;UT 24'II'EARS__,..  

R/AT JAMKHANDI,~--.  I    

DIST: BAGALKOTE1}   ~--    PETITIONER

(BY SRI. NE«ELENf)I§'ﬁ, D} Am/., FOR MRUTUNJAY
TATA BANG1'gADX_/.,') _    ' .

AND:

THE STATE OB KARENATAKA,

'REPRESENT*F;'D BY POLICE

SUBAi§\1'SPVECTOR.,IV 
TERDAL.  " "

.IAMI<~B:ANDI TIA'ILU'I<A',

V  BAGALKQTE ,DI_SjI?.'  RESPONDENT

--.]fj{By*SRI. v.S,I§uLKARNI, HCGP.,)

   T " THIS CRIMINAL PETITION IS PILED U/S. 439 GB
';-._CRf.---P.G. SEEKING TO ENLARGE THE PETITIONER ON BAIL

 ' I#fO.R,,TI'IE OFFENCES PUNISHABLE UNDER SECTION 366A,
 #375 AND 109 R/w SECTION 34 OF' THE IPC REGISTERED
"'«._A'(}AINST PETITIONER AT TERDAL POLICE STATION IN



I-O

CRIME NO. 21/2010 BY ALLOWING THE I>I§.EsEI$iojTt."-.,

PETITION.

THIS PETITION COMING ON FOR ORoERs.,fj;iIVs-OAY, it 

THE COURT MADE THE FOLLOWING;-J  

ORDER

Petitioner is accused No.2_"Eacing"charge-v_fOr"Offe'nce ' 3 punishable under Section. 366AI,-«--3:7p€\ 1309*':/Wvigection 34 of IPC along with crime No. 21/2010.

2. He 'is?'inij-ut1_icia1--~.cu.s;.'tody_: after arrest and seeks bail, which is oppO'sied:*-Sptate.

3. 15et.i_tiO.1f1eI'~_ is._v"in.,'d'icted as accused during the On"'th._e«report submitted by P.V. Loni, iiailegiiig. [that 'minor daughter Priyanka was kidnapped __by (Accused No.1) and they raped her. I//..._,_.aI'3upring investigation the victim was interrogated who that on 3.3.2010 she on her own willing 'xiii----.'te1epFhoned to accused No.1 and went along with him to ii"i"».._4uJamakhandi and stayed in the house of his relative. In statement of the Victim contains no incriminating--'asp'e._ots against the petitioner.

5. Thus, the petition is'""a110wed following Conditions.

1. The petitioner shall exe'c:ii"te boririgifof, of it Rs.25,000/-- with 1iii<i:eV"sufi1 to the satisfaction of the i Court of Sessions, u V

2. He ﬁsosecution material or pnivaii why means.

3. He any act of vioience against the complainant a-ndT/ or the witnesses.

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