Harish @ Nellutla Harish vs State Of Karnataka

Suraj Govindara, J

The petitioner is arrayed as accused No.3 in Crime No.222/2022 registered by the Byatarayanapura Police Station for offences under Sections 364A, 384, 419, 506 and 149 of the IPC, which is now pending before the Learned Principal City Civil and Sessions Judge, Bengaluru in SC No.131/2023.

Learned counsel for the petitioner submits that accused Nos.1 and 2 are already on bail. The petitioner/appellant’s apprehension is that he would be arrested in the matter. The submission is that there is no particular overt act which has been alleged against the petitioner. The allegations are more particularly made against accused No.1, who is already on bail.

In that view of the matter, considering parity, I am of the considered opinion that the above petition is required to be allowed and in the event of the petitioner being arrested, he may be released on bail in Crime No.222/2022, subject to the following conditions.

ORDER

The anticipatory bail petition filed under Section 438 of Cr.P.C. is allowed. The petitioner is ordered to be released on bail in the event of his arrest in Crl.Misc.No.7334/2024 pending on the file of the Principal City Civil and Sessions Judge, Bengaluru on the following conditions:

i. The petitioner shall appear and surrender before the Principal City Civil and Sessions Judge, Bengaluru within ten days from the date of receipt of the certified copy of this order and shall furnish a personal bond for a sum of Rs.50,000/- with a surety for the likesum to the satisfaction of the said court.

ii. The petitioner shall appear before the trial Court regularly on the appointed dates;

iii. The petitioner shall furnish list of movable and immovable property held by him to the said Court.

iv. The petitioner shall not tamper with evidence or cause any threat to any of the prosecution witness/s in any manner.

v. The Petitioner shall co-operate with the completion of the investigation as expeditiously as possible.