Karnataka High Court
Anil Ganapatrao Kowadkar vs The State Of Karnataka on 28 February, 2013
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IN THE HIGH COURT OF KARNATAKA
CIRCUIT BENCH AT DHARWAD
DATED THIS THE 28TH DAY OF FEBRUARY 2013
BEFORE
THE HON'BLE MR.JUSTICE B.V.PINTO
CRIMINAL PETITION NO.10303/2013
BETWEEN:
ANIL GANAPATRAO KOWADKAR
AGE. 36 YEARS, OCC.BUSINESS,
R/O. SHIVAJI NAGAR, BELGAUM.
... PETITIONER
(BY SRI VISHWANATH V. BADIGER, ADVOCATE)
AND :
THE STATE OF KARNATAKA
REPRESENTED BY ITS
STATE PUBLIC PROSECUTOR,
(KAKATI P.S.) HIGH COURT OF
KARNATAKA, CIRCUIT BENCH,
DHARWAD.
... RESPONDENT
(BY SRI VINAYAK S. KULKARNI, H.C.G.P.)
THIS CRIMINAL PETITION IS FILED U/SEC. 439 OF
CR.P.C. SEEKING TO ALLOW THIS PETITION AND ENLARGE
THE PETITIONER/ACCUSED NO.1 ON BAIL IN CRIME
NO.234/2012 REGISTERED BY THE KAKATI POLICE STATION
FIR THE OFFENCES PUNISHABLE UNDER SECTIONS 489A
AND 489D R/W. SECTION 34 OF IPC.
THIS CRIMINAL PETITION COMING ON FOR ORDERS
THIS DAY, THE COURT MADE THE FOLLOWING:
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ORDER
This petition is filed seeking bail in Crime No.234/2012 of Kakati Police Station registered for offences under Sections 489(A) and 489(D) r/w Section 34 of IPC.
2. It is the case of the prosecution that when a raid was conducted in the premises of the petitioner Anil G. Kowadkar, it was found that the petitioner was securing the fake notes of Rs.50/- denomination. The petitioner was caught red handed while circulating the said notes. It was disclosed by him on investigation that the said circulation was being carried on for 3 to 4 months in Kangrali B.K.Village and that the petitioner was in a possession of note printing machine in his clinic. About 800 notes of Rs.50/- denomination was seized from the possession of the petitioner and the petitioner could not give proper explanation regarding possession of the same.
3. Learned Counsel for the petitioner submits that the petitioner is a medical practitioner and that a false case has been filed against him.
4. Learned High Court Government Pleader on the other hand submits that the petitioner was carrying on the -3- business of printing the fake notes and a printing machine was found in his clinic. It is further submitted him that the business was carried for 3 to 5 years along with other accused.
5. Having regard to the nature and quantity of business conducted by the petitioner, I am of the view that the petitioner is not entitled for bail. Accordingly, the petition is dismissed.
Sd/-
JUDGE BS