Karnataka High Court
Manjunath S/O Kalaiah vs The State Of Karnataka By on 11 June, 2012
Author: Subhash B.Adi
Bench: Subhash B Adi
1
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 11th DAY OF JUNE 2012
BEFORE
THE HON'BLE MR. JUSTICE SUBHASH B ADI
CRL.P No.2341 OF 2012
BETWEEN :
MANJUNATH
S/O KALAIAH
AGED ABOUT 30 YEARS
OCC: AGRICULTURIST
R/O 2ND CROSS, CHANNEGOWDA LAYOUT,
MADDUR,
DISTRICT: MANDYA
... PETITIONER
(By Sri: B BALAKRISHNA, ADV., )
AND :
THE STATE OF KARNATAKA BY
MADDUR POLICE
... RESPONDENT
(By Sri:SATISH R. GIRIJI, HCGP )
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THIS CRL.P IS FILED U/S.439 CR.P.C PRAYING TO
RELEASE THE PETITIONER ON BAIL IN S.C.NO.181/01
(CRIME NO.588/09 OF MADDUR POLICE
STATION)MANDYA DISTRICT, FOR THE OFFENCE
P/U/S.307 R/W 34 OF IPC.
THIS CRL.P. COMING ON FOR ORDERS THIS
DAY, THE COURT MADE THE FOLLOWING:-
2
ORDER
Petitioner has been charge-sheeted for the punishable under Section 498-A, 304-B, 302 r/w 34 of IPC and 3 & 4 of Dowry Prohibition Act.
Deceased is wife of the petitioner. Accused No.2 is the second wife of the petitioner. Dying declaration of the deceased is recorded. The said statement reveals that the petitioner poured kerosene and set fire on the deceased and she has also alleged harassment. Considering the dying declaration of the deceased and the evidence collected by the prosecution, it is not a fit case for grant of bail. However, the Trial Court is directed to expedite the trial as early as possible, not later than nine months after the charges are framed.
2. Accordingly, petition is dismissed.
Sd/-
JUDGE *mn/-