Noorjahan W/O Mohd. Yusuf Mamadi vs The State Of Karnataka on 24 September, 2010

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Karnataka High Court

Noorjahan W/O Mohd. Yusuf Mamadi vs The State Of Karnataka on 24 September, 2010

Bench: V Jagannathan

IN THE HIGH COURT OF' KARNATAKA
CIRCUXT BENCH, GULBARGA

DATED: THIS THE 24%: may OF SEPTEMBERj<'2§__';:'€3 ~ 

BEFORE

THE HONBLE MR.JUs'r1cE"\f; J:3;f3AN1?€[$fTI'}3A:1§I'*:V«' 

CRL. PETETIONVN0.§2LSz2f/%;201T0%.  -. . " "
BETWEEN: V 4' V V V

Noorjahan, V A  

W/o.1V{ohd. Yusuf Ma-m"a_dil,_ T V  

Aged: 33 years, Occ: Hou-sehcﬁd 
R/o.Konka1ViI1'age,  '  
Tq&District;,~vY'a.§I§gir.      Petitioner

[By sxgiéi "§~.%§1i1§}"1§\1daroc.§;£éj
AND: Z T' 'T

The Staﬁie bf §€a,r11é.taka§.
By_"€3su1'If1itka.E PG}i€i€..Stati0n,

  Qistrict. Yadgir. : Respondent

  (Vay .z§L1§.i;ﬁf3dha M. Desai, Acm, $199..)

 'I{'.}"3'.i':;*-.LA§')'r~:Atiti<3r1 is flied 11/3 -439 of Cr.P.C praying to

  release the petitioner on bat} in crime No.70/2010 (FIR
 _ N0,_133/'2()10} of Gurmitkal Poiice station which is

"  registered for the oﬁézlces punishable under Sectionsw
_  3?:9'84»A, 306 IPC.



2

This petition coming on for orders this day, the
court made the foilowingt

ORDER

Heard both sides in respect of the bail appii.o'3.tion fiied by the petitioner U/S. 439 of the Code Procedure, following the case being reg_i:;ter.ed' the petitioner and her husband M initially, for the offences p»u:iishe.hie"--U/ 306 in Crime No.70/2010 ofvourmitkaiEéjiicﬁég station and Eater 0:1, ii1e';.gf_éise eomrertedi "into one })UI1iShE1i3'1'3"«}f>"/WT7' 34 of the Indian Pena} Code.

2.'i V.._L4"§The 'st: i'";~.1'1';i:_e'.-ésiofriiiiiof the peti1:ior1er's eounsei is that; the _V_e'o'mpV'iai11t iodged by the complainant, "the II1at€1'.1'1€11 uncie of the deceased on that, the present petitioner's husband naﬁzeiyo Yusuf Fviamadi had abused the deceased ';3's:timaV'b3r telling that, her conduct was not correct and 'better she dies and in this manner, the first accused namely. the husband of the petitioner went on giving physical and mental torture to the deceased Fatima. On 14.04.2010, when the eompiainant received telephone message, he went to the house of Fatima and fO1,VI I,;l»fi'lT1_ CI' dead and she was founci hanging to the ceiiiiig _ therefore, based on the saigi 'w it 15.04.2020. a case was registered fmettthe offericest punishable U/S. issa, ='3o.e 1tim:::.'i V vfI*ii¢t,.,tVf;;1%thér submission made by the pe_tit-io_i:er's oouiiselfiis that, subsequently, aftei' iri'-:;e7rVAa} oi_i'ne'ai*1y"four months, on I3.O872U'1Oi.A:.:f;h€'V':EiO1VII'1:}],§i;i1'1ElIitV'U1'iC€ again informed the police i:hat., to. sign the complaint which was w_rittet;~. by .t.h-.eAAp_oii~tEe and though the complainant .---.,.,_AWatitec§',toi.Asay'"'ti1'atV, the petitioner herein and her __1"i'tiss'baii'<iV'th'aei '*gommit'i.eci murder of deceased Fatima, did not permit the complainant to say such and i.herei'o1'e, following the injuries noticed V'"x_on,_tfi'¥;e dead body'. the com plainarii was of the View that __i__f was a Case Of1fiT£1.ZE1'C§ti'I', but police giving the shape of Ev 3* 9"

suicide and therefore. a prayer was made to treat the ease as one of murder,

3. Referring tn the aforesaid two stands taken by the complainant, it is submitted that, thefefzrst complaint was to the effect that, the Committed suicide by harzging herself t0_the' fair: t and thus, the ailegations are husband of the petit.ione1f.r Moreover, ,?:l'§.3ere are eyexvitness to the i1'1eide:it*w.._V'tand ntgde the compiainant to eha11Vg?;._"'his the allegation of mizrder A'i's.*_.g;i's,<>'v;1E3t.__ known and therefore, the petitioner: shalt i3'e.'A'm1eased on bail. Moreover, the huetjarlei Of thev petitioner, against Whom similar made already granted bail by the trial t"'e_oV't,;.;j,t. the '§e:,1r'ne<;i Additionai State Public PreSee'L§te'r"epposec§ gmzat of bait, having regard to the 2 , subseqiient a1te1*e:t.ien at the offence into one of Section- taking mzste of the fact that, first eemplaint Fa §» 'A 5 iociged is on 15.04.2010 and later one is on 13.08.2016 and the husband of the petitioner being already released on baii and the comgiiziiiit aiiegatiotns are aiso being directed against the harasement given by the huehband of this petitioner, in my view, the petitioner- reieased on baii, i.':'1kil1§,.{ aii these faetors....i_fitoe;€:eouh't i and moreover, at this tiherejs. 'i1_o':4AmateI"ieJHglgof indicate that, the pet.iii:e>r1e.i".1_1ad eovrfimitteo:afiiii'de;r'.of deceased Fatima.

iri"the:'7i1"es'é§£1E.*. "ii'§§.'i:%- p-etitiofi is allowed. The petitioiier. shta1'i'v1»:eArezgeégzgmzi on bail in Crime No.70/2010 of Gurmitkai _Poi_ioe. Siﬁéiion subject to condition that. petitiorxer shzale"eXee':.::.<;: §_.§€1'SO}.'3E?11 bond in a sum of ."'-.?5(3--I:)0i")f~'vvith ?i"£'=*'{"}"'&%E§i'{,?'{.§L?S for the like sum, Out Of 'whom 'vc:iie:ioi"e_0.1ve:'1t: f~I%E.Z§'tfi"3r for the same amount to the "sax'éistfaVei.iVo_I1__ ciftﬂiie tfiéfii {.*<'m:."t. The petitioner Shall} not tampe}f___v'Witti the p1'oe:'::.%::ii<3n evidence or threaten the "..,prose£:t1tion W'itITi.&?§:3SE-?5«'i ;'-22-2},-* manner, The petitioner Eve 3," § (3 315133 mark her atte?:";{€;:'§:<'%<=' bcfo1"e the concerned police station on 1515 ant! i1i§'1"*'% of every month, any"-..f:in1e between 10.00 a.m to :'%.£%{) p.111 and the ~ not leave the <:1isi;1*1'<:§:. a:.='§.2;'E_1<;11t pI'.i01_"_ p€1"f.EiiS'S3£.§}I1.V'OVfxiihfif A' jurisdictionai Magistr:=1'§'.a=.:.

Vi0iaf.i{m OfE1E'Ef"' :2?' :2"iL§:i2.Qil?<i2 <t<im€iitiEmS, Shall be 3 ground for ca:1c.r::%11a_:"%r"%é_j€ ?::2..iiﬁ._ .

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Karnataka High Court