Sunil Alias Tura vs The State Of Karnataka on 1 June, 2017

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Karnataka High Court

Sunil Alias Tura vs The State Of Karnataka on 1 June, 2017

Bench: Rathnakala

  IN THE HIGH COURT OF KARNATAKA AT BENGALURU
           DATED THIS THE 1st DAY OF JUNE 2017
                         BEFORE
       THE HON'BLE MRS. JUSTICE RATHNAKALA
             CRIMINAL PETITION NO.3497/2017

Between:

Sunil alias Tura,
S/o late Bharath,
Aged about 25 years,
R/a Subbanayaka Street, Fort,
Chikkamagaluru - 577 101                   ... Petitioner

(By Sri.Ranganath Reddy.R & Sri.Sudhanva.D.S, Advocates)


And:

The State of Karnataka by
Chikkamagaluru Rural Police Station,
Represented by
State Public Prosecutor,
High Court of Karnataka,
Bangalore - 560 001                      ... Respondent

(By Sri.Vishwamurthy, HCGP)

      This Criminal Petition is filed under Section 439
Cr.P.C praying to enlarge the petitioner on bail in Crime
No.114/2017 of Chickmagalur Rural Police Station,
Chickmagalur, for the offences punishable under Sections
143, 147, 148, 504, 323, 324, 307, 506 read with Section
149 of IPC.

      This criminal petition coming on for orders this day,
the court made the following:
                                 2




                            ORDER

Heard the learned counsel appearing for the petitioner and learned High Court Government Pleader appearing for the respondent - Chikkamagaluru Police.

2. The respondent - Police have registered the FIR against petitioner (accused No.2) in their Crime No.114/17 in respect of offences punishable under Sections 395 of IPC 143, 147, 148, 504, 323, 324, 307, 506 read with Section 149 of IPC. The allegation of the prosecution is that over a trivial matter, the petitioner along with other accused persons assaulted the complainant with clubs etc.

3. The learned High Court Government Pleader vehemently opposed for grant of bail to the petitioner.

4. The petitioner is arrested on 15.3.2017. The nature of the allegation does not demand his continued custody for the purpose of further investigation 3 However, looking to the stand taken by the Investigating Officer that the petitioner is a rowdy Sheeter involved in multiple criminal cases, it requires some measure.

5. Accordingly, the petition is allowed. The petitioner is enlarged on bail in Crime No.114/17 registered by the respondent - Police, subject to the following conditions:

(1) He shall execute self-bond for a sum of Rs.50,000/- (Rupees Fifty thousand only) with one surety for the like sum to the satisfaction of the concerned Court. The surety shall produce his Aadhar Card/Identity Card and the original title deeds pertaining to immovable property for perusal of the Court. The surety shall not have the antecedents of offering surety to the accused persons of any other criminal case.

(2) He shall appear before the respondent - IO on every Tuesday during the office hours till final report is submitted to the Court.

(3) He shall not prevail upon or terrorize the prosecution witnesses.

(4) He shall maintain himself as law abiding citizen and shall not indulge in criminal activities.

Sd/-

JUDGE RS/* ct - PN

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