Karnataka High Court
C N Puttaraju @ Putta vs The State Of Karnataka on 22 January, 2010
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 22"'EAY OF JANUARY, zoiogi,
BEFORE:
THE HON'BLE MR. JUSTICE A.s. PAEEHARURE .
CRIMINAL PETITION N§L3i§"§§i20i0_V_'e"iih
BETWEEN :
C.N. Puttaraju @ Putta,
Aged about 30 years," '
S/o. Ningegowda, a
R/o. Chinakurali Villagejwv
Pandavapura Talnk, I 7
Mandya District} _
PETITIONER/S
{By Sri. Vijey3umer,g§dvAIh
AND:
The State of Karnetekef
By Pandavapura Police Station. W RESPONDENT/S
"uH_{B§iSri? Reja hnbremanya Bhat, HCGP.}
**'k
?°Thistfi;i.p. is filed u/Section 433 Cr.P.C. by
the Advoeate for the petitioner praying to enlarge
'. the petitioners on bail in the event of his arrest
."Tin Crime No.27/2009 of Pandavapura Police Station,
. {pending spI. c C.NO 12/2009 on the file of District
4"_and S J., Mandya, for the offence p/u/S.l43, 504,
, -.5G6, 354, 323 r/w 149 and Sec.3(i) & 3{x) of sc & ST
" .Act.
This Crl P. coming on for Orders on this day,
the Court made the following:
2 T :5, . I93' 3. 5 L. C
ORDER
The petition is filed seeking anticipatory bail apprehending arrest for the offence punishable under Sections 143, 504, 506, 354, 323 and léfifelfdf and under Sections 3{i) and (X) of the Scheduled Castes a and Scheduled Tribes [Prevention of Atrocities} Act, 1989 {hereinafter referred to as dgd and ST Ace" £5; short}. V I A T
2. The facts relevant for the purpose of this petition are as underE"gA' It is «oVn7'2Vr5..._v'0V1.'2vQb'9__ in the morning, about 30-40 persons said to.haVefcadsed the assault and abused the gcomplainantl and other women belonging to flschednled caste community, dragged them on road and Kalso cansed insult by referring to their caste. In sucn_ circnfistances the complaint came to be filed l"~, and registered against the petitioner and many other "persons for the above said offences and the ""rmlFetitioner is apprehending arrest.
3. It is submitted that the petitioner is innocent and has not committed any offence and that no person sustained injury in the alleged incident}/ Cami"
Even as alleged in the complaint there were as many as 30--4O persons, their names are not revealed in the complaint and therefore, the petitioner ;has sought for anticipatory bail. He also submits thatpd the other accused have been, granted {bail'5by ,the Court. He is ready ands willing to vdbidé nanf; conditions that may be Kimposed,_for :grant of anticipatory bail. ddQn these grounds he has sought for anticipatory bail. if
4. Thgi1earnedKGouernmentu§leader has opposed the petition.ini 5:3 'I have heard the learned counsel for the petitioner gfid also the learned Government Pleader. Ta6.¢. Kit is 'relevant """ to note that in the vWcomplaint there is reference of about 30-40 persons who? are said: to have abused the complainant and oother.women folks by referring to their caste and .lowering their dignity and also assaulted them. It »Iié3 submitted before the Court that no one has 'R sustained any injury in the alleged incident and the names of 30~40 persons has not been mentioned in the complaint. So, the possibility of false implication cannot be ruled out. Further there is not prima facie material against the petitioner pforlpthe offence under SC and ST Act. Eating fkififio consideration that the otherw accuseaf;ga§§._L§éng', granted bail, so far as the g§§péa;;gca°=¢fr,§Qe petitioner, some conditions can he imposedh: in the, circumstances, I think that it is éV$it case nherein anticipatory bail .éonlda"$é:ggrantediHh yHence, I proceed to pass the following?
The petition=isgallowed¥fi I9 the event of the arrest Of the Petitioner for the offence punishable under Sections "143 '5A0'_.=z, 506, 354, 323 and 149 we _ and under Sections 3(i) and (x) of the SC and ST Act hp hy*_§andafiapflra Police Station, the petitioner is ordered to he released on bail on his executing a personal 'bond for a sun: of Rs.l0,000--00 with one u'W solvent surety for the likesum to the satisfaction '"4."a£.':5s arresting authority with further following "ii"conditions:
i) The petitioner shall attend the Police Station concerned within 10 {y/ . kw"/_ {ten} days from the date of this"
Order.
ii) He shall not cause any th;éat% % force, coercion or influence .to,' any of the prosecution fiitnessesfpo_ Ksm*