Karnataka High Court
C Muddaiah vs State Of Karnataka on 10 September, 2013
Author: N.Ananda
Bench: N. Ananda
Crl P 5371/2013
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.5371/2013
BETWEEN:
C. Muddaiah,
Aged about 69 years,
S/o late Channamallaiah,
Doddinduvadi Grama,
Kollegala Taluk-571 440.
Petitioner
(By Sri P. Nataraju, Adv.)
AND:
State of Karnataka,
By Excise Sub-Inspector,
Kollegala Division, Kollegala.
Represented by State Public Prosecutor,
High Court Building,
Bangalore-560 001.
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.3/2013 of Kollegal Division,
Kollegal, for the offences punishable under Sections 32
and 34 of the Karnataka Excise Act.
This petition coming on for Orders this day, the
Court made the following:
Crl P 5371/2013
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ORDER
The petitioner is arrayed as accused in Crime No.3/2013 registered for offences punishable under Sections 32 and 34 of the Karnataka Excise Act.
2. The petitioner is in judicial custody. The learned trial Judge has declined to grant bail to petitioner on the ground that cases involving similar type of offences are pending against petitioner, without stating details of cases. The detention of petitioner pending investigation and submission of final report will not serve any useful purpose.
3. Having regard to nature of offences and maximum punishment provided therein, I pass the following order:
ORDER The petition is accepted. The petitioner is released on bail, subject to following conditions:-
I. The petitioner shall execute a bond for a sum of Rs.50,000/- (Rupees fifty thousand only) and shall Crl P 5371/2013 3 offer surety for the like sum to the satisfaction of jurisdictional Court.
II. The petitioner shall not intimidate or tamper with prosecution witnesses.
III. The petitioner shall regularly attend the Court.
Sd/-
JUDGE kcm