SRI DUNDANNA S/O PUTTAMADAIAH vs THE STATE OF KARNATAKA BY SATHANUR POLICE

Heard the learned counsel for the petitioner and the learned High Court Government Pleader for the respondent.

The respondent-Police registered a case against the petitioner and others in Crime No.42/2017 in respect of offences punishable under Sections 143, 147, 148, 427, 379, 332, 436 R/W 149 OF IPC and Section 2 and 3 of Prevention Of Damage To Public Property Act and Section 4 of Explosive Substances Act.

The case of the prosecution is that on 16.3.2017 mob of about 50 to 60 miscreants gathered and exploded a building at Bendagodu and they used dynamite for the said purpose. CCTV and wireless battery equipments were burnt to ashes, domestic appliances like cylinder and other accessories were destroyed and also damaged the equipments belonging to Government worth about Rs.30,000/- at 12.00 noon. Hence, complaint came to be lodged by the Range Forest Officer.

The learned counsel for the petitioner submits that at the first instance the name of the petitioner was not forthcoming in the FIR and subsequently on the basis of the statement of other accused, the petitioner was impleaded. Hence, he requests the court to enlarge the petitioner on bail.

The petitioner is stated to be an agriculturist and permanent resident of the said village. He has no criminal background. Hence, the petitioner is entitled to be released on bail.

Accordingly, petition is allowed. The petitioner-accused is enlarged on bail in Cr.No.42/2017 registered by Sathnoor Police Station, Ramanagara subject to the following conditions;

i) The petitioner shall execute a personal bond for Rs.1,00,000/- with a solvent surety owning and possessing immovable properties for the likesum.

ii) The petitioner shall not terrorize the witnesses nor tamper the prosecution evidence in any manner.

iii) The petitioner shall not leave the territory of the trial Court without prior permission till the completion of the trial.

iv) The petitioner shall mark his attendance before the Investigating Officer of the above case on every second Saturday at 9.00 p.m. until further orders.