M N Umesh S/O Ningegowda vs The State Of Karnataka on 26 May, 2009

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Karnataka High Court

M N Umesh S/O Ningegowda vs The State Of Karnataka on 26 May, 2009

Bench: Subhash B.Adi

IN THE HIGH GOURT OF KARHATAKA AT 3ANGALORE
DATED THIS THE 26"' DAY OF MAY, 2009

BEFORE

THE HON'BLE MR.JUS'I'ICE SUBHASH 339:' if}  *' 

CRIMINAL PETITION N0._.1_;I._2_8zged9'2   

BETWEEN:

1. M.N.Umcsh.
S] 0 Ningcgowda,
Agﬁ about 35 ycara.

2. M.N.Cha11dru,
S] 0 Ningegowda, __
Aged about 46_ycars.   *

3. M.N.Ra3'u.    
S/o Ningcgdw_dL2:,v---';--_ V    ~
Aged about .'3_'_9';.yeafs;  

4. 'V  .4  --
S/0 'Late Sad'  .. ' '
Aged   "    

Petiiioncrsv 1   _  V. 
vR:3:sidt3:;:uj§;sv. of.MaIie3}*az.3ad (Ii Village,

   """ 
A ' ~Ma,11d3'.,3 T3111-.k.. é A' ' ~..

Maudya ~ AV " 

S3'. 0 
, Aged 39 years,
 AA R/0  Village,
 »  Taluk,
'  V' -Rﬁmanagazr District.



6. Gowramma,

W/o Late Raju,

Aged 65 years,

Residing at Malleyanadoddi Village,

Kasaba Hobii,

Mandya '}'ah1k.    ' -Q'  1 _{ 
Mandya. District. PETITE-{)'?*1ERS"'  

(By Sri H.C.Shivara;m.u, Sri.S.:S.ChaI1;g,*._A:ivs,)'--   " ' M V

éﬂ

- The State of Karnataka

__R/'W 14:;§o1'%A:Pc.

Represented by the

Station. House Oﬁcer, V 
Mandya Rural Police Station,  _ ._
Mandya Rural Circle and 'I'aluE.&_:,'
Manciya District.    _  ' I   '

  I ' '   RESPONDENT

{By HCZGP.) Thissé Cr1.Pé'-ﬁiion is ﬁ1ed._U/ _S.-- 438 CR.P.C by the advocate for the pétititiﬂﬁrs' this Honibie Court may be pleased to enlarge t11e"p§=;!I*s;;._«_6n 'bail in the event of their arrest in CR. No. of N'iam;¥ya.R_;ar1raI P.S., Mandya District -- which is Itgd, Vfqr mc"eﬁ_'ence-- P}'.U/$3.143, 341, 505, 366(A), 354, 511 _ coming on for Orders, this day, the Court mam ;_11cJ.r¢21;>v~ei;u.g; = This 1"s7 438 Cr.P.C. peﬁtion for an oﬁcncc punishable '%%%g,ga§r'J3ecﬁons 143, 341, 505, 356m), 354, 511 r/W :49 ofIPC. K 2. Complainant alleges that, a case was regstcmd against brother of petitioner N03}. 2, 3 and 4 for an offence VA punishable under Section 302 of IPC in Crime was/2009. These accused entcmd the house of the complainant and %%:*:*""»:~ (,..

attcmptcé to kidnapped her. The matter is under investigation. The complainant has made a serious allegation and thcmjs a motive also. in the circumstances. it is not a case fof anticipatxrzry bail.

3. Accordingly, petition is diSI11i'SSC{:i:;i'}'f§('§'¢$i?C3'.'?$'T,..:

is at liberty to seek regular I1:4|"~-At}V:ie evegrﬁﬁ. applicaﬁon is ﬁled. the _ learned .3:vq'a.3* -1c<).'1*;;;:s*,irciVcr the same as early as possible without" for .1 _ J Tudqe

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