Balaji vs State of Karnataka

V. Jagannathan

Heard learned counsel for the petitioner and learned HCGP for the respondent-State. The petitioner is one of the accused against whom, a case is registered in Cr. No. 160/11 for the offences punishable under Sections 380 and 420 of IPC.

Submission. of the petitioner''s counsel is that the petitioner has been released on bail by this Court in other cases and secondly, in respect of the present incident, no recovery said to have been effected from this petitioner and. that apart, petitioner is also heart patient requiring treatment. Order granting bail is also produced for my perusal.

Having thus heard the petitioner''s counsel and learned HCGP submitting that this petitioner is involved in number of cases as well, taking note of the nature of the offences alleged and petitioner being in custody for more than one year, and the offences being triable by the Magistrate, taking these into account, petitioner can be released on bail by imposing conditions. Hence, I pass the following order:-

Petition is allowed arid bail is granted to the petitioner, subject to the following conditions:-

(i) Petitioner shall he released on bail on his executing a personal bond for a sum of Rs. 3,000/- with two solvent local sureties for the likesum to the satisfaction of the trial court.

(ii) He shall not camper any of the prosecution witnesses.

(iii) He shall not give threat to the witnesses in any manner.

(iv) He shall not involve himself in the offence of like nature in future.

(v) He shall attend the court on all dates of hearing.

(vi) He shall mark his attendance before the jurisdictional police station in regard to the present crime on 30th day of every month at any time between 10 a.m. and 5 p.m.

In the event of violation of the aforementioned bail conditions, the prosecution is at liberty to move for cancellation bail.

This order of granting bail shall not come in the way of the petitioner being kept in custody in connection with other cases.