Bandoos @ Bandu vs State Of Karnataka on 2 June, 2017

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Karnataka High Court

Bandoos @ Bandu vs State Of Karnataka on 2 June, 2017

Bench: Rathnakala

                                             Crl.P.3993/2017
                               1



    IN THE HIGH COURT OF KARNATAKA AT BENGALURU

          DATED THIS THE 2ND DAY OF JUNE, 2017

                           BEFORE

          THE HON'BLE MRS.JUSTICE RATHNAKALA

                      Crl.P.No.3993/2017

BETWEEN:

BANDOOS @ BANDU,
S/O.BABU,
AGED ABOUT 27 YEARS,
R/AT GOWTHAM NAGAR,
CHIKKMATTI VILLAGE,
SHIVAMOGGA TALUK,
SHIVAMOGGA DISTRICT - 577 429.               ... PETITIONER

(By Sri B.LETHIF, ADV.)


AND:

STATE OF KARNATAKA,
BY YELAWALA POLICE STATION,
MYSORE DISTRICT,
REP. BY SPP., HIGH COURT BUILDING,
BANGALOE - 560 001.                         ... RESPONDENT

(By Sri CHETAN DESAI, HCGP.)


      THIS CRL.P. IS FILED UNDER SECTION 439 CR.P.C. PRAYING
TO ENLARGE THE PETITIONER ON BAIL IN CR.NO.6/2013
(C.C.No.277/2013) OF YELLAWALLA P.S., MYSORE DISTRICT FOR
THE OFFENCE PUNISHABLE UNDER SECTION 309, 395, 396, 412,
120B, 201 OF IPC.


    THIS PETITION COMING ON FOR ORDERS THIS DAY, THE
COURT MADE THE FOLLOWING:
                                                         Crl.P.3993/2017
                                     2



                               ORDER

This petition is filed under Section 439 of Cr.P.C. Petitioner/accused No.4 along with 14 others were charge sheeted by the respondent - Police in respect of the offences punishable under Sections 302, 395, 396, 412, 120B and 201 of IPC in Crime No.6/2013.

2. The allegation is, accused persons committed dacoity in the house of the parents of the complainant, stabbed the inmates of the house and fled away with cash and gold ornaments. The stolen gold articles are seized from the possession of accused No.13. Accused Nos.1, 5, 6 and 8 to 11 are enlarged on bail. The investigation since complete, there is no impediment to allow the petition.

3. The petition is allowed accordingly. The petitioner is enlarged on bail in Crime No.6/2013 registered by the respondent - Police subject to conditions that -

Crl.P.3993/2017

(i) He executes a self-bond for a sum of `2,00,000/-

(Rupees Two Lakhs Only) with two local sureties for the likesum to the satisfaction of the concerned Court.

The sureties shall produce original title deeds pertaining to their immovable property and also their original identity card/Adhaar Card for perusal of the Court.

The Sureties shall not have the previous history of offering surety to the accused persons in any criminal case.

(ii) He shall mark his attendance before the respondent/Police on every Tuesday during office hours for another three months. After completion of three months, he shall mark his attendance on alternate Tuesdays till conclusion of the trial;

(iii) He shall not indulge in criminal activities;

(iv) He shall maintain himself as a law abiding citizen and Crl.P.3993/2017 4

(v) He shall not prevail upon the prosecution witnesses.

Sd/-

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