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Karnataka High Court

B N Vasu S/O Ningaiah vs State By Bettadapura Police Station on 23 July, 2008

Author: Mohan Shantanagoudar

Bench: Mohan Shantanagoudar

IN THE HIGH coum OF KARNATAKA AT gA}ie§;€L§ja§

DATED T}-{£5 THE 23"" my OF    " ' 

BEFC:)LRE:  i~ 

THE HGMBLE MR.3USTICE_VMOV!'-Msfi sHA§aT;isz;§e(9ubAt§.

cnmmau.  %zs;o.32*z9/;o__;0;s,,

BETWEEN:
B.N,Vasu   ;  _  - 
    

Aged  "      .
S€CI'€':t€$'d_§'jy', G';amav, 

 "  "  
R3' at. Béttémlapiua  Koppélu

Béttadapufa H.oh1_i  _ " ' -

Periyapatna VTa1_u.k' * .. __  .. . é ..--~ _

Mysdre; Dist."  .% V  .. PETITIQNER

, gsynsmt. U  Prabhu, Adv. ,1

  
_ VBe'£_tadagt£1ra Police: Station
~-- Pcztiyagaama Taluk

My.$f>m Dist. .. RESPONDENT

x 'T «(By Sri B.m1qishna, HCGP) .'3..

.5.

This Cri.P. is filed under Scction 439 of C1:P.C. by the advocatr: for the petiiioner praying that this Hozfbie Court may be pieascd to giant an anticipatory bail is the p{§f.§.I;i0i1C\f in Crime No. 135/200'? of Bettadapura 19.8., Mysqrcj Dist, which is mgistcrcd for the offence punishable under Satiiczis 408, 409, 468 and 426 ofIPC. ' u .

This Cr}. P. coming 011 for orders, made the fo11ow:ing:~ Petitioner is the 3.CC?;.1${':fiz in i of ' Bettadapura Police Stat.ion_,___i: for the offence punishable .:%}03, 409, 468 and 420 of IPC.

under Section 433 of Cr.P.C fr:ir,';ra1itiii" bail to: the petitioner. V. 'i'i1§ and the investigation rewards as I ; V'itiiis-«.,yfiié;'V~,.--:'pIii1ia facie discilcme that the pa:-mane:

of Alaganahaily Village Panchayat, ..a1§)ng---- the ether accused misused power ané ii "'._Vfi:is;appropriated a sum of Rs.8,'?'1,136/ --~ duriiig the V'
-3.
period from 2001 to 8.8.2007 by forglng d0cu::1x:i';'é$.a,nd by ttreatillg fake documents. Complaint is Taluka Executive Officer, Pmjiyapatzla' * t hc%'~ petitioner and otht-:3: accused. i.I1ve'e2tjga{;i0f1::'i$' under progctss. As t11e' pre§cnc6 of .th-it jégétiiigxzier is"
absolutely n<ec:¢ssa13{_ for comfiiafian of 'filxlégfigiafion and as he is the custediémt [of-pf Panchayat, he cannot be bail. He: will have to sanfiazniixari during investigation. Hence, the . It is ape': for fit: petitioner to surrm' fie? " pray far bail