Karnataka High Court
Sri S Shivakumar vs State By Karnataka Police Sub Inspector on 8 June, 2009
Author: Subhash B.Adi
Bench: Subhash B.Adi
{N THE HIQH COURT OF KARHATAKA AT BAHGALORE
DATED THIS THE 8*" DAY OF ..}'{}NE, 2069
BEFORE
TEE HGNBLE MRJUSTICE SUBI-{ASH BADI
CRIMINAL i3'E'i'I'I'IQN NO.220'7[ 2009
BETWEEN:
SRE S SMVAKUMAR
Agezzs I '
S/O.S}§IVARUDRAP§'A, ~
WORKING IN SANGAMHRA SAMSTHE, '-
C1Hi'1'§?ZADURGA. R/AT MALARAPA_LY}§, '
GOWEAHALLE POST,
YELLANDHUR TIELUK, _
CHAMARAJANAGAR ms?' " "
' ..?E'¥'I'§'IGNER
(By Sri. ; H K REVANASIBDAWA, }&i;$V.)
AND. V "" "
SFATE BY"I€Aie4NATA1«;}X.%V
POLICE S133 =£N:"}PE{Z'fI'C3*R _
TOWN P0L1cE"SrAT1GN,'~, ' *
cH1TRAmR.<:;A, 1%£+:P1*.'1~3Y §3'I',A'I'E PUBLIC
"P_ROSf_:?{i«IJT§3E?,_ man '{:(i1:£§'RT BUELDING,
_BA:-:QAL01ia§;. ' ..RESPONDEN"I'
" SATESH RGIRJI, HCGP.)
<§§eL.§ir«"IL.iE1:> U] $438 C§R.P.C BY THE ADVOCATE FOR
PETi*£I'.I_.'3NER PRAYING THAT THIS E--{{)N'BLE COURT' MAY
'FLEASED TO ENLARGE 'I'HE PETITIGNER ON BAEL IN
-.C:RI_;'v1E 1350.4?/2009 OF' CHITRADURGA TOWN POLICE. WHICH
IS PENDING ON THE FILE THE PR{NCIF'AL CEVIL JUDGE
""-.{JR.1:}azs:) ma JMFC AT CHITRADURGA, FOR 'I'§~IE CEFFENCE
1?'/"U/s,406 AND 408 01:' £90.
'FH§S PETYFION COMING GN FOR ORDERS. THIS BAY.
THE COURT MADE} THE ¥'OLLOW§NG;
asap/~
ORDER
A ccmpiaint is filed 011 6.3.2939 by the I3'<):r"a:~fo1i<t: Manager of Sanghamithra Rural Financial Services, inierafia ailsging misappropziation of amount 1:0 the tune of Rs.6,15,90§3.§__f on various dates. In the corapiaint it is also stated that. thr:
had admitted the misapprepzisttinn of saié. a1:<10u:1t_ 33Jd ' given in Writing. ._
2. Offexnce aiicged is againsi miéa1$§:r0priatig§1§"of mency meant to be given to the pc~9.i*~peopie;-- .Iv1:*i:-T: case VV fer grant of arzticipatoxgr Actcorciingly, petition 3:10. VA'di:§1;£p&ssed.