Sham S/O Meharu @ Narayan Pawar vs The State Of Karnataka on 19 July, 2011

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Karnataka High Court

Sham S/O Meharu @ Narayan Pawar vs The State Of Karnataka on 19 July, 2011

Bench: C.R.Kumaraswamy

EN THE HIGH COURT OF KARNATAKA

CIRCUIT BENCH AT GULBARGA

DATED THIS "mg 19" DAY 01: EULY 2:}:

BEFORE

THE HC>N'Bi_E MR. JUSTICE C._.R; »2«<uM;§téx§'§;§r§%A_:»é'Yv 

CRIMINAL PETITION Nt§:15'§3"2:/2'C':  ,  

SETWEEN:

SHAW .m W_*,
5/0 MEHARU @ £'§ARAYx--WV_?AWﬁR "  1' V 
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GULBARGA. I *

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 »    RESPONDENT

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" . ::':--{:%£s' '<:r:2'':;.;P :3 FILED L553, 439 as CRRC av THE

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§-€C_1)!'2£'§LVE. C{.}§.}RT MAY BE PLEASED T0; E?%§£_ARGE "EH?
AC{fUS'EAD ,?"PET§TIQ!'=«§ER ON BAH, IN CRIME HG. 128/2913 C}?
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FHIS CRLP COM§!'éG {JP FGR GRSERS THE DAV; THE

  .. _..CC}L}RT MADE THE FOLLOWING:



ORDER

This Criminai Petiizien Es ﬂied made-r Section 439 of Cr.P.C. praying ﬁe emerge the accusedfpetitienesf"e.§§}ee--§_§' in Cr.i\£c3.£28/2611 of Farafzatabad P9-iéeez Gulbarga wfﬁch is registered fer_jthe_ _c:ffen7Ce$" ';:5.:;;;"aV\E.SE11a';:£;3¥e,_V ' under Sections 376 and 506 of m:1aae'r:e:=ene:ec«o:§ie. '

2. E have heare ""'%%eVTarneﬁV. sthe petitioner as weiﬁ. as &§i:"at'e Pubiic eresecutor for the Sta't"eV.-. ' % ' 3g $2": the eeeerese The COf1t§34nESs4"'Q%V.FER :§i'%'%'?:';vc'f..&oT:3es Atmté Farahatabad police have, re.gisf.e:'e:'j~-.e:::a§e~,@t*:'--. c:r.e~so.128/2511 against the accuseéci'*-fere t£1é"ei*¥en»c,e$» punishable under Sections 3?6 amj' 5:36 of I£':d.i_5:{ré Penat Code on the cempieint ef Divya. is aiéeged in the eemeiamt that 'egéﬁeéei;ée%}te"was werkéng as a coeiée. ﬁabeué Ewe mee'E:§:§:. heck; when the victim wee werkéng as a eeeﬁe ,ie 'e eeneﬁruetien were at §§'EF'8€ ﬁura: Seheeég eeezjeee ' }?:eoE< her to third ﬂoor of the buiidmg ans} inside the bathroom, he had forcibie sexuaf intercourse with her and threatened her that in tase, it she disciese this fact to anybody, he woulé kiit her. It is aiiegeci that an the next: day, when she went for cookie work, the 'a.¢t:s;3e_é had fcrcibie sexuat §f'I?:Bz'€€.':t3!'SE with her times. He had aﬁso premised hefvthat t'tv;e'»t«i§:}t,E§§'~»:§'rxaVr;'3;:?4 her, but Eater on he refused tc}..:itiarsf§? hiet; 'T7tie":*§:+fpr'::,.' the cempiainant iodged comp__iamt:V"t:.eft:re ttaéi' i

5. The ailegation m_é5e:_ag_ains'{:'tljﬁpetiitiorser is that he had forcibfé' _Ast:3x;;gai'. ""ief;jtsé;'rc:;urse with the comptainamti f°i°'he C$§'t'1*;*:.!_a}:§vt"t'ti'%r;;5:"3i,$"E.§tfi§:§ii"$§"t zmsizmt. But in thg 3.§:;or%§';§i'_::i¥1t',. $t.§.ii;e5 'titat the act sf gextéai intevkcou:9se§£io@I{§.4§:>i;3t;t3i'_'ab0:.;t"V'twe menths prior to the éatextzf Et>cifVgin.g"tif' Fran": the aaxetmerzt of the cqmpiairtt; és..c:ieAa*r-thsat victim has attaineﬁ the age of A 'it-1éj©rtEty't'and sHé'"@}as a cementing party t0 the sexuai __%.r}tet:[email protected]'§ei._:_i..At the mast, the affence may faii under at WC. The affence aéiageé against the A §@t'it.i§§'net is net punésisabie with éeatt: at imprismtmettt H iéfe. "i"h@ ggtétéanet E3 in fmétéai custsﬁgs, E: ig weii settied Eaw that pre---triai detention is bad in iaw. Therefore, considering the facts and circumstances of {xi the case, in my view, it a fit case to giant baii, at this stage.

6. In the resuit, I pass the f0E§OW§E"E§§':"""< > QRDER This Criminai Petition is aiiaiweiﬁjéjt:§)Ergiifi'§>'nﬁEi";:;.,.__f'i1,§ petitioner is granted wfth_£:~a"é£. Thgzi'p@titi}g.;§.ei;isHa£'i'; reieased on baii in c0nnect'iVi:»:;i._V'i,~i:ith Sf Farahatabad Poiice ééecutiriﬁiiiaiiyypersenal band for a sum of fizvEtii:vV'tii§3';;ji..é~iireties for the iikesum to3"tiéfef$ai:iis3fa::fi;ié:'i"ﬁfi":--%i3§e...Tiiéeiarned ii JMFE, Gui ba rg azi. gr: Vi'5C>i'i!<:1ii*§§'i:%iig i'éti';§ﬁ5si:

a) Petiti.c§fi::=:f'-..§ii.3'i'E"i'--;i€ii 'itémper with the prosecution w:tnesses.i A "

A 2,,.i§'§%'~.§ h3iEii{§"E'C'ﬁ}f}"ii'3'3iii similar offence. the ﬁﬁftditiﬁiiﬁ are viéiatedf ihe baiis * i3gr:/-

"i-viieriifaiis caiiceiiation,

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