Nagaraj @ Kencha vs The State Of Karnataka on 2 July, 2010

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Karnataka High Court

Nagaraj @ Kencha vs The State Of Karnataka on 2 July, 2010

Bench: Subhash B.Adi

IN THE HIGH COURT OF KARNATAKA AT 

DATED THIS THE OEND DAY OF JULY 2OiI.Oij    ~

BEFORE   

THE HONBLE MRJUSTICE  

CRIMINAL PETITIONS NO.32OI/2okV1SO    

BE} WEEN:

NAGARAJ @ KENCHA
S/O SHIVANNA  _ I
AGED ABOUT 29 YEA__RS  I  
R/O NO29, OPP':SPj_{AN_E{AR..:NU-RSENG .

HOME, RAJENORA IIASAR,   
NRMOHALLA- '._      
MYSIRE~5TjO0O7I'=5; H     ~  PETITIONER

(By Sri : PRZ&SI1Xg'\INAI,i.UA:}XZL°I;F{;I§;";5&"D\f)
AND: '4 V .' 

'I;H.E 'STATE   I\'ARNA'VfA"'éKA
BYuVIL.IA1'«E.AGAP. LICE STATION

 "  BY STATEINIBLIC PROSECUTOR
 HIGH COURT' EIIILOING

_: f-.BANQEALORIEESBOOO1  RESPONDENT

4:_jf{1B%yI%jS;}I::JSATISH R GIRJI, HCGP] CRLP FILED U/S439 CR.P.C BY THE ADVOCATEFOR THE PETITIONER PRAYING THAT THIS HON'BLE":C{5_L--I:R*F MAY BE PLEASED TO ENLARGE THE IDETITICNAEIRCI§II'I;I3AII{"' IN CR.I\I0.Ises/2005 OF VIJAYANACAR P;sE.v;.i'jjj~%Mi?SORE; » WHICH "is REGD, FOR THE OFFENCE P:/'_:U/_'jS'._1»443',I--..:1'48,i 1Q9v¥' 365,302&201R/W149OFIPC;_ 2 . "

CRIMINAL PETITION CoMIN"G«.CNVV_ECR .QRDERS THES DAY, THE COURT MADE PetitiQn.er_""'is: Crime N0.186/2005 registered " __'V.ijayar1agar Police, Mysore District City Cffericesijunishable under Sections 143. :_1:43;8.._A36v5:§§":~3Q.I?., gm réacmith Section 149 of IPC. ' C)rI"VinvesiTga{ion. the Poiice have fiied a Charge sheet. £;A.--,~:L

3. Learned counsel for the petitioner submits petitioner is in judicial custody for more than also submits that' this Court has already "

Nos. 1. 9. 14, 17, is. 19, 20, 21 anti and 16 are enlarged on bail by counsel further submits that all the accused is common. i , ,

4. Considering the granto_f"'oail__to; oti1er'~.V.accused and also considering the circL;;r:stai*1ces""of th_e"'c'ase'. I find that this petitioner all-so" bail. Accordingly, the petition is allowed». A*the...:7petitioner is enlarged on bail, subject. f;o31"oE1low_ing cond_.i.tions:

' alllThe<..oetvitio'ner shall execute a personal bond for with one surety for the likesum to J the satisfaction of the Court.

b) The petitioner shall not tamper with prosecution witnesses or the material evidence--:<' _.__ A'

c) The petitioner shall} appear Jbefere regularly.

mpk/ --*

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