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IN THE HIGH COURT OF KARNATAKA AT BANGALORE DATED THIS THE 06TH DAY OF AUGUST 2012 BEFORE

THE HON'BLE MR.JUSTICE V.JAGANNATHAN CRIMINAL PETITION NO.4044/2012 BETWEEN:

Raghavendra J.N. @ Raghu

S/o. Narayanappa

Aged 27 years.

R/at Thriveni House,

7th Main Pipeline, Srinivasanagar, Sunkadakatte, Bangalore.

...PETITIONER

(By Sri. B.R.Manjunath, Adv.,) AND:

State of Karnataka by

Rajarajeswari Nagar Police Represented by

State Public Prosecutor

High court Buildings

Bangalore - 560 001. ...RESPONDENT (By Sri. Rajasubramanya Bhat, HCGP) This Crl.P. is filed under Section 439 of Cr.P.C. praying to enlarge the petitioner on bail in S.C.No.600/2012 pending on the file of the F.T.C.-VII, Bangalore City, for the offence p/under Section 397 of IPC.

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This Crl.P. coming on for orders this day, the Court made the following:- ORDER

Bail is sought by the petitioner on the ground that this Court has granted bail to other accused in Crl.P.No.3728/2012 and more over, the charge sheet has been submitted.

2. Having regard to the above submission put forward and the offence alleged is punishable under Section 397 of IPC, this petitioner also can be released on bail by imposing conditions to safeguard the prosecution interest.

3. Hence, I pass the following order:- Petition is allowed and bail is granted to the petitioner, subject to the following conditions:- (i) Petitioner shall be released on bail on his executing a personal bond for a sum of Rs.50,000/- with two sureties for the likesum to the satisfaction of the trial court.

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(ii) He shall not tamper any of the prosecution witnesses.

(iii) He shall not give threat to the witnesses in nay manner.

(iv) He shall not involve himself in the offence of like nature in future. (v) He shall mark his attendance before the concerned police station on 10th and 20th day of every month at any time between 10 a.m. and 5 p.m. Violation of any of the above conditions will give the prosecution liberty to move for cancellation of bail. Sd/-

JUDGE.

Srl.