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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.4309/2012 BETWEEN:

B.Manjunath

S/o. H.Basappa

Aged about 42 years

R/o. Chikkajajuru Village, Holalkere Taluk,

Chitradurga District.

...PETITIONER

(By Sri. B.S.Prasad, Adv.,) AND:

The State of Karnataka by Rural Police Station, Bhadravathi ...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 Cr. No.106/2011 of Bhadravathi Rural P.S., Shimoga, for the offence p/u/s 471, 473, 419, 420, 468, 379 r/w Sec. 34 of IPC.

This Crl.P. coming on for orders this day, the Court made the following:- 2

ORDER

Heard both sides in respect of bail sought by the petitioner against whom and others, a case is registered in Cr.No.106/11 for the offences punishable under Sections 467, 468, 469, 470 and 471 of IPC.

2. Submission of the petitioner's counsel is that this Court has granted bail to the other accused in Crl.P.No.3989/2011 and therefore, this petitioner who is similarly placed may be given the relief sought.

3. Having thus heard the petitioner's counsel and also the learned HCGP in this regard, petitioner can be granted the relief of bail by imposing conditions.

4. 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 co-operate for the investigation and shall appear before the I.O. as and when he is called upon to do so.

Sd/-

JUDGE.

Srl.