Sri P Eashvara Murthy vs State Of Karnataka on 17 June, 2011

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Karnataka High Court

Sri P Eashvara Murthy vs State Of Karnataka on 17 June, 2011

Bench: C.R.Kumaraswamy

I

IN THE HIGH COURT OF KAR:'§ATé§<;g,"'EA'NAc3;%$LE;féE'

DATED THIS THE :2?" DAY'0E'3uNEE.2'--z3.:;: "
EEVEQEVE  V V 

THE HOIWBLE MR.JusT1:CE._ C R Ku':%It.max--:$w2s;;wY
CREMINAL EET1T1oAN..ENc«._2=9..§9 OF

BETWEEN:  - 2
sm. P. EASHVARA MURTHY,-E. V
8/0 S. PALANI svwxmv,  . 
AGED ABOUT _44v'rf_E'z:'\.RS,; _,    :
RESIDING AT   _  ' 
DEVANAGA;-r'+1<3_HV SvC*HQQL.--RGAb;..  _ '
R.S. PuRAMECGIEIBAT0R.E':;_A64':'002;.
TAMILVN-A~DU.'*-.    

   _  . WPETITEONER
{av SR1. Sn.DO.RE'¥{z?.}U,._A'D},!)"---- ' '

AND:  -  2 .. 
STATE OF K}3;~.RN'é'xT;?§&<A  
MALEQR i>,OLICE'"STATION;

REP 'BY: State Pubficv Prosecutor,

 " E-iIGE~~% s:'"::.':;;R*17~,.E_

 A §E'N--.Gé\-1.__;;:??.i.}I;»E,._

'Q-53#'~«<3Ri'§ '$u;z">'«if:'!7%9iAL#.?=.':§V.;-5% R. GEREL. HCGP)

 RESPONDENT

TI~i§7,{'E§l .C§74<L.P FEE"-ED UNDER SECTIQN 438 CR.P.C ?RA':"I§\§G TO ESLARGE THE PETITEONER ON BAIL IN THE E"xfEf'\§T OF HIS ' g5\RRES'f_I"N 312/Q9 OF MALUR POLECE STATIGN, KOLAR DIST, Wi*%ICH ES REED"? FOR THE OFFENCE PUNESHABLE UNDER _s.E»:";f:e:x: 395 C}? 2232:.

M THIS CRLP IS COMING ON FOR ORDERS THIS DAY; THE COURT MADE THE FQLLOWING:

QRDER This Criminaf Petition is filed under Cr.P.C praying to emerge the petiti:3ee:<.e'n 2 ef his arrest in Cr.No.312/09 of Meiur7§§eiiTee:TStet-iee; District for the offence punEVsh:e'i:z!_e ueder'sVee,:ie:e""'3~9S of " ' Indian Pena! Code.

2. I have heardVV_le'erne'd €:oe':1s"e§.I'V_fQ§?---the petitioner as wet! as tea:néif;~[.e:Fiigh:=._Ceuti Ge\fefra~m.e.}it Pieader for the State FIR found in the records;

Its contentwjisciowsesé' Mann' Peiice have registered e ca,S§§§j' ivnsvﬁr.Ne';3V--1L2€/2QfJ9 against unknown euépréts for the under Section 395 of Indian Penai Cede en fee e'e;%€';;*.£__ai~;jt".of Mr.Che}uvaraj, It is efieged in the Cempiaint Ehet on et abeu: 10% em. he was driving the Eerry eeeeriee regisiratéers faie;KA-S?--?392 end was §E'$€C§E€d§T'i§ towards Yemakuiam. The iorry was ieaded with Cigarette. About 7' persons came in a Marathi \/an near Jayavrrieﬁgei and teid the compiainant that dear has been _ the cempiainant got down arid the cuipritsfiierrieiﬁi .i:Irie_:"

complainant into the van and gagged .' of a towei and robbed Rs.S,5QG,4} anci"aie'o

5. The conirentspf ﬁe: diseiose tire name of the petitioner. It is '7m'e_':.:<5nt,erétieri-:;;f{L{earned Counsel for the petitionveriwihat i3:e'e:r.--.VfaiVsei§?'" implicated due to iH-Wiii.

Ih;-i.ij.i:hisn?.4 s:a'se-_,i _e}<«:ept stating that the respondem;~peiiCe.V_ii'e.$ke»fe.i_eei*y' impiicated the petitioner, he has ng€'.., preci'i'iced'~a.i1y.'eie§i.e of paper to shew that he has 'i V. "arr a';t>;§:3rehe:'ii::.iA;}n efvérirest. The ingredients of Section 438 required to preve by a person whether thereéaés reaeieriiiite beiieve that the petitiener is about to be 'erAresteE:iv.Vi;A:ay the petite, The petitiener has not fuifiiied the ["'§§}g~reei'i'ents er Seetierz 438 ef Cr.P,C. There is he eeeeific ::efy'_en: er facte ef the eitemet reaee by the reseerieerii:

poiice to arrest him. Frem this, it is <;Vl§:$::,_'s:h.A_Tcf:'1't petitioner wants a bfanket erdeV% mVo f"avrét§ci~paﬁ§§»s*yjV, b:§§¥. ? Therefore; in my view, petitiorugr is fiat:éntitieﬁ."_fr;:f"g'ra'Vr;.f'cf'V' anticipatory ban, at this stage_ . _ 'E'. In the resuit, I pass the f0.iEowin'g.;_ This Criminai Petitutnfisi _ L

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Karnataka High Court