Karnataka High Court
G R Raghavendra @ Raghu vs State By Sampangirama on 24 August, 2012
Author: V.Jagannathan
Bench: V.Jagannathan
1
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 24TH DAY OF AUGUST 2012
BEFORE
THE HON'BLE MR.JUSTICE V.JAGANNATHAN
CRIMINAL PETITION NO.4364/2012
BETWEEN:
G.R. RAGHAVENDRA @ RAGHU,
S/O. RAMANNA,
AGED 26 YEARS,
R/O. GORAVALE VILLAGE,
DUDDA HOBLI, MANDYA TALUK,
MANDYA DISTRICT. ...PETITIONER
(BY SRI. N.R. KRISHNAPPA, ADV.)
AND:
STATE BY SAMPANGIRAMA
NAGAR POLICE, BANGALORE CITY,
REPRESENTED BY SPP,
HIGH COURT BUILDING,
BANGALORE-560 001.
...RESPONDENT
(BY SRI. G.M. SRINIVASA REDDY, HCGP)
This Crl.P. is filed under Section 439 of Cr.P.C.
praying to enlarge the petitioner on bail in Cr.
No.163/2011 of S.R. Nagar P.S., Bangalore City, for
the offence punishable under Sections 363, 302, 201,
120(B) r/w Sec. 34 of IPC.
2
This Crl.P. coming on for Orders this day, the
court made the following:-
ORDER
Petitioner said to be accused No.3 seeks bail in respect of a case registered in Cr.No.163/11 now pending in S.C.No.270/2011 on the file of Prl.City Civil and Sessions Judge, Bangalore, for the offences under Sections 302, 363, 201 and 120-B of IPC.
2. The prosecution case is that all the accused persons involved in this case kidnapped the deceased in a vehicle and then, took his ATM card and with that, they drew the money and then the deceased was done to death and the dead body was put in a gunny bag. This petitioner said to have taken part in the entire incident.
3. This Court having rejected bail application of other accused persons in Crl.P.Nos.2808/2011, 4167/2011 and 6981/2011, this petitioner also therefore cannot be released on bail having regard to the nature of the offences alleged and the manner in 3 which the incident has taken place. Trial court is directed to complete the trial at the earliest. The above observations however shall not affect the case of the petitioner on merits.
Sd/-
JUDGE.
Srl.