Karnataka High Court
S V Prakash vs State By Koppa Police Station on 10 July, 2012
Author: Subhash B.Adi
Bench: Subhash B. Adi
1
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 10TH DAY OF JULY 2012
BEFORE
THE HON'BLE MR. JUSTICE SUBHASH B. ADI
CRIMINAL PETITION No.3647/2012
BETWEEN :
S V PRAKASH
AGED ABOUT 34 YEARS
S/O VASU GOWDA
R/AT VITTALAMAKKI
THALAMAKKI VILLAGE
KOPPA TALUK
CHIKKAMAGALUR DISTRICT. ...PETITIONER
( BY SRI. K PRASANNA SHETTY, ADV. )
AND :
STATE BY KOPPA POLICE STATION
CHIKKAMAGALUR DISTRICT
REPRESENTED BY
SPECIAL PUBLIC PROSECUTOR
HIGH COURT OF KARNATAKA
BANGALORE
...RESPONDENT
( BY SRI. SATISH R. GIRJI, HCGP )
THIS CRIMINAL PETITION IS FILED UNDER SECTION 439
CR.P.C PRAYING TO ENLARGE THE PETITIONER ON BAIL IN
CR. NO.38/2012 (C.C.NO.230/2012) OF KOPPA P.S.
CHICKMAGALUR FOR THE OFFENCE P/U/S 384, 511 AND
2
120(B) OF IPC.
THIS PETITION IS COMING ON FOR ORDERS THIS DAY,
THE COURT MADE THE FOLLOWING:
ORDER
Petitioner is chargesheeted for the offences punishable under Sections 384, 511, 120-B and 75 of IPC in Crime No.38/2012 registered by Koppa Police, Chickmagalur.
2. Earlier, the petitioner had approached this Court in Crl.P. No.2971/2012. It was rejected on the ground that the matter is under investigation. Now, the matter is investigated and chargesheet has been filed.
3. Considering the duration of judicial custody undergone by the petitioner and the allegations made against him, I find that the petitioner could be enlarged on bail subject to certain conditions.
Accordingly, the petition is allowed. Petitioner is 3 enlarged on bail subject to the following conditions:
(i) The petitioner shall execute a personal bond for Rs.25,000/- with two solvent sureties for the likesum to the satisfaction of the Trial Court.
(ii) He shall regularly attend the Court on hearing dates.
(iii) He shall not tamper with the prosecution witnesses.
Sd/-
JUDGE sma