AFSAR KHAN Vs. STATE
LAWS(KAR)-1991-8-10
HIGH COURT OF KARNATAKA
Decided on
August 29,1991
AFSAR KHAN
Appellant
VERSUS
STATE BY GIRINAGAR POLICE, BANGALORE
Respondents
Referred Judgements :-
STATE OF MYSORE V. VENKATARAMA [REFERRED TO]A V. B [REFERRED TO]
NIAMAT KHAN V. CROWN [REFERRED TO]
R.R.CHARI V. EMPEROR [REFERRED TO]
MOTI RAM VS. STATE OF MADHYA PRADESH [REFERRED TO]
HUSSAINARA KHATOON 1 VS. HOME SECRETARY STATE OF BIHAR [REFERRED TO]
KESHAB NARAYAN BANERJEE VS. STATE OF BIHAR [REFERRED TO]
Cited Judgements :-
KALEEM ALIAS KALEEM PASHA VS. STATE [LAWS(KAR)-2002-8-25] [REFERRED TO]WAN CHENGHUA VS. STATE OF U.T. CHANDIGARH [LAWS(P&H)-2023-5-175] [REFERRED TO]
ABHISHEK KUMAR SINGH VS. STATE OF HIMACHAL PRADESH [LAWS(HPH)-2020-7-47] [REFERRED TO]
Murlidhar VS. State of M.P. [LAWS(MPH)-1997-12-38] [REFERRED TO]
SAGAYAM @ DEVASAGAYAM VS. STATE REP. BY THE INSPECTOR OF POLICE, G [LAWS(MAD)-2017-4-11] [REFERRED TO]
MANISH LAL SHRIVASTAVA VS. STATE OF HIMACHAL PRADESH [LAWS(HPH)-2020-12-12] [REFERRED TO]
VIJOYANANDA SWAIN VS. STATE [LAWS(ORI)-1996-7-9] [RELIED ON]
NAVANEETHA KRISHNAN AND ORS. VS. STATE [LAWS(MAD)-2015-4-16] [REFERRED TO]
PARADESI PATRA VS. STATE OF ORISSA [LAWS(ORI)-1993-5-2] [REFERRED TO]
JUDGEMENT
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(1.)This application is through Jail moved for bail granted by the Sessions Judge.
(2.)The point for consideration is this application is whether the learned Sessions Judge while releasing the petitioner on bail by exercising power under S. 439, Cr. P.C. was right in insisting that the petitioner shall apart from executing a personal bond in a sum of Rs. 5,000/- with other conditions shall also deposit a cash surety of Rs. 750/- in each case.
(3.)A complaint was lodged against the petitioner by the Girinagar Police, Bangalore in C.C. Nos. 619, 713, 716, 717, 718, 994 and 996 of 1988 and 2145 and 2146 of 1990 on the file of the IX Additional Chief Metropolitan Magistrate, Bangalore for the offence punishable under S. 379, I.P.C. in all the cases.
(2.)The point for consideration is this application is whether the learned Sessions Judge while releasing the petitioner on bail by exercising power under S. 439, Cr. P.C. was right in insisting that the petitioner shall apart from executing a personal bond in a sum of Rs. 5,000/- with other conditions shall also deposit a cash surety of Rs. 750/- in each case.
(3.)A complaint was lodged against the petitioner by the Girinagar Police, Bangalore in C.C. Nos. 619, 713, 716, 717, 718, 994 and 996 of 1988 and 2145 and 2146 of 1990 on the file of the IX Additional Chief Metropolitan Magistrate, Bangalore for the offence punishable under S. 379, I.P.C. in all the cases.
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