Karnataka High Court
K Sameeulla vs The State Of Karnataka on 28 November, 2016
Author: Anand Byrareddy
Bench: Anand Byrareddy
1
IN THE HIGH COURT OF KARNATAKA AT
BENGALURU
DATED THIS THE 28TH DAY OF NOVEMBER 2016
BEFORE
THE HON'BLE MR. JUSTICE ANAND BYRAREDDY
CRIMINAL PETITION No.6347 OF 2016
BETWEEN:
K. Sameeulla,
Son of Fakruddin Sab,
Aged about 54 years,
Resident at No.1096,
7th 'A' Main Road,
B.T.M.Layout I Stage,
Bengaluru - 560 094. ...PETITIONER
(By Shri A.H.Bhagavan, Advocate)
AND:
The State of Karnataka by
B.M.T.F. Police Station,
Represented by
The State Public Prosecutor,
High Court Building,
Bangalore - 560 001. ...RESPONDENT
(By Shri S. Vishwamurthy, Government Pleader)
2
This Criminal Petition filed under Section 438 Code of
Criminal Procedure, 1973, praying to enlarge the petitioner on
bail in the event of his arrest in Crime No.101/2016 of BMTF
Police Station, Bengaluru City, which is registered for the
offence punishable under Sections 436(A), 321(B) of KMC Act
and under Sections 217 and 420 of IPC.
This Criminal Petition coming on for Orders this day, the
court made the following:
ORDER
It is candidly stated by Shri Bhagavan, learned Counsel appearing for the Counsel for the petitioner that in a petition filed under Section 482 of the Code of Criminal Procedure, 1973, there is a direction not to arrest the petitioner till such time the investigation is complete.
The petitioner, therefore, is adequately protected. There is no warrant to superimpose a bail order over and above the protection already granted. The petition is accordingly disposed of.
Sd/-
JUDGE nv