Manjunath @ Manju vs State Of Karnataka on 23 April, 2015

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Karnataka High Court

Manjunath @ Manju vs State Of Karnataka on 23 April, 2015

Bench: A.V.Chandrashekara

                            1



  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 23RD DAY OF APRIL 2015

                       BEFORE

    THE HON'BLE MR.JUSTICE A.V.CHANDRASHEKARA

          CRIMINAL PETITION NO.2308 OF 2015

BETWEEN :

MANJUNATH @ MANJU
SON OF MOHAN KRISHNA
AGED ABOUT 26 YEARS
RESIDING AT NO.62, 6TH CROSS
MANCHEGOWDANAKOPPALU
HEBBAL, MYSORE - 570 001

                                      ... PETITIONER
(BY SRI RAM SINGH, ADV.,)

AND :

STATE OF KARNATAKA
BY METAGALLI POLICE STATION
MYSORE
REP. BY GOVERNMENT PLEADER
HIGH COURT OF KARNATAKA
BENGALURU - 560 001
                                     ... RESPONDENT
(BY SRI.B.J.ESHWARAPPA, HCGP)

    THIS CRIMINAL PETITION IS FILED UNDER
SECTION 439 OF CR.P.C. PRAYING TO ENLARGE THE
PETITIONER ON BAIL IN CRIME NO.18/2015 OF
METAGALLI POLICE STATION, MYSURU CITY, FOR THE
OFFENCE P/U/S 364(A) OF IPC.
                                    2



     THIS PETITION COMING ON FOR ORDERS THIS
DAY, THE COURT PASSED THE FOLLOWING:


                           ORDER

Heard the learned counsel for the petitioner and the learned Government Pleader for the respondent - Police Station.

2. Petitioner is accused No.1 in a criminal case bearing Crime No.18/2015 on the file of Megagalli Police Station, Mysore. The offencese alleged against all the accused are punishable under Section 364(A) of IPC.

3. The main allegation against this petitioner is that he had introduced the victim to other accused 2 to 4 so as to extort money of Rs.Ten Lakhs from him. It is alleged that Rs. Three Lakhs had been received as ransom. Alleged incident is stated to have been taken place on 09.01.2015 and complaint came to be lodged after twenty five days. This court by its order dated 16.04.2015 in Crl.P. No.1997/2015 has granted bail to accused No.4 in the same very crime number and in Crl.P. No. 1911/2015. On 12.04.2015, this court has released accused Nos. 2 and 9 on bail 3 and accused No.3 has been enlarged on bail in Crl.P. No.2214/2015 on 09.04.2015.

4. Major portion of the investigation is completed and the petitioner has undertaken to obey any condition imposed on him. Thus the apprehension of the learned Government Pleader could be met suitably by imposing proper conditions. Accordingly the petition is allowed and bail is granted to the petitioner subject to the following conditions:-Accordingly, the following:

ORDER

1. Petitioner shall be released on bail on executing a personal bond in a sum of Rs.1,00,000/- with one surety, for the likesum to the satisfaction of the jurisdictional court.

2. Petitioner shall not tamper or attempt to tamper any of the prosecution witnesses.

3. Petitioner shall not hold out threats to the prosecution witnesses or lure them in any manner.

4. Petitioner shall not involve in any criminal activities.

5. Petitioner shall attend the Court regularly on all dates of hearing and shall co-operate with the learned judge to hold the trial.

6. Petitioner shall mark his attendance at the respondent-Police Station on every Sunday between 9 a.m. to 5 p.m. for a period of one year from the date of his release without fail.

If the petitioner violates any one of the conditions, the prosecution is at liberty to seek cancellation of bail.

Sd/-

JUDGE Bsv

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