Karnataka High Court
Jagdeesh S/O Ningangouda Patil vs The State Of Karnataka on 17 December, 2008
Author: N.Ananda
Bench: N.Ananda
EN T1'~~£E max»; CQURT <3? ;<A;2séATA;<:A;'_:""' ' 7 T" 3
CERCUIT' BENCH AT DHARWAI}. V
DATEI) THZS 'ma 1%! DAY (3.1? :::;E:::*%;;2:1»?t:;€;m:2 *.:,%f3C:;*3'L--..A
B1§:FG ;2.§ V _ V _
THE H{>N'B:_,-3 MR .V ;»xN:$;®A
cRL.';$,§€€;, A V
BETWE§S£'€: 2 ' 2 'V
1. Jagadee§h, 'iiijL.%[41'~
S/0 N135 g"n:3:3a Pgtii _ H
age: y&§a3;:s, {3cc:_A~gfig:u1furt;.
2. s:ii§ng§fi;ge;§;'uda;1:'§'
S'/A0 Mm*igdLid»a?afi§§ ._ '
Age: u 65 M years; ~ _!§gri.:iu1ture,
V Both Vfesiéafiis 5&3.
,, .} So1*!ur ViIfig.(j--:, Hubii Tq.
._ "I)§m:f1;9=a{1.Dist. """ .. PETrr:<>:~:£:Rs
'visv;,':;§;«;i."';»:§1a§;ad, Adv.)
;z;;r:;>_:%
x_The State «pf Kamzataka,
V "Rep, byiis SPF,
_ V~. 'i~IighV(3<)urt Buflding,
' . Dharwad.' H RESPONDEN'?
...(*ay Sri. A. N. Navalgimath, HCGI3)
This criminal petition is filed under Section 439 cf
{3r.?.C' Izsraying to enlarge: the gaetitiener on bail in
«_ accgiiezgti__x€;1e$a§id&t:d,__;a__&s11m of R320 Iakhzs finm parents of
"victim £1933". V{e3.,_i%:i¢a$€ hirxn from their cu$t<>c1y.
V'-.,vic§3m"b{§y have fiver; simiiar stataments. The victixn boy
V';~2a_s1'f°§tscu€d from custody of petitioner no.2. Pafitioncr no.1
is; the 503:1 sf Pctitianer 310.2. There was me enmity batzvaen
: 2 :
Cr.No.21S/ 209?, Vidymtzagar ?o1i<:t$ Station, Hubli ta}}i;ir_ % 'f(}r
the ofience launishahia under section 364(3), 343;. §?;€};{B'},
read with Secs 34 ofIPC, and etc. ' -« " .;.
This patition c0m:i.t:1g cm fer Orrders this "
made the following: ~ 5 ' V V "
ORDER
The: petitioners are a1iagV£;::iivL:'iaV_ha;.?é by * L' name Akshay and demanded pf from his pamnts. Tbs filad by 'the:
petitiener was " aypiicatien afier the charge sliéej, its submitt_::d;f """ "i;hé".$ta£&; 2§{l€':1'£": of victim hey~Ak$IE1ay, ;}ctiti0:3f'e:fs" afixar accusrzd kidnappeé him and key': in §i§fi"Ve1"§:i3;t.:_".j3}aces; the peiitioners and other
3. . father of victim boy and close zelatives af fix), The petifion is mjectsd. Tbs Superizxtcntiaéitv igf ' Jail, Hubii, is airecmd ta provide :¢.;¢égss3a;y--, ms5if:§;2i_ agal 1.5:
yetitioner 3:1e.2, if need '::>e_, pefitioémf né} " hospitalisézd under police: 8urvei§£§1i;ce. sd/~..
" Judge