Karnataka High Court
Jayabalu vs State Of Karnataka on 31 January, 2012
Author: Subhash B.Adi
Bench: Subhash B.Adi
H COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COU:
IN THE HIGH COURT OF KARNATAKA AT BANGALORE |
DATED THIS THE 3157 DAY OF JANUARY 2012 ~ oa
1. JAYABALU
S/O.ANDAVAN ..
AGED ABCUT 66 YEARS
R/O. HARIBAKER COLORY
M. KODAYAMAI, HOUSE, --
RAMJINAGAR, :
THIRUCHI, TAMTLRADU -- --
2. V.KUMAR
§/0. LATE VELUSWAMY
AGED ASCUT 38 YEARS
. R/O. # 3/ i44,
_ NEW KATOOR ROAD,
oo KAMJINAGAR,
_ FOST THIRUCHI-O
"TAMILNADU
8/0. VISWANATH
AGED ABOUT 37 YEARS
R/O, # 49, MALAIPATTI
RAMJINAGAR,
POST THIRUCHI-9
TAMILNADU
4. ARUL AUGUSTIAL
S/O. THOMAS KAHX
COURT OF KARNATAKAHIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT
AGED ABOUT 34 YEARS
R/O. #182, MAIN ROAD,
INDIRANAGAR KADALOOR DIST
NEIVELI TALUK, TAMILNADU
VINODKUMAR .
8/0. LATE HARIGIRI SWAMY
AGED ABOUT 28 YEARS ..
R/O. # 3/106
HARI BHASKAR COLONY
KUNGANOOR, .
THIRUCHI
TAMILNADU
SURESH...
8/0. SWAMDNATHAR ve
AGED ABUT 22YEARS
R/O.NO.3014, ANDARARAPURA
THIRUCHi
TAMILHADY .
S/O. NAGAPPAN |
AGED ABOUT 29 YEARS
RAO. 3/143
_.. NEW KATOOR ROAD
" KURGANOOR, THIRUCHI-9
_ TAMILNADU
V. ARMUGAM
§/O. VELU
AGED ABOUT 39 YEARS
~ R/O. # 3/49,
DINDIGAL MAIN ROAD,
GANDHINAGAR,
RAMJINAGAR POST,
THIRUCHI-9, TAMILNADU
SENTHIL
S/O. LATE SUBRAMANI
H COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COU
10.
Il.
12.
avs
3
AGED ABOUT 49 YEARS
R/O. #1583
KEELETHE RUVU
MALAIPETTY, KALLUGUDI POST
THIRUCHI-9, TAMILNADU
MAIN
8/0. LATE BALAKRISHNA,
AGED ABOUT 49 YEARS _
R/O. #90, MILL COLONY »
RAMJINAGAR POST, >
THIRUCHL9, TAMILAADU
SANTHOSH.
S/O.LATE PRABHU
AGED AEOU'T 27 YEARS
R/O. # 83, MAIN ROAD,
MALAIPATTY, |
THIRUCHI Dist TAMILNALU
S. SENTHIL KU MAR
8/0. SHIVAROLANDA
AGED ASCUT 43 YEARS
R/O. # 27, THIRUKATAPALLI
- TANJAYVOOR, MAVATTAM DIST
S TAMILNADU
NAG
_$/O, SERDIKL
AGED ABOUT 50 YEARS
R/Q. # 16, THIRUCHANAPALLI
. NEW KATOOR POST,
-. THIRUCHI-9
ARUMUGAM
S/O, LOKANATH
AGED ABOUT 33 YEARS
R/O. # 1/39, THERANAGARA
THIRUCHANAPALLI
COURT OF KARNATAKAHIGH COURY OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT
15.
16,
17.
18.
TAMILNADU
ALLAUDDIN
8/0. SETHU
AGED ABOUT48 YEARS
R/O. THANJAVOOR, PUKAR CROSS, oan
NEW KUMBAVAN,
TAMILNADU
KUMAR B. |
S/O. PARTHIBAN - me
AGED ABOUT 34 YEARS
R/O. #136,C/O.GOWRI
ICHEETI COLONY KALLUGUDI
THIRUCHI-9, TAMILNADU --
A.SHEKAR
9/0. ARMUGAM . ;
AGED ABOUT 35 YEARS
R/O. MILL COLONY,
RAMJINAGAR.
THIRUCHT TAMILNADU
"ee @. VELAYUDHAN
AGED ABOUT 65 YEARS
"R/C. # 62, MILL COLONY
| RAMJINAGAR
| THIRUCHI-9, TAMILNADU
-$/O, PARTHASARATHI
AGED ABOUT 30 YEARS
20.
R/O. # 3/39, MULLENAGAR,
KALLUGUDI,
THIRUCHI-9, TAMILNADU
M. THILAK
S/O. MOGAN
H COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COU!
21.
22.
