Bangalore District Court
State Of Karnataka vs William Prakash @ Prakash on 27 January, 2022
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KABC010057262018
IN THE COURT OF THE LXIV ADDL.CITY CIVIL & SESSIONS
JUDGE (CCH-65) AT BENGALURU.
Dated this 27th day of January, 2022
-: P R E S E N T :-
Sri. RAJESHWARA,
B.A., L.L.M.,
LXIV ADDL.CITY CIVIL & SESSIONS JUDGE,
(CCH-65), BENGALURU CITY.
SESSIONS CASE NO.328/2018
COMPLAINANT:- State of Karnataka
By Indiranagara Police Station,
Bengaluru.
-Vs-
ACCUSED: 1. William Prakash @ Prakash,
S/o. Late Anthoni,
Aged about 27 years,
R/at.No.22, 2nd Cross, Near Sai Hospital,
Nagawara, Bengaluru.
5. Sanni Slim @ Sanni,
S/o. Sunil Slim,
Aged about 21 years,
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S.C.No.328/2018
R/at No.175, (Old No.13/3),
1st Floor, 8th Cross,
Nanjareddy Colony,
Murugesh Palya,
H.A.L. Post, Bengaluru.
1. Date of commission of offence : 01.11.2010
2. Date of report of offence : 01.11.2010
3. Date of arrest of the Accused : Produced under body
warrant
4. Name of the complainant : Sri. Aadarsha T.K.
5. Date of recording evidence : 22.08.2019
6. Date of closing evidence : 24.08.2021
7. Offences complained of : U/Sec.395 of IPC.
8. Opinion of the Judge : Offence U/s.395 of
I.P.C. against A.1 & 5
proved.
9. State represented by : Public Prosecutor
10. Accused defended by : Sri.Sudhendra Prasad
Adv. for accused.
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S.C.No.328/2018
JUDGMENT
The Police Inspector, Indiranagar Police Station filed charge sheet against the accused No.1 and 2 for the offence punishable U/Sec. 395 of I.P.C., in Cr.No.467/2010. In the present case, accused No.1 and 5 stands charged U/s.395 of I.P.C.
2. There is no undisputed facts in this case.
3. Case of the prosecution in brief is that, on 10.4.2011 Commercial Street police had credible information about assembling of few persons engaged in preparation for commission of dacoity near Military Quarters Compound at Dickenson Road, Bengaluru city. This information has been forwarded to B.B.Ashok Kumar, A.C.P., Pulikeshinagar, Sub-Division, Bengaluru city, who intended to conduct raid. In the process, he secured two panch witnesses and formed a raid team consisting of police staff and police officials. Raid team went near the said spot and confirmed that, these accused persons along- with others have assembled with preparation for commission of dacoity by holding dragger, knife, long with two wheeler vehicles. Raid was conducted, during which Accused No.1 to 5 have been 4 S.C.No.328/2018 apprehended. B.B.Ashok Kumar, A.C.P. interrogated accused, who confessed about their preparation of commission of dacoity, thus, he made a search on accused and noticed that, accused possessed with dragger, knife, two longs and other articles with two wheeler vehicles. He also noticed that, accused possessed amount in cash. Thus, he prepared a mahazar in the presence of panch witnesses and seized incriminating articles. After conducting seizure mahazar, he took accused to Commercial Street Police Station, where he lodged report along with seizure mahazar and produced seized articles before S.H.O., of Commercial Street Police Station. On the basis of such report, Commercial Street police have registered a case in Cr.No.64/11 against accused No.1 to 5 for the offences punishable U/s. 399 and 402 of I.P.C. Commercial Street Police started investigation during which, voluntary statements of accused was recorded, in which accused have confessed about commission of theft and dacoity at different places, at Bengaluru city. Accused in their voluntary statements have confessed about commission of dacoity in M/s.Canbridge Wines Shop situated at cambridge Road, Indiranagara, within jurisdiction of Indiranagara Police Station, Bengaluru city. 5
S.C.No.328/2018 Therefore, Commercial Street Police have intimated this fact to the Indira Nagar Police, who filed necessary application for securing the presence of accused under body warrant. Documents and properties related to this case has been obtained by Indiranagara police, who conducted further investigation, recorded statements of other witnesses and after completion of investigation, charge sheet is laid.
