Shivramu vs State By Bellur Police Station, on 6 June, 2011

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Karnataka High Court

Shivramu vs State By Bellur Police Station, on 6 June, 2011

IN THE HEGH COURT OF KARNATAKA AT BANGALORE:
DATED THIS THE 6:?" DAY OF JUNE 2013.   

BEFORE

THE H{i)N'BLE MRJUSTICE K.N.KEsHAV.9s\§;§;RA%?;%§§A 3 

CRIMINAL PEZTITION No; 25;:  <:>F*.T2t> 1:._.: *   '
BETWEEN: ' '

1. Shivramu S/0 Goxfindeécéécda,
Aged about 21 years'  " 

2. Man} egowda S /("$'A:r1s(s.«:§;{33'xx7    .
Aged abogt 27  ' "  

8. Ganggu§1he§;:'a_VS/Q Ra:igeg0Wdé.',* 
Age<i'ab_0u't"2_§f" ye;,z.1_fs':.V   '

Pé'titiQi:¢r  Eta 3 amk 

'Resi::ii1*1g'  Chi'E:ka.:1ayaka:1ahaﬁi Village,
Channarayétpatx1é;--.Tég3juK,

Hassan District...  '

4, V' _{ uPunith "K1,;1911ar S/'0 He-eregowda,
 De3viVha11iGr'a1:::a,
, _Sh.a:ﬁihVi Grama Hobhi,
2' T. Cha»:i"rgai';1yapatna Taluk,
« H3L'ss_a'r§'District. .HPetitior1€:1"s

{BS} V'Sr§;§;3.'SE1ankarappa, Advocatéi

'  

___S:a:€ hf; Bailur Pslice Staéisn,

R€p:r*e--sen€€d 'my State Pzzbhit ?F{)$ECi)_i{}11
High {:§'£l§"'€L Bzgiiciizzgge,
E3I1§;f_°23l{)¥":':. , . .§€S§ii}§1d€f'i'f,



2
[By Sri,G.M.Srir1ivasa Reddy, HCGP}

This Criminal Petition is filed under"S;eeVtie:f:-"' V' 
CR.P.C. praying to enlarge the petitie1:e~:*s._:'esn'~1;>a.ii  V

Crime N0.153/2009 of Bi3'ﬁi:r'« . " Pec>1i{:e 'v '._S:e.-€;w0:i'-.;
(C.C.N0.26S/2010} pending on '»:he_~fi1e  CiViI"Jz_:§::1ge,.

{Jr.Dn} and JMFC, at Nagan1anga}a"*which' _-is"regi$%;e'§e<i~_u

for the Offence punishable :1 r1;d_er Section 33.2 

This Criminai P_etition___eVOn1i:1_g fer «-ejcieréi on this
day, the Court made .the«_f01}«ewii1g;   

In thie,   439 Cr.P.C.,
the petitie)ﬁe%f"---  arraigned as
aeeuee'Ci"'fv£e:z;'év;.'.:1   €Z'."§"Z';E'J€}>.263/10 on the file of
Civil   Nagamangala, registered

for  o't"fE;ne'e.p1--1ri1--s»'1'ieJg)1e under Section 392 IPC have

 V.  _ for. the fe1i--ef ef bail.

.2.'«1"'h:e"~--::ase of the prosecution in brief, is as under:

' Cei%§'_;L:1«'§$ée1gadhara Gewda Eedgeei a reperf: at about

1e4;"ee"ﬁa,m%;(V an 2.:e.2e0e before Chiieoru Police Station

V   'xgiier eﬁifa aiieging that on 2.5.2009 at about $.15 pm.

AA'-wiiiie he was waiting for 21 bus near Beiiur Cress 'Le go Te

V' 'ﬁaengalere, 3. white T2313 E::di::a ear eame iézere and Siﬁiii'.

{he pereezz wkze we:-3 drixfieg the Caz' itaﬁeci fer {ﬁe

 



paseerigers to Bangalore, he boarded the 

inside the Car there were two more pereoimg; aji*:di':§i"te:* V'

eevering certain distance? the  . ':;e§?:e;::¢:~3
towards Turuvekere. When.  _..':;.,i'ri\;er"
why the ear is going in Va--v.,:§:iifiere.f1t__  
asked the ether tV'ﬁ2'OVp§E.fiI"SC)I),.f5"'*xi".i.1i'iV1LC\'i7V*3i'EE eiitii*1g*..vi'i§>ehi:id t0
tie his hands by shoviiinag'  "two persons who
were sitting "(J42-5':1Di71'iS  knife and
 if he screams.
Therefete,_A1*ieV'"kergjcheijesiiter they tied his hands,
f€fII1O:VV3T,§3C.'l~.1'ii.-Lg eround his eyes, snatched
his mobile'  rings, Cash of RS216/~ and

