Karnataka High Court
Manjunatha S/O Doreswamy vs The State Of Karnataka on 8 December, 2010
Author: N.Ananda
Bench: N.Ananda
IN THE HIGH COURT OF KARNATAKA AT BANGALORE DATED THIS THE 8"' DAY OF DECEMBER 2010 BEFORE THE HONBLE MRJUSTICE N.ANANI_3:A" 5 _ CRIMINAL PETITION No.5644/20ra;fg;V ' A BETWEEN: 1. Manjunatha S /0.Doreswarny Aged about 23 years Basavapura, Nanj agra Chamarajanagar DistrkCt.'--_ 2. Shankara V A S / 0.1ate Doresyyamy Aged "aT50u.sff,26 rs ~ . Basavapuraj .Naanjagra' ' __ - Chamaraj arlagar' ~D1s1;_ri£:t..~ 3. Meeseméidaiahy 53 «A0 . Doreswamy A y Aged-."abt3LA1t so years .2 » ' Basava pu_ra,__ Nan] agra A V.Cham'a,rajana.~gar District. 4. Arnasfi./Iai'daiah S / Q.1'ate Varadaiah Aged.-eibout 65 years EB'-aysavapura, Nanj agra A 'C-hamaraj anagar District. Muddaiah S / olate Puttamadaiah Aged about 58 years Basavapura, Nanjagra Chamarajanagar District. 6. Chikkamadaiah S/0.1ate Madaiah Aged about 28 years Basavapura, Nanjagra Chamarajanagar District. 7. Doreswamy S / 0.Chikkamadaiah Aged about 28 years Basavapura, Nanjagra Chamarajanagar District. 8. Shettaiah S/o.1ate Yelavada Madaiah Aged about 50 years' Basavapura, Nanj agraf' Chamarajanagar District. 9. B.S.ShiVakja1riara S / 0.1at_e Aged abt)ut.f6_V2 Basavapura N ' ., ' Chamaraj aria gar; Disi_ri'ct 10. _V.eerat5had1*a.ppa. A . S./3p.1a'te Kunmadappa &Aged?--fabduét 63 years ' _VAw3,kan'ashetvtipura Village 1 A (_3har1fi'araja'nVa.gar District. 1 1; S/c-.,1ate Mahantad evaru cc Agedabout 62 years 1" V Afnkanashettipura Village _ 'Chamaraj anagar District. " ~1 Prabhuswamy S/0.1ate Mahantadevaru Aged about 62 years Ankanashettipura viliage Chamarajariagar District. 13. A.M.S0manna S /o.Mahac1evappa Aged about 41 years Ankanashettipura village Charnarajanagar District. 14. Selvaraj S / o.1ate Ponnuswamy Gowderfi S Basavapura, Nanjagra Charnarajanagar District: _ 15. Siddararnaiah S/o.1ate Rarnaiah , . Ambedkar Extension Chamarajanagar. ' V " ' [By Sri V.Ra AND: The Staite of . it By ChamarajanzigarsEast-. Police. ._ ' ...RESPONDENT " V" -'(Byte-Srii-Vi]a3;akurnéir"I\/iajage, HCGP] is filed under Section 438 Cr.P.C pra;I__ingv'\Lo.Ve.n1arge the petitioners on bail in the event of their .arrest in Cr.No.206/2010 of Chamarajanagtara V'"East 'Police Station, registered for the offences * _ Afpiinishable under Sections 143, 147, 447, 427 r/W. 149 _' 'o_f"I--PC and under Section 3(1][v] of SC/ST Act. This petition coming on for orders this day, the Court made the following: O R D E R
Petitioners are arrayed as accused Nos} Crime No.206/2010 registered for offences under Sections 143, 147, 447, "
also for an offence punishable Scheduled Castes and Scheduled Triioes of Atrocities} Act, 1989, Chra.In:Aarajanagar--Easrt§ Police.
They are seeking it
2. Heard-iallearnjed »'C..ou4nse!.._ fol: "petitioner and learned G_rJ»*err'i'in€;n't fPl.eari_er -for the State and I have been taken through" itnvestigation records. The investigation records would reveal that the disputev"betx2frfeen petitioners and first informant relates to _lth_e situate between the land of the first inforrnzalnit the adjacent landlords. It appears, the if lf_'petiti.oners are bent upon using the cart track and the l first informant had resisted the same by approaching different forums. my 1 , _ .\ &L__U_éQ'\ I
4. Considering nature of offences alleged against petitioners, punishment provided thereon, without going into further details, the direction sought for is for a limited period to enable petitioners to ~ bail before the jurisdictional Court;~~
5. In the result, I pass the Petition is accepted;.}"stitit$iie_rs ..,a::Ae":~i;V"grafited "
anticipatory bail, subject to c.ondliti'ons':lE 1] If petitioners J in Crime by East Police for 99 pplpi.ir1--i.siiable under Sections 143, 149 of IPC and also for an pffence'-l--ilpVu_nishable under section 3(1](v) of Castes and Scheduled Tribes of Atrocities) Act, 1989, they shall released on bail on their executing bonds for Na sum of Rs.25,000/-- each offering a surety for the likesum.
Petitioners shall not intimidate or tamper with C c::~¥/'\- '\.§\/"VL --~..
the prosecution witnesses.
fk'? V1
3) Petitioners, for the purpose of investigation, shall appear before the Investigating Officer, whenever called upon to do so.
4) This order would be operative for two months from toda}:~~Withi_i1 it petitioners shall seek svbéiil jurisdictional CourL;.._vi<'3'3:'1A s1ii:h__ '-.:ei;:_;efit';' "the "
learned Judge» of the-"ju.risdiction.AéiI'Court shall consider bailai ' _e_app1ii:git1§:n'Ii. ..Without being influe:r1ceci- by iobs,eifvat.ioris-_rnaiie in this order. hast; ' 9'