Karnataka High Court
Gurumurthy @ Balla @ Murthy vs State By J P Nagar Police Station on 10 December, 2009
Author: Huluvadi G.Ramesh
Bench: Huluvadi G.Ramesh
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
Dated this the 10"' day ofl)ecem§)er, 2009
Before ' V
THE H()N'BLI§ MR JUSTICE HULU1/ADI G is
Cri.-ninal I'et1'.ti0n 6;?58"'/»._2<()09 H " ': ' 4
Between: Q' A' .
Gurumurthy @ Baila (E3? Murthy. 25 yrs."
S/o Iianumatntltztppa. R/it # 1253 '
Dr Raj Road, 0*' Cross _
Near Yell-amm-.1 Temple. S1'ini\",1sa1I1a1ga11'A,-------- _
Bangalore 230 V 'V Petitioner
(By Sri Devaraj, Sr.CounseE for V
Sri N Naguraj, Adv.)
And:
State «{3}/J1}? N:.tgz11',§5{t§iLf'e.,S['J§tti11_: "" .. '
Bzmgdlore A -- * Respondent
(By Stfi B_]3z1lz:kh$,§1né-1. GP}
V""TEiSE=.Ct'i]fii.E]i}f Peti:'i':s":it«; fiied under S439 of the Cr.PC praying to
'gg,rttn:t'b:.1jI i:1 S'Cé i.2(}'3./I_-_?,0(}8 before the Sessions Judge (FTC I7'). Bzmgaiore.
._ " -7[V'}1i>; (71"E_Injr1}:t§_ "Petition eoming on for O1'ders this day. the Court Inside
the l"c).l__lox=t:'ing:. " 'T
ORDER
, '.P'etitE.o:1e1'h:1s p:'u}-"ed for bail in connection with SC 19.03/2008 pencfing .__ be'fo:§'e the Se.<;sio_ns Judge (FTC 17}. Bzmgalore ztrisittg, out of Crime No. we to 245/2()()8 registered befme the J P Nugill' Police for the offence punishable untier S397. IPC.
Alieging r0bbing_ of gold orn;unents_ case has been i*eg,istei'e_tl,.against the petitioner and other accused. According to the petitioiierivice-iii;-set,ail other accused have been released except this petitioner. Govei'nme.rit Plezider submits that petitéonetf'is,..€nvtSli.{ed iii the and there is recovery ofa gold chain.
Petitioner-'s counsel submits that' pH€tE.i'E'i't;:'1Ct' is in .f_:LtV1V?;IC:t;:ly Since one year and eight 1'1:'1()11IhS,£1hilVEtgftig)I'dlI1g'l.){.'V']3!f£}.}'S £01' baii. it 'la; for the t,riz1'i"c0tirt"tt.) release the petitioner by imposing suitable C'(')'n(';liti(:ns. E=l"}"etitVi'0.i1 is ailiovyed. Sd/.3 IUD GE
-An