Karnataka High Court
Sridhar vs State Of Karnataka on 22 April, 2010
Author: Jawad Rahim
Bench: Jawad Rahim
IN THE HIGH COURT 0? KARNATAKA AT BANGALORE
Dated this the 22'" Day Of Ap:'i§ 20:0
SEFORE _ _
THE E-!C)N'BE_E MRJUS-TICE JAWAD RAHIM
cRL.RNO.128S/20:0 '
BETWEEN:
I. SRIDHAR S/O SHANMUGAM, -
AGED ABOUT 25 YEARS, I
R/AT NO24, IS? A-CROSS, , __
AZAN NAGAR, CHAMARAIRET,
BANGALORE ' .
2. \/INOD S/O FIALARAMA,
AGED ABOUT 2.4""'fiEARS', ' '
R/AT NO.124, I9?MAIN.,
ST" CROSS, CHAMARAJPET",
BANGALORE ..
V , _ '1;.PETIT§ONERS
{S-y Sr} 'D:Séshadr_I,"A,cIv--.§=
STATE, OF I<AR"N.AT*,AI<A._, " __
BY CH MARAIRET "
RER B*:'.._VPU.BLIC PR_OSE~CL}TOR,
. HIGH COLJRTOF KARNATAKA
»'-i,BA:\IGALOR'E«, . _
"""" " ..RESRONDENT
[By Sri PM.Nawaz, Addl. SPP]
. ".__«THI«S_~vv._c'RI;;'F IS FILED UNDER SECTION 439 CR.R.c
RRAfzING_ , TO = ENLARGE THE RETITIONER ON BAIL IN
S.C.NO.:--fi35/U9 ON THE FILE OF THE SESSIONS JUDGE AND FTC
a_, ®__--><I\/, 8A§\{GALORE, WHICH IS REGD. FOR THE OFFENCE P/U/S
3.32, 3D'7~R/W 34 OF IPC.
..7THIS CRLP COMING ON FOR ORDERS TRIS DAY,-THE
' COURT MADE THE FOLLOWING:
O R D E R
Petitioners are accused N031 and 2 facing charge for the Offences punishabie under Sections 332 and 307 of IPC §\,(l:./ 2 in SC §\lo.735/2009. While in judicial custody, theyseek grant of bail.
2. The State has opposed bail and I h.a_v:e~-..exa_:'rni.'iied~:
the case papers made available;
¥Vlr.Ashoi<en, Police Inspector: _of Ciri-me». BraTn.cLh:'re'cei=vedV information that some piersonsy Wkilled Narasimharnurthy @ Atieiiaii Mr.Loki @ Lokesha resident of in search for him near that they were travelling with Police Inspector Sri.Baleféolrvd.:;iry.o v(fl3owcla, Head Constable Sri.Rarnxachandr'a__.a.njVd.iiothyeri«Constables rushed to Mysore road anti no'ticeVd't.h'e v"ehi'cle. Since it was speeding on the . .°'roa"d= Bear N'ayandaVha"|lVi, he and his staff signaled them to along with accomplices failed to stop the-..veh_i,cl~e_"anti took a U~turn. It was 3.30 AM and when V"'»complai.nant and other tried to restrain the petitioners and u"i--tfae_raccomplices, they refused and proceeded further. id"""..".,,_Ntoticing the Police on their chase, they came out of their vehicle with swords and tried to i<i|l the complainant and his team members. in defence, the complainant and his officers fired from their service Revolver and injured the W