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Judgment
Heard the learned counsel appearing for the petitioner and the learned High Court Government Pleader appearing for the respondent - Yelahanka New Police.
The petitioner is in custody in respect of Crime No.17/2016 registered by the respondent - Police in respect of offence punishable under Section 302 r/w 34 of IPC. On completion of the investigation, charge sheet is filed wherein this petitioner is arrayed as accused No.4.
The allegation is that on the night of 14.1.2016, while consuming liquor, the deceased and the accused quarreled over a trivial issue, enraged accused Nos. 3 to 5 assaulted and knocked the deceased down. Accused No.3 dropped a size stone on his head and committed his murder.
The learned High Court Government Pleader vehemently opposed grant of bail to the petitioner.
Accused No.5 who is similarly placed has been enlarged on bail by this Court in Crl.P.No.7131/16 dated 20.1.2017. In the circumstances, there is no impediment to allow the petition.
Accordingly, the petition is allowed. The petitioner / accused No.4 in Crime No.17/2016 registered by the respondent - Police is enlarged on bail, subject to the following conditions:
He shall execute a self-bond of Rs.2,00,000/- (Rupees Two Lakhs only) with two sureties for the like sum to the satisfaction of the concerned Court;
The sureties shall produce the original documents pertaining to the immovable properties and their Aadhar Card/Identity Card for perusal of the Court and
The sureties must not have the previous history of furnishing surety in any other criminal case.