APPAJIGOWDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THIS Criminal Petition is filed under Section 433 of Code of Criminal Procedure praying to enlarge the petitioners on bail in the event of their arrest in Crime No.44/ 2011 of Arakalagud Police Station, Hassan, for the offences punishable under Sections 408 and 409 of Indian Penal Code.

(2.) I have heard the learned counsel for the petitioners as well as the learned High Court Government Pleader.

(3.) IN the result, I, pass the following: ORDER This Criminal Petition is allowed conditionally. The petitioners are granted with anticipatory bail. The respondent-Police are directed to release the petitioners on bail in the event of their arrest in Crime No.44/2011 of Arakalagud Police Station on their executing a personal bond for a sum of Rs.10,000/- each with one surety for the likesum to the satisfaction of the respondent-Police on the following conditions. i) The petitioners shall not tamper with the prosecution witnesses, documents nor hamper the investigation in any manner. ii) They shall make themselves available for the, respondent-Police as and when required by them for the purpose of investigation. iii) Petitioner Nos.1, 2, 3,4, 6, 7, 8 and 10 shall mark their attendance before the respondent-Police once in a month till filing of charge-sheet. iv) If any of the conditions is violated, the anticipatory bail entails cancellation. v) INtimate the concerned accordingly. Petition allowed.