Karnataka High Court
Sri. Madusudhan @ Madan, vs State By K.G. Halli Police Station on 21 September, 2011
THIS CRIMINAL PETITION COMING ON FCSR ORDERS THIS DAY. 'I"'.HIS COURT MADE' THE FOLLOVv'ING: " ORDER
The pet,ii:i0r1er has filed this petition Li.ii~d€§E' TS€ C';.§{I114 _ 438 of Cr.P.C, p'r3.yi:1g for gram _
2. It is stated in the '§:_e"t~i.f§io1/3 ihat. Vth?:v.vp%:§;'Eii<aI£ier is" V im10ce;1t of the: 0i'feI1Q_¢s ag2:.i;1s1 '}ii1«n_.a1n::1 he has not commilfited any hails from a reispmtable a:"r:Wd' "é;"c> abide by all c011diti0n:§. 'I'here:f0re, the petitiQ n.rsr. §;gra1<'3.ft:ed' Ar'1"t:i<:ip:ai.02"y Bail.
"it éL1«]T €g;'_e't*1.V. "a'b0ut two months back the complzxijnexni. V-<*af1*xé Er"; ctommzf. with A1 S*R.Manjunat:h 'i¢11ieiS Shas»:-'mi who is .2': con'{.1'aci't:m' doing ""T::u;~§<g1'1f£e"s:§5':):£ i:§'s:{{é1.1Ii:1g siggn boards 0.? B3.i1§{S in B2mg3;l<>:*<t €I3li§:j;2'--; '§'?.6.2G} 1, Ai §\.rE2z._:2js;111at,h atalifid {ha ._{:.{>:;r;pE2ii:1;*z:':i. a:}1I€<1* phzz-21$: zmzi éilfksrznmii; Eaim tihai, be 2135-; 'S;<:;;{}:?:':'<;=§ L:rg::;%:1"si waérk arzii as.ks;-=5} ihi'. {?:@mpEa§;:s1a:::; ':13 came u "'1riear Nagzivara SubwRegi5si;rar Qffice. The Compiainaxat. xveni there, A} infermcsd E116 e::€3mp121:?:12m§ that he fias same plan w"ii:h which the eoznpiainam, ear: earn money easily. AI knows some perecms who have a _If eomplainemt invests i"85,00,0{)O/-- they * ?.15,00,0{){)/- and depesit a s;u.1_n....<.*»._f_ 4RS._'.lh {1r'1.eu Bank account of the ct0n1p1aii1ar3f;"'The--_e.:m1p121i11a§r1t believing the words 0fA1V i;'(:._ir:vee'4:: iihVe"'meney{"
A1 demanded for comnaiseieifa-. bf'. ?.5;U€"}-..O{3€E)/W. The complainaraf, agreed fe1'A:} ::'t01:d=T_t.hLe' -complainant to get ready xjvith day the c:0mp1a1ina.I§i"'yxiif1'1:i;f*eVre<_Vj2x,v. ?_.85,OO,OOO/W from his eGneAV.A:1j;8.6:.'.2'.O1'i';_'P:.1 §'zifor1"hed the complainant to come Viioramanggaiax Branch. if he deposits {he 'am¢u1~;g: iri}i.}'1e bank then 21 Sun: of R8,]. C2.":(__if:e E>"§:$?1'.E.3V'1_ be ti*a"*1*5ferred to his Bank; aeee:>un*:. oztziine. went Wiih ?.85,00,000/-- amt} met 53;} E§f§e%;'§i_§u:;;2ii.i't§--.,. mfermed the': {he Eazrzk eff}?.ei;«2Es are bus}i';;:;ji.%i they Wifi ea}: him Eater. At. gzbetxi. LBS pm., 313 §;i}f'¥;; f;z eaii, '§"%:e:"eaf"i:e:r; 513 in§%.::::*:f:":e{i ?i:%.1::% e<.':=§1I'1.pE:»::;':"2a;§:%i',; V' N _;that. the Bani: effieiais haéae asked him ie Come aieng With. the eompiain_am'i: {*0 Man C0 in Apewtment near E Q//M,' Kormzmgala Ap'c1I'UI"1t3'.I"':1.. After sometime 2'-1 bI.a.c%}_; A1110 Czar (tame 1:.11ere. The (:or1;1pEai:12mt went. to £1119 a§;a:fi;:m€n£; a,I<)1'1g with A3 M2u1juz12:ul}1. AI. i}'}i;F()diJ£3€§'C}- A;'Z'--«X}'i--n;:};.1y ' Kumar and A3~Ra1jesh. A1 asI§r3d._1j11e.'{:0Iiip-§;ai.riar§.:t, to give 'i'.85,00gOO0/« zanci Ballk Ei(?i(¥{}1.I::;14LI fig) A3 anci lihey will trarasft-3: é1.$i'.::ef;1. c}i' 'R$. I C'r;>i*'eWiI'3'ic3 the V Bank account of the, T He"::(;n'i§pie1in22,nt believing their words "~-EH) A2 and A8.
