Karnataka High Court
Srinivasa S/O Gurappa vs The State Of Karnataka, on 5 January, 2010
IN THE HIGH COURT OF KARNATAKA CRICUIT BENCH AT DHARWAD DATED THIS THE 05"' DAY OF JANUARY,§.«.'é:o':"o'~'.'Lj-i BEFORE THE HON'BLE MRJUSTICE X-\,RA:;Ir .:\?iAG».ARA3A"'[}ic,,._ CRIMINAL PET1T1oN,:\Io.é122,I2oo9'O I BETWEEN: O O O O V Srinivasa S/o Gurappa Aged about 25 years _ ' Agriculturist _, I R/Q Badanahaicti Bellary Taiuk PETITIONER (By S rii Oéiasa raj: 3 V it AND: . V _ _ ., The State of"~Ka'rnat--ai<a_ By Siiib' inspecto-r_of Poiice ~..Kurv=u_g*od--u Police Statioh in Beiiary Taluk ,Represe':z.teciO'i3y Pubiic Prosecutor s__C1Virc_uit i3e;1"cr:Tv,.Va;D':§garwad RESPONDENT (ié3y__O"si'ri:;=_;Hfoaikhindi, HCGP) This Cr|.P is filed under Section 439 Cr.P.C. praying jto .a_iIow'the petition and order to release the petitioner on in (Crime No.88/2009) of Kurugodu Police Station in - B_e|'i'ary Taluk CC No.488/2009 on the file of III Addl. Civil Judge (Jr.Dn.) and JMFC, Bellary. (;-.._r**~"'--r--"-J This Cr§.P is coming on for Orders this day, the Court made the foilowingz ORDER
The accused in Crime No.88/2009 of :{u_r'_u'gpd1L;j~sipssceaii Station Taluk and District Beilary i$iAo'.48~8/2_€M'):9).Vwohtheviir file of the learned III Add}. Civii 3u4dge'*{3r.Dn._5). Beilary has filed the present under"SeCtion 439 of Cr.P.C. This baii petitiion is thevuprosecution. Heard both the sides. A I it I It It
2. The"a~ioove said srime:"ca_'me__tfo be registered on the basis oftr;-év%>cc'c'£hpia'ir1:dated"Q7-.07.2o09 fiied by the deceased the wife of the petitioner- accused. * As"'aiV_|eg';edv: in the said complaint, the case of ,the_I pro_se;utio.n is as under:
~55'), For about one year after the h"'='ma'rr'i'a:_gVévVof the deceased with the petitioner, th'-ex./"i'ed happy maritai life. Thereafter, the acctused started ii|--treating her by abusing and i»»e.('*-.-----.
u""A_«beatingi.~hei?e He used to suspect her chastity. ,, "aw.
The deceased tolerated the ill-treatment for__.__ nearly about 4 years. The accused did improve himself. Since the deceased could-~--n.ot:'__"__f"ii tolerate the further i||--treatment accused,.on dated 26.07.2009» p.m.?shej;0ured kerosene :'and1ii.t"'fir'eV:j'-ti? '*e5~f">5'''''':K--.. -:
withiaénjéintenthimwrtfio commit su'i--c_id'e. W:he.n'..she " was on fire, the petitio*n':ei=:accusecgwfio there in the houseitried...to_extinguish"theflfire and got her for treatment. SheW_iod_ged 'C5_rn_p~laint on 27.07.20C'9Q':-at a.,n§§her'eafter she breat6.é£iherii:j}_abst t30y,p7..<'2oV09.
4'; """ "th"e-tysaidt c"rime"§ was registered against the pet'itio'ner' 'under Section 498A of IPC and",afterV'th.e vdeat_hA'of'«tuhe deceased, the offence under {.4 ~"-,.d.'$ec't'i"on__t306_ of "I"PC....ca:*ne to be added. Investigation has 'b.een.yAco,n1p_I'eted_ and chargesheet has been filed by the Di'OS'E3CUtiOrif.'j_ it 'Learned Counsel for the petitioner submits that V' ttfthe'complaint fiied by the deceased} being in the J\.»):/ I'\ '-~'""
' nature ofhdying declarationjhas to be proved and therefore, (_,'_£>'$_..--.ro-«r""' (M.._cg'*=-~m~v ' i.
there_is no prima facie case against the petitioner»-a<:_cused for the offence under Section 306 of IPC.
6. «--r~:- r:i»c¢.ici£~«rse Pleader contended that the stater_nent_* of"'\ Per Contra, iearned High Court ;.vvitr'iesses,_ inciuding one Basappa, the brother.'_'_'of;' the"p'eti:tio_ne"r?~ii_:
accused wouid estabiish thatftghe 'deceasedcommitted suicide as she could not toierayteVV'jt»h.e'~i.I_i~--treatment_given to her by the accused. The7refore,{.,'rée4"does not deserve the grant of bail.
7. :.Sin»c4g'af:_t:h*;e 'in_v__estigatio'n been compieted, the deten«ti'onVV"of~..ithe"*~,petitioner--accused is no more required. "'"5~?_urither,_t'ii.e »'averment of the petitioner that he is p,ei.jrna*nent|y' at the address shown in the bail ,oeti.tion_Vi'Ais%notdispoted. Therefore, the apprehension of ith.e"i.p,ros'e:c'L;.t_iorjthat he may misuse liberty, if he is granted V . baii".i'nay-Vibefnet with by imposing suitable conditions.
Whether the ill-treatment given to the €'-'gw\...,,--""'"'\-
-- decieaised by the accused was og? such a nature as to drive Em :54.
her to commit suicide is the fact to be established b_y__the prosecution during trialit" 'The fact remains tn'a-ti-«it:fie deceased tolerated the i||~treatment of the nearly four years after her which period she gave birth to threeVchiicii;eh.i~i_f ii" M
9. Having regard to'Vt.h'e.V_facts " it M" ~*?:"
of the case, I feel that ends of-jtis'ftice'V-~..yti.ou|dbe mvetkif the petitioner is granted conditions. Hence the followiingi Tvhiemivpresent7f_pet:i'tio_n r'iie'd' under Section 439 of Cr.P.C. is uherebttpviéiilioiiki/ed}~.The petitioner who is accused in CC M9438/Zioeesiiohvthe file of the iearned III Addl. Civil (3"r'..D"i'=...,) and"3MFC, Bellary shaii be enlarged on bail .on__ehi's a self bond for a sum of Rs.-40,000/~ a|ong_Vwith~oin;eV'surety for the Iikesum to the satisfaction of iearned Committal Magistrate(Session Judge, if the ¢---«_r-we-«~ {"'--'ca~sej'A'Stands committed to the Sessions Courgsubject to _t_h5e foiiowing conditions:
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