Sri P Thangaraju vs State Of Karnataka on 2 November, 2012

[Cites 3, Cited by 1]

Karnataka High Court

Sri P Thangaraju vs State Of Karnataka on 2 November, 2012

Bench: H.N. Nagamohan Das

                           1
IN THE HIGH COURT OF KARNATAKA AT BANGALORE

  DATED THIS THE 02ND DAY OF NOVEMBER, 2012

                       BEFORE

 THE HON'BLE MR. JUSTICE H.N. NAGAMOHAN DAS

       CRIMINAL PETITION No.6000 OF 2012

BETWEEN

SRI P THANGARAJU
S/O SRI PICHHAI, 33 YRS.
R/A NO.48, 6TH CROSS
KAREEM SAB LAYOUT
NEAR KONIKA GARMENTS
HEGGANAHALLI,
BANGALORE-560 058

                                     ... PETITIONER
(BY SRI.R B SADASIVAPPA, ADV.,)

AND

STATE OF KARNATAKA
BY PEENYA POLICE STATION
BANGALORE
REP. BY LEARNED PUBLIC PROSECUTOR
HIGH COURT BUILDING
BANGALORE-560001

                                    ... RESPONDENT
(BY SRI.SRINIVASA REDDY, HCGP.,)

     CRL.P FILED U/S.439 CR.P.C BY THE ADVOCATE
FOR THE PETITIONER PRAYING THAT THIS HON'BLE
COURT MAY BE PLEASED TO ENLARGE THE PETITIONER
ON BAIL IN CR. NO.498/2012 OF PEENYA P.S.,
BANGALORE CITY, FOR THE OFFENCE P/U/S 394,302 OF
IPC.
                               2


     THIS CRIMINAL PETITION COMING ON FOR ORDERS
THIS DAY, THE COURT MADE THE FOLLOWING:

                           ORDER

Petitioner is accused No.4 in Crime No.498/2012 for the offences punishable under Sections 394 and 302 IPC. Investigation is completed and charge sheet is filed.

2. The main allegations are against accused Nos.1 to 3 and 5. The only allegation against the petitioner is that he instigated the other accused and has received the stolen iron from other accused. There are no circumstances warranting the continuance of the petitioner in custody.

3. For the reasons stated above, the following:

ORDER The petition is hereby allowed. The petitioner is enlarged on bail on the following conditions:-

i) The petitioner shall execute a personal bond for a sum of Rs.50,000/- (Rupees 3 Fifty Thousand only) with a local solvent surety for the likesum to the satisfaction of the Trial Court.

ii) On all hearing dates, the petitioner shall appear before the trial Court.

iii) The petitioner shall not in any manner tamper with the prosecution witnesses.

Violation of any one of the conditions above will result in cancellation of bail order. Ordered accordingly.

Sd/-

JUDGE GH

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