Karnataka High Court
M V Ramachandra S/O Late Venkatappa vs State Of Karnataka on 15 March, 2012
Author: Subhash B.Adi
Bench: Subhash B.Adi
me me oF (BY SPLSATISA R.GIRIL HOGA 1 SERENE SEEAELELENSSLESALES ONO ORA NOE REIKI ALAIN HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH ( IN THE HIGH COURT OF KARNATAKA AT BANG GALORE DATED THIS THE 13h DAY OF MARCH 2 012. a BEFORE ISH BADE ©. S/O LATE VENKA' AGE: 32 YEAR! a R/A NO.83, INFRONTOF - CENTRAL JAIL, KRISHNAP?Y LAYOUT, NAGANAT BANGALORE - 100 ~ | "... PETITIONER (BY SRLE.V. RAJASHEKARA, ADV. ) 1 AND: | STATE EOF KAR SNATAKA we abe ee 'This Criminal Petition is filed under Section 439 of Cr.P.C. to. release the petitioner on bail in Cr. No.74/2011 r Police Station, Bangalore oo (6.C.No.2 264/ 12) for the offences punishable under -, » Sections 341, 382; 353, 307 read with 149 of IPC and ms Act. " petitioner could oe neers arene we AENAEAAINES BENGTE GMUIKE UT RARNAIARA MIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH CO This Petition con Court made the following gon for Orders this day, the ORDER
The petitioner is accused No.5 in Crime No, 74] 20 Ori Sections 341, 332, 353, 307 read with 149. aya IF farther read with Sections 3 and 25 of Leia n Primes Act:
2. Learned counsel for th petitioner submits that accused Nos.2°.to.-4_ have: been enlarged on bail in CrLP.No.2729/ 2 2012 a dated 6.5.2011 and CrP. No. 3801/ 20% t dated 15, 7.2011.
to the sarie, I find that this Ay Having n larged on bail.
4, Accerdingly, petition is allowed. Petitioner is enlarged on bail subject to the following conditions:
0, sdecad, os petitioner sly cute a persor for Rs.25,000/- with two solvent oar NEN EET MINE MIE RAKRNALABRA FHGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH | sureties for the like aum to the satisfaction of the Trial Court.
The petitioner shall regularly attend "the:
Court on ing dates. prosecution witnesses. gale : JUDGE