Chandra and Vinay Kumar vs State of Karnataka

K.N. Keshavanarayana, J.—The petitioners have been arraigned as accused Nos. 2 and 3 in Crime No. 337/2012 of Nelamangala Police Station registered for the offences punishable under Sections 399 and 402 IPC. According to the case of the prosecution, these petitioners along with others were apprehended by PSI Nelamangala Town Police Station and his staff at about 10.30 p.m. on 4.11.2012 while all of them had made preparations for committing dacoity. It is brought to the notice of this court that accused No. 4 in the case has already been ordered to be enlarged on bail by this Court in Crl.P. No. 7304/12. The petitioners stand on the same footing as that of accused No. 4. Therefore, the petitioners are also entitled to be released on bail. Hence, the petitioner is entitled for the relief of bail.

Hence the petition is allowed. The petitioners are ordered to be enlarged on bail in connection with the case in Crime No. 337/2012 of Nelamangala Police Station on his executing a personal bond for Rs. 50,000/- with two sureties for the like sum to the satisfaction of the jurisdictional Magistrate and subject to further conditions that,

(i) The petitioners shall not tamper or terrorise with the prosecution witnesses in any manner;

(ii) The petitioners shall appear before the Investigating Officer as and when required and co-operate with the investigation of the case;

(iii) The petitioners shall not indulge in any acts similar to the one alleged against them;

(iv) The petitioners shall not go out of the jurisdiction of the Court of Sessions without express permission thereof.

(v) The petitioners shall mark their attendance in the respondent-Police Station on every 10th and 25th of each calendar month till the disposal of the case.