NAGA @ BONDA NAGA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE common petitioner in all these petitions has presented these petitions under Section 439 Cr.P.C seeking an order of bail in respect of four cases registered against him by Pension Mohalla Police, Hassan in Crime Nos.107/2010, 108/2010, 35/2010 & 8/2010 for the offences punishable under Sections 457 and 380 IPC.

(2.) ACCORDING to the petitioner, he was apprehended by the respondent-police on 21.11.2010 initially in connection with case in Crime No.8/2010 and thereafter, he has been falsely implicated in other cases for similar offences. According to the petitioner, he was implicated on the basis of the alleged voluntary statement said to have been made by accused No.1- Diwakar. Petitioner contends that he is innocent and he has not committed any offence and he has been falsely implicated in these cases and he has been in judicial custody from 21.11.2010 for more than two years and the marriage of his daughter is scheduled to be held on 15th February 2013, therefore, he is entitled to be enlarged on bail.

(3.) I have heard both the sides. Perused the materials available on record.