Karnataka High Court
Kumari Roopa vs The State Of Karnataka By on 26 April, 2018
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 26TH DAY OF APRIL, 2018
BEFORE
THE HON'BLE MR. JUSTICE SREENIVAS HARISH KUMAR
CRIMINAL PETITION NO.2924/2018
BETWEEN:
KUMARI ROOPA,
D/O RAMACHANDRA,
AGED ABOUT 27 YEARS,
R/AT BEHIND DUMAVATHI TEMPLE,
HOYIGEBAJAR, MANGALURU-575 001.
... PETITIONER
(BY SRI R. B. DESHPANDE, ADVOCATE)
AND
THE STATE OF KARNATAKA BY
KAVOOR POLICE STATION,
MANGALURU CITY-575 001.
(REPRESENTED BY
STATE PUBLIC PROSECUTOR,
HIGH COURT BUILDINGS,
BENGALURU-560 001.)
... RESPONDENT
(BY SRI K. NAGESHWARAPPA, HCGP)
****
2
THIS CRIMINAL PETITION IS FILED UNDER 439
CR.P.C BY THE ADVOCATE FOR THE PETITIONER PRAYING
THAT THIS HON'BLE COURT MAY BE PLEASED TO ENLARGE
THE PETITIONER ON BAIL IN CRIME NO.89/2018 OF
KAVOOR POLICE STATION, MANGALURU CITY FOR THE
OFFENCE P/U/S 420,384,342 R/W 34 OF IPC.
THIS PETITION COMING ON FOR ORDERS THIS DAY,
THE COURT MADE THE FOLLOWING:-
ORDER
This is a petition filed under Section 439 Cr.PC. Petitioner is Accused No.5 in Crime No.89/2018 registered by the respondent - Police for the offences punishable under Sections 420, 384, 342 r/w 34 IPC.
2. Heard the petitioner's counsel and the learned High Court Government Pleader.
3. The complaint was made by one S.S. Ganesh of Mangaluru stating that petitioner introduced one Ms. Nalini to him who was running a body massage centre. On 19.3.2018 the complainant was asked to come to Mary Hill junction, Mangaluru as he wanted to have body massage in 3 her Centre. Accordingly, he went there and from there he was taken to a house, where he was introduced to another girl by name Ms. Kavitha. It is alleged that he was asked to remove his clothes for the purpose of massage. Even she also removed her clothes and started the massage and at that time, two persons entered the house with a camera and videographed the whole scene. The complainant asked them to delete video recording and for that they demanded money. A plain reading of the complaint shows that the petitioner only introduced Ms. Nalini to the complainant. The role of the petitioner in the alleged offence is not forthcoming at this stage. Therefore bail can be granted to the petitioner. Hence, the following:
ORDER Petition is allowed.
Petitioner shall be released on bail in connection with Crime No.89/2018 registered by respondent-police on his executing bond for a sum of Rs.50,000/- (Rupees fifty thousand only) 4 and providing one surety for the likesum to the satisfaction of the trial Court. The petitioner is also subjected to the following conditions:
(i) She shall co-operate with
Investigating Officer for completing the
investigation.
(ii) She shall regularly appear before the
Court during trial;
(iii) She shall not threaten the witnesses and tamper the prosecution evidence.
Sd/-
JUDGE Gss/-