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Karnataka High Court

Ravi Verma @ Appu vs The State Of Karnataka on 13 March, 2018

                          1


  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 13TH DAY OF MARCH, 2018
                        BEFORE
THE HON'BLE MR. JUSTICE SREENIVAS HARISH KUMAR
              CRL.P.No.9654 /2017 C/W
         CRL.P.Nos.10007 AND 10008 OF 2017

IN CRL.P.NO.9654/2017

BETWEEN:

RAVI VERMA @ APPU
S/o BABU,
AGED ABOUT 27 YEARS,
RESIDING AT NO.42,
P.K.R. NAGAR, 2ND CROSS,
BATTERY LANE, VIVEKNAGAR,
BENGALURU - 560 047.
                                       ...PETITIONER

(BY SRI VEERANNA G.TIGADI, ADV., FOR
    SRI H.N.RAMESHA, ADV.,)

AND:

THE STATE OF KARNATAKA
BY K.G. HALLI P.S.,
REP. BY SPECIAL PUBLIC PROSECUTOR,
HIGH COURT OF KARNATAKA,
BENGALURU-560 001.
                                       ... RESPONDENT

(BY SRI K.NAGESHWARAPPPA, HCGP)
                           2


      THIS CRL.P IS FILED UNDER SECTION 439 CR.P.C.
PRAYING TO ENLARGE THE PETITIONER ON BAIL IN CR.
NO.329/2017 OF KADUGONDANA HALLI POLICE STATION,
BENGALURU CITY FOR THE OFFENCE P/U/S 143, 147,
148, 120(B), 302 R/W 149 OF IPC.

IN CRL.P.NO.10007/2017

BETWEEN:

SUSAIRAJ @ SUSAI
S/o LATE IRUDAYASWAMY,
AGED ABOUT 42 YEARS,
RESIDING AT NO.476,
BYRAVESHWARA NILAYA,
DEVARAJ BUILDING,
2ND CROSS, HENNUR BANDE,
KALYANAGAR POST,
BENGALURU - 560 043.
                                     ...PETITIONER

(BY SRI VEERANNA G. TIGADI, ADV.,)

AND:

THE STATE OF KARNATAKA
BY K.G.HALLI P.S.,
REP. BY SPECIAL PUBLIC PROSECUTOR,
HIGH COURT OF KARNATAKA,
BENGALURU-560 001.
                                     ... RESPONDENT

(BY SRI K.NAGESHWARAPPPA, HCGP)

     THIS CRL.P IS FILED UNDER SECTION 439 CR.P.C.
PRAYING TO ENLARGE THE PETITIONER ON BAIL IN CR.
NO.329/2017 OF KADUGONDANA HALLI POLICE STATION,
                           3


BENGALURU CITY FOR THE OFFENCE P/U/S 143, 147,
148, 120(B), 302 R/W 149 OF IPC.

IN CRL.P.NO.10008/2017

BETWEEN:

ARUN KUMAR
S/o NARASIMHA,
AGED ABOUT 28 YEARS,
RESIDING AT NO.81,
10TH CROSS, SONNANAHALLI,
NEAR SHANTHINIKETHAN,
VIVEKNAGAR,
BENGALURU - 560 047.
                                     ...PETITIONER

(BY SRI VEERANNA G.TIGADI, ADV.,)

AND:

THE STATE OF KARNATAKA
BY K.G. HALLI P.S.,
REP. BY SPECIAL PUBLIC PROSECUTOR,
HIGH COURT OF KARNATAKA,
BENGALURU-560 001.
                                     ... RESPONDENT

(BY SRI K.NAGESHWARAPPPA, HCGP)

      THIS CRL.P FILED UNDER SECTION 439 CR.P.C.
PRAYING TO ENLARGE THE PETITIONER ON BAIL IN CR.
NO. 329/2017 OF KADUGONDANA HALLI POLICE STATION,
BENGALURU CITY FOR THE OFFENCE P/U/S 143, 147,
148, 120(B), 302 R/W 149 OF IPC.
                               4


     THESE CRL.Ps COMING ON FOR ORDERS, THIS DAY,
THE COURT MADE THE FOLLOWING:

                       ORDER

All these petitioners are implicated of the offences punishable under Sections 143, 147, 148, 120B and 302 read with Section 149 of Indian Penal Code registered in Crime No.329/2017.

2. The case was registered in relation to the incident dated 23.06.2017. It is alleged that one Palani was done to death by accused No.1 and others.

3. In Criminal Petition No.10004/2017, another accused namely Pradeep @ Jack was granted bail. Hence, these petitioners stand on the same footing. Therefore, parity can be extended to release these petitioners on bail. Hence, the following ORDER Petitions are allowed.

The petitioners shall be released on bail on obtaining from each of them bond for a sum of Rs.1,00,000/- (Rupees One Lakh) and furnishing two sureties for the likesum to the satisfaction of the trial Court. The petitioners are subjected to the following conditions:

i. They shall regularly appear before the Court during trial, and ii. They shall not threaten the witnesses and tamper with the prosecution evidence.

Sd/-

JUDGE PB