Mohmmad Ali and Abdul Malik vs State of Karnataka

A.S. Pachhapure, J.—The facts in brief reveal that the Petitioners are accused Nos. 1 and 2 and they have been arrested for having been committed the offences punishable under Sections 279, 337, 427, 353, 332 and 307 read with. 34 IPC.

The similarly placed accused Nos. 3 and 4 have been already released on bail and the sum and substance of the allegations are that the Petitioners and other accused said to have proceeded in the car and did not stop the same despite the signal by the Police and then threatened the Police. In Such circumstances, a complaint came to be registered for the aforesaid offences.

Taking into consideration the nature of the offences, punishment provided and the fact that the accused Nos. 3 and 4, who were also the inmates or the car have been released on bail, I am of the opinion, that the Petitioners are also entitled to bail sought for.

In the result, the petition is allowed. The Petitioners are ordered to be released on bail, on their executing a personal bond for a sum of Rs. 25,000-00 each with two solvent sureties each for the like sum to the satisfaction of the Magistrate with further following conditions:

1) The Petitioners shall be made available for interrogation by a police officer as and when they are required.

2) They shall not, directly or indirectly, make any inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade him from disclosing such facts to the Court or to any police officer.

3) They shall attend the Court as and when directed.