Karnataka High Court
Muthuraju @ Raju vs State By Electronic City P.S. on 16 February, 2012
Author: Subhash B.Adi
Bench: Subhash B.Adi
IN THE HIGH COURT OF KARNATAKA AT BANGALORE DATED THIS THE 16% DAY OF FEBRUARY 2012 TEMPLE, DEVARACHIKEANAHALLY _ MAIN ROAD, DEVARACHIKRANABALLI BANGALORE 2, KAGARAJQ MARIUNATH 8/0 M.S.MALLIKARJUNATAT AGE: 27YEARS R/A 50.26 1/4, VAYAKUMAR _. REDDY BUILDING, NEAR _ - SMITHA BUT.DING - SSARJAPURA MAIN ROAD - KAIKONDRAHALLI EMRGALORE - 560 034 .. PETITIONERS BY M/e. B & 5 ABSTS., ADVS,) "Spgs. STATE SY ELECTRONIC >. GITY POLICE STATION .. RESPONDENT
(BY BRLSATIBH RGIRJL, ECAR HGH COURT OF KARNATAKAHIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA, HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH CC HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH This Criminal Petition is filed under Section 439 Cr.Pc. to release the petitioners on bail in Cr. No.220/i1 of Electronic City Police Station, Bangalore witich: = rogntred fr tho ofencee punihatleunler Ssctons a0 * and 201 of IPC.
This Feiion coming om for Order thin dey, the Court made the following:-
The petitioners are socuead Nov. and 4. 'They have been charge sheeted for the oiftnce punishable under Sections 302 and 201 read with 94 of IFC.
2. Anes ths dood Sie ad initially case was registered agninet unimnews: persone During the course of investigation, the ony ellegation alleged against the Se petitioners ix that, at the instance of these petitioners, the 'Place where the dead body of the deceased was disposed
-- off, was reveals, However, the said epot was already sean ea gia 2011.
Say HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH CC
3. Considering that the entire osse ie based on - cirqumatantal evidence anal also fing of the charge bot, {find that the petitioners could be enlarged on ball.
4. Accordingly, petition is allowed. 'Pettionere are enlarged on bail subject to the following conditions: _ @) The petitionsrs shall execute a personal bond for Re.25,C00/- cach with two solvent eureties for the lie sum 10 the satisfaction of the Trial Court. |
(i) 'The petitioner: shall regularly attend the "Court on hearing dates, (i 'The petitioners shall not tamper with the Sd/-
JUDGE : ee oe