Anil Kumar T R S/O Late Rajanna vs State By K M Doddi Police on 25 August, 2010

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Karnataka High Court

Anil Kumar T R S/O Late Rajanna vs State By K M Doddi Police on 25 August, 2010

Bench: N.Ananda

IN THE HIGH comm or KARNATAKA AT BANGALORE
DATED THIS THE 25'1"" DAY or AUGUST 203.0 L
BEFORE 9  V' V'

THE HONBLE MR.JUSTIC.E.N. ANANDEX.  '

BETWEEN:
1. T .R.Anil Kumar
S/o. Late Rajanna
Aged about 24 years
R/a: Thore Bonimanahallyi--------- ._ .._
C.A.Kere I-Iobli, Maciéiiir Taluk  ..._ _ 
Mandya District.  '  K_  }  

2. Devaraju ~ 
S/o. Late i'='faCi'£I1a1'i; _   ~ _  ~
Aged about§ii)yeai*'s  4_  " 
R/ a: ;Hara1al'1sl£y Village-._ '  M »
C.A.Kere--i1fIob1i. 1V'iag1CiLi'i* Taluk  '
  '  i  
[By Sri V Sridhar ,_ .K. .1";A(iv_oc»:ite) _ 

. . .Pei;it1oners

AND: . . A    
State by K;-M.Dodd'i Poiice 
Rep. by State. Public' -Pro-seetitor
High: Court Bu1'1:11n'g' '

    .....   Respondent

' --ISTi'vVijay*i§ii1nar Majage, I-ICGP]

H 2 i"   is fileci under section 439 Cr.P.C., praying to

enlarge V. the-_. 'petitioners on bail in Crime No.195/2010 of
Doddi'Po1ice Station. Mandya District, registered for offences

 pu1'Iishab;]e under sections 143, 364.~[A] & 506 r/w 149 IPC.

This petition Coming on for orders this day, the Court made

i'  he following:

CRIMINAL PETITION No.36-33.47/2«o»1o-~   



ORDER

The petitioners are arrayed as accused 8 8: 1O4vi.n;"~Clri.me No.195/2010. registered for offences punishable _ 143, 364(A) & 506 r/w 1491130 They are in judic.ialV_Ac"usto:l:iy.._ V

2. The petitioners and other acepuselciglgarel kidnapped ﬁrst informant on 25.Q_5.20'1V'0_!and derii'ant!,lefiﬁ of Rs.9,28.{)00/-. The first got the fixed../delieisitﬂreceipt held by his mother with ijaya encashed to arrange payment of first informant namely Manu i\'ios. 1. 3 8: 8. These facts are borne"l:;y5:in.ves'Ligautioin recojrds. The investigation is still under ;.§rogress..j5 _

3. At' 'T.l'1iS. stage';".V'iiiie'reVfare no reasons to suspect the allegations madepiagainsxt petitioner No.1/accused No.8.=So far as petitioner N072/accnlsetl No.10 is concerned. allegations against areV"4tliat°l2re'had given information about movements of first inforinant.to"I.oti1er accused. However, there is no material to hold that petitioner No.2/amused No.10 has given information to if .. faeiiitatell the other accused to kidnap the first informant. There is kngollprima facie case against petitioner No.2/ accused No.10. K\9_ , . ﬁn»

4. Therefore, the petition is accepted in part. The petition as it relates to petitioner No.1 / accused No.8 is dismissed. The petition as it relates to petitioner No.2/accused No.10 ,1"

Petitioner No.2/accused No.10 is released on bai£_,:

following Conciitions:-

not 9 I. Petitioner No.2/accused No.10 iishaf._ie5teetite_:AAa-.l;)ond'i_i:fer sum of Rs.5().0O0/~ :Rupé¢s...1§'i£ty "l"rioVt1sand'Vo'nl1y}..anci_§5ha1i v offer a surety for the Iii{e._sum to" ~tiiee--sati'sfaction of jurisdictional Couaig.

11. Petitioner No.2/acouwsed 1:0 __shafil '1;ot intimidate or tamper with-proseeiitioniwitnessesriV'_ 'V 2 I11. Petitioner No.2/aeeue;e_d;.~_No§"i0 zér%i'11af.]?y"'aitend the Court. ~ "

sag §i1d§§ Sm; .....

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