Ravi @ Tiles Ravi vs State By Rajagopalnagar Police Station on 10 September, 2013

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Karnataka High Court

Ravi @ Tiles Ravi vs State By Rajagopalnagar Police Station on 10 September, 2013

Bench: N. Ananda

                                              Crl P 5437/2013

                             1

IN THE HIGH COURT OF KARNATAKA AT BANGALORE

  DATED THIS THE 10TH DAY OF SEPTEMBER 2013

                         BEFORE

         THE HON'BLE MR. JUSTICE N. ANANDA

           CRIMINAL PETITION No.5437/2013

BETWEEN:

Ravi @ Tiles Ravi,
S/o Huche Gowdha,
Aged about 32 years,
R/at Pipeline Road,
Sunkadakatte,
Bangalore-560 091.
                                                 Petitioner
(By Sri H.V.Harish, Adv.)

AND:

State by Rajagopalnagar Police
Station and CCB Police,
Bangalore-560 052.
                                              Respondent
       (By Sri Vijay Kumar Majage, HCGP)

       This criminal petition is filed under Section 439 of
the Code of Criminal Procedure praying to release the
petitioner on bail in Cr.No.339/2013 of Rajagopalnagar
P.S. Bangalore City, for the offences punishable under
Sections 399, 402 of the Indian Penal Code.

     This petition coming on for Orders this day, the
Court made the following:
                                             Crl P 5437/2013

                            2


                         ORDER

Petitioner/accused No.1 is seeking bail on the ground of parity. The learned counsel for petitioner submits that accused No.2 has been granted bail in Crl.P.No.4764/2013 dated 06.08.2013. The allegations made against petitioner and accused No.2 are similar.

2. The learned Government Advocate has made available the criminal antecedents of petitioner and has furnished the list of cases and nature of offences in which petitioner is involved. The same is extracted hereunder:

Sl. Police Station Crime No. Sections No. 1 Kamakshipalya 280/2002 143, 147, 148, Police Station 307 r/w 149 IPC 2 Kamakshipalya 267/2003 143, 147, 148, Police Station 302 r/w 149 IPC 3 Kamakshipalya 179/2006 323, 506(B) IPC Police Station 4 Kamakshipalya 192/2006 399, 402 IPC Police Station 5 Kamakshipalya 17/2010 323, 506 IPC Police Station 6 Kamakshipalya 486/2010 307 IPC Police Station 7 Kamakshipalya 603/2011 399, 402 IPC Police Station Crl P 5437/2013 3 8 Kamakshipalya 765/2011 2, 5, 7 of Arms Act Police Station 9 Kamakshipalya 427/2011 399, 402 IPC Police Station 10 Thavarekere 125/2007 302 IPC Police Station 11 Thavarekere 07/2013 399, 402 IPC Police Station 12 Rajagopalnagar 283/2006 143, 147, 148, Police Station 302 r/w 149 IPC 13 Rajagopalnagar 482/2008 324, 427, 506 IPC Police Station 14 Rajagopalnagar 443/2009 143, 147, 148, Police Station 427, 353 r/w 149 IPC 15 Rajagopalnagar 444/2009 143, 147, 148, Police Station 427, 506B r/w 149 IPC 16 Rajagopalnagar 448/2010 399, 402 IPC Police Station 17 Rajagopalnagar 210/2011 110 (E & G) Cr.P.C Police Station 18 Rajagopalnagar 373/2011 110 (E & G) Cr.P.C Police Station 19 Rajagopalnagar 339/20013 399,402 IPC Police Station

3. The petitioner has criminal antecedents. Therefore, at this stage, petitioner cannot be enlarged on bail. The petition is dismissed.

Sd/-

JUDGE kcm

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