Khalid vs State Of Karnataka

H.P. Sandesh, J

This petition is filed under Section 439 of Cr.P.C. seeking regular bail of the petitioner in Crime No.242/2021 of K.R.Puram Police Station,

Bengaluru, for the offences punishable under Sections 406, 420, 427 and 379 read with Section 34 of IPC.

Heard the learned counsel for the petitioner and the learned High Court Government Pleader appearing for the State.

The factual matrix of the case is that this petitioner as well as Amir Khan both indulged in drawing money using screw driver and other devices

drawn an amount of Rs.42,500/- from ATM and petitioner was apprehended on 20.08.2021.

Learned counsel for the petitioner submits that the investigation is already completed and charge sheet is filed and no other criminal antecedents

against this petitioner and considering the gravity of offence, he may be enlarged on bail.

Per contra, learned HCGP for State submits that an amount Rs.42,500/- has been recovered at the instance of this petitioner and said amount was

stolen from the ATM and when the recovery is made at the instance of this petitioner it is not a fit case for granting bail.

Having heard the learned counsel for petitioner and learned HCGP and also taking note of the gravity of the offence, an amount of Rs.42,500/- is

recovered from this petitioner and no other criminal antecedents against this petitioner and also he was apprehended on 20.08.2021 and almost he is in

custody from last five months and investigation is completed and charge sheet filed and no need of custodial trial.

In view of the discussions made above, I pass the following:

ORDER

The petition is allowed. Consequently, the petitioner/accused No.1 shall be released on bail in connection with Crime No.242/2021 of K.R.Puram

Police

Station, Bengaluru, registered for the offences punishable under Sections 406, 420, 427 and 379 read with Section 34 of IPC subject to the following

conditions:

(i) The petitioner shall execute his personal bond for a sum of Rs.50,000/- (Rupees Fifty Thousand only) with two sureties for the like-sum to the

satisfaction of the jurisdictional Court.

(ii) The petitioner shall not indulge in tampering the prosecution witnesses.

(iii) The petitioner shall appear before the jurisdictional Court on all the future hearing dates, unless exempted by the Court for any genuine cause.

(iv) The petitioner shall not leave the jurisdiction of the Trial Court without prior permission of the Court till the case registered against him is disposed

of.