Smt. R. Uma vs State By Subramanyanagara Police on 27 September, 2016

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Karnataka High Court

Smt. R. Uma vs State By Subramanyanagara Police on 27 September, 2016

Bench: Rathnakala

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   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 27TH DAY OF SEPTEMBER 2016

                        BEFORE

          THE HON'BLE MRS.JUSTICE RATHNAKALA

             CRIMINAL PETITION NO.5935/2016

BETWEEN :

SMT. R. UMA
W/O LATE R. GANESH,
AGED ABOUT 48 YEARS
RESIDING AT NO 36, 9TH CROSS,
S.P.EXTENSION,
MALLESWARAM,
BENGALURU - 560003.                  ... PETITIONER

(BY SRI G.SHANKAR, ADVOCATE)

AND :

STATE BY SUBRAMANYANAGARA POLICE
SUBRAMANYANAGAR
BENGALURU
REPRESENTED BY SPP
HIGH COURT OF KARNATAKA
BENGALURU - 560 001.             ... RESPONDENT

(BY SRI K.NAGESHWARAPPA, HCGP)


    THIS CRL.P IS FILED U/S.438 CR.P.C PRAYING TO
ENLARGE THE PETITIONER ON BAIL IN THE EVENT OF HER
ARREST IN CR. NO.154/2016 OF SUBRAMANYANAGAR P.S.,
BENGALURU CITY, WHICH IS REGISTERED FOR THE
OFFENCE P/U/S 306 R/W 34 OF IPC.

    THIS CRL.P COMING ON FOR ORDERS THIS DAY, THE
COURT MADE THE FOLLOWING:
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                             ORDER

Heard the learned counsel for the petitioner and the learned HCGP for respondent/police.

2. This is a petition filed under Section 438 of Cr.P.C. The petitioner is arrayed as first accused in the FIR registered in Crime No.154/2016, Subramanyanagar Police Station, Malleshwaram Sub Division, Bengaluru City. The case is registered on the death of one B.N.Suresh, who committed suicide by consuming poison. The basis for registration of complaint is death note left behind by the deceased. As per the death note, the petitioner with her black magic was responsible for the desertion of his wife (daughter of the petitioner) from him.

3. Having regard to the allegation against the petitioner, there is no impediment to allow the petition. Accordingly, the petition is allowed. The petitioner is granted anticipatory bail in Crime No.154/2016 Subramanyanagar Police Station, Malleshwaram Sub Division, Bengaluru City, subject to the following conditions;

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(i) In the event of arrest of the petitioner, she shall be released on bail on execution of a self-bond for Rs.1,00,000/- with one solvent surety for the like sum to the satisfaction of the Court.

(ii) She shall cooperate with the I.O., during the further course of investigation and appear before him as and when called for.

(iii) She shall not prevail upon the complainant. .

Sd/-

JUDGE nd/-

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