SHEKAR BUDDA @ BUDDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner apprehends his arrest by the respondent- police in their Crime No.9/2017. Now the investigation is complete and charge sheet is submitted to the Court in respect of the offences punishable under Sections 295, 153(A), 120(B), 109 read with Section 149 of IPC arraigning this petitioner as accused No.7.

(2.) Learned counsel for the petitioner submits that this petitioner's name was not shown in the FIR. On 23.03.2017 also his name was not mentioned as accused in the remand application submitted to the Court. After arrest of accused Nos.1 and 6 on their voluntary statement abruptly he is shown as accused No.7. Investigating Officer had not called him for interrogation. If anticipatory bail is granted for a limited period he will surrender before the concerned Court and participate in the proceedings.

(3.) In the light of the above submission, petition is allowed. Petitioner is granted anticipatory bail for a period of three weeks in Crime No.9/2017 registered by the Respondent-Police. Within the above period he shall surrender before the concerned Court and move for regular bail. Till disposal of regular bail petition this order shall be in force. In the event of his arrest within the above period in respect of the above case by the Respondent Police, he shall be released on bail on executing a self bond for a sum of Rs.50,000/- (Rupees fifty thousand only) with one surety for like sum to the satisfaction of the Investigating Officer.