Karnataka High Court
Mahesh vs State Of Karnataka on 15 April, 2013
Author: H N Nagamohan Das
Bench: H.N. Nagamohan Das
1
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 15TH DAY OF APRIL, 2013
BEFORE
THE HON'BLE MR. JUSTICE H.N. NAGAMOHAN DAS
CRIMINAL PETITION No. 1129/2013
BETWEEN :
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MAHESH
AGED 30 YEARS
S/O. KRISHNAPPA
ALUR VILLAGE & POST
SANIVARA SANTHE HOBLI
KODAGU DIST. 571 218
KARNATAKA. ... PETITIONER
(By Sri. C.C. POOVAIAH, ADV.)
AND :
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STATE OF KARNATAKA
BY R.T. NAGAR POLICE
BANGALORE - 560 027. ... RESPONDENT
(By Sri. S. DORERAJU, SPP)
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THIS CRIMINAL PETITION IS FILED UNDER SECTION
439 Cr.P.C. WITH A PRAYER TO ENLARGE THE PETITIONER
2
ON BAIL IN Cr. No. 212/2012 OF THE R.T. NAGAR POLICE
STATION AND ETC.
THIS CRIMINAL PETITION COMING ON FOR ORDERS
THIS DAY, THE COURT PASSED THE FOLLOWING;
ORDER
Petitioner is accused No. 5 in crime No. 212/2012 for the offences punishable under Section 395, 397, 307 IPC read with Section 23 and 28 of the Arms Act. Investigation is completed and charge sheet is filed. Learned SPP brought to my notice that the petitioner is involved in crime Nos. 219/2008, 476/2009, 433/2010 and 387/2010 for similar offences and also for the offences punishable under Section 307 and 302 IPC. Having regard to the history of the petitioner I am of the considered opinion that he is not entitled for bail. However, the Fast Track Court before whom the matter is pending is hereby directed to expedite the matter and to dispose the entire case within a time frame of six months from today.
Sd/-
JUDGE.
LRS.