Ali Iliyas vs The Station House Officer Central ... on 30 October, 2008

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Karnataka High Court

Ali Iliyas vs The Station House Officer Central ... on 30 October, 2008

Bench: Ashok B.Hinchigeri

IN THE HIQH ccum' QF KARNATAKA AT BA!\lG;£§;ii.<5?';;E:VV".   

nmse mas ms 39*" aw OF Q£TQBER_', 2§§i? 8';V.    

BEFQRE     
THE m:~:*5L.E  JUSTICE  3%.'i:~{;;x2.c:.g--::i¢ER1

£.mR' emveem 5 ALIILIYAS * S/Q MQHAMMED auLR:-:;a:~:--

AGEB ABGUT 38 YExa=.Rsi; - « P..,!A'§' zm.5:?, 5*" ti:RQS$' vs:xLa..1AMs Toms; ; - _ BANf:EALQRE,¥ 5606443, % % _ A PETHIQNER (av 52:' sYEt.: ésxsaa, ADVOCATE) M9?

rH§sT;¥1riGN%%é%Q#;;%sa QFFICER CEN'fRAi,_BiJ'R_;EAu V"QE':..ﬁ!\1ES1'IGA'¥IQb:.

. « k RESPGNDENT L' (B'§""SR';EV§R:!\iAN3UhiDALAH, SR.AQ\!QCA'£"!E SPL. P?

" .__F3'-CR sax 3.5.. smseev, JR. SP5... PP) ""_H~.-!1S"A.'CRL.P IS FILED £3/3.439 CR.P.C BY THE AQVQCATE V 'PFHTIQNER PRAYING THAT 'MES HGN'8%..E CQURT MAY 'BE.PLEAEaED TC} EMARGE THE PETITIQNER QN INTERIM BAIL FCR KXPERIOE} CF 6 MQNTHS IF NECESSARY ON REASQNABLE '~_".._ C{}{9§DITIO¥\iS REID THE PETITIDNER IS PREPARE TO GEVE 'REASQNABLE SURETY.

frem the eetitienem eeeeeesien; net it is the--.4':e*eeeAt::ef' "

pteeecetion that the petitioner wee,'eee!V§e§"e.--§I.:g .V'st4ejm;:, V' papers.

(b) The eccesed Netz, named:'--v!§§:_!.eme.ed§e;--..x$ttye°f§e""feteing 'V eomperetivety e grever»tiherge-;'i:txjeisetgrentezt-Athve benefit cf baa}! by this Court --.}"'*' November, 2896 passed tr} v..._Petit§'e_:§1' ef He reed eet the sate erciei'_«1te-V-eg§et"et§.$§e..ee%tie:n tat» as feltewe:

"£3? eﬁfectv tftzeteeiiegeinect the petitftmer is that he eeetteeﬂztte ecttvittee Met in making meney by eel!i;2§:"fe!<e* stemttsttptedeced by E3C'£'ttS4:'!Q' 2\!o.L Tekieg _ fete tet;s§e'et*'et;'et3 the magnittvde cf the acts by eccttsed ., AV§e.;1,éZ?";'t1é%e~ggetitieeet); which are net cf the magnitude ef ':::ose:je-ée ..tiy'--..ecce5ed M341} the parted of detentien he % - Jags tteeet the gaeesibtlity cf trial of this case taking eensieeretéte eerieci, I am of the epiniee that if the _ petttieeier fumishg two solvent eateries to enstme his A A' etteneence before the Trial Ceurt during tag'; I see new ' reason te deny bet!"

etee bteeght te my netlce that accused t~§o,32, " Jayasimlrze end accused {$9.33, Nenjeepe are also reieesed en bet! by the erders peeeee by the Hetfbte Supreme Ceert 9.3514.

