Laxman S/O Yallappa Sunkad vs The State Of Karnataka on 12 April, 2011

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Karnataka High Court

Laxman S/O Yallappa Sunkad vs The State Of Karnataka on 12 April, 2011

Bench: V.Jagannathan

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IN THE HIGH COURT OF KARNATAKA  it
CIRCUIT BENCH AT DHARWAD

DATED THIs THE 12TH DAY OF' APRIL,"-«2:O1jV1.i.: 

BEFORE g r

THE I-IONBLE MR. JUSTICE V, 

CRL.P.NO.1O-421/201--1V'
Between: it  2'

1. Laxman S/o Yallappa Sunkad,i"=_i V
Age: 28 years, Occz AgI"iCultU:re',--i  
R/o Konnur Tq: Naragund. ; V  '

2. Ishwar S/o Yallappa Sunkadgfi  
Age: 25 years, Occ: AgI'i'c'ulfUre,._K_
R/0 Konnur 'l1'Cl1ii'N?~ﬁrag:1lnd.--i'*'i " i' 

3. Shivanandi2:£iiE5ii/"'o 1HU;..l_lapp:--a 'VF-{&'.lIl'l_y'léi;i'1n.;iVar,
Age: 20 yeai<s.,"'-OCC: Ag1"--i.cul"U.1re, 
R /o Ka"taral<i,}i,NoV"v?-: at iK.onnur"T'qi Naragund.
    -- .2  Petitioners
(By sri.I<.IvI';.shiraIIi, A.dvo'ca_t'e)4' 
The State' of Karnataléai,

By ._Nara'giundV Police, 22  ---------- 

 (By'Isri-i§I§iiai{e;«.,IiI;:.i$;eivaigimath, HCGP)

R,/by 'SUPP C'ir.icu_i"I« Bench, Dharwad.
 *   "   ...Respondent

This Czriirniinal petition is filed u/s 439 Cr.P.C. seeking to ..."_f~.re_le.ase the 1petitioners on bail in Naragund P.S. Crime

4.._TNo;9U/2.0102; registered for the offences punishable under I Seic'tionsi'}120(B), 452, 504, 302, 109, 212 r/W Section 34 of IPC pending on the file of the I-1on'ble District and Sessions "Ji._idg_e3, Gadag in S.C.No.5/2011. This petition coming on for orders this day, the Court made the following:

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to the objections filed, submitted that the3r<i pe't'itviorier'*helpe.Cl it the other two accused by taking themlin h'i's..tno:oircv'cle"{:..t,,._

4. Having thus heard both [sides and-._taking;_riote of the'--..

role played by the 3rd petitionelr';v.V:lV.i'n myl"xzie'vvQ.1 be it released on bail by imposirig Henvceﬂfollowing order is passed:

AR.

Petition in respect of petitioner is granted bail subject to

i) A lipettitioner shall be released uuongibail lonlhis executing a personal "bondifo'I"Rs.25,000/-- with two sureties like sum to the satisfaction of the trial court.

.051-Ie shall not tamper with the evidence A and shall not give threat to the prosecution witnesses in any manner.

iii) He shall mark attendance before the jurisdictional police station on every Saturday between 10.00 a.m and 5.00 p.m. & IJ

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