Mr. Manju @ Puchi vs The State By K.P.Agrahara Police on 25 July, 2013

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Karnataka High Court

Mr. Manju @ Puchi vs The State By K.P.Agrahara Police on 25 July, 2013

Bench: H.N.Nagamohan Das

                               1




IN THE HIGH COURT OF KARNATAKA AT BANGALORE

       DATED THIS THE 25TH DAY OF JULY 2013

                        BEFORE

  THE HON'BLE MR. JUSTICE H.N.NAGAMOHAN DAS

           CRIMINAL PETITION NO.4179/2013

Between:

Mr. Manju @ Puchi
S/o Puttaswamy
Aged about 40 years
Residing at No.52
Near Nagamma Temple
K.P. Agrahara, Bangalore 560 023              ... Petitioner

(By Sri S.Vasanth Madhav. , Adv.)

And:

The State by
K.P. Agrahara Police Station
Bangalore - 560 023                       .... Respondent

(By Sri G.M. Sreenivasa Reddy, HCGP)

     This Criminal Petition is filed under Section 439 of
Cr.P.C. praying to enlarge the petitioner on bail in CR.No.
98/2012 of K.P. Agrahara P.S. Bangalore City, Now
Naumbered as C.CNo.17652/2012 by V ACMM
Bangalore City for the offence P/U/S 399 and 402 of
IPC.
                              2




      This Criminal Petition coming on for orders this
day, the Court made the following:

                       ORDER

Petitioner is accused No.1 in Crime No.98/2012 for the offences punishable under Section 399 and 402 of IPC. Investigation is completed and charge sheet is filed.

2. In the compliant it is alleged that the petitioner and other accused are preparing to commit dacoity. Actual dacoit had not been done. Now that the investigation is completed and charge sheet is filed, I am of the considered opinion that the petitioner is to be enlarged on bail.

3. Accordingly, the following :

ORDER The petition is hereby allowed. The petitioner is enlarged on bail subject to the following conditions:-

i) Petitioner shall execute a personal bond for a sum of Rs.50,000/- (Rupees Fifty Thousand only) with two local solvent 3 sureties for a like-sum to the satisfaction of the Trial Court.

ii) On all hearing dates, the petitioner shall appear before the Trial Court.

iii) The petitioner shall not leave the Jurisdiction without prior permission from the trial Court.

iv) On every second Sunday on the month the petitioner shall mark his attendance with the respondent police between 9 A.M. and 5 P.M.

v) The petitioner shall not in any manner tamper with the prosecution witnesses.

Violation of any one of the conditions above will result in cancellation of bail order. Ordered accordingly.

Sd/-

JUDGE HR*

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Karnataka High Court