Sri G. Manju vs State of Karnataka

V. Jagannathan, J.—Heard learned Counsel for the Petitioner and learned Addl. S.P.P for the Respondent-State in respect of anticipatory bail sought by the Petitioner.

Submission of Petitioner''s counsel is that. A-1 and A-5 have been released on bail and as far as this Petitioner is concerned, no overt acts are alleged against him and as the charge sheet is also filed, the Petitioner is not required for any investigation and under these circumstances, the Petitioner be released on bail.

Though submission made by the learned Addl. S.P.P for the Respondent-State is that, this Petitioner is also one of the accused persons involved in the commission of the alleged offences and he also assaulted the complainant, having gone through the order of the trial court, it is noticed that this Petitioner is said to have not caused any injury'' to the complainant and following the charge sheet submitted and two of the accused i.e. A-J and A-5 being already on bail, under these circumstances, the Petitioner can also be released on bail by imposing conditions and hence I pass the following order.

The petition is allowed subject to following conditions:

In the event of the arrest of Petitioner by the concerned police in connection with Cr. No. 274/10, he shall be released on bail on his executing a personal bond for Rs. 25,000/- with two sureties for the likesum to the satisfaction of the arresting police officer.

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

He shall co-operate with the investigating agency and assist them.

He shall appear before the investigating officer as and when he is called upon to do so.

He shall mark his attendance before the jurisdictional police station on every Saturday between 10.00 a.m. and 5.00 p.m.

He shall not involve himself in offences of like nature in future.