Sri Jameer Pasha vs State Of Karnataka on 17 June, 2014

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Karnataka High Court

Sri Jameer Pasha vs State Of Karnataka on 17 June, 2014

Bench: R.B Budihal

                               1


 IN THE HIGH COURT OF KARNATAKA AT BANGALORE

        DATED THIS THE 17TH DAY OF JUNE 2014

                             BEFORE

        THE HON'BLE MR. JUSTICE BUDIHAL R.B.

            CRIMINAL PETITION No.2911/2014


BETWEEN:

Sri. Jameer Pasha,
Aged about 32 years,
R/at No.108,
13th Cross,1st Main,
Shanthinagara,
Mysore City-571 101.                       .. PETITIONER

(By Sri. Rajanna. C, Adv.)

AND:

State of Karnataka,
By Cottonpet Police Station,
Bangalore City,
Rep. by its P.P.,
High Court Building,
Bangalore-560 001.                         .. RESPONDENT

(By Sri. B.J. Eswarappa, HCGP)


      This criminal petition is filed under Section 439 of the
Cr.P.C. praying to enlarge the petitioner on bail in Cr. No.
100/2014 of Cottonpet P.S., Bangalore City, for the offences
punishable under Sections 71(A), 62 of Karnataka Forest Act
and Rules 144 of Karnataka Forest Rules, Section 102of
C.R.P.C and Sec. 379 of IPC.
                               2


     This petition coming on for Orders this day, the Court
made the following :


                            ORDER

This petition is filed by the petitioner-accused No.1 under Section 439 of Cr.P.C. seeking his release on bail of the offences punishable under Section 102 of Cr.P.C., Sections 71(A) and 62 of the Karnataka Forest Act, Rule 144 of the Karnataka Forest Rules and Section 379 of IPC registered in respondent Police Station Crime No.100/2014.

2. I have heard the learned Counsel appearing for the petitioner-accused No.1 and the learned High Court Government Pleader appearing for the respondent-State.

3. I have perused the averments made in the bail petition and the other materials on record.

4. Learned Counsel for the petitioner submitted that accused Nos.2 and 3 had approached this Court in Crl.P. No.2681/2014 c/w. Crl.P. No.2544/2014 seeking their release on bail and this Court considering the merit of the said bail petitions, has allowed the same by its order dated 6.6.2014.

5. Perusal of the allegations made in the complaint, they are one and the same against all the three accused persons. Therefore, on the ground of parity, the petitioner is also entitled to be granted with bail.

6. Accordingly, the petition is allowed. The petitioner is ordered to be released on bail of the offence punishable under Section 102 of Cr.P.C., Sections 71(A) and 62 of the Karnataka Forest Act, Rule 144 of the Karnataka Forest Rules and Section 379 of IPC registered in respondent Police Station Crime No.100/2014, subject to following conditions:-

I. The petitioner shall execute bond for a sum of Rs.50,000/- (Rupees fifty thousand only) and shall offer a surety for the like sum to the satisfaction of jurisdictional Court.

II. The petitioner shall not intimidate or tamper with prosecution witnesses, directly or indirectly.

III. The petitioner shall attend the concerned Court regularly.

Sd/-

JUDGE Cs/-

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