Y Venkatesh vs The State By Hebbagodi on 25 May, 2010

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Karnataka High Court

Y Venkatesh vs The State By Hebbagodi on 25 May, 2010

Bench: Subhash B.Adi

IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 25?" DAY OF' MAY, 2010

BEFORE

THE HON'BLE MR.JUS'I'ICE SUBHASH B    "' 

CRIMINAL PETITION No. ::3;22$[2:o"3,Q'?   "
C/W.   A  

CR.IM___INAL PETITION '1v§L"%1749/2d1of"'.= A '

IN c1_3m_L.P 1223/2010
BETWEEN:    '

Yzvenkatesh' H  ;::: ._- 'V 'V  :1.   . 
Son of Late Ye11s1pp;1 «..V  '  "  '
Aged about 41 years, ;f_   ..
Proprietor of"\fishr1s;.1 Hdtel.  
Resident 0fi_Kumai"  B1,u';E:i__i1:g,_'
Head Master Layout, V' f" _ V'  " _

Chandapuraggﬂelgai Road; "   ....PE'I'ITI()NER

1. -- . (By "S1-2,.' uS;f'.>'haf:ké:1.'appa 81 Assts. Advs.)

 'CRL';'1°ﬁ17¥1v9'/2D1O ' %%%%% "

Bﬁrwxagjﬁ:  ~ 

V  ' Manj unaiha   Manja

S 3" 0 Mahabaia .'

-- « .,  j .-Aged 26 yea r53,
_  R'/ant "£'h:.verekere Village
  B1iadravathiTa1uk
 sr§moga"Distr1ct. ....PETiTIONER

 VT  T   "(By Sri. N.Nagaraj 8: Sri.M.Ham1rnanthag0wda, Advs.)



AND:

The State by Hebbagodi Police Station
Anekal Taluk

Rep. by State Public Prosecutor

High Court Compiex

Bangaiore. ...RESPO1§IDV_:EN'i?_v
(By Sri.Satish R. 0113:, HCGP) V I

THIS CRIMINAL PETITION I228/2,010 ISrI'4'ILEr;; UNDER,
SECTION 439 CR.P.C BY THE ADVOCATE -:'FOR THE 
PET1TIONER PRAYING THAT THIS HOI§I'EEE..--COIIRT
PLEASED TO ENLARGE THE PETITI.ONER ON fEAJL--=, IN *
C.C.NO.180/2010 (CRIME No.30?/«Q9 OF..HEBB'AG=QD_1mP=.S.,
BANGALORE] PENDING ON THE EILEOE C.J;--- (JR.ID_N.)'=,& JMFC
AT ANEKAL, WHICH Is REGD. FOR THE QFFE1\I'C.E P/U}/S 364,
302, 201 R/W SEC34 OF IPC,  -    

TI-HS CRIMINAL PETITION  EILED UNDER
SECTION 439 CR.P_.C BY..._THE..A IAEIVOCATE FOR THE
PETITIONER RRAYING  THIS .I_I'O'I§IfELE:«COURT MAY BE

PLEASED To"'REI;EASE; ITHEIIIETITIONER ON BAIL IN CRIME
NO.397/2009 _OFV'E+{E.BBAG-«OD1_ I POLICE STATION {C.C.NO.
180/2010} {S.C,_N§16/30~103.._PENDING ON THE FILE OF FTC,
DISTRICT AND SJ}. A.NEKP_L§"FOR THE OFFENCE P/U/S 304.
302, 201 R/W SEC.34I OE 'IPCI.

THIESE'RE'I'1TI'OI\I.S._C.O1\/IING ON FOR ORDERS THIS DAY,

 COURT "MADE THE FOLLOWING:

ORDER

IA.:'t.-"-,"ﬁ)[i().I'1\'"."'1'_'S:'.~'AV€].I'C accused Nos.1 and 4 in Crime _.ffﬁ;jNo;389/20'OQ«:' registered on 11.11.2009 by Hebbagodi police. Bangalore City, for the offence punishable under S-'ectio5:1s 364, 302, 201 r/w 34 of the IPC.

2. Case of the prosecution is that, on 10.1 1.2009 at about I' 11.30 p.In. while the deceased was moving on his scooter, the «%:I:i;i., -3- accused came in a motor vehicle and dashed against the scooter and when the deceased fell down, the accused Nos.2 to 4 committed the murder by tying leather belt around the thereafter they disposed of the body by burning hirn._=

3. During the course of investigationllajoint recove_r_y"l1as been made on the basis of the alleged llvoluntaryl'statementof'. accused Nos} to 4.

4. Learned counsel the petit_ion"er_s submit that, accused Nos.2 and 3 have beenvienlarged on this Court in Criminal Petition 3-_-2010. He submits that, the entire' casellis b'aseﬁeA.'jg:1"circumstantial evidence and alleged motive. is 'lino ejfexfiritness, the accused also stands on par with the accused' 3.

5.,,C}lonsideIing"the sarne and also considering the grant of in accused N052 and 3, I ﬁnd that, the petitio_n'crs granted bail on the same terms and conditions.

..a}t__ Petitioners shall execute a bond for a sum of it ~zRs.50,000/-- each offering two sureties for the likesum E to the satisfaction of committal Court. b} The petitioners shall not intimidate or tamper with the prosecution Witnesses.

$911/3 Z t -4- c} The petitioners shail mark their attendance on every Sunday between 10.00 am. and 2.00 13.11}. with the Hebbagodi Police Station, untﬁ further orders.

d) The petitioners shali regulariy attend the C01,.1I'.t;


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Karnataka High Court