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Judgment
Heard the learned counsel appearing for the petitioner/accused and the learned High Court Government Pleader appearing for the respondent.
The respondent-police charge sheeted the petitioner (A-7) and eight others in Cr.No.162/2016 in respect of the offence punishable under sections 143, 147, 146, 148, 341, 324, 307, 302 r/w section 149 of IPC.
The allegation is, on the night of 29.8.2016, the accused persons attempted to finish of CW-5 with lethal weapons. They broke open the door of the room in a construction site where CW-5 and his friends CWs 1 to 4 were hiding. While the deceased attempted to escape by sliding down a sanitary pipe, he was pushed down. Specific role attributed to this petitioner is, he assaulted CW-2 with a club. A-9, whose complicity in the alleged offence is on similar line with this petitioner, is enlarged on bail by the order of this court in Crl.P.No.9738/2016 dated 4.1.2017. In the given circumstance, there is no impediment to allow the petition.
The petition is allowed.
The petitioner is enlarged on bail in Crime No.162/2016 registered by the Airport Police Station, Bengaluru City, on his executing a self bond for a sum of Rs.2,00,000/- (Rupees Two Lakhs Only) with two local sureties for the likesum. Out of two sureties, one must be any adult male member of his family, who will also undertake to the concerned Court about the good and proper conduct of the petitioner during the trial, subject to the following conditions:
(i) He shall attend the Court regularly on all hearing dates.
(ii) He shall not threaten or prevail upon the prosecution witnesses;
The concerned Court while accepting the surety Bonds shall examine the original documents pertaining to the properties of the sureties and so also their identity card/ Aadhaar Card.