H R Panduranga @ Pandu vs The Station House Officer on 5 September, 2012

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Karnataka High Court

H R Panduranga @ Pandu vs The Station House Officer on 5 September, 2012

Bench: H.N.Nagamohan Das

                        1          Crl.P.3681/2012



  IN THE HIGH COURT OF KARNATAKA, BANGALORE

  DATED THIS THE 05TH DAY OF SEPTEMBER 2012

                     BEFORE

  THE HON'BLE MR.JUSTICE H.N.NAGAMOHAN DAS

        CRIMINAL PETITION No.3681/2012


BETWEEN:

H.R.PANDURANGA @ PANDU,
S/O Mr.RANGAIAH,
AGED ABOUT 30 YEARS,
R/O HULLUSE VILLAGE,
SOMWARPET TALUK,
KODAGU DISTRICT.
                                  ....PETITIONER
(By Sri R.K.MAHADEVA, Adv.)


AND:

THE STATION HOUSE OFFICER,
KUSHALANAGAR POLICE STATION,
KUSHALANAGAR,
SOMWARPET TALUK,
MADIKERI DISTRICT.
                                  ....RESPONDENT

(By Sri SREENIVASA REDDY, HCGP)
                           2            Crl.P.3681/2012



     THIS CRIMINAL PETITION IS FILED U/S.439
CR.P.C PRAYING TO RELEASE THE PETITIONER ON
BAIL IN S.C.NO.50/2012 (IS ARISING OUT OF CRIME
No.2/2012) OF KUSHALANAGAR POLICE STATION,
KUSHALANAGAR POLICE STATION, KUSHALANAGARA,
SOMWARPET TALUK, MADIKERI DISTRICT, NOW CASE
IS PENDING ON THE FILE OF THE FAST TRACK
COURT, MADIKERI, FOR THE OFFENCE PUNISHABLE
UNDER SECTIONS 354, 324, 292, 506, 376 & 417 OF
IPC.


    THIS CRIMINAL PETITION COMING ON               FOR
ORDERS THIS DAY, THE COURT MADE                    THE
FOLLOWING:

                      ORDER

On a complaint given by one Rajani, the jurisdictional police registered a case in Cr.No.2/2012 for the offence punishable under Sections 354, 324, 292, 506, 376 & 417 of IPC. Investigation is completed and charge-sheet is filed and the matter is pending before the Fast Track Court, Kodagu District in S.C.No.50/2012.

2. The petitioner is in custody for the last nine months. There are no circumstances warranting 3 Crl.P.3681/2012 the continuance of the petitioner in custody. Even according to the complaint, it is revealed that the relationship between the petitioner and the complainant is very old.

3. For the reasons stated above, the following:

ORDER The petition is hereby allowed. The petitioner is enlarged on bail, subject to the following conditions:

i) Petitioner shall execute a personal bond for a sum of Rs.50,000/- (Rupees Fifty thousand only) with a local solvent surety for the like-sum to the satisfaction of the Trial Court.

ii) The petitioner shall not leave the jurisdiction of the Court without prior permission from the Trial Court.

4 Crl.P.3681/2012

iii) On all hearing dates, the petitioner shall be present before the Trial Court.

iv) The petitioner shall not, in any manner, tamper with the prosecution witnesses.

Ordered accordingly.

Sd/-

JUDGE dh*

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