a1s§§'ai.RAD@.,_§Vetc1i which he was wearing and after

 sefize   him at road side and by taking a

 eompieiieu":ii:'n.?they went back. However since he was

sea_reci___v thinking that the culprits may not be traced'

 he Znet iedge the Complaint immediately. It is

 -,,VV1iTE.','£.1"T'fﬁi'1€E' alleged in the FIR that he did not netiee the

_.fegiei.raiion iiumbeif ef iiie ear. Qn the basis (if the said

:*e§e:'i, ease in Crime i'\E<.>,i§3,f€%9 {tame ii: be Eegietered

xx

 ,x'"




'  pei:itie.n.. 

for the offence punishable under Section 392--'jI:P€'::.ai1Ad

investigation was taken up. In the II1€E1I':."'»:7V2hiV1-'E3;x'fh€S'€ 

petiiieners had been arrested in"'eer1neeiiQr2--iw*ifhvsierne

other case and during interrogatien-.the p'et.itiener's;'said._

to have revealed their eomgiiieity in  ef"

the offence for V'/v'hiCh  eases.--inA."L'f1r'ii:rie .fi'\1'"(>'.--v..15...'§/O9 had
been registered. At"tne_Aii1Lst.anee.V;ef"tnese petitioners,
incriminating '.;<nateiji.a1s:.. :ijaine»1y".&.'t_urti'.{finger rings, a
RADO xxrateri   stated to have
been reee2{eii{e?:i3h   the investigation,
Charge  As the prayer rnade by
these Ap'etii;iQn'eV:_s'  learned Sessions Judge for

baiiw earneié"   rejeetedi they have presented this

' heard the learned eeiinsei appearing for

the getitieners and the learned High Court Government

  Pieaeier appearing for the respondent ~ Statei Periised

rthei reeerés niade avaiiabie.

4. Having heard the learned counsei on both sides and having perused the avaiiabiei i find at this stage, t'h[er'e« beiieve that the petitioners alleged, therefore the peti'tio'1iers.V. are be' enlarged on bail. Th~"e~r_e is'»gre'evt':'fof'ee inathe Contention of the learned eounsei there has been long in and said delay prirna The complaint appe§irs"'te'VAhe;ize:':heen~ the alleged recovery at the iiietaineev on their apprehension in eonneetioi; other case. It is not the ease of theﬁijroeeeutioni:that the petitioners herein were known . to,t11eAeornp1ainant. However: during investigation, no .'_I'est.A "'Iéienti'fiee.tion Parade has been conducted.

Ti:.erefoI*'e;.iprima faeie the identity of the petitioners as AAeu1p:;iit.e:" has not been estabiieheei. Therefore, at this stage, there are no reasonable grounds to Toelieve that V» ,,..i:he petitionerehi herein are guilty of the eifenee punieheloie under Seetion 392 836. The eppreheneior:

of the prosecution can be ailayed by imposingsisiriet conditions.

'a 5k In the resuit, the peiiitieri is".Véii3£);.i;fe<i';' V4_'_xT1':e' petitioners are orciered to be re1e~:iset£_ b?:{i},' €:iIi C.C.No..'2€33/IO on the fiieﬁif CiviiV:Ju_dge'A~.i§«:i.Dzi.} JMFC, Nagamarigaia, toih' «-the Eifollowing eenditions: V 'V

(i) Thev'.peiE_if:i0iiei*.s 'iisifiéiiifexeeute a pefsjefial beriei sum of

5 \Viéith- two sureties for

-------- fiike_ s»xji1n:v"t6'thersatisfaetion of the

-- zaiiez " (ii) "---._:'peijitioners shall not Viiiiirtiidatve "Ear tamper with the pfeseeutioii witnesses in any manner:

T he petitioners, for the " V}§'t},fpOS€ ef investigation, shall appear

-- i " jibjlefore the Investigating Officer Whenever eaiieci upon to :10 se and co» eperaie in the investigation ef the ease:

{iv} They shaii appear er: eii hearing dzaies beiere iiie eeuri ¥i?"i§E'§O'E1{, faii: 7 (V) They shall net inciuige any simiiar to the one alleged in and

(vi) They shall ma1f'Kmihe§.t_ with the jL1risdieti<3n'?aI 1031 and 2531 of 'each "e-a1e:1darv:'f:ge.:1Vt§1 between 10.00 till RS,"

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Karnataka High Court

Shivramu vs State By Bellur Police Station, on 6 June, 2011