Amal Mandal vs State By R M Nagar Police Station on 3 December, 2008

[Cites 2, Cited by 0]

Karnataka High Court

Amal Mandal vs State By R M Nagar Police Station on 3 December, 2008

Bench: Ashok B.Hinchigeri

  Banaa---!.erej 56Q.i'.D08.  PETITIONERS

T  f:'.'£ata._b§' R.M.Nagar Police Station
' R;M..Nagar

 Bangalore-560 cos.
 Step. by its State Public Presecutor. ...RESPONDENT

IN THE HIGH coum OI; K:~.m§:ATAKA AT BANGALoa§j jT DATED THIS we 3"' my OF oecemaesz. 2e_o.af ~ BEFORE THE HON'8LE MR. JUSTICE Asnsgkks%H1%~cH%:é§R1kkﬁ_7 _ n% QRIMINAL P§'l_';'E'ION_ . 1 M BE-DMEEN. V" . ' _ 'V

1. Amal Manda! S/o.AniI Manda! V .

Aim:-2:42 Years: ' R./o.Kirthy A:33rtn1e%1t ' _ V Bah ind Ke5hys_Hpsp'i1'aa§. "

Heramavau _ _ Ramamur'thy" Nacar' _ "

Bangalere. ' u

2. Nitish Eéa%a_ ~ ' ~ Aged a'E:out'35 years ..... .. « Ri'atV¥iiLo.1i';I r'~'..ain "%~;or,amaVvu._Vread%V R;2sgav~enLdvvra~«..r§agar.~~ Rarr:amurthy-- Eager " (By Sri 3ayakumar S.Patil, Adv.,) {By Sri A.V.R.amakrishna, HCGP) _ 2 -.

This Crl.P. is filed u/s.439 Cr.P.C praying te_e"r.'isri'._ef'V~iiti,i'e. petitiener on bail in Cr.No.266/O8 of RamamurthyjReggie-Pi.S;',s ,_ Bangalore for the sffence p/u/s.143, 144, 147,_..114.8_',V.,,34-.1,32$--.. "

30?, 333 r/W. 149 of IPC.

This Petitien cemino on for orders"i:his'.A_§;l'a1§, the fol¥owing:- K _ The respondent'. register;-st' for the sffences punishable; 147, 148, 341, 324, 307, 333 r/is. 3

2. hrief is that at 12.00 mid night on 17.SiA;2£)£38V, ' "to 200 persons had assembled to perforn3"Jishvir'ékerrne senile'. after installing the idols. They the sound systems playing the Hindi film'VAseri.g3sV,i' v..lf'.r:gs.,%.vl;':.Vi:,'§:ispeaker was also being used. They were A'v.v::'AA"é'-atncinsifrer1z_§e~d§j,§.; The compiainant, Police constable namely Sri '"'A1-iisiversirsnapgie.end the Assistant sub inspector of Felice, Sri jikrent to the seat and requested them not ta disturb :.;:_iul5lis:: like this. The frenzied worshipers refused to switch off :"sTVtheV'leud sseakers and on the other hand, they assaultee the lzamplainant and Assistant Sub mspecter of Police with stones, 6 H35.

-5-

7. I dismiss this petition. Hewever, as the petiti9_fi:eVfs:"fheve been in judicial custody, as they are from dlfferekﬁtii Statee, they may be the solitary bread wlnfn'é'rs"trf "«.theltﬂre:-ligetitlxlte families, I deem it necessary to direct Coltggtto the trial and do everything peselbvleiﬁo diV.s;m_sew.bf hnlatterlll wlthln four months from today,

Unlock Advanced Research with PRISMAI

Karnataka High Court