4. On the basis of complaint lodged by Cw-1 Adarsh S/o. Krishnamurthy, cashier at M/s.Canbridge Wines Shop alleging commission of theft of cash of Rs.21,000/- (Rupees Twenty One Thousand) from the Wine shop by three unknown persons, SHO Indiranagara PS registered case in crime No.467/2010 for offence punishable U/s.379 of IPC. On 16-05-2010 a further statement of Cw- 1 is recorded by Investigating officer in which Cw-1 has stated that on the date of incident night at 9.15 p.m, five unknown persons came to the shop. By showing longs, they put him under fear. Threatening him, they took Rs.21,000/- (Rupees Twenty One Thousand) cash kept inside the cash drawer. As he was in a disturbed position due to the aforesaid incident and under fear that they may cause problem to him, he had given complaint as stated above. He can identify the accused 6 S.C.No.328/2018 persons. After completion of investigation, charge sheet for punishable U/s.395 of IPC came to be filed.
5. Learned Magistrate took cognizance of the offence and passed orders for registration of one criminal case against accused in C.C.No.22727/2011 on the file of X-Addl.Chief Metropolitan Magistrate, Bengaluru. Meanwhile, accused No.1 obtained bail on 6.4.2011, accused No.2 to 4 obtained bail on . Accused No.5 also released on bail, during committal proceedings itself. On 4.7.2011 Learned Magistrate passed orders for committal of this case to the court of Sessions, since offences alleged against accused are triable exclusively by the court of Sessions. After committal U/s.209 of Cr.P.C. this case is re-registered as S.C.No.962/2011. Accused No.1 and 5 remained absent and hence case against accused No.1 and 5 came to be split up and reregistered as S.C.No.328/2018. After hearing, charges against accused No.1 and 5 get framed as per Sec.228 of Cr.P.C, which they denied and claims to be tried.
6. On completion of the evidence of prosecution side, all incriminating circumstances, available in the evidence of the prosecution side were explained to the accused persons as required 7 S.C.No.328/2018 U/s.313 of Cr.P.C., and recorded their statements. Accused No.1 and 5 have denied all incriminating circumstances as false. Further they have submitted that they did not commit any offence. A false case is foist against them.
7. Heard arguments by Learned Public Prosecutor appearing for the State as well as counsel appearing for the accused as per section 234 of Cr.P.C.
8. Now, points arising for determination are :
1. Whether prosecution proves beyond reasonable doubt that, on 01-11-2010 at 9.15 p.m., at M/s.Canbridge Wines Shop situated at cambridge Road, Indiranagar within the jurisdiction of Indiranagar police station, Bengaluru, accused No.1 and 5 along with other accused have committed robbery of cash of Rs.21,000/-(twenty one thousand) kept inside the cash drawer thereby committed offence punishable U/s.395 of I.P.C. as alleged in the charge sheet?
2. What Order ? Acquittal or conviction?8
S.C.No.328/2018
9. It is answered for the aforesaid points are as under:-
Point No.1 : In the negative
Point No.2 : As per final order
for the following:
REASONS
10. POINT NO.1:- Cardinal principle of criminal trial is that prosecution have to prove the case against the accused persons beyond all reasonable doubts. As per Sec.102 of Indian Evidence Act, burden of proof to prove ingredients of the offence charged against the accused persons is on the prosecution.
11. Section 395 of IPC deals with punishment for dacoity. Offence of dacoity is defined U/s.391 of IPC which states that when 5 or more persons conjointly commit or attempt to commit a robbery or where the whole number of persons conjointly committing or attempting to commit a robbery and persons present and aiding such commission or attempt amount to 5 or more, every person so committing, attempting or aiding is said to commit dacoity. To establish the offence of dacoity, there must be either theft or extortion by using criminal force amounting to robbery committed by 5 or more 9 S.C.No.328/2018 persons. To determine whether ingredients of dacoity is established by the prosecution side, it is just and necessary to consider the evidence produced on behalf of the prosecution side.