(G) in Cﬂmma! Appeaig 149.1275 of 2997 and S?¥1. ¢f5.';;§:Q:i?:-? "_ respectiveiy. He further submit;>that.*'bQt5f~ apmlcatiens ﬁled by these new:'»,acc:a::.§i.éd ';::;gr§cn's' 9!e'&=i%_'A dispresed ef by this Calm §y';3'@.1; gré.§r:¥:i£1-9Vth9g b.-§~§:§..v_§g1¢§ giving the dizegti-an fest' the speefJ¥. t;:'§--a_! Qf 'tn-§T_zfg9';at!;vie:*g $2': Pasha sggbmitted th'at7§Tt. :hLef'§1fgr2§§'??.ré.';'_ rﬁatjeria! placed an record is taken 9:1' its fa<:é'v§}}gé_; A:.hgﬁ.a¥§§"»'h'o case is made 91:: as aga_§_rr,«5j':5:-4'thA§__--;{:et§tE9'ngr., E-i!'e're'§é gut the reaievant mr1I,:ier: of Tthé.%:;fr:,ns§§fé;.~:_§r:=$§':1a:§oﬁWﬁart ef Pw.,1. The same is extraétefi'--hVéreih!;§é§§§w~:..:::A"

}"It ._:trz1ae'v" rim 'Ho incriminating properties are V'f;22_m gbys;'$«:.=.!«poss$si9n of acmsed A}! Iiiyas or ,, , -f;:r;n_ §any g?acg at his instance. It is true mat evfdemse do V"g2£iout the businex of fake stamps and stamp ' pépegs. Cﬁfffiéii an by accused A5? I!s';/as getsonatly, "

«. _*..The earléér bail appiicatien disposed ef by this Ceurt has the Trial Court ta (template the triai withm eight ' nibnths from 2?" February, 200?. This pericd has was expired one year age, on 27"' October, 203?. 5.315%.

(f) Special Ceensei appearing for Sri' E ;L, Sarsjeem S;.ee':.§a-E-...P§b!§§:

Sr; Pasha submitted that the eetitiener has custody far the last five years,

3., Per centre, sri B'!-t. Nanjunsafa'h,:'_'_ti:e A!'iearne'd Presecatar fer the Centre! flauraau_.efj'ins:est§§;.atieeH rgfade the feliewing repiy sabmissiens: V (3)

(b) The axaminatiaeef alt..thej:~wit.g'ass'és_'V{i3tt'»::1 ta PW143) was ccncludéeit bﬁg"33%"trvtafeh,:.4V2?3f}$;'"Therefere at this stage gfzfaetiegvVeﬁthe't!:;ai!_:§s~~net-'warranted.

He submitted; 'with. te_fe:*eese ta the evidence sf PW.4Q- seaweed, th'at«-----the petitiener has the prepensity fer in the crimes! acts. The petitioner e:bta§aed_tEteI_V_rtiarks card and degree certificate ef the said ".__w§tness 'aedV fergm the same ta aasear that he is a degree A 5f'§:e%:d'e;z The relevant parties 91' his examinatian-in-chief £5 '' as feiiewsr "I gave my educations! records such as marks card, degaae certiﬁcate, etc, to him. I said yes and stated that in cennection with employment in some &BH.

Middle East country, 1' have given my [T degree Ceriiﬁcate, etc'; to accused Ali myasi A i I (<3 The Senier Counsel, Sri Nanjundaizgzh sﬁmiftgéd.' éaigiiii' stamp scam has resulted in <!«'ef1jaudi'i1-;_'the G;:s'if's;féj;jiéef{'§:.§r:

the regiim of thgusands of croriés r;:péé*.a--i'¢_i'_fiier'feifore the petitioner cannot ciaim ..m§*;ter cf on the ground that some othgr...a§i;2.:Sié¢i :pefsi§nbé'1v'Va}e released an baii. The a7gt:iir§ii~;p.a'f:e:i'j_'tv::.>:Vvfiievétitianer disentitie him to the V

4. In fine ~a::r;a:.Ai.i';<'_-*."és'fiziij'hi'$'Vb.§§jo§'s1£!er submissions, Sri Pasha read gut the féiiaiyvinvgV"p_c$§{§¢'ri:'::_'Qiiéiihe crcasyexaminatien part of S§.g.h.a;i! Ahmgig (_Pw.49)..i.': %%%%% arid Iooking at ExiP195,. I cannot say that it i5 an i£;:z7rpéi'eiiv»~dt:gE!jment, In the same way on looking to .F_ExiP,194, Iv.__vc3ni§ct say it is a tampered document. STAMPII"

