Karnataka High Court
Chetan vs State Of Karnataka on 24 July, 2009
Author: Subhash B.Adi
Bench: Subhash B.Adi
RT OF KARNATAKA HIGH
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 247 DAY OF JULY p00
BEFORE
THE HON'BLE MR. JUSTICE SUBHASH 3: ADT
§ UF KRISHNA MURTHY,
AGED ABOUT 27 YEARS.
om GWM GP RARNATAKMA HIGH COU
THIRTHALLY TALUK
SHIMOGA DISTRICT. --
{By GRD. S VISHWANATH, COU NSELI
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ANT): -
STATE OF KARBATAKA
- BY KB AURAM POLICE
"BANGALORE CITY
7 "(REPRESENTED BY STATE
PUBLIC PROSECUTOR]
- {By SRI B.BALAKRISHNA HCGP j
"so. 'THIS CRL.P FILED U/S.430 cR po PRAYING TO
RELEASE THE PETINONER on BAIL IN CRIME
*NO.155/2009 OF K.R.PURAM POLICE STATION,
WHICH IS PENDING ON THE FILE OF THE *, ACMM,
BANGALORE, FOR THE OFFENCE P/U /S.395 OF Ipc.
Se a a ee ee
PS OU Re PUA POPE UKE UP RARINALAKA HIGE
THIS PETITION COMING ON FOR ORDERS THIS
DAY, THE COURT MADE THE FOLLOWING:
ORDER
Petitioner is seeking enlargement on. "bail: ins. Crime No.155/09 registered by" K. R. Puram mn police | on 29.4.09 jor the offence punishable under Section 395 of IPC.
2, The complainant-driver alleges that he wae forcibly taken by the accused i in 'a Tata Indica taxi on 28.4. 09 from K, R. Pu rari to Doeddaballapur and from there, the complainant was forced to drive to Jalabelli Cross. When the complainant reached Jelanalli Cr ross, one of the accused assaulted the "complainant and by showing a knife towards the = complainant, they took away cash of ks.700/- and one mobile phone from the complainant and by
- : pushing away the complaimant out of the Taxi, the accused drew away alongwith the taxi. Based the Saal.
"- rr Be ee ee et te MARCA EA PRP WOU WP RARINALARA PM that the petitioner can be enlarged on bail, same, the investigation was made and the charge- aheet has been filed.
3, Learned Counsel for the petitioner submits that the petitioner is not involved in the alleged : :
offence and he has been falsely implicated. itv the case by the police. He has also submits thet no such incident has taken piece. He further submite that the entire material collected by the prosecution does not" prove "the alleged "offence against the petitioner. Though the complainant alleges that the accused snatched cash and mobile of him and he was pushed out of the taxi, no wound certificate or recoras are .forthcoming from the prosecution.
7 Considering the circumstances and considering that the petitioner has been in judicial custody, I find KARNATAKA HIGH COURT OF KARNATAKA HIGI
4. Accordingly, the following order is made:-
Criminal petition ie allowed. The petitioner is enlarged on bail subject to following, conditions
a) The petitioner shal execute personal | bond for Rs.25 000/- (Rupees Twenty Five Thousand oniy) with one solvent surety fer the -kesuim to the satisfaction of the Court.
bj The petitioner shalin not t tamper with the _ Pros ecution witnesses and the evidence:
'e) The petitioner 'shall appear before the Te WE BANAL HIGH COURT CF Court regularly without fail. ars Sd/< Judge "mn/-29.7.09