Murthy @ Keshavamurthy @ Magadi Road ... vs State Of Karnataka on 23 June, 2017

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Karnataka High Court

Murthy @ Keshavamurthy @ Magadi Road ... vs State Of Karnataka on 23 June, 2017

Bench: Rathnakala

                               1




  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 23RD DAY OF JUNE 2017

                          BEFORE

       THE HON'BLE Mrs. JUSTICE RATHNAKALA

           CRIMINAL PETITION No.4881 OF 2017

BETWEEN

1. Murthy @ Keshavamurthy @
   Magadi Road Murthy
   S/o Harishkumar,
   Aged about 26 years,
   R/at Chikkatirupati Village,
   Kolar District.
   Now R/o No.102, 8th Cross,
   Kurubarahalli, J.C. Nagar,
   Bengaluru-20.

2. Ravikumar @ Ravi
   S/o Kupendrajetty,
   Aged about 20 years,
   R/o No.572, 75th cross,
   6th D Block, Rajajinagar,
   Bengaluru-10.
                                       ... PETITIONERS
(By Sri. J.T. Gireesha, Advocate)

AND

State of Karnataka
By K.R. Pet Town Police Station,
Represented by SPP,
High Court Building,
Bengaluru-560 001.
                                      ... RESPONDENT
(By Sri. Chetan Desai, HCGP)
                                2




      This Criminal Petition is filed under Section 439
Cr.P.C. praying to enlarge the petitioners on bail in Crime
No.247/2016 of K.R.Pet Town Police Station, Mandya and
C.C.No.405/2016 for the offences punishable under Sections
143, 147, 148, 307, 302, 212, 114, 506, 120B, 109, 201,
149 of IPC and Section. 25(1) of Arms Act.

     This petition coming on for Orders, this day, the court
made the following:-

                             ORDER

The petitioners (Accused Nos.8 and 9 respectively) along with other co-accused are chargesheeted for the offences punishable under Sections 143, 147, 148, 307, 302, 212, 114, 506, 120B, 109, 201 R/w Section 149 of IPC and Section 25(1) of Arms Act.

2. The allegation is that the victim-Rajesh was murdered by the petitioners and their assailants i.e., Accused Nos.1, 2 and 4 to 7 during evening hours of 19.08.2016. The petitioner No.1 - Accused No.8 is alleged to have supplied lethal weapons and facilitated for commission of the offence. The petitioner No.2 - Accused No.9 is said to be driver of the vehicle, in which the assailants have fled away after the incident.

3. Three of the co-accused against whom overtake is not alleged, are enlarged on bail by this Court. In the given circumstances, there is no impediment to allow this petition.

4. Accordingly, the petition is allowed. The petitioners (Accused Nos.8 and 9) are enlarged on bail in respect of Crime No.247/2016, registered by respondent- Police, subject to the following conditions:

1. They shall execute a self bond for a sum of Rs.2,00,000/- with two local sureties for the likesum to the satisfaction of the concerned Court.

The sureties shall furnish a title deed pertaining to their immovable property and their Identity card and Adhar Card.

2. They shall attend the Court regularly on all hearing dates.

3. They shall not prevail upon or terrorize the prosecution witnesses.

4. They shall not indulge in any criminal activities.

Sd/-

JUDGE BMC

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