Karnataka High Court
Srikanth S/O H M Murthaiah vs The State Of Karnataka on 12 January, 2010
IN THE HIGH COURT OF KARNATAKA
CRICUIT BENCH AT DHARWAD
DATED THIS THE 12"' DAY OF 3ANUARY,
BEFORE
THE H0N'BLE MRJUSTICE :{i\l§E}X:LEI'.\3I5KC5ARI\E3iA.VV«.,VrVu__
CRIMINAL PETITION N(5;8A1E9._1./20(T9'.AL" * E' E.
CRIMINAL PETITION'~[N$OS_«;'8'i_9E'}§N'D._82fN5 OFIOO9
IN CRi_.P.NO.8191/20O9EJ ; "
BETWEEN:
Srikanth,T._S/(5V.H"'?VE*--:§${!LIrt.h'aEar: "
Age: 27 yea'rsI:_, _
Occ: Transport
R/0 Opposite EshVwa.jra_ Te pie
New Amaravathi, ":-iosoeté PETITION ER
(By,.SSTiEyu~ths:H'e'gIIiE, Nfieralgi & Patél, Advs)
:IN«c:RL, IJ§.NoE;'8I98/2009
VibII"Ehi 'B:aISa\;/ara3'
AS/0 Vibuthi Pompapathi
- " --_A*gr.-"Id S0'"years
R,/._O Fiampi, Hospet Taluk
_ 'E~.e|E|'a"ry District PETITIONER
E "(By Sri:Ajay U Patil, Adv)
t--§TT'~"""""'--"V
IN CRL.P.NO.8200/2009
BETWEEN:
Shr'i.J.Nagara3'
S/0 J Basann
Age: 25 years,
Occ: Agriculture : '
R/o Near Pandurang Temple
Anantashayanagucii T. " ' '
Hospet, Dist: Bellary = p PETITj_I0,NVER
(By Sri:Hu|agappa HusenappaVl3ih'ai,yy'a_pur;
AND: V K S 'S
The State of Karnatai<a_-~- . if
By Sub Inspe<.jl:o'r.._V V_ .
Hospet Rural..F?.S . '
Represented b3,<"--~SPl5"-.__ g
Dharwad :1 ~
RESPONDENT
(COMMON IN ALL THE CASES)
(By sn
V.CrI.P.il§i'oS';8v1.,91i'anoi:V8198 of 2009 are filed under
Sectijon 439 of'Cr.'P.C.Vpraying to release the petitioner on
'xi-.ba%lit..ih Hospet Rura"l""'PS Crime No.229/2009 on the file of
._ .the.,Court..o-fthe Civil Judge (Sr.Dn.) and JMFC, Hospet and
,__g'raEnfEisL:;h»v 'ot_h'¢r further re|ief's as this Hon'ble Court
d~eems fit ijn.__the"circumstanceS of the case.
Cl"l:.P§N.:0.8200/2009 is filed under Section 438 of
*.,Cr.P.C"._ praying to allow the petition and direct the
" vt.V'reSpondent to release the petitioner on bail in the event of
. '-_his_ arrest in Crime i\lo.229/2009 registered against the
_ 'petitioner in Rural Police Station, Hospet.
r___f'*~w-..--~..
La.)
These Cr|.Ps are coming on for Orders this day___, the
Court made the foliowing: V
COMMON ORDER & u ' '
Cri,P.Nos.8191 and 8198 of 2009
Section 439 of Cr.P.C. respectiveiyliitni O
in Cr.No.229/2009 of keiiospet_LV.i2uraVit*rc, »'fF*s* F'
CrI.P.No.8200/2009 is fiied by it
accused No.4 in the Thevrefore, these
three bait petitions are order.
Heard the both sides of: these three."*petitions.
2_. .... who are respectively
accused i\.ios..3,"~."/_f..ar'.d '44_'iin the said Cr.No.229/2009 are
aiieged t'o,__ha_\/e' _cornrnitted the offence under Section
36sgifgij stand 00100 read with Section 34 of IPC. The
.Aai':«egation_s--.a'ga_inst these petitioners in the said case are
Ot~h:a.t._«oVn at about 5.00 am. accused No.1
theureingyivirithii the assistance and aid of these petitioners,
.. .----..f"""_""""'
'Okidnaapped the victim girl and took her to Pune and made
ea to stay at Pune tiil 21.11.2009. It is further aileged
"that during the said period accused No.1 committed
i..r~*j~_-r"
forcible sexual intercourse on the victim girl. Thus it is
clear that there is no allegation of committing anyjfo:rc_ib!e
sexual intercourse by any of these accused on-.the"-yictir$':--.,i~
:-.1'-rf' I
girl. Further, the avermentsof these ,petit§oners'.';th'a'tthey K'
are permanently residing at the shown iiniithyéiri
respective bail petitions are"n_ot._.dispu'ted.. _'i"hei*{e_':"ore,--' the = L'
apprehension of the prosecut§.oVn»v:_th~at theyhmayi misuse
liberty, if they are grariteci"i~. imiag--,«[,'iae, met with by
imposing SUitabliii~Ct)ndlt'iOl'i.S,:t: V V' 'V 3
3. circumstances
of the rnade" against these petitioners
and the»Vysentencefljgofi"--irri'prisonment prescribed for the
offences alleged ~ag--ainst"these petitioners, I feel that the
..,.endsiof2,.ji.ist-ice wou'l'd"'be met if these petitions are allowed
,_subje'ct::tQ':yevrtaiij conditions. Hence, the following:
ORDER
Crl__fP.Nos.8191, 8198 and 8200 of 2009 are hereby g'7s.'!oi)i;ied. Petitioners in Crl.P.Nos.8191 and 8198/2009 wviiho are respectively accused N053 and 2 in ( Cr.No.229/2009 of Hospet Rural PS shall be enlarged on bail on each of them furnishing a self bond for a4iisV_n::n~.of Rs.30,000/-- alongwith one surety for the likes_Ttirn"l'~to*i:
satisfaction of the learned Civii 3u_dge_ (Sr._.f)i'1."}fanci'~~:3vlviVFCi.,i "
Hospet.
Petitioner in cr:.P.Noe.'%3g2oyo/zoos: whcl .gamused No.4 in the said case shall be on..ba«il,:V._iAntl51e event of his arrest by the voolltzce PS, on his furnishing a self oond='fo'r- fa Vs'uir.i*i__ to the satisfaction crib rs was-irngii him. lihe in all these three petitions shalt corngjly conditions:
not directly or indirectly tamper with __ prosecution evidence nor shall they the prosecution witnesses.
" they shall co--operate with the investigating . officer during the investigation.
(~..£"""\"'-"' A copy of this order shalt be sent forthwith to the teamed Civii Judge (Sr.Dn.) and }MFC, Hospet andj"a:lfsoi'tQ the PSI, Hospet Rural PS for information and co'rrip'|4i:'a":§.k:eT; ~ The original of this order eihaii Cr|.P,No.8191/2009 and a _copy we of inothreriwonrrtt petitions.