Suresh S/O Lt Krishnappa vs State Of Karnataka By Padubidri Police ... on 21 May, 2009

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Karnataka High Court

Suresh S/O Lt Krishnappa vs State Of Karnataka By Padubidri Police ... on 21 May, 2009

Bench: V.Jagannathan

1
IN THE HIGH COURT OF' KARNATAKA, BANGALORE

DATE?) THIS THE 2 :51' DAY 05* MAY 2()£39.. _:

BEFORE

THE HQNBLE MR. JUSTICEJV, }JAG;;:~iTia*gé{*:*§i;é:\;%AV _   

CRIMINAL PETYFION I\:F0.1'§"€§§/'iz'£?i'3€§:§'  

BETWEEN:

Suresh __

Sfo. late Klishnappa V I *

Aged about 39 years
Proprietor "  .
Devi E11gi11e-e1'i;1g'W_9rkss1;i(i>;'p »  _ _ _ ~ 
F5/0. 3rd Cross;"Ké1hhav§. =i    
Kodikai,     

Mangaiore, DV.xI<;-:j__  .. PETFFIONER

{By  R, 3.  %%.;m.)

 S V' The  
X agbiaiﬁ _I:~"oI__i(:e Station ... RESPONDENT

    HCGP3

 is ﬂied umder S5043? Cr.P.C praying £9

eéiiarge "21:-i"ie petitioner on baii in C11": No.4»6/ 2005 of

= _ P2,zdub;'dri Police Station, fer the oﬁence p/11/$. 5 of the

  ' ' T.E:{p1e:=sive Substances Act, 1908 and Rule 1 13 of Expiosivs
' '-____"'i'7«2u§;6:3, 1983.

This petition coming on for erders this day, the

A  " "  made: the faﬁowiug:



'9

ORDER

Heard both sides.

2. The petitioner has ﬁled this bail ~ respect of the ease registered against "

No.45/2009 of Padubidri Police Sta1:iir,2fI1;._':f?:§:1f* ii';-e ' ¢::~'e_;1e¢€.e'jee p/u/5;. 5 cf the Explosive Substeﬁeétzs M; 133 of Explosive Rules, 198,3: _ --

8. The eemplaint aliegatioxfgs bfiefﬁre that when. the police ...j'¢V-:','Vi;,eV.ti{)I1 were on their patreiiing deiijf " they founé a vehicle Maruti '<:§§;§§1.i3:1sg;.'V't{)Av;$;;9.r£is them and en stopping véeestioned the person {petitioner herein} the Vehicle and found that the pei:i3::ier2ei*'-- u?a;é~;' three boxes of explosives and on . jhevvpetitioner reveaied the said hexes were being "by; him for the purposes ef delivering to stone owner. Based en the eemplaint ledged by the »2"I'.{}I1C€:1'ﬂ.€{I police inspector S21. Shrkﬁvas R33, the case was regstered as abeve. Q' Vff Lu

4. The submissien of the learned Counse_1§'_:Afet=«p _ petitioner is mat the complainant '4 petitioner was eaxwrying on explosives,' fee?' the 'eepurfioee :;_e deiivering the same to stone oveme§*. V alleged is falls 11/ 3.5 at' Explosive__4.§jﬁ:§s€g:neeS"

directs 5 years of punisheieet. petitioner be granted bail. Tlge ifjcszt seriously disputed by the State, who also admitg.---ihafi that the said boxes WereVV:e_;a.1:fietiV for the purpose cf deiivemlng to secae the above submissiee and the piLj;igE:m.er;$,_v'preeeribed for the offence alleged, I am of the thfahrethe can be released an baii by impevsing certain eeuixryliiieee to sagfegueni the interest of the prosecution.

-- Hence, I pass the felbwmg ezctierr 33,»

-v 4 Cximinal petition is aiiowed subject to the conditiee. that petitioner shali execute a personal bond fer a sum of Rs.50_.{)OO]- with two sureties fer the like sum satisfaction of the trial Ceurt. The petiﬁoner "

attendance before the concemed PeIiee...$te'.tio:§1 'eVé.152.. 'every Saturday between 10 am. to 5 p.123.

the evidence or threaten the pieeeeuﬂ0ii" x§?i1t1eS3es¢ "i:1..:-jny manner. He shall net ismgolve ~.,Qﬂ'encee_g;»f Avfhe like nature in future. (311 vio1é'1'i:--ié:§n.A (if ¥:3f:Vﬂif:~.,CQI1diti0BS, the prosecution is at 11'bert§* to 1;::g'<:xi-*6f(3rVCaj%:€e§;1ti§5:i"(ﬁgfbaﬂ. Sd/-~ Judge

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