Karnataka High Court
Santosh Kumar @ Santhu vs State Of Karnataka on 2 June, 2010
Author: Subhash B.Adi
Bench: Subhash B.Adi
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 239 DAY OF JUNE 'Z010
BEFORE
THE HOPPBLE MR. JUSTICE SUBI-{ASH B
BELEEEE Santcrah Kumar @ Santhu, 810 Law: Govirfiaraju, Aged about 21 Years, _ R/at #9, K.G.Na@r --. Gavipura Gutxahafli, _ p V. _ Bangalore. ' (By Sri K.Ram L % '3ta1:=:ofKm'na '''' 7? ' High Court of .. RE SPOHDENT (B_y 5;:-1 Adan. SPF} filed u;s.439 Cr.P.C p1'aymg' m the on bail in C.C.Ho.554-8/2010 _ 4(CVr.Ho.3xS6";'A2DO9) of Han1.u:nan1:han.aga.ra P.S., " ' on the file of the I Addl, CHEM, " 4_B9fmgalere, which is regd.. for the ofiisnoc P!UlS.143, _'i.44V,'1--!1.~7, 148, 302 rlw 149 oflPC.' 'Ihb petition coming on for orders this day, tltm ' ._ Ctourt made: the fol]nwing:-
<_:>_3_Q_E_R_ Petitioner is aocuscd No.10 in Crime No.366[ 2009 regist e1-ed on 18.11.2CD9 by Hamxmanflmxmgar Bangalore city for ofietaow punishable under _ 143, 144, 147, 143,302 r/w 149 of é
2. On investigation, pom sheet. The case of the 1103.3, 5. 7. 3, 9 and 10 regard, cw-3 had ggiuigedfihértti in such activities. cw-e1 theac accused. gccuaed forming unlawful assaulted the deceased. A5».fg%:%-3-_" is concerned, it is L for the pctitioncr submits that the of the petitioner is not rcuentioned, " is known to the complainant. Only in sheet, the petitioner has been implicabed. He _43ub1'%1t1i1:a that the petitioner has not commit' ted. any Even, aocordirg to the charge slwet, the «;=£'-1--;;'--;--
allegation is that he was holding the deceased and submit; that he may be enlarged on bail.
4. Conaiderirg the circ1.:.mutances and allegation made agama' t the petitinner and sheet having been filed, the "
bail.
5. In the result, 1 the Petition is mowed. on bail
1) Petmanéé bond for a sum--.Tgi;" surety fiar the " satisfaction of intimidate or tamper with V' ~ witneascs.
.' regularly attend the Court. sal-
IUDGE