Karnataka High Court
Mukkanna @ Jungli vs The State Of Karnataka on 14 June, 2013
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IN THE HIGH COURT OF KARNATAKA
CIRCUIT BENCH AT DHARWAD
DATED THIS THE 14 T H DAY OF JUNE 2013
BEFORE
THE HON'BLE MR.JUSTICE A.S.PACHHAPURE
CRL.P.No.10802/2013
BETWEEN:
MUKKANNA @ JUNGLI,
S/O LATE REVANNA,
AGE: 22 YEARS, OCC: AUTO DRIVER,
R/O MEENAHALLI VILLAGE,
BELLARY TQ & DISTRICT.
...PETI TIONER
(BY SRI.J.BASAVARAJ, ADV.)
AND:
THE STATE OF KARNATAKA,
(THROUGH COWL BAZAR P.S. BELLARY)
REPRESENTED BY I TS
STATE PUBLIC PROSECUTOR,
HIGH COURT OF KARNATAKA,
CIRCUIT BENCH AT DHARWAD.
...RESPONDENT
(BY SRI.V.M.BANAKAR, ADDL.SPP)
THIS CRIMINAL PETI TION IS FILED UNDER
SECTION IS FILED UNDER SECTION 439 OF
CR.P.C. SEEKING TO ALLOW THIS PETI TION,
GRANT REGULAR BAIL IN SPL.C.NO.2013 (CRIME
No.315/2012 REGISTERED BY COWL BAZAR
POLICE STATION, BELLARY) PENDING ON THE FILE
OF THE I-ADDL. DISTRICT AND SESSIONS &
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SPL.JUDGE, BELLARY FOR THE OFFENCES P/U/S
143, 147, 148, 323, 324, 307, 302 R/W 149 OF IPC
AND U/S 3(1)(10)(11) OF SC/ST (P.A.)ACT, 1989.
THIS CRIMINAL PETI TION COMING ON FOR
ORDERS THIS DAY, THE COURT MADE THE
FOLLOWING:
ORDER
The petitioner is charge sheeted for the offences punishable under Sections 143, 147, 148, 323, 324, 307, 302 r/w 149 of IPC and under Section 3(1)(10)(11) of SC/ST (P.A.) Act, 1989.
2. Similarly placed accused have been granted bail by this Court vide order dated 04.06.2013 in Crl.P.No.10663/2013 and the principle of parity applies and the petitioner is also entitled for grant of bail sought for.
3. In the result, the petition is allowed. The petitioner is ordered to be released on bail, on his executing a personal bond for a sum of Rs.50,000/- with two solvent sureties for the like sum to the satisfaction of the trial Court with the further following conditions: -
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1) The petitioner shall mark his attendance before the Cowl Bazar Police Station, Bellary on every Sunday in between 10:00 to 11:00 a.m. until further orders.
2) He shall not, directly or indirectly, make any inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade him from disclosing such facts to the Court or to any Police Officer.
3) He shall not leave the jurisdiction of the Court below without the prior permission.
4) He shall attend the Court as and when directed.
Sd/-
JUDGE M BS /-