Srinivasa vs State Of Karnataka on 28 May, 2010

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Karnataka High Court

Srinivasa vs State Of Karnataka on 28 May, 2010

Bench: Subhash B.Adi

-1-

IN THE HIGH COURT OF KARNATAKA AT BANGALORE

DATED THIS THE 281*" DAY OF MAY, 2010
BEFORE   
THE HON'BLE MRJUSTICE SUBI-IASH B Am' ~  "

CRIMINAL PETXTION N0.2521/2Q_1C:6..V:.  I
BETWEEN: I I I I

1. Srinivasa
S/0 Kadarappa
Aged 29 years

2. Kadarappa A ~.. A
S/0 late Kenehappa"= 
Aged about 65 years
Petitioners 1 and  _ 1: _.
Residents of Ma1.ige5;_Vi1_1age« 
I.D.Ha.11iH0bi'i   
Madhug1::%fra1u,1;"---  H - »  
TumkutI'DastrE:.ti;, "E1:   ....PETI'1'IONERS

(I33; ISri.A.hI§Diha.fg'axIE1a:'8;._.A;NRadhakrishna, Advs.)

AND:
 * «.,statéL.f natakae « ..... V4 »

B3rVM'id1gesh1IPo11ce

.7  Re.p1'esen_té:d'  A ._
State' i?u'b11c Prosecutor

High----C0urt_'BuiIdings '
Bangalore.. . C'  ' ...RESPONDENT

(By SrLB.Ba1akrishna, HCGP) E 'ITHIS CRIMINAL PETITION IS FILED UNDER SECTION I %139"'CR.P.C BY THE ADVOCATE FOR THE PETITIONERS PILAYING THAT THIS HONBLE COURT MAY BE PLEASED TO "ENLARGE THE PEFITIONERS ON BAIL IN CR.NO.4/10 OF * MIDIGESHI P.S. MADHUGIRI 'PQ., TUMKUR DIST., (C.C.NO.513/10} WHICH IS REGD. FOR THE OFFENCE P/U/S 302 AND 201 R/W 34 OF IPC.

-2- THIS PETITION COMING ON FOR ORDERS THIS DAY, THE COURT MADE THE FOLLOWiNG:

0 R D E R Petitioners are accused Nos.2 and 1 in registered on 15.1.2010 by Medigesi police, Tumkur District, for the offence under' V b 201 r/w 34 of the IPC.

2. Deceased Nagarnma /--lt'o' acciused No.1.

In this regard, she was She has gone to the house of 'rnoney. A quarrel ensured between Accused No.2 assaulted on result of which she fell down and pS1.t_dtt..._iI'hei'eafter, with the help of CW2'? accused disposed 'body.

._t:)1:.Vp_inveAstiga_iion the police has ﬁled the charge sheet. The' ovxenactv'isjspeciﬂcally mentioned as against accused No.2. petition is dismissed as against petitioner ' . W No. 3." (adcuséld No.2}.

it Petitioner No.2 {accused No.1} enlarged on bail subject to following conditions:

I a} The petitioner No.2 (accused No.1} shall execute personal bond for Rs.25,000/-- with one surety for the likesum amount to the satisfaction of the Court. 4 . F1' 4' x.» 'J b} He shall not tamper with the prosecution Witnesses or the material evidence;

C} He shall appear before the Court regularly.

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