Sri K T Suresh vs The State Of Karnatka on 16 February, 2009

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Karnataka High Court

Sri K T Suresh vs The State Of Karnatka on 16 February, 2009

Bench: K.Bhakthavatsala

 3. Sri N 
 Sb Nanjegowda.   
Rjo Lakshmﬁgdwdana Doddi,
' "C§K_eVx"e:AH0bli,-._' "
 'i'a11_;k,
4 Mandya Bistrict.

' 1 . . S/6-. 1VI"Kcmpajah,
  Age; 58 years,
 Rjo Maniger Village,

<:~n.1= No.1 7712909

IN THE HIGH COURT or KARNATAKA AT   
DATED THIS THE 1675 DAY 09 3.=*E"3Rs.sAt§Y  Q  V  
BEFORE  1      . . 
um I-IOIPBLE an. .ms'r1cn   
CRIMINAL PEfr:frion:.ir:<§.L"j_177z20»o9"'  .5

BETWEEN:

1. Sri KTSumsh, _
S/o K'I'h1'mmegoWda,; A V
Age; 34 years, _. '   " _:    
R/0 Bhamthinagaia    
MaddurTaluk,V %%%%  " , " " 
Mandya Distnitzt. " '  ' " '

2. Sri    
S/oKa1iputeeg0wdata,-V  " .-- "
Agc=41ycara_,   

R /of Kmuke;>  Vﬂlage,
   ..... 
Mandya _ 

Maddur Taluk,
Mandya Distriact



5. Sn' 3 H Shivaxaju,
Sfo Hanumanthegmvda,
Age: 32 years,

R/o K Sheetihalli Village,
CA Ken: Hobli,

Maddur Taluk,

Mandya District.

6. Sri K S Dayananda,
S/o K V Shamthkumar,

Age: 36 years,

R'/o Kadukothanahaﬁi Vﬂlﬂ.g€, *"   Vv

mmmunmm, ,
Mandya District.  

7. Dr. H S S1m:sh,--._  
S/0 Siddegowxia"; . _ 

Age: 38 years', _ 
R/o Honnanay "
CA Ken: Hobli," u 4' _
mmmnnmm,'..V. .%,
Mamiya Dismr-int  working as
Mwmmommn =H V
Govcmméut I-iGz3pitza¢l,
mmqmpmm¢,~"

7 _  Sxti  '
  '
4. R)"<.fK.x Village,
   A Km: _Hé_bli,
>gMm@uﬂm,
'Mandya§Di:9tr£c:t.

   Hanmnegowda @ Boothaiah,
 "Age: 30 years,
' Rio C A Kcm Hobli,

Maddur Taluk,
Mandya District.

  k  A

Cr.!.P No.1 7712999



  Maddurfraiuk,' u  "
 "Mandya  _ 

 é ' V .. /«o&'.--I-Ittthagcxe Village,
 Hob-Ii,

  District Peﬁuioners.

 ~ (By Sri B Vhchmya, Sr. Adv, hr

cm» No.lT?i?999

10. K Bmavaraju,

Kcnchegowda,   
Age: 40 years, 

R] o Yadaganahalli Village,

Maddur Taluk,

Mandya District.

11. Sri H Mahendra,
S/0 Honnegowda,
M8301".

R/0 Uppinaken: Village, -- V V
Kasaba Hobli,    -- 
MaddurTa1uk, :    _. 
Mandya District.  

12. SriGRav;'ndV  .. "
S/o   
Age: 49 

R/0 No.388,  _ _    
29*' Stage, Kuvmapunag'ara;  _  '
Mandya'I'mm1.  * V 2  

     %%%%% 
Major; _   ' " 

RI 0  'Viilaaiz-':»
Kasabaﬁc-b}i~,. '»._ "  

.1 SI

Maddiir Taluk,

Sri S J Chouta, Adv., for petitioners)



CILP No. 1 

Alli):

The State of Karnataka, V  9
Through Mandaya West Police,  "

Represented by the

State Publk Pmsecutor,

High Court Building,

Bangalore.    --   "Rmpondcnt

(By Sri B Balakrislma, Heap,' 'xbgf    .

This (3nmJ:r' ' .is,_ﬁ}_aé:ad_ wider Sectaoﬂ ' n 438 of the Code of
Criminal Pmccdu1e,--i:__    the petitioners on bail in
Crime No.2E55l,2QG8 (FiB.._ iwI.o}575_I  of Mandya West Police,
registered for the éﬂi:;I1ce'1.pux;is3_1ablse.u11der Sections 143, 144, 146,
I47, 143, 323, 324,. 42'? 307 and 188 I'/W Section 149 of!
PC. = 4- p   

This , Pctitioi:
tl4'1,¢.foilowi:éjgg: 

 miﬁg  on ii:)r Orders this day, the Court made

ORDER

are before this Court under Section 438 of the of Procedure soaking anticipatory bail in Crime fig. of Mandya West Police, for the oﬁbnces punishable Secizioxxs 143, 144, 146, 147, 148, 3:23, 324, 427, 443, 114, V ~ adtréynd 188 r/W Section 149 on P c. 1% cap No.177l2Q09

2. Sri B V Acharya, bazrned Senior Counsel '_ petitioners, submits that on the gxoundef . L. case is foisted aga:tns' t the present been enlarged on bail. He further '3euh1;;1its--' alleged injuries, there is no the major oﬁenees against the ,,

3. Learned the investigation is still in }amged on bail, it would some in the V 0;» submits that there is a prima facie oﬁnces alleged against the Petitioners; .. V' t A. is not necessary to dwell upon the merits ﬁad dc-.--~.z'11:',=,-__'f:ViMts qf If the peﬁtioners are yanked anticipateiy 1 cm to appm' before the Investigating (er, £1; et:nvenien.f for the Investigating Oﬁieer to imresﬁgair: the ﬁle charge sheet at the earliest. I see no good ground to V L' ' grant anticipatory bail to the petitioners. Le CIILP No.l'T?1'2069

5. In the result, the Petition is anowcd. The omcer in Crime No.%5/2008 of Mandya We-st release the petitioners on bail, in the eventef their; fulﬁllment of the following conditions:

(0

(ii) (iii?

(iv) mf e that the petiﬁoncrs shaii-._execiite""a Rs.10,000/- each with tar to the satisfactsion of that the Invesﬁgating Oﬁcer on <')"'.*'A;1.z§%.:at<'r)rw:t'~._ A. A that before the Investigating for the purpose of iniiestigation zinterrogation;

not tamper wkh the prosecution V. 'iwitaesses, or documents; and except petitioner No.7 shall not leave "ﬂ:.c :3 ﬁon of Mandya District, without prior 'V 4 ' 2 peiigyiseion of the committal Court; and the peﬁtioners shan move for mguhr bail, withm' a ' Hmonth fmm the date of their arrest by the Investigating Oﬁcer, and in tha event, this anticipatory bail onicr Bjs Crl.P N0.l'7712009 shall be in force until thcregular bail 'A disposed of.

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