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High CourtsSingle Bench(2012) 08 KAR CK 0233

Ramappa @ Shunti Ramappa and Others vs The State of Karnataka

Karnataka High Court · Decided on 13 August 2012

HON’BLE JUDGES
V. Jagannathan, J
RESULT
Dismissed
CASE NUMBER
Criminal P. No''s. 4608 / 2012
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Judgment

14 paragraphs · 375 words

V. Jagannathan

1.

The petitioners seek bail following the case having been registered against them and others in Cr. No. 63/2012 in respect of the offences punishable under Sections 143, 144, 147, 148, 114, 323, 324, 504, 506, 307, 302 r/w 149 of IPC. Having regard to the submission made by the learned counsel for the petitioners and the learned Government Pleader for the respondent-State, the accused persons, barring women, said to have assaulted the deceased with weapons on 24.3.12 and the overt acts also being mentioned in respect of each one of the accused excepting the women, in my view, the women in question can be released on bail as there are no overt acts alleged against them. Hence the following order is passed.

In Crl. P. No. 4608/12 petitioners 7 and 8 can be granted bail and the others are concerned, their petition is rejected.

1.

Petitioners 7 and 8 shall be released on bail on each of them furnishing personal bond for Rs. 50,000/- with two sureties for the likesum to the satisfaction of the trial court.

2.

They shall not tamper with the evidence and shall not give threat to the witnesses in any manner.

3.

They shall not hamper the investigation.

4.

They shall mark their attendance before the concerned police station on the 15th and 30th of every month between 10.00 a.m. and 5.00 p.m.

5.

They shall not involve in like offence in future.

Insofar as Crl. P. No. 4609/12 is concerned, both petitioners being woman, they shall be released on bail on the following conditions:

(i) Petitioners shall be released on bail in the event of their arrest in Cr. No. 63/12 of Holehonnur P.S., on each of them executing a personal bond for a sum of ks.50,000/- with two sureties for the likesum to the satisfaction of the arresting police officer.

(ii) They shall not tamper or attempt to tamper any of the prosecution witnesses.

(iii) They shall not hamper tile investigation in any manner.

(iv) They shall assist the investigating officer in completion of the investigation by giving all the information that is sought by the investigating officer.

(v) They shall appear before the I.O. as and when they are called upon to do so.