THANGELA NARENDRA @ CHINNU Vs THE STATE OF KARNATAKA
Bench: HON'BLE MR. JUSTICE KURIAN JOSEPH, HON'BLE MR. JUSTICE HEMANT GUPTA
Judgment by: HON'BLE MR. JUSTICE KURIAN JOSEPH
Case number: Crl.A. No.-001417-001417 / 2018
Diary number: 17606 / 2018
Advocates: SHAILESH MADIYAL Vs
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NON-REPORTABLE
IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO(S). 1417 OF 2018 [@ SPECIAL LEAVE PETITION (CRL.) NO. 4303 OF 2018]
THANGELA NARENDRA @ CHINNU Appellant (s)
VERSUS
THE STATE OF KARNATAKA Respondent(s)
WITH
CRIMINAL APPEAL NO(S). 1418 OF 2018 [@ SPECIAL LEAVE PETITION (CRL.) NO. 7404 OF 2018]
J U D G M E N T
KURIAN, J.
1. Leave granted.
2. The appellants are aggrieved since the High Court
has declined to grant bail despite the fact that the
investigation had been completed. The charge is
under Section 498A read with Section 304B and
Sections 3 and 4 of the Dowry Prohibition Act, 1986.
The trial court is yet to take a call on the report
filed by the police.
3. Having regard to the fact that the investigation
has already been completed and that the appellants
had already been in jail for around a year, this
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Court, at the time of admission, had granted them
interim bail.
4. Having heard the learned counsel appearing for
the appellants and the learned counsel appearing for
the State, we are of the view that the appellants be
continued on bail during the pendency of the trial.
Ordered accordingly. However, it will be open to the
State to seek cancellation of bail in case the
appellants do not cooperate with the trial.
5. In view of the above, the appeals are disposed
of.
6. Pending interlocutory application(s), if any,
is/are disposed of.
.......................J. [ KURIAN JOSEPH ]
.......................J. [ HEMANT GUPTA ]
New Delhi; November 19, 2018.