Gururaj @ Guru S/O. Venkatesh vs State Of Karnataka By Bytarayanapura Ps on 7 July, 2009

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Karnataka High Court

Gururaj @ Guru S/O. Venkatesh vs State Of Karnataka By Bytarayanapura Ps on 7 July, 2009

Bench: Subhash B.Adi

 ;>U13L;c" PROESECUTEOR)

IN THE HIGH COURT OF KARRATAKA AT BANGALORE
DATED THIS THE 773 DAY OF JULY, 2009

BEFORE

THE HOIWBLE MR.JUS'I'ICE SUBHASH m;13;«    _

CRIMINAL PETITION NO.2744l2()£)9   

 1

GURURAJ @ GURU
3/o. VENKATESH,

AGED ABOUT 19 YEARS,

R/A NEAR RAILWAY GATE,

gamma sw WINES,  . 
PANTHARPALYA, NAYANDAHAISLI, 5
BANGALORE - 560 039. -- * --. *
{NOW IN JUDICIAL CUSTODY ._
CENTRAL pmsorsx BAl?IGALORE}'* . 

.. . PETITIONER

2: .(;3yi_ _é§;j.1»iI'1:%:;R;§i§£ACHAN1 3f2A, ABV}
AXE:

STATE OF KAREJATAKA   '  
BY BYTAEAYANAPU RA POLICE
..EREP. BY-;»:,EA:?:z~§E£> STATE ____ _. «

 RESPONDENT

«A  én'.B.BALAKR1sHNA, HCGP)

THis..c§R_L.r>F1LED U,/S439 cm-'>.c m THE ADVOCATE FOR

 EETIHOPJER PRAYING THAT THIS HUMBLE COURT MAY BE
.1 f"L§$aS£.'D._TO ENLARGE THE §'E'I'R. ON BAIL IN CRIME NO:
 115532097 0? BYATARAYANAPURA POLICE STATION, BANGALORE,

WHICH IS" REGISTERED FOR THE OFFENCES F'/U/S 302, 392 R',/W

V' 34' ompc. NOW PENDING FOR TRIAL W S.C.NG: 1157/200? on
'£'§i'i.~':~F'1'La 09' PR}... cm' CIVIL SESSIONS JUDGE, BANGALORE.

THIS PETETION COMING ON FOR QRDERS THIS BAY, THE

  COURT MADE THE FOLLQWING:



ORDER

Petitioner is accused No.3 in Crime 110.363/2097 registered on 9.7.2007 by Bytarayanapura wlice, _J£':e_ﬁgei}ore City, for an oﬁence punishable under Secﬁon 302 A.

2. 011 9.7.2007 at about 8.20 ¢'.-z:;'I'I'1'; ' noticed the dead body of the lady regard, case was registered andeovesﬁgoﬁon' the course of investiga1:ion;_,. accueec:{:f!o§LAwae éormsteii and in his statement he reveaIet3£"»the petitioner and accordingly, this peeeoner is' amjstgd; 1 "

3. Case is": evidence. Petitziqner has been in ju:iioi'2Je.v.A:tj;us§$éiy éigoe 1o."a:2oo7 and charge is not framed. petitioner could be enlarged on -

V' . A4'; tliewoetition is allowed. The petitioner is "on: to following conditions:

eL}.._4 'i'heV.1§e'fiﬁoner shall execute personal bond for V Rs.2£§,O0O/~ with one surety for the iikesum V * .g.f;1moi1nt to the saﬁsf.-action of the Court.

'{3} ' The petitioner shall not tamper with the { prosecution Witnesses or the materiai evidence;

a$i.;vt§L C) The petitioner shall appear before: the Caurt regularly.

Sd/-

Judge' *AP/ ~

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