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Judgment
Subhash Badi, J.—Petitioner is accused No. 7 not named in the F.I.R. has sought for enlargement on bail.
Hanumanthanagar police, Bangalore City, registered a case in Crime No. 366/2009 on 18.11.2009 for the offence punishable under Sections 143, 144, 147, 148, 302 r/w 149 of the IPC.
Learned Counsel for the petitioner submits that, complainant specifically names the accused and in the complaint the petitioner''s name is not referred. He was eyewitness to the incident and known to the other accused also, however, he has been implicated in the charge sheet. Learned Counsel submits that, the petitioner is innocent, he has not committed any crime.
Now the charge sheet has been filed and further accused Nos. 9 and 10 have been enlarged on bail by this Court in Criminal Petition No. 2843/2010. Considering the circumstances and filing of the charge sheet. I find that, the petitioner could be enlarged on bail.
Accordingly, the petition is allowed. The petitioner is enlarged on bail subject to following conditions:
a) The petitioner shall execute personal bond for Rs. 25,000/- with one surety for the like sum amount to the satisfaction of the Court.
b) The petitioner shall not tamper with the prosecution witnesses or the material evidence:
c) The petitioner shall appear before the Court regularly.