Theree1ft:er, V' c:0.mp1air121z1'i and ziskedi-h1 fi_2._ ,E{c>r21mang§21I.e1 Branch and "i:VI."1c'-3:1 £11213 {romplainam W33 K01'am21r1gaIa B'ran(:h§ A2 Vinay KL11*£i21r'v«::aIEed=._hiah and informed him is go to 0:_f{i{:<:_ 0fA2ii's"*E;3emk, M.G.R<>ad Brand: ami to meet HI:?.i"1"fi;,AT:E'2.§',.}'t'2'V2i.§§('.}"g_;i'\,-*6 '£.<)§<.e'r: to him mad hi: Wiii 'i§."&£I1Sf{'.X' a gut}? <2? ?{é; §_ 'C:'<}a"€ 1:19 Elbe :&<*;§:%oa.21'1'£: of 'i':}';&? {"{}flEp§£ii§13.fi"EL V._'E'1'1e <?€;§f:1§>§2?;i:'1a11€: v»:<::'1i, '(<3 ;'%,>:Es:5 Béiilk. E\/E4£},R{2a{E 3§':;Zi."£'.£{fh 2-*;§éE': 52%. ?2xEz?:i:j:..z:'22:E'_E':» Wham iI'€}E"H§}.§£i§§'12i.E.'T:?' e:é31{§::§:"::%{i u 2:_E§oz,1i; Eiairés, fizz-3% c{'}:::pE_e~:.i:'2a_n?:. {tame 11:1'; kzicm" £13121: no person by :1am<: Harris was vmrking then}. The E//..
complainami along wi1:h A1 Manjuriaiih wait<~:d for Hzxris' There21f1'.e':', they went to the apartm.eI1t and f'<1.:1:j§:i«..$19.1', A2~\fiI1ay Kt1ma:* and A3~Rajesh had a1r<§e£dyA:A16§'§i ' room. When the c0mp1a:ir1ant d_€§m%1I}d€£i A:"¥}fi'E}.IijE,i_£';é1'f3f1 to return his money, he imforméd I'.=_Ai_Afi'1'T {ih'Z{'i?_ i1-f3' c1.ot:_§:駫.:_3"(;?,. know the whereabauts Vi11 a.y__ ':§LV1£";1:2,%i'=. 'éi:*1'ci' A3?"
Rajesh amd they xverc. b};--..E\iIv2:1§d21n the petitioner and will return the money once waited for two or get back his money.
lodged and 21 case in C1"ime YN;5'. Police St.ati.0n has been r'eg£steredL"~for' O*§f€£~";at:€s punishable under Sectiions " v _ {sf 1&3; " ---------- ~ "
g leztarned étcnazzgsi fer ihg-3. gseéiiéiozger {:<3};i'E.a::::'1dé;>:{§' 'E.h3.€. the _p€::{iUZ<3:':er 1% §..E'i§"§0{?€IEE'. sf She {)§f€}"iC@S a.iEeg5d"';1;;:2:§ns%: him anci he has; bsszrzé §aE$§:-:1}: §§§1§3}i€fE?£E',€;"€§ Er; ':56 z;::»3;s~;e. H63: aiswf} S§,.EbE"I"iE§,§€{§ thaii 'i'h€3I"é;'; are? 3'13 sspeegtific V.'vé}.§egat.iGI1s in the Compiaint against the p€tit,ian6:r;. Further he 5-:ubn'217E.t.e<:E that A5 Haris has; baa} graziiefi E W"
bail and t:h<-xrefore, the petiti{>11er can bf: g_1:.a.nt€:d Antietipatexy Bail.