12. Prosecution side examined totally 18 witnesses. Cw-29 B.B. Ashok Kumar, the then ACP is examined as Pw-3 who got credible information of assembly of persons armed with deadly weapons preparing for commission of dacoity. Cw-17 K. Mallesh PI is examined as Pw-4. Cw-18 Chandangopal is examined as Pw-7. Cw-21 G. Abdul Rehaman is examined as Pw-8. Cw-22 Shivakumar is examined as Pw-9. Cw-19 Naseerullakhan is examined as Pw-11. Cw-28 S. Badarinath is examined as Pw-17. Cw-23 Ashwathaiah is examined as Pw-18. Aforesaid witnesses are police officers and staffs who have participated in the raid conducted by Pw-3 B.B. Ashok Kumar. Evidence adduced by these witnesses confined in respect of the fact of arrest of accused No.1 to 5, seizure of deadly weapons from their possession. Cw-30 S.R. Manjunath PI who examined as Pw-6, is the then SHO at Commercial Street Police station who registered FIR on the basis of report submitted by Pw-3 B.B. Ashok Kumar against accused for offences punishable U/s.399, 402 of IPC. 10
S.C.No.328/2018
13. To establish the fact of involvement of accused persons in commission of offence punishable U/s.395 of IPC as alleged against accused persons in this case, prosecution examined Cw-6 Sampangirama signatory for mahazar Ex.P.1 is examined as Pw-1. In his evidence Pw-1 has deposed that around 5-6 years ago, Commercial Street PS called him, took his signature on Ex.P.1. He do not know the contents mentioned on Ex.P.1. Police didn't prepared any panchanama in his presence. Further Police didn't seized any gold ornaments. No admissions are elicited during cross examination by the learned Public Prosecutor by treating the witness as hostile as per section 154 of Indian Evidence Act.
14. Cw-16 Nandakumar owner of the rented house in which the accused No.1 William Prakash was residing is examined as Pw-2. Pw-2 has deposed that accused No.1 William Prakash was residing in his house. Commercial street Police have arrested him on allegation of theft. Pw-2 has identified accused No.1 William Prakash produced through VC. Arrest of accused No.1 is not seriously in dispute. 11
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15. Cw-27 Suresh - HC is examined as Pw-5. Pw-5 was the driver of police Jeep used by Cw-28 PI Badarinath. In his evidence, Pw-5 deposed that on 10-04-2011 at 12.00 midnight Cw-28 PI Badarinath called him to the police station. He took the Jeep to the police station. They went near Adigas Hotel situated at Dickenson road. Cw-28 PI Badarinath went along with staff. After some time he brought 5 persons. He took them to Commercial Street PS. On enquiry he came to know that those persons made preparation and attempt to commit dacoity. Evidence adduced by Pw-5 discloses that he is a hearsay witness and hence evidence adduced by Pw-5 is not helpful to the case of the prosecution.
16. Cw-32 Giriraj PI who examined as Pw-10, deposed that on 02-11-2010 he prepared Ex.P.7 spot mahazar. On 14-05-2011 he received documents from Commercial Street Police station along with articles relating to this case. He entered currency notes in station PF No.55/2011 Ex.P.8. Pw-10 stands unrebutted during cross examination.
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S.C.No.328/2018
17. Cw-34 Ravi P. the then PI at Indiranagar PS who examined as Pw-12, has deposed in respect of the fact of filing separate charge sheet against accused No.1 William Prakash and accused No.5 Sunni Slim. Pw-12 has identified documents produced along with charge sheet.
18. Cw-3 Lokesh witness for spot mahazar Ex.P.7 is examined as Pw-13. In his evidence Pw-13 has deposed that one day in the year 2010 night at 10-30 - 11-00 p.m. when he went to M/s.Canbridge wine store to collect change for Rs.500/-, 3 to 4 persons armed with longs, gain entry into M/s.Canbridge wine store assaulted the cashier slowly by using long. They snatched his Rs.500/- note. They snatched the amount kept in the cash counter. Next day police came and took his signature. He know the contents mentioned on Ex.P.7. Pw-13 is deposed only in respect of preparation of spot mahazar Ex.P.7, but not identified any accused persons before the court.
19. Cw-10 Mehaboob Khan signatory for seizure mahazar Ex.P.20 is examined as Pw-14. In his evidence Pw-14 has deposed that on 17-04-2011 he was summoned to Commercial Street Police 13 S.C.No.328/2018 station. Badarinath PI at Commercial Street Police station brought 6 accused persons to Nanjareddy Layout situated at Murugesha Palya. Among them accused No.5 Sunni Slim took them to the 1 st floor of the his house, produced gold ornaments, cash of Rs.5000/- and 2000/- kept inside the Almeria. Totally 22 gold ornaments weighing 260 grams was seized by the police under the cover of panchanama. He signed the said panchanama. Pw-14 identified accused No.5 Sunni Slim produced before the court through VC. However in the cross examination Pw-14 has admitted that no written notice was given by the Commercial street Police to act as pancha witness. Pw-14 further admitted that he do not know the contents written on Ex.P.20. Properties seized are not produced before the court.
