RANGARAJU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) IN this petition filed under Section 438 Cr.P.C. petitioner arraigned as accused No. 2 in C.C. No. 23431/12 on the file of the V Additional CMM, Bangalore, has sought for relief of anticipatory bail apprehending his arrest by Kamakshipalya Police, Bangalore City in connection with the case registered in Crime"' No. 63/12 for the offences punishable under Sections 307, 435, 506 -B read with Section 34 of IPC. The petition is opposed by respondent - State.

(2.) I have heard both sides and perused the records made available.

(3.) HAVING regard to the facts and circumstances of the case, in my considered opinion, there are no reasonable grounds to believe that the petitioner is guilty of any of the offences alleged. Therefore, the petitioner is entitled for the relief of anticipatory bail. Hence, the petition is allowed. The respondent -Kamakshipalya Police, Bangalore City are directed to release the petitioner on bail in the event of his arrest in connection with the case in Crime No. 63/12 of the said Police Station, on his executing a personal bond for a sum of Rs. 25,000/ - (twenty five thousand only) with one surety for the like -sum to the satisfaction of the arresting Officer and subject to further condition that within 15 days from today, the petitioner shall appear before the jurisdictional Magistrate where charge sheet is pending and upon such appearance, he shall be released on bail subject to conditions contained herein: