Sri A Yaseen Pasha @ A Yaseen Sab vs The State Of Karnataka on 12 April, 2011

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Karnataka High Court

Sri A Yaseen Pasha @ A Yaseen Sab vs The State Of Karnataka on 12 April, 2011

Bench: Ashok B.Hinchigeri

{N THE HIGH ceum OF KARNATAKA AT BANGALOREE ~--.__
DATED THIS we :2?" my OF APRIL, 2011 

BEFQRE

THE i~¥ON'BLE MR. JUSTICE ASHOK: »a.»..++::~a<:i§é:'$i§i;"E}i::_   

CRIMINAL @ET}jTI{}l\E :xso.173;£2.Vm¥_T2tﬁ1i"~   _  

SETWEEN:

SR1 A YASEEN PASHA @ A Y2-X$EE§\! 3&5  

5/0 wow; SATTAR ,   

AGES ABQUT 3:. YEARS -

R/A No.72, 16*" mass 

LAKKASANDRA .  '    v =

SANGALOREW $66 930    '    '   PETITEONER

gm  .§":;>,'Q.§5;'1.J__ri:;.x_;x; ms, A_g'>v0CA?E)

AND: .... 'V

THE STATE 0? ;:AR:¢n?As<,é.--«w;8§;- b  
AUDG05: mL2<:"EA ._ ' v   
BANGALORE  .   .. 
REPRESENTED av GG1;'ERf\1ME?'d"s?PL;§:'ADER
HEGH CQURTQF F<.£i.RNAT;}'~x£<;!\' '

BAMALQRE.    RESPQNQEN'?

_ i(§§r.g*'r<:VB RAEA guamgmzxmm BMAT, HCGP)

T9:1S'-"cé:;;';:€":~$_ s9i:;;:£'§ UXSAB8 cR.9.c 83*' THE ASVOCATE ?0R

 _?E"§"ETEG7NER .§>:»t;_:w'2;§sc; Tm: THIS §~é{.>N'BLE COURT MAY BE
=¥?LE:5£Eﬁ 3*C;:44._E:*x:s,_;m:<:<'-';«--E mg PE"§"}Z'?£$NER aw amt. EN "WE gym? 0::

§*§E_;S ARRQST EH C3R.N$'3QE?f§,G SF AEREGQDI PE', 8R§'=éGALGP;'.E CETY,

"F'f3*F{'"?HE QFFEEQCES P/U;/S 498 {A} AND 304 {B} 6?' WC ANS GFFENCE

.:',:$ :5 Agszxa' 4-3? 3.? ACE".

..,j"§"H2:$ >{':::'§EuwRpa <::§§v§:§*»;@ aw FQR QRDEQS '§"%~£ES am; mg saga?

  .:vs;é;:::----§ mg? F@LL£}iz"::'E£'ai§:



m

QRDER

The respcmdent regigtered Crime r~£o.3Q9/2010 against 6

accuged gergans féf' ihe offences gzmishabfe under $éia:*i:_'E'0Vs§i:s;u

498A, 3043 of WC :3/W Eectéoras 3 and 4 of the Dc}w:":f. §-*rQi;jiVVb:.i§fi'{:ff_"'1A "

Act, 1961.  

2. The case of the prose;ut_iaon :4i'n_ 'b:.*ief  
Smtsaima was married eff :0 the ;jé'%Ei§.i'cner  At
the time of marriage,  of the
vaiue Of Rs.2,Q0,0GQ,/~, hou$:§>.:_hbAVEgi' value of

Rs.1,00_,0DG/--,, cE0the*3"<§f §':'he Eva!ue:*':of"'R:%$'.'i';:'3Q...f§DG/- were given

by the girfs  of dowry. Smtﬁaima
was working as. =réceﬁfé.:".§;iLj{eV§_?;t'*~§é;1';";":'ing Rs.12,000/- per" mcmth.
Hawever; S§}.e_ wag'r}:Gt'..E'ei§§'g §iVven any mcmey tewards her
aeﬁdrzaiAe:§.§én.sé$;- ﬁn EfViééW:7e rge of the incident in queatéorz, she

haﬁ  her parents. A3 she demanded

1. Vv§%:g;»iE'§,®G§E),'._~; @z:V£:. $:f. i:E':e saéé ammmt, the acczsseﬁ pagans

- -:f§.é;;a%i;r'?&'E..ed wﬁth _E';é;-:*. "§"h%$ érsve her to mmmét Suiaéde by fzanging

  3. :Es',2a: Q~«

ﬂ

33%



3, The accused Ne.1 (petitioner) is the husband; accused

N952 is the father-En--Iew, accused Ne.3 is the mother-in«Iae}"a.ne

accused Nose, 5 arm 5 are the bret%*:ers--§n~faw of the  

4' Sri Reghurzanden; the Eearned ee.e.nseI foefh'e'_§;e{i'tie:;}e:'._V  '

submits that the petitioner and his wife Smt;., 'f§e:lm'a._lE"\,.,§¢ 

fer 6 years after the marriage. :'% g4--..;;,"ubmAé'ts: that"..tEi'e_j"e»cr:u:sed * L'

Pa1os.4, 5 and 6 are given the relief Vcgfgu}a»vntE'€_i_patefy'«.beil_end that
the accused N052 and 3 are 'geéen7%he.»':f1ee'eelef'i.>.a_EI. He submits
that the petitioner is; aSQftwet"e"»Efégivneeaf_eed  if he is taken

Ente cuetody, he _!_éaiss.  

5. Qré :}"§e;;Tz::'ﬁebrVe'he*:eﬁy'.e""E5i'§e'i:,. the ieareed High Ceurt
Gevemment ?iefad_e"r _a;5";»efer:E;'a'g: "€fe§' the respondent submits that

the_,VEnvest,§gf'eﬁien Es %é'e*;..V§»fVet gemplete and that the petitioner is required' 'fer eeisteefe-E.imsestigetéen.

e. e§e.e'§:€--§;fV;the eetécieetery bee ice the eecesee ease, e:§eee"sfje'$; éeee fecte erztiﬁe the eetitﬁenes' is get tee eeme Eeiiefﬂ"S~i.e'2'§'E'erEyg gee: eeeeese eeeesee Nee.2 eee 3 are given the ' :":+e:;,.%~.e:E:es* $33 that efse eeee net eneife the eeiitéener ie eet the anticipatery bail. Ne independent reasen ie shown by--.._pthe petitéener fer the suicide el' his wife.

place within 2? years ef' the marriage and that-'foe.1-§n'a§:ri»e"_jn matrimenial home at" the deceased.

7. Coneldering these aepectzs pf tl'1e_v.'maf:te.:»",'u'%' jlnovt inclined to grant the relief of antEc§pafV€:n':=y7'i:aVil, "l"'rsee_VV:;)e'l:ltlVc§;ner has ﬁe surrender and apply for tfse:4'é*e.gul.er *ffVl?ie.eeoz'acerned Court before which the petitioner file§_fn.e iﬁeili»pet§§'§c,.;ﬁ1e'.gﬁal£ dispose it of as expeditieusly aifadfpEefere'bi*;~en the game day or en the next dag/'ef that:

i) the 3- were already enlarged on 5;) the p'ogs:.b_lll'£'y_ 'of "t.l%1:_e' petitioner losing his job or:

egeeent Vef_nEs"beEng taken into custody for a long 7: reed . _ VV$,nebje%f:«,fEe.A'.l'5:E'%''ese ebsewatéens and directions, this l' §;se'%E'Eéer: is {E-ismé__es?eVd.}' eegz geeee The incident

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