Sheik Javeed vs State Of Karnataka on 29 September, 2010

[Cites 10, Cited by 0]

Karnataka High Court

Sheik Javeed vs State Of Karnataka on 29 September, 2010

Bench: N.Ananda

IN THE HIGH COURT or KARNATAKA AT BANGALORE
DATED THIS THE 29th DAY or SEDTEMEEI-E2010 
BEFORE V
THE HONBLE MRJUSTICE N.ANANDA:.:l..l' if '- 'T '
CRIMINAL PETITION No,g;;4g76/2o'1o'1i'   '
BETWEEN: V d it  l 4

Sheik Javeed

S / 0 Abdul bashid
Aged about 22 years
R/of Razak Palya
Bagalur   -_  ,   

Bangalore. ' ' _r 'A       , .. PETITIONER
(By Sri.Hasmath Pasha, A;.dv.)' ' '~ 

AND:

State of  ll'-:;,__ _

By Bagalur Poliee_v  _  .

Bangalore C1'-jty. V "  *   ' ' .. RESPONDENT

(By Sri.Vijayal§ii mar 

:C11'iminallll5"eti'tior1 is ﬁled under Section 439 Cr.P.C.

 praying to enlarge the petitioner on bail in crime No. 142 / 2009
'of Baga1A1ir.gPo1ieoe Station. Bangalore city, which is pending in

Sl;'C.l\'-lo.160]'2,O1VQ~or1 the file of Fast Track Court--I Sessions,
Bangalore Ruthie" District, Bangalore, for the offences P/U/S

 _ 186. 353, ,.3'32..«3o7 R/w Sec.34 of EPC.

 so loetition coming on for orders this day, the Court

= .  grliadeihe following:



2
O R D E R

Petitioner is arrayed as accused No.5 in Crime No. 142/2009 registered for offences punishable under Sections 186, 353, 332, 307 read with Section 34 of IPC and also tor an offence punishable under Section 25 of the Indian ~ 3

2. I have heard Sriiiasmath Pasha, learn_ed..v:Co1insel for it the petitioner and SIi.Vijayaki?§iIlrilar" ._Majage:,_"

Government Pleader and I have investigation papers, which woulil""iFeveal'--thatr _li;he"1.gpletitionerll and other accused were kidxnappiingi girls lintwo vehicles. They were intercepted by anqia:,":ha--:_ time, petitioner is alleged to have ass'aultedl with long.

3. woundr'ccrtifi.clates.~ relating to injuries inflicted on Police o_fficials'<viz.,ljI;:1I'inath"liand Faqmddeen would reveal that theyisiifferedlabrasions and the wound certificate relating 'into gANagara}ii',---.Police Inspector would reveal that he had suffered a cr*.;i;$":l1ai'injury.

4» the case registered against the petitioner in Crime '~l§\§oArE'>;4'F*/2009 for offences punishable under Sections 364--A, __ $3935 and 332 of IPC, the petitioner has been released on bail.

5. In this case, charge sheet has been ﬁled. Petitioner is not required for investigation. Therefore. considering' the nature of allegations made against petitioner and provided thereon, detention of petitioner .

investigation would be a measure of punishment.' " ---ii _ In the result. I pass the following .ord_er:

The petition is accepted. released on bail, subject to following i' It A it I. The petitioner shall a sum of Rs.50,00(}_] the like sum to the satisfactitsn ofjtirisdictioxialﬁourt. H. p.et1tionr&i*-.,'shail._:'not 'intimidate or tamper with prosecution vVVitnesses'.j.

"Ill. J:_'jIa'i1e:g_petitionerl shailvregularly attend the Court. sal' '§u.5.ge :2'

Unlock Advanced Research with PRISMAI

Karnataka High Court