G. MAHALINGA S/O LATE GURUMURTHY Vs. THE STATE OF KARANATAKA, BY THE POLICE OF MADIWALA, POLICE STATION, BANGALORE.

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner and also the learned counsel appearing for the respondent -State and perused the material on record. The case is registered for the offence punishable under Section 366(A) of the I.P.C in Crime No. 1092/2011 of Madiwala Police Station.

(2.) THE learned counsel appearing for the petitioner submits that the accused No.2 has been granted petitioner submits that the accused No.2 has been granted anticipatory bail by this Court in Criminal Petition No.7228/2011. The victim girl has been secured by Police and her statement has been recorded and it is observed that no harm has been caused to her person. Investigation in completed and charge sheet has been filed. Hence, the petitioner is entitled to be released on bail. Accordingly, the petition is allowed with the following conditions: i. The petitioner is directed to be released on bail on his executing a bond for a sum of Rs.25,000/ - with one surety for the like sum to the satisfaction of the Court below. ii. The petitioner shall appear before the Police Station once in a week till filling of charge sheet and thereafter, once in a month for six months. iii. The petitioner shall not indulge in any other offence in future during the pendency of the case.