Sri J L Mohan Kumar vs State Of Karnataka on 25 June, 2010

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Karnataka High Court

Sri J L Mohan Kumar vs State Of Karnataka on 25 June, 2010

Bench: Subhash B.Adi

INTTHEHKH{COURT(M?KARNHDMQ&HTBANGALQ§E

DATED THIS THE 25'"--AI DAY OF JUNE 2(;):'1'O' -«L f  '.

BEFORE

THE HON'BLE MRJUSTICE SUBPLAAQSFLB-.A 

CRIMINAL PETITIC*1:\}"N.Q.3aCI'2fV3/'20    
BETWEEN: F» %   A

I. SRI J.L.MOHAN KUNIARI.   " '

S/O LAKSHMAN, ~   '

AGED ABOU'Fji22_ YEARS,-; D _  A 
R/O PE'mGE 'IIAI2AizAIII*APpA,.O  'Iv 
BUILDING; NOEMI,  OROSSI H
GOSHALE_VRQAD, CARU,'DAC~HARPALYA.
MAHD-EVAP~I_JRAiI:POt3~T.=._ ' 
BANC}ALOR£§,_--v   

PETITIONER IS..ACACU':3.ED' NO.2
PRESENTLY IN D._UI-".?.,ES.S AT
CENTRAL PRISON, I
 -  PAI{AP_PANA AGRAHARA.
  BANGP.LORE.  PETITIONER

(I3I?*Iv_I ASSTS, ADVS)

W   ;3:iATE"'OF KARNATAKA

'   KADUGODI POLICE STATION



REPRESENTED BY
THE PUBLIC PROSECUTOR.
CITY CIVIL COURT PREMISES,

BANGALORE.  RES   I  Q' 

(BY SRISATISH R.GIRJI, HCGPJ

+++++++++++_'

CRL.P FILED U/S.4v3,-9..Cr.1?I.'C «I3jI?*I"-:~rII:: AIJVOCATE FOR
THE PETITIONER RRAYING7 fm_A1é.'AjTIIIA;sj [;HON'BLE COURT
MAY BE PLEASED TO i~g,'R;"CPII%:711?R;, ON BAIL IN
CR.NO. 10/2010 OI«*'A;;AI.I?;AII)IIGOI3I "NRSILI A IBANGALORE CITY,
PENDING ON   CIVIM, BANGALORE,
WHICH IS REGIL_I.I<'C'$%3.."I'}+IE--.:C)F'FE1\E(iE P/U/302. 201 R/W
34 OF {PC-1*, _   =    I

Ci"1I1\'II.NALII'4I3I'EfIfI"I'I'OI\I'- COMING ON FOR ORDERS THIS
 MPIDE"T'HE FOLLOWING:



'.JJ

ORDER

Petitioner is accused No.2 in 4_ registered on 21ml-2010 by cxityuf for the offence punishable under Sec1t.ion.A_l3':O2; Section 34 of {PC

2. On investigation, the Polnice'l1a\2'e filed_';azc_harge sheet/ teasing thelvvsistielificasf and tried to have illicit relationship accused No.1 decided to el'in1inat.»e_§!the On the night of 20--1w2010, the the deceased in a festival and along with accused}-l'.._NloV.ﬁl."_"_~tile,'took him to a hotel and gave drinks. Vl'.:gd'l'hereafte'i*. No.1 took petrol in an empty liqour bottle

4. the deceased to a distance place. 'Fhere he assaulted and murdered him. Thereafter, he tried ..te._c~aL1se disappearance of evidence by burning the de_ad "b'e%iy_.:'\}t=-.it:}iv petrol.

4. As far as this petitioner~ae_c't1.sed--' assaulted the deceased and accused NEo.1 in the commission of crime. the petitioner submits that this petition and the same was * allegation against this petitioner is----t--hat*he 'Vassis"te»d«.aceusVed No.1 in commission of crime.

that the petitioner is in judicial and also filing of charge sheet, the ' i5._,pvetition ailtiwnediz The petitioner is enlarged on bail, subject. /.

_h 1:0, fc.liowing Vodnditions:

a} The petitioner shall execute a personal Rs.25,000/-- with one local surety likesum to the satisfaction of the CouMrt'.'"u_

b) The' petitioner shall notiia prosecution witnesses or the material ev'ide'nee;'"; u C) The petitioner shall apiieef ,l:aefoi*e«.V:the :Court regularly.

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