Karnataka High Court
Sri Raghu vs The State Of Karnataka on 6 January, 2012
Author: Subhash B.Adi
Bench: Subhash B.Adi
AND:
Ths Séasée sf Eiarnaiiaka KR/§.D0ddi P3,, Maddur Déigtrici: Manfiya By is Public PTOS€Cu§(}1Z {By $ri.Raja. Subramazzya Bha; §~§€{§;§?3 A This Crimirzal Petition is fiié'<i_u:1;der Séxgtian 438 Cr¢P.C. prayirig to eniarge the p€f;i:iQn6.§s"0;r: ba;'i:E_in 'Lhéevérlt sf their zHTest in§ (Xi§h228f2Q:Q --§f,£i3fl£3édch EKSH Bfladdur {cxywgggs/:0; &m1h€{fiEnQfi¥p/u/3143;14??148,448 354cfiIPC. 'V. q 3 '*,'=n"
This p€{i§iOIi:;..CC _ j ¥§ri f<>.'1_4' .e{§1"HéI's;--"':£:his day, the Cesurt mack the f<>1l;34\'»vi1"::gi~--.....';- ' '~ V .... H CofibER5 Peiiti«:3~.:1'€:rs ariticipatory bail in respect of Crime No.228_f+2Q}.x€}_géggistgfed by K,M.D0dd:i Pofice, Mandya d§Sffi'€',§,' 'for an §i§»€fiC€ grursishabie under Sectians E43, 24?, 326, 504, 55$ mad with S€C'[iGi'1 149 of §Qfl =' €.é:§:%npi§a.ir:i i:Eea:§y fiiscioses 'ihaé Iiha petifiioner Na: - " *~,R aghL; anti' geiiiiensr ---- Eajzish assauifisd {he comgfiainani ' Tagésif "REES daigghien §r1a:::::€V€r, igzsséar as 95236:" a€Cus€é arfi ':::@:;:c§:*ne&§ there is as Sp€'{',§fiC a§f:3::{:e afieged, 56:30:: the pfiiiiififi :3 fiigrizissred inwfar as petifisaer N38}; 3116 2 aE'E ::0n{":€m€&z Petiiion is aéiezvsé insafar as g , %;";'»E/ t,,RE§?Q§$ENT 5 V3 ax K"?
pg-:*g§é;Vi{:em:r E\E0:%;.3. -*1: zmé 3 am :i3G:":{T€ET§€§. Accwééngégf, p€?;i§:V:é9r:€r NGSQE, 4 ané L3 Eiféi ;3;ran:e§ zmiécipatery 'bafl S».§ibj€C3: E0 Cerizzin carzfiitiens. in {ha €V€:'1i ef arrest 95 'iE'i€ p€_i§§i£sné:j8~ 3, 4 ané 5 by tbs K,';\»'i.Ded&i Peiica in Crime Psiice shafi interrogaté them and ..after tilfffi.' VV petitioners shal} be releassd an E>ai? 'st;ibjéC_§;"?;é f€>iV?Li;y§;iii%.jg>; Candiiiansi 2'} ii} Peiiéianers shaii e,>gec;;ii'e?.4z2r3:§on0.z.E'béfgfiifg} a sum ef €25,008/» .';_s:,4v;?%'e:jAies for; file Eiicesum amaurzi :0 :55 }:9,f°i_._?_ze jurisdicéianal Poiicéé" V' ' V' V' V' V' 1' F57éZi.3:'if}VZ':Zi:3i'"'3§_ Shs::é.{ #3:»: with the pmsesuiion w'E~:n¥23L»~i; gznd .'§E"'L'Z:_Cvi€f2a3s?_T_._ V 'Pe::fi'0?:?}~*.$VM RC5}.-ofaeraég with {he énveséigazian 'A =.::.%1.:i s%:aZE"'(§p;3éé:f'5biefer€ Lhe Pgiice reguéarlg Q8 and wfieiyz zhégg we éiequireéfar izzveséigatzars. V ' . V "Th:i7s %:;a.rd§:: af .E*J1iiCipa§0Ef:V bail shaii remain in f0fC€ for a §e:'§a§.%:i zziéjgzihs fmm Sm dais Bf I'€{Z'€i§i GE Cé;=§y cf ifiég %r@€:'".-.__ In :.i'3€anwh:T§€, p€?i;§E,:i3n€:" shag seek :'€g:£a2" bail '.KNM/gh % gfg Effigg