20. Cw-11 Rehamathullakhan another signatory for Ex.P.20 seizure panchanama is examined as Pw-15. In his evidence Pw-15 has deposed that on 17-04-2011 he was summoned to Commercial Street Police station. Badarinath PI at Commercial Street Police station brought 6 accused persons to Nanjareddy Layout situated at Jeevanbhima Nagara. Among them accused No.5 Sunni Slim took them to the 1st floor of the his house, produced gold ornaments, cash 14 S.C.No.328/2018 of Rs.5000/- and 2000/- kept inside the Almeria. Totally 22 gold ornaments weighing 262 grams was seized by the police under the cover of panchanama. He signed the said panchanama. Pw-15 identified accused No.5 Sunni Slim produced before the court through VC. However in the cross examination Pw-15 has admitted that no written notice was given by the Commercial street Police to act as pancha witness. Pw-15 further admitted that he do not know the contents written on Ex.P.20. Properties seized are not produced before the court.
21. Cw-13 Javeed is examined as Pw-16. Pw-16 is the mahazar witness for Ex.P.21 seizure mahazar. Pw-16 deposed that on 18-04-2011 PI Badarinath called him to Commercial Street PS shown 6 persons, asked him to accompany them. Accused Praveen took them to his house, produced a block colour bag contained three gold chains totally weighing 110 - 111 grams, silver leg chains weighing 118 grams, cash of Rs.2,500/- contained 2 notes of Rs.1000/- and 5 notes of 100/-. Police have seized the aforesaid articles and informed that Rs.2,500/- cash is the amount of robbery committed in a Bar. Pw-16 has identified the accused No.1 and 5 15 S.C.No.328/2018 produced through VC. In the cross-examination Pw-16 has admitted that no written notice was given by the Police to act as pancha. Further no ornaments and cash seized under Ex.P.21 is produced before the court.
22. Issuance of written notice directing witnesses to arrest as panchas for recovery on the basis of information given by the accused person is mandatory under Cr.PC and the Investigating Officer omitted to comply the said condition.
23. Ex.P.1 is seizer Panchanama, Ex.P2 is Report, Ex.P3 is Panchanama, Ex.P4 is Report, Ex.P5 is FIR, Ex.P6 Is Property Form No.42/11, Ex.P7 is Spot Mahazar, Ex.P8 is Property Form No.55/11, Ex.P9 and 10 are copies of notice, Ex.P11 is Sample Seal, Ex.P12 is Property Form No.45/11, Ex.P13 is Property Form 46/11, Ex.P14 is Panchanama, Ex.P15 and 16 are Memo (Gnapana Patra), Ex.P17 is Property Form 47/11, Ex.P18 is Panchanama dated 16.04.2011, Ex.P19 is Property Form 48/11, Ex.P20 and 21 Seizer panchanama, Ex.P22 is Voluntary statement of accused No.1, Ex.P23 Further voluntary statement of accused No.1, Ex.P24 is Voluntary statement of accused No.2, Ex.P25 Further voluntary statement of accused 16 S.C.No.328/2018 No.2, Ex.P26 is Voluntary statement of accused No.3, Ex.P27 is Further voluntary statement of accused No.3, Ex.P28 is Voluntary statement of accused No.5, Ex.P29 Further voluntary statement of accused No.5, Ex.P30 Property Form No.49/11, Ex.P31 and 33 are two notice dated 16.04.2011 and Ex.P33 and 34 are two notice dated 17.04.2011 are market at Ex.P1 to 34.
24. Learned Public Prosecutor has submitted that evidence deposed by the witnesses examined on behalf of prosecution is sufficient to bring home the guilt of the accused. Learned counsel for the accused No.1 and 5 has submitted that evidence recorded on behalf of prosecution is not sufficient to establish the case against accused No.1 and 5 for punishable U/s.395 of IPC.
25. Complainant Cw-1 Adarsh is not produced before the court for examination. Therefore, allegations made in the complaint in respect of commission of dacoity at M/s.Canbridge Wine Stores where Cw-1 was working as cashier is not established.
