Karnataka High Court
Sri.Kunj Behari vs State Of Karnataka on 24 July, 2009
Author: Subhash B.Adi
Bench: Subhash B.Adi
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--_ Re oO = & x 2 at SAE Ae KARNAT, OO ee IN THE HIGH COURT OF KARNATAKA AT BANGALORE DATED THIS THE g¢m DAY OF JULY 2009 _ 4 RESIDING AT NO.23/4, ABINAV PALACE JETHNAGAR, 18T MAIN ROAD CHENNAI-28 109 HOH wivivNayy 40 LiNOD Hew wen...
5 SRI LALIT BEHARI SON OF LATE KALICHARAN, MAJOR R/A KRISHNA VILLA, NO.1A, LUCKNOW ROAD DELHI- 1100054 7 SMT SHARADA D&I:
WIFE OF NARAKCHAND, MAJOR :
RESIDING AT NO, 1637, , SECTOR-3 1ST FLGOR, HISSAR, | HARAYANA Te
8) SMT. VBENA DEVI 7 RESIDING AT ETRORIMAL, BRAHMANAND | . _ BK 2M COMPLEX, BEGUM BAZAR ! _. .. BYDERARAD-12 9 . SRINANAKCHAND . SON OF LATE BRAHMANAND, MAJOR RESIDING AT KIRORIMAL, BRAHMANAND _&K M COMPLEX, BEGUM BAZAR HYDERBAD-12 ... PBTITIONERS MI CHOY CAPURE UT KAKNATAKR HIGH COURT OF KARNATAKA HIGH
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(By SRI S BALAN, COUNSEL FOR M/S. BALAN & ASSTS AND:
STATE OF KARNATAKA BY BYATARAYANAPURA POLICE a nee RESPONDENT . me (By SRIB.RAJASUBRAMANYAHCGP ) THIS CRL.P FILED U/S.438 CR.P.C PRAYING TO ENLARGE THE PETITIONERS ON BAIL iN THE EVENT OF THEIR ARREST IN. CRIME NO.494/2008 OF BYATARAYANAPURA POLICE STATION, ON THE FILE OF THE Mf ADDL.CMM, BANGALORE IW C.C.NO.7487/2009, FOR THE OFFENCES P/U/S.192, 193, 194, 209, 417, 511 R/W 34 OF IPC.
AA PGi COURT OF KARNATAKA HIGH COURT OF RAR NATAKA HIGE ___ THIS PETITION COMING ON FOR ORDERS THIS DAY, THE COURT MADE THE FOLLOWING:
ON ORDER A ea ah Ha BG A SB : Petitioners are accused Noe.1 to 9 in Crime | - No.494/08 registered by Byataranyapura police on
- 5.11.08 for the offences punishable under Sections 192, 193, 194, 209, 417, 511 r/w Section 34 IPC.
2. It is alleged that accused Nos.1 to 9 with an attempt to allegedly grab the property of the complainant, they used to threaten the complainant oe Pe REVI Gore eee me niet ATARA HIGH COURT OF KARNATAKA ¥ ¢ eg 2 ue ut een ene letters and accused No.1 also led O.8.No.25777/07 which is _-Fenaing: oe sheet.
3. Learned Counse! for the | petitioners submit that the sult ia fled by azcused Nos. to 9 and not by others. He alto submits that the charge-sheet has been fied for a tempt to commit cheating and there is no oeating as. 'euch, on the part of the accused as 8 alleged. He submits that the accused are inuooent and they should be enlarged on bail. He | _ allegce that the accused has nothing to do with the allegations Considering the circumstances and the oe aliegetions in eo far aa petitioner Nos. 1to5 & 9 are oe a cencerned, they may appear before the trial Court os - "and the anticipatory bail is rejected against them. In 7 80 far as accused Nos.6, 7, 8 i.e., petitioners Nos.6, f i AUPE BEER TEN Keeen eee an coon 7 & & are concerned, they being ladies, can be granted anticipatory bail. |
4. Accordingly, the following order der is y made: a Criminal petition fled by petitioner Noe 1 to 5 & Qis rejected, . | Criminal petition filed by petiiloner Nos.6, 7 &
8 is allowed. In the event of arrest of petitioner Nos.6,7 & aby the potios: in Crime No.494/2008, the polioe shail interrogate and after interrogation, petitioner Nos.6,7 & 9 shell be enlarged on bai eunipct to following conditions, _ i Petitioner Noe.6, 7 & 8 shall execute personal bond for a sum of Re.25 ,000/- _ (Rupece Twenty Five thousand only) each with one solvent surety each for the likesum amount to the satisfaction of the police.
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