Sheikh Ahmed vs State By Bangalore Police Station on 14 October, 2010

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Karnataka High Court

Sheikh Ahmed vs State By Bangalore Police Station on 14 October, 2010

Bench: V.Jagannathan

IN THE HIGH COURT OF' KARNATAKA AT BANGALORE

Dated: This the 14"] day of October 2010" 
BEFORE " I'  

THE HONBLE MRJUSTICE v.JAGANNASr;L;§§;--A.   '

Cr1.P.NO.4985/AZOIIOI ' 
BETWEEN: I I I I

I. SHEIKH AHMED,
S/O ABDUL REHMAN,  
AGED ABOUT 66:--'YEARS',"" -.  
R/O NO.1148, 2'0f?H;-CRIjSS§v  " S
17%; MAIN, 1ST STAGE, I;3LOCI<,.,  .
KALYAN NAGAR, BANGALORE';  ' ; ~ 
2. IQBAL,  -_ =.L  I  - 
S/O   I I
AGED A?+3OUT"60 'YEARS;--I' _
R/IO N'0.17'i'1::3.3D CROSS; I-11.3%'?  MAIN ROAD.
,8ES1I3E;SDA':.SCHO.O:... OPP: POLICE STATION.

I{.--O;IIALL.I:, 
 - '- 1 -  PETITIONERS

{By_;f'SiIS+SAND"EAE_1§'S  ADV.)

"STATE B§*?'BI?{NOAI.ORE POLICE STATION,

 I3AN'CAI,ORE.

REP BY S-PP HIGH COURT COMPLEX,

 RESPONDENT

I' --.._'(By.ISrI P KARUNAKAR, I-ICOP.) THIS CRLP FILED U/S438 CR.P.C BY THE ADVOCATE F OR THE PETITIONERS PRAYING THAT THIS HONBLE COURT MAY BE PLEASED TO z«:NLARoE_:riiE i>£«:'rmoNERs ON BAIL IN THE EVENT or 4.fifi~4i_+:i.1g_2 ARREST IN CR.NO.46/09 or sAoALi;a."_p»V.':i§;.s.f_"' BANGALORE CITY, WHICH IS REGD, "FOR-,: H OFFENCE P/U/S 464. 465, 468, 42.1 R/Vv1--34'oiéf';;PCVir THIS PETITION COMING ox oraorzzzs. DAY. THE COURT MADE 'm'ei3oLLoiviNG:

. QM "

Heard both sides anticipatory bail sought; 'bﬁjtheizpetitionersv'.iwh.oV:fare some of the accused pers'ons"agair§fst "w1,':1,orI:: case is registered in ,tp'tii1e""'Baga1ur police for offences punishabléei1,irider'Sectior1s 463, 454, 465, 468, 471 '.._'E3.ubmissi0n of the petitioners counsel is H matter is of civil nature and following coi"11pI'air1tif11ed by the complainant under Section 200 it xpodfuthett Cr.P.C, a case was registered against four 'accused persons and having regard to the fact that i this court has rele ed on bail the other accused persons, petitioners also be released on same terms and conditions.

3. Above submission of the counsel is not seriously disputed ll counsei for the respondent--State7._'_in': grant of bail to the other-_a"c.cused by is concerned.

4. In the of factors, this petition for anticipatorybail' ist.._allowfe"r.1 on the same terms' as imposed upon the petitioners anticipatory bait for a shorter dtli'Et_tiOI1.5iI1A.CI;lll3.NO. 1633/ 10. The"t'..petitioln"lis allowed subject to foilowing L... lconlditionscl . V :

lg, ll-.V.'ilhe petitioner Nos.1 and 2 are directed to " appear before the investigating officer, who is incharge of the investigation, within two Weeks and on their appearance, they shall be reieased. } 5:

if they execute bond for a sum of Rs.25,0{)0/-- each with one solvent surety for the likestezllnrtgy the satisfaction of the investigating ofﬂvi.

2. They shall appear befotre the"investigating,;ll "' officer as and when 1'equ_j'reed *a.e:ad.sdb}~ee't1at_' themselves for inteﬁ_'Cgatien~- any impediment.

3. They shall' act adverse to the p1f()'secut_,10r1'_'

4. Ifegdlar bail within a the date of their la«rure~st failing which, the benefit of

-- .. thisllllbrdeiashali-l revoked. ' 'air:

sd/4"

judge

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