26. Seizure of stolen articles from the possession of the accused is an important factor to be establish by the prosecution side to prove the ingredients of the offence of dacoity. In this case, even 17 S.C.No.328/2018 though police officers who have participated in the investigation deposed in support of the case of the prosecution, corroborative of the evidence of pancha witnesses present at the time of such recovery is necessary. Cw-10/Pw-14 Mehaboobkhan and Cw-11/Pw-15 Rehamathullakhan are two pancha witnesses for Ex.P.20 seizure mahazar drawn at the time of seizing cash and gold ornaments from the house of accused No.5 Sunni Slim. However it is pertinent to note that, during cross examination both Pw-14 and Pw-15 have admitted that they do not know the contents of Ex.P.20 seizure mahazar. Further seized ornaments as well as cash is not produced before the court. Admissions elicited in the cross examination Pw-14 and 15 proved fatal to establish the fact of recovery of gold ornaments and cash from the accused No.5 Sunni Slim. In addition to the above seized cash is not produced before the court.
27. Cw-1 Adarsh is not produced before the court for examination. This fact creates a reasonable doubt on the case of the prosecution.
28. In order to prove the offence punishable U/s.395 of I.P.C., prosecution is expected to prove the ingredient of the offence 18 S.C.No.328/2018 punishable U/s.395 of I.P.C. Contents of complaint discloses that, without knowledge or consent of Cw.1, an amount of Rs.21,000/- which was kept in cash box was missing. Further, statement of Cw-1 said to be recorded by Investigating Officer projected by prosecution is altogether different, because, Cw-1 gone to the extent of saying that, on that day, accused gave life threat with an intention to commit dacoity, but this material fact is not mentioned in his first information. During the course of investigation, Investigating Officer has not conducted Test Identification Parade, which is vital in this case, since the offence alleged is committed during night. Explanation for not conducting Test Identification Parade by the Investigating Officer is not forthcoming in the evidence adduced by the Investigating officer. Mere statement of Cw-1 that, accused gave life threat, snatched and taken away cash Rs.21,000/- kept inside the cash box of the wine shop appears to be untrue. Thus, there is complete doubt about truthfulness of case as put forth by the prosecution.
29. For the reasons and discussion made herein above this court is of the opinion that, prosecution failed to prove the guilt of the 19 S.C.No.328/2018 accused persons beyond any reasonable doubt. Accordingly, point No.1 is answered in the negative.
30. POINT NO.2: In view of findings on the above point No.1, accused No.1 and 5 are entitled for acquittal. Being of that opinion, I proceed to pass the following:
ORDER Accused No.1 and 5 are acquitted U/s. 235(1) of Cr.P.C of the offence punishable U/s.395 of I.P.C.
Accused No.1 and 5 are hereby directed to execute fresh bail bonds for Rs.1,00,000/- (Rupees One Lakhs Only) each as required U/s.437-A of Cr.P.C., and the same shall be in force for a period of six months from this day.
Office is directed to take fresh bail bonds of accused No.1 and 5 for Rs.1,00,000/- (Rupees One Lakhs Only) each as per Section 437-A of Cr.P.C.
Office is hereby directed to issue release intimation to the jail authorities to release accused No.1 and 5 after obtaining fresh bail bonds as required U/s.437 of Cr.P.C.20
S.C.No.328/2018 Jail authorities are hereby directed to release accused No.1 and 5 after obtaining fresh bail bonds as required U/s.437 of Cr.P.C.
This entire file and material objects shall be preserved till conclusion of trial against split up accused.
Further, office is directed to send the certified copy of this judgment to the District Magistrate of Bengaluru city, as required U/s.365 of Cr.P.C.
Intimated pronouncement of judgment to Learned Public Prosecutor, Learned advocate for accused are through VC/ Telephone/Notice.
