Gandgadhara Murthy vs State Of Karnataka on 23 June, 2011

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Karnataka High Court

Gandgadhara Murthy vs State Of Karnataka on 23 June, 2011

Bench: C.R.Kumaraswamy

1

IN THE HIGH COURT OF KARN;;T}ir<_A;, ..E';a_NG,:iL__'L§--L§E%""'*"V %
DATED THIS THE 23" DAY A1QF'::.u'NE 201:' _ «. " 
BEFORE ~  

THE HONELE MR.3usT1CE__ C:~~
CZREMINAL PETITION NC):

BETWEEN: , 
GANDGADHARA MURTHY  
3/0. RAMAPPA, 
AGED ABOUT 18 YEARS  ,
WORKINGIN sHA:~{1IEANA;'sHOP.: _ _ ,_ - 
R/AT DHARMAR.sm\'};1rsz-,:x<3A'T::A,%  * _ 
KDLAR TQwr\__1~   'T  ..  

R. Kzj'r~zARASTM;é;"W' 
3499 OFRGI-'1 

      *  PETITIONER
(EV SR1. Y3' i3HI"'J£'gPRASA'D, ;:H::--v) 

AND:
STATE QE' «9<uA'ET:\:;x'T1.§»,k;'é%jV'   
BY KOLAR TQ_W?=%VV RURAL. P; :3 

REP. Ec.«_s,P.E'* _  .
H1'.GH._iCOL;s'RT BUILDINGS,

 V   A v ..... <4

 zen? "s;EJ:,1v.g'ATVHT:}$v;~T_E. GTRJT, HCGP)

 RESPONDENT

'*A."7§'HI S' Q-i'T:.L]A'E"ETLEE LENDER SECTION 438 CREE PRIWENG
To ENLAGE THE EETTTTQHER TH THE EVENT CIF HIS ARREST TH
CR.N(.3\i32/10 GE" KQLAR TOWN POLICE STATEON, i<0LARg

-»_"-.PEN3:N:;_'i-:::H THE ETLE OF THE 1: AD:>L.$3., KOLAR IN
"VE,Vs:::E.Ers;o.3'2/:2, ESE, THE QFFENCES PUNESHABLE UNDER
"'--SEETi:1aH 302 GP ENDIAN EEHAL COEE.

TRIS CRLE3' IS CQMING QR FQR QRQERE THEE EBAY; '?HE

  -~CC;}é§R"§ §Ti§=TE)E T%='%E FGLLO1?\.?E§'$G:

TEX



Xx)

ORDER

This Criminal Petition is filed under Section 43;.8""»tof Cr.P.C. praying to emerge the petitioner on event of his arrest in Cr.No.132/2810 of Kotet,'jfo;§z'réA.T.:E'oiice'"T Station, Koiar pending on the fife' oftﬂiije '}'\_dé£1'.' Judge, Kolar in so No.32/2o:t1 for tt1e_o'%feooe.e"--t.pooiéheitife V under Section 302 of Indian Peo'ei,:..E3ode.

2. I have heard"tearo'e;E§:CivoLj'§'x$::e.I:;tozf the petitioner as welt as learned Highi"Cou.~%; Gjoyerhnrfxeott'"Pleader for the State.

found in the record dist:ioseS'th'at K'oEer::'T_owof"'P.o'iice, Kolar have registered a case Cr.tioﬁ3'2/V203;-Oegainst accused for the offence .' t3oderH$Ve'oti'on 302 of Indian Pena! Code on the

-.<:o'n_:.p%a§,_nfL..._¢{ Lakshmi, is aiieged in the eomoiaint that on at about 63$ pm, mother--in~Eaw poured

-- iéetoeeoe er: the xséetim and set fire en her in eonoectton 'Vge' with demand of dowry, consequentiy, she sustained bum injuries.

5. In this case, the main accused is mether{i'r:§'i'e\.%é.%'*'-. ' of the deceased and she is in cus:t»ed»:z4.A "the 4h:isbe'nej_ef.,. V' deceased moved bail petition befcljre Court has granted bait vide Cttéefiinel PetEti_0n,}\ie,_.Zt§§i'?/2'O11 " L' on 30.05.2011. This ;p.etitio§1.etVV.A'iLe_ 't>~rethet'4i-n.:.EaVv.; ef the deceased. Learned submits that on the ground" ietltso entétted for grant of bag; this petiticmer as wetias-Vh:§'s»?%ér;'1é3:;.A:of who has been granted bail mLemmg: p¢e;:gm.t55.2597/2011 on 30.05.2011 are one and tﬁ'e._§;ame". en the ground of parity, this A_ petvi»t%.§eeeL'r is aEee'~e.nVtitied for bail. resutt, I pass the foliewingz Q R D E R Criminaé Petitéen is aiéowed Ceeditioneliy. The V 'x.g3etité}.--;zner is granted with enticieatety bait. The _'V_rj_eeeeneeetw?e§%ce is; eireetee te teiease the eetitieeer en eeii %e the event est his eyreet $2": Cr.ix£e.i32/231$ ef Keiet 4 Town Pelice Station, Kotar on his executing bond for a sum of €2o;o00;~ Wm two sQ.r_eft'es'f§~r thé'--«:

Iikesum to the satisfaction of the r§é;sp;§§jti§%§%«i;--Pi3Ei»:;fe* faéiawing conditions:

i) Petitioner shah r'1'V'C)»*:i; ta_mpVé:<. 'w--:Vth. ;§thV»;:

prosecution .:gx,:itneS'S'e:iv%_:'j 323:"?-' ha'nip'er'A"V'the investigatio;i"'i:;:.Tza'ri'~,:__Vri§i:§n4r§'éi:%_. _

ii) He . «ét§Eg!.l é;:urr§é'rider4V°'§ﬁ'§::fnVsé¥¥{' :before the §re¥3*p4Q:ié§fIe:.nt'~pggxéliitg fokfa .'l':'1:H1VrVief peried if % Vc}w§§C»;:-::§:%;<_§.3'»ryV":§«.t{§*:.V%.be '§ﬁad'§2 ﬁnder Section 27 dfféje Act.

mj' ~3'h'a¥Vl":fof_4ju.fﬁ';5'.baiI. if aan§'v»<\::f..«the conditions is violated, the

-aﬁtigipatory bai! entails canceliation. ' v) A '.V'V'L11{_:f1'§imatethe concerned accordingiy. . _ giﬁgfw f

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