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High CourtsSingle Bench(2011) 11 KAR CK 0065

Mahesha @ Ravi @ Kumara vs The State of Karnataka

Karnataka High Court · Decided on 4 November 2011

HON’BLE JUDGES
B.V. Pinto, J
RESULT
Allowed
CASE NUMBER
Criminal P. No. 5615 of 2011
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Judgment

7 paragraphs · 221 words

B.V. Pinto

1.

This petition is filed seeking bail in Crime No. 269/2008 of Holalkere Police Station registered on. 11.09.2008 for the offences under Sections 457 and 380 IPC.

2.

Heard Sri R.B. Deshpande, learned Counsel for the petitioner and Sri Vijaya Kumar Majage, learned HCGP for the respondent State.

3, Learned Counsel for the petitioner submits that the petitioner was earlier released on bail but could not comply with the conditions of bail and remained absent before the Court which resulted in issuance of the warrant against him. The petitioner was arrested and produced before the Court where after, the learned Magistrate rejected his bail application. Learned Sessions Judge also rejected the application for bail. Hence, this petition.

4.

Learned HCGP opposes the bail application and prays for dismissal of the petition.

5.

I have gone through the materials on record. Learned Counsel for the petitioner submits that the petitioner would be regular before the Court in future. However, having regard to the fact that the petitioner is not involved in any other case, the petitioner is entitled for bail. Hence the petition is allowed on the following condition:-

a. The petitioner is directed to be released on bail on his executing a bond for Rs. 25,000/- with one surety for the likesum to the satisfaction of the Court below.