Maruthi vs State of Karnataka

V. Jagannathan, J.—Heard both sides in respect of bail sought by the Petitioner who is accused No. 4 in Cr. No. 504/10 for the offences punishable u/s 302, 201, 143 & 120B r/w 149 of IPC.

Submission of the Petitioner''s Counsel is that, the only allegation against the Petitioner is that, he and accused No. 5 said to have kept vigil and transported the dead body after the other accused persons committed the offence of murder of the deceased Jagadish on 14.05.2010. Further submission made is that this Court has granted bail to accused No. 5 who is similarly placed in Crl. P. No. 3210/10 and therefore, this Petitioner also be granted the same relief.

Submission of the learned Addl. SPP for the State is that this Petitioner and accused No. 5 kept vigil over the place and also assisted the other accused persons and the dead body of Jagadish being transported.

Taking notes of the above submissions made and this Court having granted hail to accused No. 5 who is similarly placed as that of this Petitioner, I am of the view that Petitioner on the same grounds can be released on bail by imposing conditions to safeguard the prosecution interest.

In the result, petition is allowed and bail is granted to the Petitioner, subject to the following conditions:

(i) Petitioner shall be released on bail on his executing a personal bond for a sum of Rs. 25,000/- with two sureties for the likesum to the satisfaction of the trial court.

(ii) He shall not tamper or attempt to temper any of the prosecution witnesses,

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

(iv) He shall attend the Court regularly on all dates of hearing.

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

(vi) He shall mark his attendance before the concerned police station on every Saturday between 10 a.m. and 5 p.m.