Karnataka High Court
Lokaiah vs The State Of Karnataka By on 25 April, 2013
Author: H N Nagamohan Das
Bench: H.N.Nagamohan Das
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IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 25TH DAY OF APRIL 2013
BEFORE
THE HON'BLE MR. JUSTICE H.N.NAGAMOHAN DAS
CRIMINAL PETITION NO.2413/2013
BETWEEN:
LOKAIAH
S/O LATE B.M. RANGAPPA
AGED ABOUT 67 YEARS
R/AT.NO.330, 3RD MAIN, 2ND STAGE
KHB COLONY , BASAVESHWARNAGAR
2ND STAGE, BANGALORE-560 079
... PETITIONER
(BY SRI T.A.BASAVARAJU, ADV.)
AND:
THE STATE OF KARNATAKA BY
SHESHADRI PURAM POLICE
BANGALORE CITY -560 003
(REP.BY STATE PUBLIC PROSECUTOR)
... RESPONDENT
(BY SRI S. DORE RAJU, SPP)
THIS CRIMINAL PETITION IS FILED UNDER SECTION 438
OF CR.P.C. BY THE ADVOCATE FOR THE PETITIONER PRAYING
THAT THIS HON'BLE COURT MAY BE PLEASED TO ENLARGE
THE PETITIONER ON BAIL IN THE EVENT OF THEIR ARREST IN
CR.NO.8/2012 OF SESHADIPURAM P.S., BANGALORE CITY,
WHICH IS REGISTERED FOR THE OFFENCE PUNISHABLE
UNDER SECTIONS 403, 405, 465, 468, 471 AND 420 READ WITH
SECTION 34 OF IPC.
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THIS CRIMINAL PETITION COMING ON FOR ORDERS THIS
DAY, THE COURT MADE THE FOLLOWING:
ORDER
After arguing for some time, the learned counsel for the petitioner submits that the petitioner will surrender before the Judicial Magistrate and move for regular bail.
2. In that event, Jurisdictional Magistrate to consider the bail petition to be moved by the petitioner in accordance with law and preferably on the same day.
Accordingly, the petition is hereby dismissed.
Sd/-
JUDGE Rms