Sri Nemiraj S/O Bongayala vs The State Of Karnataka on 19 April, 2010

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Karnataka High Court

Sri Nemiraj S/O Bongayala vs The State Of Karnataka on 19 April, 2010

Bench: Jawad Rahim

IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 19?" DAY OF APRIL 2013..jf;f_*-V._

BEFORE

THE HON'BLE MR. JUSTICE..3,A'WA_D"'RAH.i!'-IF'   

CRL.P. ND.      
BETWEEN: V " 2 

SRI NEMIRA3,
S/O BONGAYALA;'~._  I I C-
AGED ABOUT 41"vEA_RS_,L  L 
R/AT KOPPADANGADY H'c:IuSE,.~.._  
KADIRU DA.YAvA:RU'vILLAGE, I
BELTHANG.Ajj_'2-Y T;ALt;I<.,.': '   
D.K.DI.STRI*;_C_T»_. ~. j_ _

    .    PETITIONER
(B)/_V SRI f~1;3.::\lV_f\'iVOH'AN"P;N.:__AD,§/)

AND : 

THE 'STATE OF KAR.N"_ATA KA,
RERRE'SENTVE.D BY STATE
.. «}.ﬁPUB~!_IC PROSECUTOR,
 BANGALORE ~'"5'6o 001.
A   RESPONDENT

FR(:B'.(SN4RIVL.R'A3A SUBRAMANYA BHAT, HCGP) >i<>i<>4< CRL-.R FILED U/S.-439 CR.P.C PRAYING TO ENLARGE V RETITIONER ON BAIL IN CRIME NO.63/2010 'ypCR.NO.1I/2010 OF BELTHANGADY P.S., D.K. DISTRICT) . PENDING ON THE FILE OF THE COURT OF C.J. (JR. DN.) & JMFC, BELTHANGADY, WHICH IS REGD. FOR THE OFFENCE T "P/U/S 376 AND 511 OF IPC.

1, {U aN'\'7// THIS PETITION IS COMING ON FOR DAY THIS COURT MADE THE FOLLOWING:- ;_ The Petitioner is the soie a~:ccusedi' in'~C."C.,I'g for the offence punishable 'u.n.der""Section'I,3?.5""reajd with Section 511 IPC. He is in judi_cia!.:cu»s_tody.?.

2. Prosecution' page :;th_ai:':'o.'ri~:iQ'9~O1-2010 a girl aged 19 years .io;d'g.e.d whiie she was in the -on the pretext of asking for pushed her in a room.

Then di4srobV:e'dV:'g"her_a'ridi'after laying her on the ground attempted"sr.aIpe. IW.hiAie'II he': was in the process of ravishing, short, «.tVh'e:V'4vialiegation is that petitioner attempted to mogiestayte but couid not complete the act. Attempt I . of ra'pe.is.therefore, the charge. Petitioner is arrested on the date of complaint, has been interrogated and confined to prison. The ﬁg};/"

(2) He shall be regular in his attendance before the trial Court;

(3) he shall not leave the jurisdiction of without prior permission;

(4) he shall not tamper or prevail, up'on:'th'e._lpro'setVLj'ti.o'h1,i_:

witnesses in any manner 'or_threatera )C0imp1i.iai4n,aVnt3 or her relatives;

VK

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