Karnataka High Court
Manu @ Manohar vs St, By Thirumalashettyhalli Police on 29 December, 2011
Author: V.Jagannathan
Bench: V.Jagannathan
aUERT % Ret FOURT OF KARNATAKAHIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH a & IN THE HIGH COURT OF KARNATAKA AT BANG ALORE DATED THIS THE 29% DAY OF DECEMBER 201 1 BEFORE a THE HON'BLE MR SU STICE VJAGANNATHAN CRIMINAL PETITION NO. 2.66 gi2011 1 BETWEEN: | | MANU @ MANOHAR S/O NARAYANASWAMY AGED ABOUT 22 YEARS R/ATHOSAKOTE GANAGALU VILLAGE. DODDAGADABRI POST BANGALORE RURAL DISTRICT . .PETITIONER (BY SRI. VAY RAJA. ARSU, ADV., FOR SMT N. PADMAVATH I, ADV. ) 4x: . . BY THIRUMALASHETTYHALL POLICE . . RESPONDENT
ay SRi. a. M. SREENIVASA REDDY, HCGP} * 439 This CriP. is filed under Section @38) Cr.P.c.
- praying to release the petitioner on bail in Crime » No.106/ 2009 (C.C.No.1099/ 2009) of Thirumalashettyhalli Police Station for the offence punishable under Sections 143, 147, 148, 504, 506, 302 t/w 149 of IPC. MH Clg. da Cs Ne Ear Koieed A TlQa-
RS WoNST OURT- GF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COUR a at iit RAKRMATAKA HIGH ¢ OR geet This CrLP. coming on for orders this dey, the Court made the following:-
Heard the learned counsel for the petitioner Shri | oe Raja Arsu, and Shri.G. M. Srinivasa Reddy, HCGP x poe k for the State in respect GOCE oD bail sought by Ese be PR as the petitioner who i is accused of. having committed the 9?
offence under 'Section 143, 147, 148, 504, 506, 302 read with Section 149 of IPC i iri 2 Cr, No.106/ 2609. 2 At "the outset the submission made by the learned counsel for the petitioner is that the accused | nes. 5 and 6 were. acquitted on trial and that the case = C.C.o.1009/ 2009 ended in acquittal and the ° Prosecution witness including the complainant did not
-- support the prosecution and therefore the Trial Court i : has opined that the prosecution has failed to prove the ~ case against the accused.
3. Having heard the HCGP for state and on a perusal of the judgment and order of the Trial Court in Coacsd OF SC >No. M1] Aolg fue C.C.No. 1099/2009 and also the order passed by this POURT OF KARNATAKAHIGH COURT. OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH "OUPT E | ( H { f | Court in Cl-P.No.5634/2011, I am of the view that the petitioner can be released on bail by impusing suitable condition.
4. In the result, petition i allowed and .
anticipatory bail is granted te the petitioner, subject to the following conditions: mo GQ} The pe liiorier - arrested im CAC. HASTY / 2064.
Nees 250) shall be released on bail Boe on executing: a personal bord for a a NN / - suri of Rs.25, 000} «, -, With one surety eS, y <8 for the Hkesum to the satisfaction of ue 7 the xating plcome keorrok Coon. ) They shall not tamper with the * prosecution evidence. | (iid : He shall mark his attendance before the concerned police station on every Saturday at any time between 10 a.m. and 5 p.m. oa we for.
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the * 4 7 assist shall investigation.
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