Karnataka High Court
Manjunatha @ Raja vs State Of Karnataka on 9 February, 2012
Author: Subhash B.Adi
Bench: Subhash B.Adi
HGH COURT OF KARNATAKAHIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH CO IN THE HIGH COURT OF KARNATAKA AT BANGALORE DATED THIS THE OSTH DAY OF FEBRUARY 212 : BEFORE AS THE HON'BLE MR.JUSTICE SUBHASH B. ADT BETWEEN: MANJUNATHA @ RAJA _ $/0. LATE E.R.NAGARAJ AGED ABOUT 29 YEARS » C/O, SUNDHAKAR NAIDU _ R/ AT 15T MAIN ROAD MOHAN KUMAR ROAD > NEAR CHOWDZSWARI BUS STOP | MATHIKERE, YASHWANTHPURA BANGALORE, .. PETITIONER (BY SRLD. SHSHADR, ADV. ao | | 7 ph Son STATE OF KARNATAKA BY UP.NAGAR P.8. REP. BY PUBLIC PROSECUTOR i BANGALORE. - .. RESPONDENT
BY ERI. RAIA \ SUBRAMARYA BHAT, HCGF THIS RL. P. IS FILED U/8.439 CR.P.C PRAYING TO sama THE PETITIONER ON BAIL ON CR.NO.908/ 11 OF J.PLNAGAR, P.S.BANGALORE FOR THE OFFENCE PFU 8.394 OF IPC.
THIS CRIMINAL PETITION COMING ON FOR ORDERS
- THIS DAY, THE COURT MADE THE FOLLOWING:
HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH | ORDER | The petitioner is accused No.l in Chine NO.908/11 registered by J.P.Nagar Police, Besigalore for = | the offence punishable under Section apne: BO
2. During the course of imrestigation, after arresting the accused, on the basis of his voluntary statement, gold ornaments haw been. recovered.
3. Considering the serious "allegation made against this accused, it. 12, not ¢ a ft cese for enlarging the accuser Or. bail.
4. _Aecondivgty, the petition is dismissed. However . liberty is reserved to the petitioner to renew his application after the charge sheet is filed. Sd/-
JUDGE