Vivek @ Appu S/O Balasundar vs State Of Karnataka on 25 May, 2010

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Karnataka High Court

Vivek @ Appu S/O Balasundar vs State Of Karnataka on 25 May, 2010

Bench: Subhash B.Adi

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IN THE HIGH conm ore' KARNATAKA AT BANGALORE

DATED Tms THE 25'?" DAY OF MAY, 2010
BEFORE _

TI-IE I-IONTBLE MRJUSTICE SUBHASI-I B   Q

CRIMINAL PETITION NO. 435/2013: I:   1:.
BETWEEN:    

Vivek @ Appu
S/0 Balasundar,

Age 21 years,

Channammanakere Achukattu,  _  A  

Bangalore.   _  
(By M /s Bhai-gav'3;3AA5£s;3f,';3_4A;§1vs,)

State of Kalnataka  

By K0nariur'P.S; ' f    *
Rep by State, P11bliC.VPVI'O.S?C1'ﬂ'__Oi'; 
High Court Building, . ' " 
Bangalore. 'V ' ~  .. .RESPONDENT

  (}3y«vSi'iL«I3.Bala1{1'ishna. HCGP)

THIS' uC;2.:1\A1':NAL PETITION IS FELED UNDER SECTION
439 -.r;R.P.-C. BY THE ADVOCATE FOR THE PETITIONER

 LPRAYINI}  THIS HON'BLE COURT MAY BE PLEASED TO

 PETITIONER ON BAIL IN CR.NO.186/2009 OF

 ' KKONANAUR P.S., NOW PENDING BEFORE THE C.J. AND JMFC

 TAT' ARAKALAGUDU, WI-IECI-I IS REGISTERED FOR THE

.  -.33'OF"FENCES P/U/S. 143, 144, 143, 364, 302, 201 R/W SEC.
  _149§ OF IPC.

TI-IES PE3'I'ITION COMING ON FOR ORDERS THIS DAY,

O O4 O. THE COURT MADE THE FOLLOWING:



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ORDER

Konanuru police, Hassan District, registered a case in Crime No.186/2009 on 2.9.2009 for the offencegpggptiznishabie under Sections 143, 144, 148, 364, 302, 201 r/w

2. Based on the Voluntary statement o.neTHaIi, b petitioner was arrested in Crime pg punishable under Sectioi1_392 IPCV; wiieijeizfi Vhemttiisclosedt' the commission of offence along"vifith"'3fogesha';'-~Mvanjunatha, Kumara and Kantharaja. it

3. Learned' l¢o.uns§ei gpetitiiyivier submits that, petitionefs name is'V1:'§tnot"in:'entionedV in the statement of the accused He subuiits that, the charge sheet has i . 2 N 21/ been filed andﬁonly. ai-1eg.1tio*n is that, he tats assisted the other.

"V "a.ccusied to take the 'Vehicle.

' 'Consider-tng the ﬁling of the charge sheet and the allegations that, petitioner could be enlarged on bail.

5.~Ac',*_':ordingly, the petition is ailowed. The petitioner is on bail subject to following conditions:

a) The petitioner shall execute personal bond for Rs.25,000/-- with one surety for the iikesum amount to the satisfaction of the Court.

éw 'K' x -3-

b) The petitioner shall not tamper with the prosecution witnesses or the material evidence; C) The petitioner shall appear before the:.~«~CQpur_te"'.j' regularly.

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