Karnataka High Court
Kiran S/O Mallappa Avinal vs The State Of Karnataka on 3 June, 2010
Author: Jawad Rahim
Bench: Jawad Rahim
IN THE HIGH COURT OF KARNATAKA
CIRCUIT BENCH AT DHARWAD
DATED THIS THE 3rd DAY or JUNE,_.'2§oI¢"--' ~
BEFORE
THE Hoxxpgms MR. JUSTICE JAEVAI)
CRIMINAL PETITION Npfrsss/2010-. _ _ "
BETWEEN:
Kiran, 8/ 0. Mailappa A}/inal
Age: 21 years, OCC: CoO_11"e _ _ .
R/0. Near Karernma Temple. }
Veerapur Oni. Hubli '
(By Sri. R. H.§I'\1é';;;Ijtii 8§:__S. A..:'..eh«o~{i¢1§rj,_g{;iv.}
AND:
The State of Karuataka
By Ghantikeri P.S.i--{ubli __
Represented: 'by_S.P.P I I " '
I _ ' I _____ RESPONDENT
(B"yVSr"1'.' K. 'Di1if)'CKuIm:Ir, HCGP)
TIWIIAS-..'_CRVI;.I"_CI€3IFILED U/8.439 CR.P.C. SEEKING TO
'°c;__RANT BAIL. To THE PETITIONER IN GHANTIKERI P S
I CCPLIME' ..N;0.09';'€201G, PENDING ON THE FILE 0;? JMFOI
'[C_:',O1_}F3'_'F,VHU'BLI'.
" ...PETITIONER
F-J
THIS cRL.R COMING ON FOR ORDERS THIS'-..'l3AY,
THE) COURT MADE) THE) FOLLOWING: V
ORDER
The accused is facing charge folnthe. o-:ffen'c'e_s_1f1'rideiL. Section 392 and 341 r/W SectiOr1l3__4l'o_l 1.R.c;,a"nd'~ 120--B and 397 of IPC alOng"'--n/i'th soxme VFEEQIFJE ind' Crime No.9/2010. I~ieis..in jL1dic'ial_:cul's'tody. "
2. The prosecution the report of Basavaraj Kal}.u:'~,.i_Vailegiing }1ellisl.fv.roi*1<ijing as clerk in Vijay Marketing. 'l3.l2.20lO, While he was returningto his hotise pm, two persons pretending to be intO5<ic_atiOn,:stOpped his Vehicle and then robbed h§s_fiba.g:'containing Rs.6.00 lakhs of cash. On that basis, the iinvestigaltion t.i'gco"rnmenced and during investigation, the pet'i«1.,ion.er cafne to be arrested. It is alleged that on the basis ofghis vofuntary statement, the accused No.1 lead the police W.Ot"§'i.c'e'i~ to recover Rs.5,995/-- and gave further information .,_that he had passed rest of the money robbed to the accused .\ i 5.
L4) No.7 ~» Prema. On that basis, he was aiirestetli-ii';ai*1':i interrogated.
3. He has put up a defencetioiiide'ni.alzand.i;{s~.;Qn'lt:l be seen from the other attending cirou__rris.tar1ces,_"_i'though';
lakhs is said to have been lost;.:o'nly Rs.5_.99~5 isireeoivered from the petitioner.' interrogation is complete and under these am satisfied that the petitioner -be o:f«'ii$§i1.
4.
"afl\.oRDER Thefiaetivtioiii to bail subject to following Conditions: 'V V 1 V l 'The petitioner shall execute a bond for a sum of with one surety for the like sum to l -. «lithe satisfaction of the trial Court or the Court of Sessions, as the case may be.
". fk', 'J: ' fr/R /'$3 )3,/' 9/ gab/-
iii.
The petitioner shall not tamper the'V.p_1_ijo»si:ScLii1;tid':} material or prevail upon witnéisses:V'i'b3} any ' means.
The petitioner shall i'11§)ti"~_v1ieavei'_-:r.h'€;. jurfixficfion of ugh; C¢uyr»;&u5§fi£""pno§"
permission. _