Karnataka High Court
Sadiq vs The State Of Karnataka By on 26 April, 2013
Author: H N Nagamohan Das
Bench: H.N.Nagamohan Das
1
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 26TH DAY OF APRIL 2013
BEFORE
THE HON'BLE MR. JUSTICE H.N.NAGAMOHAN DAS
CRIMINAL PETITION NO.2324/2013
Between:
Sadiq S/o Abdul Gafoor Sab
Aged about 30 Years
R/o Lashkar Mohalla,
Channagiri- 577 213 ... Petitioner
(By. Sri R.B. Deshpande, Adv.)
And:
The State of Karnataka by
Range Forest Officer,
Channagiri 577 213
.... Respondent
(By Sri S. Dore Raju, SPP)
This Criminal Petition is filed under Section 439 of
Cr.P.C. praying to enlarge the petitioners on bail in S.C.No.
38/2013 on the file of the II Addl. Dist., & S.J. Davanagere
and FOC No.10/2012 of Channagiri, for the offences p/u/s
84, 86, 87, 50, 62 of Karnataka Forest Act, 1963 and U/S
154, 144, 165 of ICFR 1969.
This Criminal Petition coming on for orders this day, the
Court made the following:
ORDER
2 Petitioner is the accused No. 2 in FOC No. 10/2012 for the offence punishable under Section 104D of Karnataka Forest Act. Investigation is completed and charge sheet is filed.
2. On the basis of the statement made by the accused No.1, this petitioner is implicated in the case. Now that the investigation is completed and charge sheet is filed, I am of the considered opinion that, the petitioner is to be enlarged on bail.
3. Accordingly, the following:
ORDER The petition is hereby allowed. The petitioners are enlarged on bail subject to following conditions:
i) The Petitioner shall execute a personal bond for a sum of `25,000/- (Rupees Twenty Five Thousand Only) with a solvent surety for the like sum to the satisfaction of the trial court
ii) On all hearing dates, the petitioner shall be present before the trial Court.3
iii) The petitioner shall not in any manner tamper with the prosecution witnesses.
Violation of any one of the conditions specified above will result in cancellation of bail order.
Ordered accordingly.
Sd/-
JUDGE HR