Srikanth vs State Of Karnataka By on 30 March, 2015

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Karnataka High Court

Srikanth vs State Of Karnataka By on 30 March, 2015

Bench: A.V.Chandrashekara

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IN THE HIGH COURT OF KARNATAKA AT BENGALURU
       DATED THIS THE 30th DAY OF MARCH 2015

                            BEFORE
THE HON'BLE MR. JUSTICE A.V.CHANDRASHEKARA
             CRIMINAL PETITION No.1722/2015
BETWEEN:

Srikanth s/o Manjunath
Aged about 27 years
R/at No.632, Katte Hosuru main road,
Manchegowdana Koppalu,
Mysore.                                        ...PETITIONER

(By Sri. Ram Singh K., Advocate)

AND:

State of Karnataka,
By Metagalli Police Station,
Mysuru,
Rep. by Government Pleader,
High Court of Karnataka,
Bengaluru-560 001.                         ... RESPONDENT

(By Sri B.J. Eshwarappa, HCGP)

       This Criminal Petition is filed under Section 439 of Cr.P.C.,
by the advocate for the petitioner praying to enlarge the petitioner
on bail in Cr.No.18/15 of Metagalli Police Station, Mysore City
for the offences punishable under Section 364-A of IPC.

      This Criminal Petition coming on for orders this day, the
Court made the following:-
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                            ORDER

Heard the learned Counsel for petitioner and learned HCGP for the respondent-State.

2. The present petition is filed under Section 439 Cr.P.C. by accused No.7 relating to Crime No. 18/2015 of the respondent/Metagalli Police Station, Mysuru City. The offence alleged against him and others is punishable under Section 364-A of IPC.

3. The allegation against accused Nos.1 to 4 is that they had demanded the first informant to pay a ransom of Rs.10 lakhs and had collected a sum of Rs.3 lakhs from the first informant. The allegation against this petitioner is that he was with accused Nos. 1 to 4 when they extorted a sum of Rs.3 lakhs from the first informant.

4. No serious allegation is found against this petitioner in the first information. Similarly placed accused i.e., accused No.8 has already been released on bail by this Court in 3 Crl.P.No.1241/2015 on 18.03.2015. Thus, the present petitioner is also entitled to be released on bail by imposing proper conditions so as to suitably meet with the apprehension aired by the learned HCGP.

ORDER The petition is allowed and the petitioner shall be released on bail subject to the following conditions:-

(i) That he shall execute a personal bond for a sum of Rs. One Lakh with one surety, for the likesum to the satisfaction of the jurisdictional Court.

(ii) That he shall not tamper or attempt to tamper any of the prosecution witnesses.

(iii) That he shall not give threat to the prosecution witnesses in any manner and shall not try to lure them in any manner.

(iv) That he shall not involve himself in any criminal activities.

(v) That he shall mark his attendance to the respondent - police station on every Sunday between 9.00 a.m. to 5.00 p.m. for a period of 6 months without fail, from the date of his release from the prison.

(vi) That he shall attend the Court regularly on all dates of hearing and shall co-operate with the learned Judge to hold the trial.

Any violation of the conditions imposed by this court would entitle the prosecution to seek for cancellation of bail.

Sd/-

JUDGE Srl.

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