Shivareddy K V vs State Of Karnataka on 11 October, 2017

[Cites 6, Cited by 1]

Karnataka High Court

Shivareddy K V vs State Of Karnataka on 11 October, 2017

Bench: Rathnakala

                          -1-



   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 11th DAY OF OCTOBER 2017

                        BEFORE

        THE HON'BLE MRS.JUSTICE RATHNAKALA

           CRIMINAL PETITION NO.7586/2017

BETWEEN:

SHIVAREDDY K.V.
AGED ABOUT 55 YEARS
S/O LATE CHIKKAVENKATA REDDY
RESIDING AT NO.166
NEAR GANESH TEMPLE
ULLAL UPANAGARA
BENGALURU - 560 110.                       ...PETITIONER

(BY SRI H.C.SHIVARAMU, ADV.)

AND:

STATE OF KARNATAKA
SHO BY JNANABHARATHI P.S.
REPTD., BY PUBLIC PROSECUTOR
DR.AMBEDKAR VEEDHI
BANGALORE - 560 001.                     ...RESPONDENT

(BY SRI S.VISHWAMURTHY, HCGP.)

     THIS CRIMINAL PETITION IS FILED UNDER SECTION 438
OF CR.P.C., PRAYING TO ENLARGE THE PETITIONER ON BAIL IN
THE EVENT OF HIS ARREST IN CR.NO.162/2017 OF
JNANABHARATHI POLICE STATION, BENGALURU CITY, WHICH IS
REGISTERED FOR THE OFFENCES P/U/S 406, 409, 420, 465 AND
471 OF IPC.

      THIS CRIMINAL PETITION COMING ON FOR ORDERS THIS
DAY, THE COURT MADE THE FOLLOWING:
                                  -2-




                           ORDER

Heard the learned counsel appearing for the petitioner/accused and the learned High Court Government Pleader appearing for the respondent-State.

2. The petitioner apprehends arrest by the respondent-police in their Cr.No.162/2017 in respect of the offences under sections 406, 409, 420, 465, 471 of IPC.

3. The allegation is, the petitioner working as a Senior Assistant at Bangalore University, misappropriated the scholarship amount pertaining to five students.

4. Learned counsel for the petitioner submits that the petitioner has rendered unblemished service in the University for the last 36 years. He has deposited Rs.40,000/- by way of two demand drafts. He undertakes to appear before the Investigating Officer and participate during further course of investigation. -3-

In the light of the above, the petition is allowed. The petitioner is granted anticipatory bail in Cr.No.162/17. In the event of his arrest, if he produces documentary proof for having deposited Rs.40,000/- in the University subsequent to registration of the case, he shall be released on bail on executing self bond for Rs.50,000/- with one surety for the likesum. He shall co-operate with the Investigating Officer during further course of investigation.

In view of the disposal of the main petition, I.A.1/2017 does not survive for consideration and the same stands disposed of.

Sd/-

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