Umesh vs State By Srirangapatna Police Station on 22 April, 2010

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Karnataka High Court

Umesh vs State By Srirangapatna Police Station on 22 April, 2010

Bench: Jawad Rahim

I

IN THE HIGH COURT OF KARNATAKA AT BANGALORE

Dated this the 22"" Day Of Am: 2010
BEFORE ; V'  
THE HON'BLE MRJUSTICE JAWAD RA_:HIM..:

CREP. NO.1435[3(21O "

BETWEEN:

_MA5x;D\/A DI5'T'R'ICT.

3.. UMESH S/O ARAKERE s1DDEG*Ow~DA, AGED ABOUT 32 YEARS --

2. JAGADISHA @ ;.s'"OTHT:HA:--3A'GA_;, O 5/0 ARAKERE aO'REGO.w?D:.A, AGED ABOUT 2emyEARs ._ MAN;;ra;AA.T§aA @.BO:v.~.r§ D'AD'R'A";'----.--$ S/Q_VE-AD§§E_GOWD_A;

AGED A-BO UT. 30"-EEA U} 4} .. i§A'.:,:::::,;

3 S/OVAK;/AR/XQv.»5\IA§'4.{ . _ AGED. A5'O U.T 'YE/--\ Aw, ARE A/O"C.H'A;{§'raAHALLv VILLAGE, _ KASABVA H.O.3L1;.

" SRIRA!\}G.APATNA TALUK ..PETITIONERS [By Sn}H.Kantha:'aja and ' " Sr:'.ROhith,D.K, Advsj STATE BY SRIRANGAPATNA A .g§?OLICE STATUEON REP BY SPP V' C/OOFFICE OF ADVOCATE GENERAL HIGH COURT BUILDING BANGALOREWSEG G01 ,,RESPOf'xiDE?=JT {By Sr! P..M..'\lawaz, Addi. SPP} 2 THIS CRLP' Is FILEO UNDER SECTION 439 CR.P.C PRAYING To ENLARGE THE PETITIONERS Oi\l sIl'I--:, IN CR.NO.5E3/2010 OF SRIRANGAPATNA ;:>.s. MIINovA4.OIs.jn::..IcT WHICH Is REGD. FOR THE OFFENCE PUNlSE~%i1.H5E§i?.,"'U_l¥I.D'ER SECTION 302 OFIPC. :' ' :.-

THIS CRLP COMING ON FOR ORoERs.I.?t,Il1'vsV'o.I§gv, COURT MADE THE FOLLOWING: -

O R O E Petitioners are accusevci«.._ifl'os.1 to 4 in._Cr,l§l'O:SE3/l2{)1O'VV facing charge for the oﬁencegponi'sha'i:I.l.e undei'~SeVction 302 read with Section 34 O' :l'."..l:}'L;l..CllCla| custody.

2. The case the complaint of one that on 9.2.1010 at 8.00 niggrlivhis house, one Ashok S/o.Nanjaj:a'hV informed that Yogesha residentggof viléagle I/lIas foancf dead near the canal in ' "l'I.r§"Tmedi'a'tAely, he went to the spot and noticing lodged the report. In the reoort, he l1'iél?..'§lOf}_&Z'Cl.vOAt.l*'l€A;lOt he had seen bleeding from the nose and O""".__v"'rears olfvvthe deceased and abrasion of the neck, chest and A The case was registered in UDR No.51/2807 and inguest was conducted as required under Section 1794 of it Cr.P.C. Thereafter, investigation was conducted but they could not trace the offenders. l-§Owever, on 2{}.G2I.2O1G, it 5%/, 4 petitioners 2, 3, and 4 are concerned. Prosecutioii papers are silent regarding their complicity in the aiieged crime, In the circumstances, for want of sufficient_.fi2.a't=arial incriminating against the petitioners exicieptgiilori statement of Mahalaxmi and Jag_ad.is_h, E ﬁncf't'h.;;,.tv''det_eVi'it-§.on ' _ may not be justified and I am 1'i_'nci'ine'i:l_ "tot. alio_v--i.xthis peﬁﬁon.

4. The PetitioijW..is a_l"lho'yyerd_a'gn'di.the Hoetiivtioners are hereby admitted to bail on_VthfeV»foll(.;.gy'i'i'i.'g.ictinditions that:

i) They persfovnal.""t3ond in a sum of Rs'.2§','€}OQ[¥{.Ru«:ae'e,s twenty five thousand only} each yiith-- onesurety'-.lh"~th"e iikesum to the satisfaction of the-.!eavrnVed__jiurisdilctional Magistrate or the Sessions it irudge,V"a's_.the case may be.

liheyvhlshall not leave the jlJl'iSCllC'tlOi"§ of the COl'1C*:":!'§?€€§

-- ~wi'thout prior permission. Th'e'jy7?tj';sh'all mark their attendance at the jurisdictional 'i"¥1oli'c'e Station where they reside, once in :5 days on any Saturday between 7 AM and 7 PM tili filing of the finai reaort.

Viv) They shali not tamper the prosecution witnesses in any manner.

aa/at Eaaaa im."

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Karnataka High Court