Karnataka High Court
Sri Shankarapa K R vs State Of Karnataka on 7 July, 2011
3 notes of denomination of Rs.lQC}/~. 'Fherea§7tje':-5.f"--«l:l"i*eA pet.litiene1* Accused No.5 was arrested and ' judicial custczcly. 'Elie prayer made l;y'"%:h'e p'etli{i§)'i:le:* ll;«e_l'cre._V l {he learned Sessions Judge {er grzizzi l:>aill'~ clamec rejected? 'therefore, the p€iil;iGfl€'F__l'ié;S pfesenlecl'-.llii.g§"pe{£'l,i0n " V seeking an order 'Le enlarge him an l:$exill.'_
8) According to §'0eecuticn, the accusation againet' lie ecld X€I'OX machine use§i«*'fc:tj_' notes to Accused No.1. lt__is._ 1 3: 2 have been granted lE:.ail*-- b§,'l.lll:»'1'lg%§;l1~1§e:l:'l':4¥agistrate under Seclicn l67(2) of Cr.P.Cc xéfialle 3 81 4 have been granted bail . fey thileifiiloiirt. 13ls":1c>vtice(l supra, the petitioner herein said to l':he.x%e --e_::+ldvt'l1e.Xe--:'Qx machine tc» Accused No.1. heard the learned counsel appearing fcxr fzhe p'e:i:i;:;:ie§A*.:l~eflnd also the learned HCGP appearieng for {he l{espende»§:i;~Stei,e, Perused the recercls made aveilalfie. ii, is {he sul3mieeic:: ef the learnecl cezunssei fer §;>eiii;iceer ihai, {he pet/iélieeenes was ecu: a: all presem, all 4 the piace of 0CCuI'I'€I1C€; that he has b€€I1 faisély inxpiicated in the Case 011 the basis af th€ vahmtary sigatemerzi 1I1.fg:'{d.géhy thé €:0--21Cc:us€d; that no inCrin1ir1ati:1g maieriai_.€;5"(::3_:1.;1eC.-5. the pstitioner in the 0356 has been ggizeé :'%ii(j1v'3',::h€»1';€~.ViSASJ)' ne:=:uS betxveén théé petitioner, f"uj:'ihér"=3::b1i';§tS i1{12:i,A Accuseij Nos. 1 is 4 have a1re»1jd3:..béeh-._gi*an{es:i"bgiviluinihis C2186, therefore, even an the up':-*i:r1cViVpi€s5 'Qflpaifity. the petitioner is eniitléd to bé"«€.f;1argedVj_
6) Having Vregard_{Q T' Eheh.'féuéts..,;?¥idf_'giifcnzmstances of the case and petitioner, the Court is Qf Vstage, there are no petitioner is gufity Qf any of on the principies of parity, the pe%j.i--i%@ner"i::._éz;iii1e<f{-id'be allargeé on bail, as Accused .?€c3»3i 'Ain"V'£.§1is cé.§é"hvaVe already been granted bail by the ' and Accused Nos. 3 82 5; haw aiready Z §3E€fA}'---.4§'€i<§<5i€€i%§:..'Ci'£E bail by this iiourt.
" in ihs result, fhe p{3?;;i£;ian is aiiewed. The =f§ge*£;§i;i<:»::e:r 13 efdereeii 3:'; be 6::1§23.:i;§€é:§ 0:: baii in {Crime "'« ;%:':§}2;§/28:G; ac, am. 55235231; 01': 'ihe fize Q3' ¢;:v§¥r:4:1 5 Court, Daxsangere, on his executing personal bond for 3 sum cf Rs.1,{}0,(){}O/~ {RL1pe/es One Lakh 0111.3?) with {we suxfetmg fer the 1i§~:€~su:"::: to the: satisfaction 9f the Ekziagisirate/Sessiens Judge and also Conditions thai,- ._ i} the petitioner shad} not t33mper"..«;fi4'.,_terVro;f"¢£ié;%'A' thev pr<::$ecutisn witnesses in 3;ny"n3annér:
ii} the patiiicner ghall _g;};uip::ar. i::;<é11:>r_év Magistrate/Sessions' '~C}0ur'{ Uh. ;a1VI"g_ihe dafesv sf hearing Wimout fail ~ ., ' " V'
iii) the petitiorzershali :1'o'iv»ii1fdLii--g€'._i1i é.v_r1y""a,£:3';s simikar ':0 the OI1€f3Lfit":.gé~:1 ag?_air;st_.hi1n; VV
iv) the petiiti013'€:"Q1311"-::1.afi:.__ "h_ié'v.VaU;€nda:1<:e in the jurisdiVctiVo:i'aE 1'.p0Iice'--sté1f'ienV"Qn Eavary 15"' of each Ca1i3fi5§2i£*,.{f:;Qnt}'ii.jb€3T5.?,?é€n E0168 "am and 5.00 pm"
ti1i:'.ihe_dispC"€3a1 :35 i'f;€ V€,-ass. _'