Nagaraja @ Naga vs The State Of Karnataka on 22 June, 2010

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Karnataka High Court

Nagaraja @ Naga vs The State Of Karnataka on 22 June, 2010

Bench: Subhash B.Adi

IN THE HIGH COURT OF' KARNATAKA AT BANGALORE

DATED THIS THE 22"' DAY OF' JUNE 2010
BEFORE

THE I~ION'BLE MRJUSTICE sUEHAsI~I.B,_--AIjI;'   I.

CRIMINAL PETITION NO.28354/2O'iCv"4"'iij    

BETWEEN

I NAGARAJA @ NAGA

AGED AEOUT 23 YEARS,

S/O LATE RAMAIAH .

R/AT No.92,  ._

4TH CROSS, 1ST MAIN;  I  .

BTIVI,1STS'I'AG_E.     °
BANOAI.ORE..-_   I   I   PETITIONER

[BY M/SO12 & CI: 7
AND: V . 1 V. 4

11, THESTATE OP"--'KARNATAKA
  RETPRE'sENTED BY THE
 A S'1"ATE_PUBI}IC_ PROSECUTOR
 HIGH BUILDING.
BANGALORE'
OF'~JAYA1\¥AGARA POLICE.  RESPONDENT

" i['£3YvERIT.Ls.Ev.IPAVIN, SPP) T'-J CRLP FILED U/8.439 Cr.P.C BY THE ADVOCATEITOR THE PETITIONER PRAYING THAT THIS MAY BE PLEASED TO ENLARGE THE PETR. ,EAThI;I A' CR.NO.72/2010 OE JAYANAGAR I>,s.. A' PENDING ON THE FILE OE THE 2I\II:>_ ACIID/I%;'EE.EANOAI;ORE,7 WHICH Is REGD., FOR THE OEEEIgICE'p/O/s 356$} R/VVS4 OFIPC.

CRIMINAL PETITION _COMING"-QHVFOR ORDERS THIS DAY, THE COURT MADE EO%I.Li.IOv»II_I\IOH:«.% ' Petitibrxexj 'aietused in Crime No.72/2010 registered OII1.1'[email protected];I':Jayanagar Poiice, Bangalore City for the 'O_ff'feIIA<:e p'd11t_$habi:I3 under Section 366~A read with é€CtiOIi« ,, V

2. D coiiapIéI§i1a£1t is the father of the victim. He alleges that .1 his daughter aged about 15 years has{ gone to school at 8.30 am. and he himself had left her to the srfhool. When he went to the school to bring her back at p.m.. she was not there. He suspected that their family members had forcibly intention to perform the marriage9of.__the aocused :h_er._i3

3. Based on the took up investigation. During. the they also secured the nu'/asllllrecorded wherein she has is'vvresiding just opposite to her house she : him. The parents of the victim were agifa'i«ns't of the Victim with the aooused Ahad'"Co--nfi*ned her in a room. On 20--4--2009, she'-herself broke open the door and went along She does not allege any force used or conigoeiling her to leave the house. as r*""""

4. The statement of the victim reveals that she i.:-,'--._r_10t kidnapped by the accused and she voluntarily the accused. In the circumstances, I find that could be enlarged on bail. Accorciinglyilttlhle' 'petiti<)r1Alvi's--alltirisfeei'. and the petitioner is enlarged on bail,As'ubjeCt:,."t0l:'i"0lleWing;V'r.L conditions:

a) The petitioner bond for Rs.25,000/~» with Qne...s:L1retyvv.t_fOlr"»_the}"likesum to the SatiSfa2_C'tlL5§1?|.j 'Qfthe "

b) The petiv'tiolne'i*.:?f.shal'l4VV' taxiipef with the proseeutidn Witnesseser» theinaterial evidence: (3) The petitioner" s_hallF appear before the Court """

Sd/"

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