Karnataka High Court
R Yellappa vs State By Audugodi Police Station on 14 June, 2010
Author: Subhash B.Adi
Bench: Subhash B.Adi
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 14m DAY OF JUNE 2;O'I'GI.'_~;..I[f $7 _
BEFORE V
THE HON'BLE MRJUSTICE:=IsUEIIASII:B.ADI
CRIMINAL PETITIdN--..NO.2'6C')'8/20'3v'OA{fl=...
BETWEEN F' J . T' J
R YELLAPPA
S/ORAMA - _ I
AGED ABOUT 34 YEARSIs'"°' I
R/AT NO.7, C CROSS,' I I\}ff_AI:"\E;'
SHAKTHIVEL NA'G_A'RA;; I .1; v A
VINAYAKANAGAP-¥L'_ I
BANGALORE: PETITIONER
(BY sRI.v"-ENI«{ "1'ESi§1"
AND:
IAGTATEEIIAIIDLIGODI POLICE STATION
R'EPRE_SENTaED' BYSTATE PUBLIC
PROSE£LjUT'OR._ -
I A HIGH COURT COIVIPLEX,
BANGALORE). 'E " RESPONDENT
, If SRJ_.zB. BALAKRISHNA. I-ICGPI CRLP FILED U /3439 Cr.P.C BY THE A1)VocA'T_EE.EoR THE PETITIONER PRAYING THAT THIS HON'BL.EV..§"O?j'RT MAY BE PLEASED To ENLARGE THE PETR.;§._ CN;VBAiL.'"_1N= cR.No.39/:0 OF AUDUGODI P,S.~ ..,BAI§TC:ALCi?.E WHICH IS REGD. FOR THE OEEENEE 1;)/H'/S,/V 363 CRIMINAL PETITEON COMf"N:§}» ON AGREEEVRVS THIS DAY, THE COURT MADE THE FO'LLVQWi-»N.G: ' "
Petitioner,' if in' Crime No.39/2010 registerecipn Police. Bangalore City for the 0ffénEe.sVp--1,H*1i»$h_éib.1:;§"~H.:1der Sections 364, 302 read with Section 34{'i)f 1PC..;-- A V T'I"%fij1i;t;'e4VVtjniinvestigation have filed Charge sheet. gay;
1'
3. Learned counsel for the petitioner sL1bmit.s that ae_eused No.2 has been granted bail by this Court in Criminéil'Pletiiioii No.2584/2010 on 2-6-2010.
4. it is the case of the Pros>eeutioln__ chargfiwsheet material, based alleged to have been ll,lelec'i;zllsed No:-3.2 and 3 have been arrested. l l
5. Consid'eri,n_g. th'éi§:igra1*3t'of ba'ilVin"lrespect of accused No.2. accused No.3 'aisoll ~&%i2'L9':.I1iCl.'l'0.I.)ll"the same footing, hence this petitioneif {aceusled No_.3A}.vilsa'.lso entitled for grant. of bail. A»e§:ord.ingly;"--.tl1e oetition is allowed. Petitioner is in oiilfiaillsubject to following conditions:
3] The petitioner shall execute a personail bo_rid:"foi1<._ Rs.25,000/-- with one surety for the _ the satisfaction of the Court.
b] The petitioner shall not':
prosecution witnesses or the material ee*§'lidenee;:'; it C) The petitioner shall aippe':_ir"'hAefore"the./§Court regularly.
JUDGE mpk/--*