Karnataka High Court
Isac Shariff @ Ajju vs The Station House Officer on 16 June, 2011
Author: C.R.Kumaraswamy
Bench: C.R.Kumaraswamy
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IN THE HIGH COURT OF KARNATAKA
AT BANGALORE
DATED THIS THE 16th DAY 01:' JUNE
BEFORE %' 4%
THE HON'BLE MR. JUSTICE 0.12. -- '
CRIMINAL PETITION N§};"'3«'!c01;(2()~2§j.;I. E' '
§E'1''WEEN:
1., Isaac Sl1ariff @ Ajju, *
S/0. BWR. Maqbul Sheriff, '
Aged about 26 yee1m4,"'~~e.
2. Umar Sheriff,' V
8/0. BR. Majqh-.t,11 §3_ha1*if;fi. < V _ .
Aged aboui: 4'
3. 'I\/1011:3111,
ES / 0; 2113; " 9
SQr'.:«i11_-l.aW qb1,_1I" S_}1a1f':ff,
Aged.'1.9_yearmf'-E.' "
All are -- fe.siding._ S "
1xj1IG.u.Ne.9;'B,__ada Makkan,
" V' V-Tipp-1; Clirele, I\/'i'ye<jre. : Petitioners;
' _ (By 'V E {Q Pjrashar1t,h, Advocate)
"I"'he S§.EfiiiOI'1 Homse Officer,
N';i%{: Police Station, Mysore. : Resp0r1de1'1t.
'A"{§I3:>'j3zIE"£.11ri. Sathish R. Girji, HC(}P.,)
Thies Crimmexl petition is filed under section-438 of
the Code of Criminal Procedure by the Advmiate for the
petit:.i01"1ers, praying to enlarge the petitiorlers on bail, in
the event of their arreet in crime No. 94/2011 of
Narasinlllaeraja Police Statiorl, Mysore City, regisstered fer
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the offencses punishable under Seetionem 448, 427, I307.
114- read with 34 of the Indian Penal Code.
This CFLP ie Coming on for orders, this; day;--.__the
Cemrt, made the following: = "
0 R D E R
This Criminal petition filed under H
C):.I?'.C. prayir1g to enlarge the peti{i<3're1e1j:3..«013.« bail in-:t};1e*;
event of their a,r1"e:3f. in
Naeraeimharajae Police Stati0n,"'Mj/eore ei'£yV fQ1'_"'_the Qffetlees V
punishable under S€C,§i€).{1S '1 };4'1'eacei with
:34 of the Indian Pena} (§i0cié,
2; " llejxfe h€§.fx}"C1"}.¢8.1"I1€YC3"'GO"iil"1S€'1 for the petitmrlere
as "W€',tH 'c"-3__S "Eear1e1e'd:'fHigh .GO\7€31'I1I1'1(3I1}E Pleader for the
State.
"LlleaveVjjeffised the FIR fbxmd in the reemds.
FIR feund in the re<;:<:m::i discloses that:
Naf;iésim}1ai1?--.ajTa, 'Police Station have registered a case in
37-w__ '~.Cr.N0".9f?E~/2()11 a,gain9;t the accused for the offences.
,,/.4'_'p%1nji';311a%b1e under Sectione 448, 427, 307, 114 read with
of the Indian Penal Code on the complaint of
M0hamma(1 Khalimulla.
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4. It is alleged in the complaint that about ten
momiho prior to the i11¢::id<3nt, the complainant had lemi a
sum of Rs.E:30,000/« to petitiomzr No.1.
19.05.2011 at about 3.50 a.m, all the
timsspassed into the house of Comp121i11a.m;»,,.ti:>é:"
gtooxioe of asking Tayatao/yantra Vfromuoi;}=1é:,ooir1p}a.11<xan§:.'
The p<3titi()I]1f;'I' No.1 shouted' tho"<:oinp1ze:.ifié:i.}1'fi_v_%.3'Eoei§iiifj;,g§
ao to why he his; spreadmg 1'1<~2\z\L»7;é=.-,V1.E1m:1f_t; he.'{pé_ti1:ioz§:e1" No.1.)
had borrowed Rss.5O,O0<0ig'~_Aand2.j_a§3:§'23};1lfii.6€} him w:it}"1 knife
on hio chem. Th_ereaf"te1x._oetiotioVné'f"No';§£'"k,c><)1<; the same
Klfliffi and a$S}1'L11if;éd»_11ifn ma _a.}1]--r:>f tihéifn caL1sc:d ciarxlaoge
fio the 11<>L1Sé}io1*g3 iihjc: tune of Rs.2,00()/ «.
£3. Thrit Vn';:ai11_"~9;11egationo made: agailust 'th<~:~
t:Io a'ir------th'ey have asoaultercl the <:tomp1,aim1m;
_b§:o_ri1€-:é111'é; ..of,_é{--.k11i'fe. But, however on perusaal of the
wozmd (*(§ri:.ifi€.:ate of the injured, it is seen that he has
'v..,$u8tairj1@i:i;1 simple 'injuries. The offence allegci-3:1 against
:{,}1§ifuf1'€i'Eiti011€I'S under Sections 448, 427, 807, 114 read
ig7«}"it}1 234 of the Irxdian Penal. C()de emd these offe11c€:s am:
not punitshable with d€3€lU"1. or imprisonment for life" The
offencze a1fIege:e<:1 are not of Very serious; is nature. In that
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_ 4 _
View of the mattier, I am of the View that it is 23: fit ease to
gra1'1t anticipatory bail, at this stage.
6. In the result, I pass the following:
0 R D E R
"H113 Crtrrxinal Petitiorx is allowed c>0nd£iti01f;a:1--l1y;.__'fi'E;e"
p~etiti0r1ers are granted with ar1ticipat:01fy..,bail'.-ff T_I"I1e" ._
Y€iSpOI1d€I1t~[)OHC€ are directed t0:;>1*e1e_g1ee tt1e4_[;)et4i"tie3f1e1:ssT f
011 bail in the event of their V2;'u".1fe:3t: Wiqw mm
of Naraaeirnhatrzaja Police Stjaticim.' Mysore A_ eity Q11 their 3 g mg"
exeeutirxg 21 personal bC.I_1"<':}-- {mi 3. ,sLi1';1.,_ 'c2f"I?ts.1O,OO()/W eaclrl
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with <>1'1e"Sttt2ret'y fQi*fi.;t}1e"--tikesui*f1"t*o" the Satisfaetirm of the ft"
treeper1cte;j1't~~P01iee'£512: eo):1dit.i0n5;:
ii); " V. Shall not tamper with the
tfiresectuytieii witnesees nor hamper the
"»,;"ittvtestigatiotx in any manner.
z..;L1"} 'V A ' shall mark their attendance before the
H 1"espo11deI1t~Po1i(:e once in a week till fiiing of
1' the c1r1a:rge sheet.
fit) They ehall make themselves available to the
respondent,-1Po1iCe as and when required by
them for the purpose of iI1V€St'ig3.t.i()I"1. />*:=
iv) Vi) W. T11<:y $112111 not commit similar Qfferlce. If may of the: <::01'1ditions is vi01at,e(i; '€}.M1e3 an"ti(:ipat()ry bail €:I1tai1s canCe11atio11V,__"* - '. Irxtmmte the concerned Jaccordixxgfly; -1: . fin' wmwflfiilr *),%3md@@{l:}