Karnataka High Court
Manjunatha @ Lodde Manja vs State Of Karnataka on 5 April, 2010
Author: Jawad Rahim
Bench: Jawad Rahim
T (vf§Y'~TSR.i°C_.PARAMESHWARAPPA, ADV.)
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THES THE 05" DAY OF APRIL 2010
BEFORE
THE HO[\i'BLE MR. JuST1cENJAwA,E3
CRL.P. ND. 626 OF 2010 C/WT CR.-LR::\i'e,é3'9/2D:wQ__Mxx, T
BETWEEN: «. '
IN CRLP. Na'.-526 032010
MANJUNATHA @ LODDE Ni=AN}A
S/O SR1 RAMEGQWDA,,""' -.
AGED ABOUT 23.3/E--.ARs;;, , . f
RESIDING AT NO.-41,"MM,QUARTERS,--.
GAVIPURAM c;LmiAH"A.:_L1D,E.AN'£;:.ALD:R:{ W 560 019
_ ' ' PETITEONER
(av SR: C. RA;v':1ES§+'wA RARRA';---ADv.)
839201 0
MANJur~eA'rHA @ V GA_J'j'1_MANJA
S/Q SR1 LATE4.'RAN--£_;AS"wAMY,
AG E'D.._VAaouT 23 "\'«E~21\RS,
g RE§SID1N.GAT NCL34, MM QUARTERS,
c;Av;PuRAM.£§.U1TAHALL1,BANGALoRE -- 560 019
PETITIONER
/l&!\i.DR: V O
FJSATEOOOF KARNATAKA
'X T ETSIDDAPURA RDL:CE,BAN(;ALDRE CITY
RESPONDENT
COMMON IN BOTH CASES
O' (BY SR1 P.M.I\£AVAZ, ADDL SPP.)
W
'S
CRLP EMED U/SA39 CRAIG PRAYUVG TO ENLARGE
THE PETNIONER (Mu BAIL nu CRIME iM1111/2009 OF
SIDDAPURA POLHIESTATHMu,BANGALORE CFPn PENDING
ON THE ENE OF H ACMMW AT BANGALORE IN
C1LNCLi52S9/O9,\NHICH Is REGD. HDR THE OFFENCE
eflvs 143,147,148,1o9,114,302,120--a RANr149_0F
EPC. --'-r.w
ETHS PEHTKMVIS COMING ON FOR oRD§hs"f€e§_
DAY THIS COURT MADE THE FC}LLOm\i'VVIl\£G:_--«~--»....
ORDERa
The petitioners in these peti'ti.o_r1'er ar;e"V'V'acc_u.se_c:£
and 10 facing charge aiong'V'VT'T'IAI'ivtié_'Vother for the
offence punishable VfSec. 34 {PC
apart from other the same Code.
They are
2H.H_ 1: when Chandrashekara
Babe Rukminamma and Vishwanath
werecNItheNrhor$hg]W%h{hILamagh at6wOOAMimIO4--O4E
three.' per_sohs came out of the parked Sumo Vehicle
ap'pAr'o:a'c.hed Charzdrashekara Babu with choppers, iron
to-Td_s.1a':IEi~.,V;V_s:rrji»!'ar objects. They assauiteo' Chandrashekara
Ba"'t:=--Li oh his face, right hand, head and other parts of the
V.
ti');
body and left the place in the said vehicie and aiso in
another TATA Sumo vehicie.
3. Report in this regard was
Rukminarhma and immediateiy in\/Mestigatit)'n'Wars'tai<en
Petitioner in Cri. P. No. 626/20$-D
Manja is aiieged to have dr'ifV'er} the'-Ti5\TA :§u'i"njo...yehicie
the spot wriiie other accused"-'.iattacked' xriictim. As
regards Petitioner in PA. -- Manjunatha @
Gajji ivianja, is has aiieged, he
kept guard assauiting the
victim. """ it, it is seen neither
accused in Cri. 9. No. 626/2010 --
Manjuntatuha nor the accused No.10
(Petitibfier in~<:_iri;"'p. "No. 839/2010 - Manjuhatha @ Gajji
{Vianja)2"'h&a\r'e«assauited the victim or caused any injuries. The
oro_seAct;.rfi'o.Vn has distinguished their role.
..4f.'}_ 'The petitioners after their arrest have
A' iiintférrogated and now confined to judiciai custody. Since the
réaateriai referred to above is not sufficient to justify their
detention. The petition is aiiowed.
(iv
(3)
(4)
' 'final ".v+--e"po..rtt
ORDER
These petitions are aiiowed. The petitioners:'-.i..hi~..both the cases, ie., accused No.9 ~ Manjunatha (petitioner in CH. P. No. s26/2019)» and.--'Acc€;:e'a~:iNgmo Manjunatha @ Gajjé Manja :('»peti:tio.r:'ie'r*,_.in.'"CtE';Vf-P'."=:;Néo. 839/2010) are hereby admitted Viitoiwibaik='sobje.ctH foiiowing conditions:
(1) they shat! e><'eC.~L:i"te' "._E)€%:S{3l;}":E'.\i:.,N:b'O.f3d in a sum of Rs.25,000/~(Rupee_s' f't'v.e"th_0i;isand only) each with or:1.es5;u1-retyizyiintithe E.ik'et'Sjjfe.:j:fz_' to the satisfaction of the fiessiohis Judge.
(2) they t.,fi:¢'V'Se:ssions jurisdiction without they shaiftrhark at the jurisdéctiona! police statiibo whete .ti1'._ey.:'t}es4Edes, once in 15 days on Saturd;aysc_betyvee{i"9' a.i*3. and 7 om. tii! filing of the stheyi'shai':..;jotV'ta.mper the prosecution witnesses in any X LL.' . SQ?/E < §§§§E