Venkatesh and Others vs State of Karnataka

V. Jagannathan

Heard the learned counsel for the petitioners and the learned Government Pleader for the respondent-State in respect of anticipatory bail sought by the petitioners against whom case is registered in Cr. No. 201/12 in respect of the offence punishable under Sections 143, 323, 324, 307, 498A r/w 149 of the IPC and sections 3 and 4 of the D.P. Act. Having regard to the submission made by the petitioner''s counsel that the petitioners 2 to 8 have been residing separately and it is A-1 who stayed with his wife and the allegations also being mainly against the husband and not against other petitioners, anticipatory bail be considered in respect of other petitioners.

Having thus heard the submission put forward and taking note of the complaint allegations, except 1st petitioner, others can be granted anticipatory bail by imposing conditions. Hence the following order is passed.

(i) Petitioners 2 to 8 shall be released on bail in the event of their arrest in Cr. No. 201/ 12 of Gudibande P.S., on each of them executing a personal bond for a sum of Rs. 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 the 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.

The 1st petitioner shall surrender before the trial court and seek regular bail.