Karnataka High Court
Maruthi S/O Hanumanthappa vs The State Of Karnataka on 28 May, 2008
Author: Huluvadi G.Ramesh
Bench: Huluvadi G.Ramesh
OURT or-' KARNATAKA HIGH COURT_GF;KARNATAKA HIGH COURT or KARNATAKA HIGH COURT or KARNATAKA HIGH COURT op KARNATAKA men COURT zm THE EIGH CQflRT 9? KAENATAKA AT Eaasaaagfi sang was THE 29" um' :33' my, BEFORE ' 'V ' N THE HUN'EbE MR.JU8TIEE Hunuvfifix é $33333.' mnxnzmna PETIT19$2wé;sée§£2fia§ :7"" A asrwszfi A T MARETHI 359 HmmugAN?Ha£E§:*."w_ 5533 35 ?EhR3,flCC;%ERECU;TflR£,'g wsfirmmrmbwmmy-'*1 "fink maauxa Senna, --_ 5 ' .»_v,;", SHKHQEA mI3?R;cT,=""--J« %g1_ '. r ... PETITIGNER éfiy $;:{;R§§ §Ea$?éxéE,f5gfi{ ""
Agn : . _ . _ .. ... .V ?HE:STfl§fi ¢F_fiREfl§§fl$fi_j BY $$R%B'?QhZ3Eaq" "_. ... RESPONDEflT any éri§.H t S:gt4fiAmsA1xH, RESP}
2..A*-~sr«:;~--:;A..:s> a*ii;Ea ¥.¥;"s. 433 £33.: BY THE Anveczasrfi 2A' ":53; ?fiE{°?ETITIQfiER yaavzwa THAT THEE EGN'BLE L"_":Qu§¢faavf3£ gnaasan ?a EHLARGE van PETITIGNER an A$3:; ~:§'cazaE.Na.?2;20a? up SQRAB P.S., sainaan fiE$?}; HHICH' 13 PEfiDINE an THE FILE or THE V:*=23L;:Es$:ams JUBGE, SHIMQGA IN s.c.mo.219;2on? ES REGISTEREIE FGR THE CIFFENEE ?'fU/3.498(5), 3134--B ffiili} 3456 GE" I?C Rf?' SEC 3, 45 SENE} 6 05' B.P. ACT.
OURT OF KARNATAKA HIGH COUR'f..0F'_:KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT "I'E~3'§S EEZTITIGN CQHING ON 3&9; {'JRI3ER£ 1}}-KY, was mug'? EASE THE Fcmaewms: " I The §?e'I$itif:sZ1B1' has 5Gf'-.7.-'\?._i}'.;§','lZ!"'--G f¢'.--';'v.I'1'."'- O<::~fI*--_ I bail in cranziactian-.__ {sending bafare the fléieurt fox:
tzhg alleged 498-A, 31314-B; 3Gfi.;;"w 5 cf the 3.9. Rat.
2. ."£kc.I-':.*sI$:V£i:-f;'"iVz'.«.:*;»}.i;"»I -- the ggrcasecution, the decafiafifi maritai life with the:
;:xg}'.e'1*::E.€:ir3r1e";:V_V_Vf4=.%L§1::iV'ealas:: had a child and they were Shigga village. The petitionaar's 'égtbught them ta Bittom: to get a job 'f--m:«--.f: .t'}*::."% gastiticaner ansfi they were staying AA Thareafter, tha getitioner used ta '.V"}:z&.rass the ncomplainantw daughtsar tfi bring Iéassh fmm her pamnts far the gurpuse of sazzruxizag a jab in Savarmzent Samica. Tim V"
OURT or KARNATAKA HIGH COURT AGFV-LKARNATAKA men COURT or KARNATAKA HIGH COURT or KARNATAKA HIGH COURT or KARNATAKA HIGH COURT marriga af tbs deceased with patitianax was ceiebzated an 15-1~26G4 and sh? r§i$d vhy consaming yeisan an ?~4-20%? i.e.'w§t§ih'$s#an. years of hnn_;mx:iage.
3. Efiard. the le§£%§a. .@fiufi£§iV fl§fi£ tfié Eatitimner and.§k§ l§é£fi§§ $Qgefifimén£}Plfiader.
4. it §¢§%fith% fl§§§i§$i&fiW3%f the learned aaunsei §¢§" tg§£§§§t§ti§né: that all other acdfiééfi-§gv%§§e§n5§ei§éé%% an bail whereaa tha petitianént%i¢fi§fl§% 3ént my for trial and also agmitfefi that fifii four yaara; the getitionex "'~. 'ifid a hg§py fiaxitai lifa with the daaeased and " §h§@aL*ia }na' pxima facie came againat the Agfititifinér. Accerdingiy pnayed far grant of ' ba..'i.1 ;1~ E E. The learned Gavernmént Pleadar resisted the patifiian. »¢r/ OURT OF KARNATAKA HIGH COURT .OF'_:KARNATAlm HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT EL "£1; is saga that the desatfx saf the déafeased fiam étakmz gliace withig ax-avers. yeaé;;_a}'.VV'V<:[fE~C."'her maszriaage i.e.. mam: after *I:h3'V.__:p§Ft.:i;'ticaz$as:«._ aksiftad the fmily £z¢:~§Mm '§$E*zi,_gfzga.;« jfivifitnéorb alagsng with the decasazedL'V__a:::ad; g.»/Awucw s«a§.«& :ra**§:&va*'h%pse«3J'i:,a¢:;ting fs:.§x>.zx;z:xz:aj{ for the gazzpaae 425$ aemus§i.g:§g efizxfiifififixient. In tlbmt ataxatyxt, tiié ,'g;f::;¢;:x:2itted auieida by a:z:ex».s§;zs*:i:1%zs;§- p;§}§.§:€fi~ré:'£ '[_'y.e:;';:f:f' Q16 proeecatian "E. T'--.§;i«t§c:z;§?§§:_Fj~?;§:<Es_:fpar§:f£:iti¢:1£33: is in zzusiready for gaze itfiaza fine xagazrd ts the fa:-wta Tairaésfisaazzaas o£"'t'§n5a§ case, it may net 133 . j?*£?3{2=é.Zf '¥:;f.g:a'V'x:~<§§;f§§s§;s1:5.§T§:z::;t'_jT.t§2.e ease: of the petitimer Eail, fit €323 mmt, the am: " _ fizaan ysfay fa: eariy trial .
the petitian is fiismiaaeci.
m*pk.,/--~ * Judge