Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 2, Cited by 0]

Karnataka High Court

Jairam S/O Dhanaju Jadhav And Ors vs The State Through Gogi Ps on 14 September, 2012

                           1



            IN THE HIGH COURT OF KARNATAKA
               CIRCUIT BENCH AT GULBARGA

       DATED THIS THE 14TH DAY OF SEPTEMBER, 2012

                        BEFORE

        THE HON'BLE MR. JUSTICE A.S. PACHHAPURE

            CRIMINAL PETITION No.15900/2012
BETWEEN:

1. JAIRAM S/O. DHANAJU JADHAV
   AGE: 24 YEARS, OCC: AGRICULTURE

2. AMBU S/O. POMU JADHAV
   AGE: 44 YEARS, OCC: AGRICULTURE

3. BASAWARAJ S/O. GENU JADHAV
   AGE: 34 YEARS, OCC: AGRICULTURE

4. WALU S/O. TUKARAM RATHOD
   AGE: 34 YEARS, OCC: AGRICULTURE

5. THAVARU S/O. KASANU RATHOD
   AGE: 40 YEARS, OCC: AGRICULTURE

6. SURESH S/O. AMBU JADHAV
   AGE: 21 YEARS, OCC: AGRICULTURE

7. RAVI S/O. TUKARAM RATHOD
   AGE: 20 YEARS, OCC: AGRICULTURE

8. RAMESH S/O. SHANKAR JADHAV
   AGE: 19 YEARS, OCC: AGRICULTURE

  ALL ARE R/O. BHIMLU NAIK TANDA
  TQ: SHAHAPUR, DIST: YADGIR
                                        ... PETITIONERS
[BY SRI. AYYANAGOUDA S. P., ADVOCATE]

AND:

THE STATE THROUGH GOGI P.S.
                                        ... RESPONDENT
                                 2



[BY SRI. SUBASH MALLAPUR, HCGP]

                               ***

      THIS CRIMINAL PETITION IS FILED UNDER SECTION 438
OF CR.P.C. PRAYING TO ENLARGE THE PETITIONERS ON BAIL
IN CRIME NO.57/2011 OF GOGI POLICE STATION, WHICH IS
REGISTERED FOR THE OFFENCE P/U/S.143, 147, 323, 324,
504, 354, 306 R/W. 149 OF IPC.

    THIS PETITION COMING ON FOR ORDERS, THIS DAY THE
COURT MADE THE FOLLOWING:

                          ORDER

The learned counsel for the petitioners having argued the matter for some time seek permission to withdraw the petition, to enable them to approach the Court below for bail under Section 439 of Cr.P.C.

2. His submission is placed on record. This petition is dismissed as withdrawn with liberty to approach the Court below for regular bail under Section 439 of Cr.P.C. by surrendering themselves. If such application is filed, the Court shall consider the same expeditiously and dispose of it in accordance with law.

Sd/-

JUDGE Srt