.,_I;{), had '~ asked me to bring original dmuments. (witness V' ikgiiuiztexegs ihat STAMPII" L0. taken xerox copies of ariginal 4'_'ds_;ic=z;ir:e::i:s,). It is am': carrect to say that at the time af . V. fécqfding my siatement, tampened educational secords and my "originai educational records were not comaaredi It is true that (my after receiving infoiarnatian from STAMPIT L0., I came ta know that my wnvocation certificate and marks cans! are QBH.

tampened. My originaf educations! educatian recordsAV..a_!§:-. gr>:§'t'V;. ~ V. misused fmm the date I obtained the same till today. '.'._f V -J

5. The submissiens ef the Iearne\g$i"éou«r3se'! h,a§I Te :f:a€:e--ES2eév--.A my anxieus consideration, Tiwugh caTi§_.vA!9r2*a:.!<»a reference 1:9 the mate.-riais, it cazino§;:"~~:1d:aké ac_.r'3+sg§§1v_i._!éT'r;! V"'as*1df: :n- " V depth anaiysis at the matgrigls and i..:'*L§2::'é':-'»'r_:lf ﬁné:'::gs.-En their acceptability Qt' otherwise, wr;§¢h_':s"e:e§e;ni:§'§y§!}€» matter for ma. This is the considere_c§--x§§e;At Supreme Cezsrt 5;: the case of; u:gg%Agm4 mzgsggéz 51945;: My AINIQTI-! an rc;§pr.n_'l:'_:efd7'§::} (;z%z.1Ea5L){§.%sgc%%:iV§ea 6: It £5 atlsolﬁ ne¢e':séﬁy .*£4:'«::.i"-~.iL,'féle3;:ate in tha cards-ﬁr the reasens fey pr§rna_;ffa"c§..e reV;'e-::§§ilg' 9!} granting the bait, The reievant p§§rti §n$.§i'° ti3;J;.s'~é:§5:§::f:'«.!:V-!s..=~$ ﬁugreme Court's judgment in the case af ANv¥Aa1A3EQ;;%;q[vg% snag MQHAMMAD mo Amman V".;-- }é:;¢:3rted in (2%Qt.s»5j2r sec 326 are extracted hereinbelewz V' .. A' "Sf fbegae is a need it: indicate in the order reasmns for '_§;fm;§'»fa:ie ca:2c!;;d§ng why bail was being graggted, partﬁceglady

-~-- i§?ben§3 an acczgsed was sbarmc! of having committed a serfczzss A ' 3;':*§ﬂ%§?C€'; It is nesswsaty for the warm deaifng with apgiﬁcation for bail to ccnrsiaﬁer among other c§:'::g;1nstances, the follawing factms aafsa before granting £235}, they are:

BM.

1; The nature of accusatian and the severity 91' "

in case of conviction and the nature af :§;;pper1ffi:§ . 'T "

evidence;

2; Reasanable apprehension crf tam;§.etir;§ @*§it!iTT'!5hé id' or apprehension of £13 great to 'ihg cornpfaintg

3. Prima fade sa£i$face':ion of i12'.Sa;£,V£V§Tpt:>I't the Charge; _ .

Any Qrder afehors of from non-

appﬁzration of mingzi was ;réot}e:!:'V.£»wy..4t!2:§ f;our;£* in Ram G-wind Upadhyay V; 5Lg;fa;*s;'2a-;'{§':_$533!;_}*:1{'an__«~v;ijA*Rambilas and in Kalyan Chandra ﬁarkar' s'§§g§;:§+;es!2"I-Zagzjiahﬁf V'

7. In the1ca'se'%»9§%I%ma%§r§%3A$ TUKARAM RA!!JA!!E u. sure GE uA.uAgAsH*tRA"*~;r§p§rzad in (2nn5)9 sec 422, which aresge' 'mm 4Tea!vg§'$1tar;":p fscam case, the Hogfble supreme gr§a?':':§ei;i'L:'b:ai!A_._to t;v§';'é"Dep!..zty Superintendent ef Stamps car':-3,'VAi¢:-3-e;§'*§«r':_g Tﬁi:v!?§§'?._ ﬁg-.$$aa$ in cuszcdy fer twe years and three Thev._S;:p r'efTne Ceurt has held that the Ceurt can neither ' a§~1a§r by the catch submissiens that 'baii am not 333' '.r_u§»e 2ier can it ignere the §;'incip!e reﬂected by that catch

- ;;:!§f.r'-3 15$...

