Karnataka High Court
Sanjay R Takoor @ Shekar Singh Takoor vs State Of Karnataka on 21 April, 2010
Author: Jawad Rahim
Bench: Jawad Rahim
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATES THIS THE 213"?" DAY OS APRIL 2010
BEFORE
THE HON'8LE MR. JUSTICE JAWAD R'A:HI,rv1Sf.: "
CRLP. NO. 17SE3~iOF'--2.010_: '
BETWEEN: I T 1
SANJAY.R.TAir<OOR
@SHEKAR SINGH TAKOOR;
S/O RAQHE SHAM TAKO.QRj,"v._
AGEO ABOUT 48'_Y~~E_ARfS, "
SURVEY NO.23O,":§*T~:3LO:;.;
3") CROSS, VENKATAE?U.F_{A§
MAIN ROA'D,__KOF<AMA1Xi(§AL,A.._ Z
1" BLO€Z'i<;'E;v.EE3ANC§AtO'RE.7
__ 4' = RETITIONER
(BY SR1: .;A"?';4EEF*£L;|L§;:ii;V',. AO\.»'.)'*,
AND
STATE"O:'~' KARNA§A~a<A
4;'B"w'A.PARAP!?ANVA AGRAHARA RS.
[fBANGALORE""~" 11111
A REES. B\z<j_{HE PUBLIC PROSECUTOR,
" [COO--RT BUILDING,
BAvN"GAL~CIR'E.
A RESPONDENT
{Ev SR: R.M.r\:AvAz, AOOL SPP.) ~'CRL.P EILEO Li/SA39 CRRC RRAYING TO ENLARGE THE PETITIONER ON BAIL IN CRIME NCL32/2018 OE " -»-RARARRANA AGRAHARA RS, BANGALORE CITY, PENDING ON THE FILE OF IX AC5/¥£V§., BANG/ELQRE, WHICH IS RECSD. @¢v/ FOR THE OFFENCE P/U/S 384, 342, 504, 307, 377 RXW 149 OF EPC.
THIS Pejrmosxi IS Co:v::N<3 om FOR oaDi*--.jr"<:s:"f"-«i:r'i'~:.;i4S DAY THIS COURT MADE THE FOLLOWENG:+ ' 5.
The Petitioner is accuS~ed4__i\lo.L1._Vf'a*<:ingiVc*lV-iaige fo;r."tihe*x» offence punishable under secté'iovn"pl'aaV4, '3<i._7.:js':o4','g30:7, 377 read with Section 149' El\l_: C§.AVi'3\lc}.»3_i2,5.ZO1G Parappana Agrahara Police S_tation'.A.._.H:'e'«iVs i:_ud"i'(:ia'l'~E;o.s'tody,
2. F5ro_ae1c~:3--%'i_o.n-lease'ist-h_'at_one Amgad Ali, while under .lii'e'te.nfi'oi1 "iiji; No.' 88,f.2i)O6 was sent to Central Prison,:"r8a'n'galoirefi.:Daiiri'n_gj"'his Confinement oh 28~G1.--2Cl:O he was wxaitiing Vtvo~_be._vsi"ii"f?ted to appropriate «.:;ell. zfxgain on sr}§"i":e.,.___pe~rsGns informed him that he wili be 'shAi'Tteo'~.__tVoi avd:i1'i{_io:1al barrack. They asked him for morieyi Sihrie he'V--hjidA'i1'no{ have money he is abL.iser_l with voigar languuaae and all af them assaulted him and aarriinéstereci A eleittrir: shock iio his person and also. to his genital; They meal"
also poured ehilli gyowder and trwt a sti<:%< in his anus.
l*\
3. Based on the report case came to oe registered and the Police Officer irt the Prison asked the Complainant to identify the assailants. it is noticed that accused i\écg'."':-,ghad applied to this Court in Cri. P. No, 927;'201O by the order dated O6«{}4--201O admitted hiiji C the petitioner is facing the char:vgeHo'r*ac_Vth_e o}. ailegations, without further disci.issio'r1si'~the petji;i'_ioiier ialso'; admitted to hair. Hence, the order';.
_ oito-E--r>.."'g_r~.
The petition is 'fallo'viIedV.f'r'»V:3vFh'eQpetitioner shall be released if r}_o't.Vreqé';ir_ed in any other case subject to the foiiowi..ng _coil~ici.iti~ci'grr;;5 (1) shall e§<'e._cLite personal bond in a sum of Rs.2S,OO£i/- _ '(ii-ili"peV"e~s_twenttrifive thousanti only) with one surety in to the satisfactioe of the iearrred " . H V§Lsristi"ijt:tVi'oVnal Sessions Judge; (2)'"""hev'--.'s.h'ail mark their attendance at the jtrriscirctiorial oo.l..ice station where he resides, orxce in 15 days on "":;Saterdays between 9 am. and 7 om. tilé fiirrég of the f 'A final report; WV (3) he shat! not ieave the Sessions jurisdiction i-fgitiioiit prior permission; V' (4) he shall not tampey {the §3%'OSE'CLJt§OI'E witnesfijsi:'_hi'§{'V;~satiny manner;
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