(Dictated to the Judgment writer, script typed by her and corrected, signed and then pronounced by me in the open court on this 27th day of January 2022.) (RAJESHWARA) LXIV ADDL.CITY CIVIL & SESSIONS JUDGE, (CCH-65), BENGALURU CITY.21
S.C.No.328/2018 ANNEXURE I List of witnesses examined on behalf of the Prosecution:-
Pw.1 Sampangirama Pw.2 Nandhakumar Pw.3 B.B. Ashok Kumar Pw.4 K. Mallesh Pw.5 Suresh Pw.6 S.R. Manjunath Pw.7 Chandana Gopal Pw.8 G. Abdul Rehaman Pw.9 Shivakumar Pw.10 Giriraj Pw.11 Nasimulla Khan Pw.12 Ravi P Pw.13 Lokesh Pw.14 Mehboob Khan Pw.15 Rahammathulla Khan Pw.16 Javeed Pw.17 S. Badarinath Pw.18 Ashwathaiah II. For Defence:- -Nil-
III. List of exhibits marked on behalf of the Prosecution side:-
Ex.P.1 Seizure panchanama Ex.P.1(a) Signature of Pw.1 Ex.P.2 Report Ex.P.2(a) Signature of PW.3 Ex.P.3 Panchanama Ex.P.3(a) Signature of Pw.3 Ex.P.3(b) Signature of Pw.4 22 S.C.No.328/2018 Ex.P.4 Report Ex.P.4(b) Signature of PW.6 Ex.P5 FIR Ex.P5(a) Signature of PW.6 Ex.P6 Property Form 42/11 Ex.P6(a) Signature of PW.6 Ex.P7 Spot Mahazar Ex.P8 Property Form 55/11 Ex.P9 and 10 Copies of Notice Ex.P11 Sample Seal Ex.P12 Property Form 45/11 Ex.P13 Property Form 46/11 Ex.P14 Panchanama Ex.P15 and 16 Memo (Gnapana Patra) Ex.P17 Property Form 47/11 Ex.P18 Panchanama dated 16.04.2011 Ex.P19 Property Form 48/11 Ex.P20 Seizer panchanama Ex.P21 Seizer panchanama Ex.P22 Voluntary statement of accused No.1 Ex.P23 Further voluntary statement of accused No.1 Ex.P24 Voluntary statement of accused No.2 Ex.P25 Further voluntary statement of accused No.2 Ex.P26 Voluntary statement of accused No.3 Ex.P27 Further voluntary statement of accused No.3 Ex.P28 Voluntary statement of accused No.5 Ex.P29 Further voluntary statement of accused No.5 Ex.P30 Property Form No.49/11 Ex.P31 and 32 Two Notice dated 16.04.2011 Ex.P33 and 34 Two Notice dated 17.04.2011 For Defence side:- -Nil- 23 S.C.No.328/2018 IV List of material objects marked:- Mo.1 Sword (Khadga) Mo.2 Reliance ID Card Mo.3 Brown Colour Purse Mo.4 Sigarate Lighter Mo.5 Purse Mo.6 Knife Mo.7 One Long Mo.8 One Long (RAJESHWARA) LXIV ADDL.CITY CIVIL & SESSIONS JUDGE, (CCH-65), BENGALURU CITY 24 S.C.No.328/2018 27.07.2022 Accused No.1 and 5 are produced from J.C. through V.C. Judgment pronounced in the open court (vide separate judgment) ORDER Accused No.1 and 5 are acquitted U/s.
235(1) of Cr.P.C of the offence punishable U/s.395 of I.P.C.
Accused No.1 and 5 are hereby directed to execute fresh bail bonds for Rs.1,00,000/- (one lakh) each as required U/s.437-A of Cr.P.C., and same shall be in force for a period of six months from this day.
Office is directed to take fresh bail bonds of accused No.1 and 5 for Rs.1,00,000/-(one lakh) each as per Section 437-A of Cr.P.C.
Office is hereby directed to issue release intimation to the jail authorities to release accused No.1 and 5 after obtaining fresh bail bonds as required U/s.437 of Cr.P.C.
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S.C.No.328/2018 Jail authorities are hereby directed to release accused No.1 and 5 after obtaining fresh bail bonds as required U/s.437 of Cr.P.C.
This entire file and material objects shall be preserved till conclusion of trial against split up accused.
Further, office is directed to send the certified copy of this judgment to the District Magistrate of Bengaluru city, as required U/s.365 of Cr.P.C.
(RAJESHWARA) LXIV ADDL.CITY CIVIL & SESSIONS JUDGE, (CCH-65), BENGALURU CITY.
07-02-2022 As per request made by Sri. Sudhendra Prasad advocate for accused No.1 and 5, case advanced.
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Sri. Sudhendra Prasad advoate for
accused No.1 and 5 filed DLSA Vakalath on behalf of accused No.1 and 5. Taken on record because already Sri. Sudhendra Prasad advocate for accused No.1 and 5 appeared and defended the accused.
LXIV ACC & SJ, B'LORE (CCH-65)