HEM,

8. The evidence collated so far :5 net indicetiveittfeftt cemmissioning ef the effence relating $eVle4.'.e~n6v..A V' distributien at cetznterfeit stamps and oniy indicative of the fabricetienVb--»ef*~.the Aeducetiez{1ei~--:fecerds, '' V Even the alteeeticm of the fat:r§cetiQ.n------ef"L_edizcetierieiVvreccirds aisco may be diffictﬁt te be establishes, .:§fVI_§?thet.Suhai! Ahmed (PWAQ) has stated §n.jth_e cs-Entreesfv§§Vr<§ss'eexaattéVi"r§atien. Re has stated that his otig'iti'e_§V not misused from the date he o_bteeEnedt_t!ie::;sa_n:e' tit! t'e'd--ay.,

9. PW,1t'tgas %ed'm_it*ted:'i'i':..::jti*:.e" course of cross-examinatien that me in;:.rirn:netin.e 'pto;:.rtertV§Aes are seized from the present péﬁti_§An§,':t_,e'r :,f;<0n2..&eny'VAp'!'see at his mstence. He has further stated th_at'th:ef »1ev4§t3es}:;e dees not disciese abeut the etzsiness of _"'§'a'ke stertzepa_ne'ts:'..cerr§ed on by the petitiener persenaﬁy.

Iéhéss Ceurt has set the outer limit of eight months fer ¢essgs':' of the main matter in Criminal Petition !\¥o.19& of sole? ~di-spcsed of an 27"' February, 200?. This outer ximzt has expired cane year ago. But the matter is yet to see the finality, Trensfer of Presiding Qfficers may be e geese teasers fer HE?-f.

not éisposihg at the matter speedily, But the negatie-t;"w«:i§«..bthe principte of speedy trial antities the petitioner ta Chart ta take a rewleek at his case for the».pL1r4pc:se"éf"¢:tihéide';fiVng._V uh' his request fer bail'

11. That the getitéoher has'bhée.n in jud_iciaV! '¢;4st§3'dy'Eh! a " L' Song perihd of five years aisp weieVAh--sQ};sg§th'--»..this'Ccs2.rt...<§ Further there seems to have been 66 gase from 315' March, 2998. The in;:ta"rc,erattétiV' p er'.:§é9_hs '-acﬁvﬁsed of offences for an undulyMthéhgtfhegfinttié \.§z;§tVh'Qut outer limit has ta be prevented, harut§'c;4V!ar!.y;'»AI.tjV' facie there is no in(:riminatihg.vmatéria:¥ ta.'vshAc}wVA£hat the petitioner has committed ahy '$Ver§etz~$:'o?feh¢e, I grant the ban :9 the peuzienesz But samehhhig su§je;"t th the fotfewing cenditihngz 'The; ﬁéétitieher shat! axecute a bend fer a stsm sf 7:Rs;'i,00,DC#Q,2' (Rupees ene takh enty) with two suraties T "far the ltke sum ta the gatisfactton of the Trial CQQFL The getitieher shat! he reguiar in attending the Trial Comtt H89.

iii) The petitiener shalt mark. his presence em, and 2,09 em. on every Sunday eefere-.theiV'_Stet§ee--.'t Heuee Qfficer, Mediwem i-'teiice S$tetie'n

iv) The petitiener shat; eerrebngler ti'§s Peespett.,.'A§fv the 'me! Ceurt. If he has 'r:te:"P.as5g3§ort,V_ 'he.'.=e!t'e;itVVfi!e an V efﬁdevit te thet effezft;.._A_ _ _ _ 13, If the eetitiener d'efee!te__v§?i'ivadh.eriVng_§to the abeve- enemeretee eond§t§ene,,'h__is bait is S§§:!$_l'ee§:eV.'be czeﬁeteilee.

14. The reeeet§eetj:ewn«v.efnvd_ the observations made by me in this order afeenfy fer ;:§:t':*{g§'oee cf dispestng ef this petition fortaeil. Tij;e"T:fieI .C0m:'_t'eha}:§- decide the matter uninﬂuenced by tee.' tee«s§he ﬁ7'et§e§f:i:«.._Aand the ebservetiene made by me while _ df.

K_1.St taeivtuie gjranted cenditionalha sa/Ag' ]uc1<39 [rm

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