Karnataka High Court
State Of Karnataka vs B L Mahendra on 26 September, 2013
Author: N.Ananda
Bench: N.Ananda
1
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 26TH DAY OF SEPTEMBER 2013
BEFORE
THE HON'BLE MR.JUSTICE N.ANANDA
CRIMINAL PETITION No.5081/2013
BETWEEN:
STATE OF KARNATAKA
HEBBAGODI POLICE
BANGALORE-562106. ... PETITIONER
(BY SRI VIJAYAKUMAR MAJAGE, HCGP)
AND:
1. B L MAHENDRA
S/O B LINGAPPA
AGED ABOUT 25 YEARS
2. B L MADHUSUDAN
S/O B LINGAPPA
AGED ABOUT 23 YEARS
BOTH ARE R/AT BOMMASANDRA
ANEKAL TALUK
BANGALORE DISTRICT - 562 106. ... RESPONDENTS
THIS PETITION IS FILED UNDER SECTION 439(2) CR.P.C.,
PRAYING TO CANCEL THE BAIL GRANTED TO THE ACCUSED-
RESPONDENTS BY THE COURT OF THE SESSIONS JUDGE,
FAST TRACK COURT-II, BANGALORE RURAL DISTRICT & ETC.
THIS PETITION COMING ON FOR ORDERS THIS DAY, THE
COURT MADE THE FOLLOWING:
2
ORDER
Heard the learned Government Advocate for the State.
2. If more incriminating circumstances are brought on record after the final report is filed, the prosecution is at liberty to move the Sessions Court for cancellation of bail.
3. The petition is dismissed with these observations.
Sd/-
JUDGE Np/-