5. As a;__;ai;r1st this, the learned that the investigati0I1 is g;joiI1g ijm andjj. £5116" p€titiQ1:r_er=;:'$A zfequired for investigatian. F;1rt.h€i<_ s'L:bmi.i'1:€;ij. :ha?;§ the.. inxrestigatmri 1"evez,11s that": a '5-¢,:_rn_o1' ?.'25;25,G(§O/~» has been paid to the p€3iiT,i.Qf;-E31',-'_\9&7h}:vCh' ~«1f1€t§<is to be recovered and th<3ref0re,V the ,.;),e tit.ionAer t%'an i'1?,5'f be granttsrd an tictipatory
6. """ .[_jlrjaavéifl:-;faréfLii!y (zéfisidered the Submissions made ii}; the learned' iE0_1,i"r1&§'€--1 for the partiess. 'I'§'12:-.:Ap<§im: that ariSes for my {?OI"iSiC1€E"&'i{iOI1 isa; f»vh¢i:1':€:i' .ii.'£':¢=:xp:.<";':titi<:;:1<21* can be granted 21z1UZcépzU:.ory baii? ' 8. v_ . is reieazani, $1.0 mate? the aiiegatiwzss are ihzai ..3. 31,2131"{iii-?,85'GOgO@®/w has brim: paézi ':9 £2 agzd. A3 or:
§}€?§§€f"'€§E}.§;§ 'aha: w<3z"i§s <3" 52%, 'E"'E";:2%r€2:7§'"i'.&:: Witaflz <':0mp§a,:§3az:t askéid A} 3:10 :ref?u2*:1 the Ei§"E2{}L2fEf A1 133$ VV him that he does 119:: Know the whereab:3ut.s of A2wV1':"':ay Vummmww» Kumar and A3--Rajesh and they were 1'n.tr0d1,:c<2d 'Lo him. by Madam the peiifioaer and A6 allsgations agexmst; the pet:it,i0ner are f,hatg A2 V"
were i11"m)ciu(:ed to A1 by the p.€»'€:it.iojne::"
are no Omar a.i1eg21tiQns_ The 'I'<-:a}§r_1T<é'('i SPF. that A2~Vina.y Kumar in tIfic.,_vL{€ca;1:'se hf in-\;e"stiga{.'i(§n has stated that a sum of 'b{é'e:'1-'paid to the petitioner. No other to the noticre of the Ccaurtp 0f Banga.1_ore City and "i'he=r£:f()re, the petiti(>m31"'{v A';'$fiti'Ci§;3a1i:<)ry Bail subject to V ' H 4; 9. Act,9,£fdi'11g.If_;§ 'drier pei~.1;'.it.ion is allowed and €:.h.e :.f)Gf{ifi{¥1"1i(:'§f is}~..gre1z1t:ec1 Anti<:ip21.t<)ry Bafl subject '[0 tbs 1 %??1Eé;i7g;ri1i';;_;j« }i_:vi?::"; ic§i'ii§G.:"z§ :
{i} __ 1- Es': 'me ézavemi of his ;»1.rrs::S?;. in Crime E'\§<;,§8§,ff.»3£Q1 E. Q}? §i&{},HaEE§ P'a§;5;:;::=: SE;a¥:.i0::9 E319 gaefiféfimer sshaii be naifiaisgefl an baié on his z~3X<=3{:L2t:i11g 21 bonfi fbr 3; sum of ?.2.,OO,OOO/A [Rupees TW0 E i {iv} Lakhs only} with two s1,:re't:1'.es for the Iikesum to the satisfactian of Ir1vestig;af.:ing Officer.
Tbs pr::i:ii;io'r1er shall e1pp€;f;.r> lrwestigating Officer xvithizli.,.($1fze «_v.?€§31t;."
from today and shall C044o13 erat,e the LO. for i11xrés¢_ige1£.i0r1V.~.i.€<;fi interr<)gation and reé_<:.o?e~e.ryV.._Vi1" an"y--,.,_Aasv;3 and X-Vhfjfl reqVLs,_i.fed.
The petiti_<>11er""éf1'aI} fi:§t._qt.e1m«pé'r with the Wiytnagi "
":.h<:": _4 V .. VT 15:€=>iiit*_i'G:1é-r s13.'}gi1I"fi1rr1ish fail cifitails 2 ' o.1' "fiisL M »T0{x-:;_i'pa;tic>11 and p€1'rI1a11<~3nt AV-. addfsasés. an_én.aif.tend the police station bn Sunday between 4.011} pm"
and ,'{"}E}' pm' "(':.!;}}.. ' E'fF:§3'e3 pet:.i:i0n€-:.r v'i0.121i:.e--3 anjg £?€)E1{iifi€}I1. SS . ":';.Eé€ H3'-S§}€3§1f§EfI'E§HS§§i.§.€5i Car": méwe fix' <:a:1_<:é;':lEa.i;£{}I: gf fhiii bafi.