Karnataka High Court
Sri H Manjunatha (A-2) vs State Of Karnataka on 27 December, 2011
Author: V.Jagannathan
Bench: V.Jagannathan
IN THE HIGH COURT OF KARNATAKA AT BANGALORE Dated the 27 day of December 2011 (-BEPORE: HON BLE MROJUSTICE V.JAGANNAT HLA CRL.P.No.6838 / 2011 BETWEEN: SRI MANJUNATHA [A-2}, S/O HANUMAN THAIAH, AGED ABOUT 27 YEARS, oo R/AT DEVAMACHOHALLI VILLAGE, TAVARERKERE POST, ._ ae BANGALORE SOUTH TALUK, > BANGALORE RURAL DISTRICT. -_ | ce _ PETITIONER (By Sri C M KEMPEGOWDA- ADV) ANT: STATE OF KARWATAKA, ' BY TAV ARE "KIGRE POLIC! g STATION, TAVAREKERE, RAMANAGARA DISTRICT, BY STATE PUBLIC. PROSECUTOR, HIGH COURT BUILDING COMPLEX, HIGH COURT OF KARNATAKA, B ANG ALORE, ae me RESPONDENT (By Sri G Ms SREENIVASA REDDY, HCOP.) | TH WS. RP FILED U/S.438 CR.P.C PRAYING TO ENLARGLE- THE PETITIONER ON BAIL IN THE EVENT OF HIS _ ARREST-IN CRIME NO.463/2011 OF TAVAREKERE POLICE > STA' NON, FOR THE OFFENCES P/U/S.143, 147, 148, 323, 307, 506 R/W 149 OF THE IPC. THES PETITION COMING ON FOR ORDERS THIS DAY THEE COURT MADE THE FOLLOWING: ORDER
Heard the learned counsel Sri. Kempegowda. for the petitioner and the learned Government Pleader Sri. Sreenivasa Reddy for the State in respect.of the. anticipatory bail sought by the petitioner who along with the other accused persons are involved in-Cr.No.463/11 -- in respect of the offences ptrnishable' under 'Sections 143, 147, 148, 323, 507, 506 + /w-149 of the IPC. e. Submission "of: che. pel it ioner's counsel is that, the main, allegations are 'aga mst accused No.1i in the complain 7 anid tne only overt act alleged against this petitioner is, he: is said to have assaulted on the left hand and tet eg of the "omplainan t. The complainant is 7 now out of danger 'and therefore having regard to the . : overt act alleged, the petitioner be released on ariticipatory bail and he would assist the police in the ~ tavestigation.
3. Having thus heard the learned counsel for the petitioner and also the learned Government Pleader petitioner can be granted anticipatory ball by imposing conditions fo safeguard the prosecution interest .and hence the iollowing order is passed:
feed in the event of the arrest of the petitioner, he. shall be released on bail onhis furnishing personal bond. for Rs.25,00G/7* with | two |. sureties to the satisfaction of the arresting police officer:
Bet He shall net tamper with the evidence in any manfier.
Oe He shall appear before the LO. on every Saturday pelween 10.00 a.m. and 5.00 p.m. \ and "shell assist in the completion of the investigation.
4... He shall not involve himself in like offences "ape future.