Karnataka High Court: While passing the order in a criminal petition filed under Section 439 of CrPC praying to enlarge the petitioner on bail, a Single Judge Bench of Rathnakala, J. granted bail to the petitioner in consideration of his young age.
The petitioner was charge-sheeted as Accused No. 5 in a criminal case for offences punishable under Sections 395 and 397 of IPC. Allegation against him was that he along with other accused persons extorted cash, mobile, etc from CW1 and CW2. Learned counsel for the petitioner submitted that the petitioner was arrayed as accused in eight other cases and was granted bail in all the cases.
The High Court considering the fact that the petitioner was a young person aged 19 years and his parents undertook to vouch for the proper behavior of the petitioner; enlarged him on bail. Accordingly the petition was allowed. [Farhan Khan @ Farhan v. The State of Karnataka, Criminal Petition No. 5601 of 2017, dated August 18, 2017]
