Karnataka High Court
Yogesh vs State Of Karnataka on 30 July, 2010
Author: Subhash B.Adi
Bench: Subhash B.Adi
~- 1- IN THE HIGH COURT OF KARNATAKA AT BANGALOSS DATED THIS THE 30™ DAY OF JULY 2010 BEFORE THE HOWBLE MR. JUSTICE SUBKASH 8. ADL s --
CRMANAL PEER NO.S746/2030 BEIWEEN:
ogeeh s/o D.Raju, Aged about 28 years, a Permanent resident of Donikana, . Chickmagalors, PETITIONER State of Karnataka, nN Sy Raparurty Hap Po atin, Baryalore. . .RESPONDERT OO "thie CeLP. ie Sled u/s.482 of CrP.C praying to
-- ody dae eontitions by virtue of which the pationar i to be held in judicial oustody until filing of final report 7 and shall aiso not leave the jurisdiction of the Bangalore
- olty without the permiseion from the trial court vide onder dt.24.07.2010 passed by the AddL5J. & P.O., yIc-ll, Mayo Halli Unit, Bangalore, in Cyl Mie. No.25904/10 with respect of Cr.No.184/10 for the affence under Section 354 & SO6(b).
This CrLP. coming on for admission this aon O Court made the following:- a CrLMisNo.25004/2010. st"
2. Petitiocer has fled an applicatica under Seotion 439 of the Cr.P.C. vecking Sr an i on bail in reapect of the offances alleged against him. a Magistrate by the impuyned order though enlarged the petitioner on bail, however he imposed a condition that, bal ondsr woul! come into fect only afer Sting of the euch a condition cout not have been poet Oo by the learned Magistrate, if he has satisfied that, bail . litions and if he is not satisfied, he might have rejected the application for bail. Sx
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4. Hence, petition is partly alowed and the corsiition that, bail order will come into force ently tier - Srl.