AGED ABOUT 30 YEARS
R/O. # 1/64, SERVA STREET,
KALLUGUDI,
THIRUCHI-9, TAMILNADU
PALINI SWAMY
S/O. KARPANNAN
AGED ABOUT 45 YEARS. .
R/O. #5, VEERAMAGANALIURU,
SOIMARSONPET POST,
THIRUCHI TAMILEADU ~
VINAYMURTHY
S/O. JAYARAMA sss
AGED ABCUT 27 YEARS |
R/O. #1038
KATOORU VILLAGE
SRIRANGAM TALUK,
THIRUCHI Dist TAMILRALU
A.MURUGAN
S/O. ARJUNAN
AGED ABCUT 46 YEARS
R/O. # 3015,
NEW KATOOR VILLAGE,
-. RAMJINAGAR POST,
_ YHIRUCHT DIST TAMILNADU
, VE MURUGAN
&/O, MUNTYANDI
AGED ABOUT 28 YEARS
R/O. #48,
-.. NEAR THIRUVAMBUR
RICE MILLS,
THIRUCHI TOWN TAMILNADU
SOUNDARYARAJ
S/ O.KALIYAPPAN
AGED ABOUT 52 YEARS
R/ AT. #16, PLAYERS STREET,
COURT OF KARNATAKAHIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT
{BY SRIA.N. RADHA KRISHNA, ADV.)
THIRUKANUR VILLAGE AND POST
PONDICHERRY TAMILNADU
26. HARIDA .
S/O, SUBBAIAH a
AGED ABOUT 6O YEARS
R/ AT.NO.35, MILL COLONY ~
THIRUCHI,
TAMILNADU
27. S.NAGARAJ |. ~
S/O.LATE SADASHIVAN
AGED ABOUT 50 YEARS | oe
R/O, NEW COTTON MILL COLONY
RAMOUINAGAR, ,, THIRUCHT-9 ;
TAMILNADU .
28. S. RAJU
S/O. LATS SELVANARAYAN
AGED ABOUT 31 YEARS.
R/ AT.80.51, NEW MILL COLONY
RAMOQJIN AGAR, THIRUCHI-9
TAMILNADU a
99. -BALAJI
-. $/O.LATE DEVARAJU
"AGED ABOUT 54 YEARS
- -R/AT.NO.3/105
. GANDHINAGAR,
RAMOJINAGAR, THIRUCHI
TAMILNADU
| ... PETITIONERS
1. STATE OF KARNATAKA
BY TOWN POLICE
CHITRADURGA
REP BY THE STATE PUBLIC PROSECUTION
H COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COUI
HIGH COURT BUILDING, S
. RESPONDENT S
(BY SRI G.M. SRINIVASA REDDY, HCGR BS THIS CRIMINAL PETITION 18 FILED u/s. 430 RW 167(2) CR.P.C PRAYING TO ENLARGZ THE PETRS. ON BAIL IN CR.NO.118/11 OF CHITRADURGA TOWN PS, CHITRADURGA, FOR THE OFFENCE PIUIS § 380 OF IPC.
THIS CRIMINAL pRTIOR Stache FOR ORDERS THIS DAY, THE COURT MADE THE FOLLOWING:
Petitionsre © are accused No.l to 29 in crime No. 18/2011 registered by Town Police, Chitradurga, for the offence punishable under Section 380 of IPC.
24 These petitioners are involved in several
- other orimee and were in judicial custody. As such police had taken body warrant on 16.08.2011, the said (Body warrant has been served against petitioner Nos.4 . tn 29 on 17.08.2011. However, from the date of body _ warrant till today no charge-sheet has been filed againat i @ petitioners. As per section 167(2) of Cr.P.C., in respect of the offence in question, 60 days is the time COURT OF KARNATAKAHIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT limit. In the result, the petitioners are entitled d for enlargement on bail, even if there are | other coer against these petitioners. This Court in the vase of Vijay Kumar alias Kavia Vs. Stas By Anckal Police reported in 20093) KCCR 287 has obser' as under:
"Even if the delay of one day the benefit of statutory bail shali 90 in fowour of the accused, notwithsianding | the fact that the accused is facing 2 tial on a smious charge."
3. heoootingyy, 'petition is allowed. The petitioners are colarged on bail subject to following me | | _ 1) Petitioners shall execute a personal bond fer a gum of Rs.50,000/-each with two | | schent sureties each for the likesum to the "satisfaction of the trial court; oS : a) They shall regularly attend the Court on all the hearing dates.
3) They shall not tamper with the prosecution witnesses or the material evidence. Sd/-
the bail automatically stends cancelled. the police once in a week. If any vingle -- Bs 9
4) They shall mark their attendance before YNOD HOIH VAVLVNYVN JO LUNOD HDIH VIVLVNYVY JO LYNOD HDIH VAVLVNYV JO LYNOD HDIH_ VIVLVNUV 4O-LYS109 HOIH WIVLVNYVN dO LYNOD |