Karnataka High Court
Murthy Naika vs The State Of Karnataka on 1 August, 2012
Author: V.Jagannathan
Bench: V.Jagannathan
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IN THE HIGH COURT OF KARNATAKA AT BANGALORE
Dated the 1st day of August 2012
:BEFORE:
HON'BLE MR.JUSTICE V.JAGANNATHAN
CRL.P.No.4254 / 2012
BETWEEN:
MURTHY NAIKA,
S/O SAKRA NAIKA,
AGED ABOUT 26 YEARS,
COOLIE WORK,
R/O YALANEERU KOPPA,
SHIKARIPURA TALUK,
SHIMOGA DISTRICT.
(NOW IN JUDICIAL CUSTODY)
... PETITIONER
(By Sri B S PRASAD, ADV.)
AND:
THE STATE OF KARNATAKA,
BY RURAL POLICE STATION,
BHADRAVATHI.
... RESPONDENT
(By Sri RAJASUBRAMANYA BHAT, HCGP.)
CRL.P FILED U/S.439 CR.P.C PRAYING TO ENLARGE
THE PETITIONER ON BAIL IN CR.NO.120/2012 OF
BHADRAVATHI RURAL P.S., SHIMOGA, FOR THE OFFENCE
P/U/S 186, 379, 408, 420, 467, 468, 471, 473 R/W 34 OF
IPC.
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THIS PETITION COMING ON FOR ORDERS THIS DAY,
THE COURT MADE THE FOLLOWING :
ORDER
The petitioner seeks bail and offences alleged are under sections 186, 379, 408, 420, 467, 468, 471, 473 r/w 34 of IPC in Cr.No.120/2012.
2. In view of the submission made that this court has granted bail to other accused in Crl.P.Nos.4066/2012 and 3989/2011, this petitioner also has to be given the same relief on the very same terms and conditions. Hence, the following order is passed:
1. The petitioner shall be released on bail on his furnishing personal bond for Rs.50,000/-
with two sureties for the likesum to the satisfaction of the trial court.
2. He shall not tamper with the evidence and shall not give threat to the witnesses in any manner.
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3. He shall not hamper the investigation.
4. He shall mark his attendance before the concerned police station on the 15th and 30th of every month between 10.00 a.m. and 5.00 p.m.
5. He shall not involve in like offence in future.
Sd/-
JUDGE.
Dvr: