A R Nazeer Ahamed, vs The State By on 29 June, 2011

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Karnataka High Court

A R Nazeer Ahamed, vs The State By on 29 June, 2011

Bench: C.R.Kumaraswamy

IN wee HIGH CQURT OF KARNATAKA, BANGALORE

DATED THIS THE 29" DAY SF JUNE 
BEFORE _ M  N

THE HQN'BLE MR.3usT:<:E C R KUMA.R,€x%§§r§Jﬁ§e;*%§£'   

CRIMINAL PETETION  fa? 2':31:§; "  V
BETWEEN: 'A A % 1.

RR. NAZEER AHAMED,

S/O ABDUL REHIM,

AGED 45 YEARS,

MARKET ROAD,  R .,

NEAR MRDEERA MRSEEDI,  V  v

SUNNADABEEDIE.\.!IRAJP.ET*TC>'WN--,_'g '

MADIKERI.     ,    
1    PETZTIONER

{BY SR1'. :<:g:3gxLi_;S;s:5iME":>':<_:§i';é§.I§5,;ADv RQR
W3. ;.s_=;=;_ R:o:~;.EERs ASSTS 

AND: 

THE ST/i\TER'BY V A  
VIRRJRET PC4 ECE. S?'ATE_OE\f§
5 " _ .  RESPONDENT

 {§§*":RRi';'%j'sR;':*;a:.:sH R. GIRJIE HCGP}

 :*-3.55 UNDER SECTKQEN 438 C;R.R<:: ?RA'z'EN';3

"?O'PCELE§S'E--THE PETITEONER EN THE EVENT QF HIS ARREST EN

e:R...44R©.5-1~:Q'?.--'GF XEERAJPET POLICE STATICEN, KODAQU, FOR
THE' oREEN'CEs PUNISHABLE URDE SECTIGN :43, :44, :42,

 148,  323; 427, 586(2) 308 REAS '\!':'I?'%~é :49 OF PC.

 THIS CRL? ES CC?§'*'¥Ef\éG SN HER QRQERS TBS EBAY; TEE

  <:£}iiRT MRRE TRE FGLLQWENG:

-5 2"




{NJ

ORDER

This Criminai Petition is filed Lifidéf'.SVéC--§iGié'i_i "4i33" Cr.P.C praying to release the petigiieiiﬁeif'e;'y.pa:i'i 'thVe_;'e\}e_nVi:

('if his arrest in CrgNo.61/C»}.7_ ofi4";€ir:a--jpet Kedagu, for the effences {3UiT§i§:vi;i"{%bi€ iii'2d_e'i'iiE;ee:z"ti4oi;iVs. 143, :44, 14?, 148, 324;*323,A42?;e5§e(2) 3é8'%ead vwth Secﬁon 149cﬁInduniPensiC¢de§,,"e*'

2. iii-'2_TaVi'I"I__*'*'«.iC1vj"(.:'iZ)i1:'r"i§'> i{.=:| for the petitioner as weii"e_sVi*ee'i*ne_;jV ':C'euri; :i3ov\:;%ernment Pieader for the Stai:e.I_

3. ha§ze__ the FIR fo:_s_m:i in the records; Tii_§:f'3'«:e<:grfii:et}ts ef"FI.R..discEoses that Virajpet Pofice Station ' §i*ié\;--e_ a case in Cr.No.€:31/2087 against accused f\iCié'.*i ti)' other persens for the offence punishabie ',_undé;§gceons143!:44;14?;:48,324f323,42?,se6(2) VA 3684-..:ee'd with Section 149 ef Indian Penai Cede and under Seetiee 2 ef Prevention ef Destructien and Loss 0?' Property we<::t, :98: on the cempiaiiit of K ii Seeijesii. it is eiiegee' in the Cemeiairii that en 63,3!-i.2OQ? at abeiii: $.98 egm, compiainant aﬁghteci from a 3;eep bearing registratien No.KA 12 P E7299 at bus stand of Virajpet. His cQ{1ﬁ'p;éin_§_on Medura K Machaéah @ Chanciru went to situated by the side of S H Mathm Com ..

commainant went to consume tea}, By. fh.eu'ti_rf:_e' he'a'r.r__§vefi; there was aitercation betwe.en Medura KV»"f*iVac'haia:'%1 Chandra and Abduf Sattar. eifattar and Nazveer, Mathin, Rafiqiefxd accused formed themsefves iVcIn*'¥a:V\,?§1'%;i'¥i.'V'~"eassembiy and assamted K Machaiah @ Chandra. cH;Ve"c'ompIainant by means of a Naveen who came :3 rescue the*cen'1gfa5:_{:a§"§1t..j}i:'i't§*i from red. By that time, the bystanvders ca_§*riee:f* tFi'erf{..in a jeep and thereafter shifted t:>'c'.th'e,éGoveEh't*ﬁent Hospétai, virajpet The accused the glass ofjeep.

"iearneci High Ceurt Government Pieacier has "' ;,:;3:*c>ed4_;Jce'ci the case dairy, The cements cf case dairy .1 ?;;2--%j::§7cEeses that Cr.?'»§c2.§3;'2Qi3? was regéstereci an the §'§/ %,,W/ cemmaini: of K K Sanciesh against the accused Sandesh and 12 athers fer the efferzrze sunishabie underVSé§'t?i.§ns :43, :44, 14:7, 148, 324, 323, 42?, Sega) 3M{:;j8'*%:¥sgsV::%[%§ Sectien 149 sf Endian Penai Cede ans?

Preventisn sf Destructien and Losfs It is undisguted fact that them is aV"c.§§se an§"'V'€g:Q sf3£er_j';céiseji"L. between the Cemmainant and'V'E'i=:z§=§'p§titi§r:e'f, CO£'1'£€ﬁtS of the compiamt d0eSi _rfot c:I.'_i'A:Va*.'c;{V.z,'isAV3"§._1;¥%.é"'¥3$!ertv§§§tVAVVatt:'Ebuteci against the petiﬁener. --€is'§'.'e:§;»'§.'c;V»;2s'~V'has taken mace on G3.O4.2i3§i7'}&':A:wif9i{'§ not able to apprehendi. N'o pIé'usib¥e explanation is forthc:;::}vr;r4:"i Esg not able ta arrest the ;:>etitéor;e:jV.g faction cf the respondent-«police in net a§'?e$Vti:3g.v" E}-*:e ' ;::etEticr1er in cerznectien with Cr;'N£:.€s'§;,/2'Qé8? *:%'i¢7':';s"cjh the Sessions Court has dismissed {hag 28;GS.201i on the gmunci 0? iéentity is diA3_,r;:§;ia_:§;~'i%':§freéi it is 92' no use 1:0 dismiss tﬁe setitian ﬂied by th"e..;§étEtisaer at this stage. Therefwe, in my view, if *xfzfag.ﬁetitiasrzer 35 games with antizigatgfy éaﬁ, it w%§§ ._g5:*a5§§a him :9 sweet §$fG§'$ the res§anﬁ&z*zt-p§¥i::e agzé "aw"

respondent~p0Iice wiii be abie to proceed further in the matter. Hence, the petitioner is granted with ahti::.ii§.e"te{y* bail, at this stage.

5. In the resuitg I pass the f0§»i-ewiegz '4 eReEeh?e"

This Criminal Petition its-.,:§§'iVi.r;;x:vet.ii' t:__ersduiti'-eheii3?'."' 'The '' petitioner is grarited, .. withV.------e:h'Lt-i.C1i"e.e.tort: *baii../E The respohdent~Po!ice is petitioner on bail in the eveht_t>f__his of Virajpet Peiice Statier: :i*iti'.171/2011 on the fiie ef a persohai bond for a sum ?EU,i}t}C;i'¥:'3iiii'EiiﬁiZivi~i'i§"=StJi;€'Ei€S for the iikesum to the satisfactioEi'e.._4i<;fV "ie:e'is*ned Judiciai Magistrate er resp.e.%jicieii3t~PoiiCe-»oif:___th.e foilewihg conditions:

=,Pet--i.i:_ioner shaii not tamper with the it7«..pre'eeeutien witrzesses not hamper the . _ih.--vestigatien in any manner, .. ii'}"~=" He shaii mark his attendance before the respehderit~poiice eece in a week tiii eeeeiueien ef the triei.

'<'<«4>'"\

m) If any of the conditions is violated, the anticipatory baii entaifs cancellation.

xv) Intimate the concerned aCC«:1r<:iingiy._;""*~ ' L'

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Karnataka High Court