Rangaswamy @ Ranga vs The Police Inspector & Sho on 16 June, 2010

[Cites 1, Cited by 2]

Karnataka High Court

Rangaswamy @ Ranga vs The Police Inspector & Sho on 16 June, 2010

Bench: Subhash B.Adi

-1,

IN THE HIGH COURT or KARNATAKA AT BANGALORE
DA'"£_'I£D TI--%IIS TH 1%: 16m DAY OF JUNE, 20 1 0
13 {$012141 V _ V
THE I--I0N'BL1«; MRJUSTICEC SUBHASH I3'..'AI)I:f:   

CRIMINAL PETITION NCv)J.éS3 1'2':%,/v2{_}1-60  '-

BETWEEN:

Rangaswamy @ Range":

S/0 Sri. Basappa

Aged about 28 years,  

NOI42, 7*?" Main. 3"" Cross __
Ra1nak1'ishnanag,;ara_  _  .  . 
Kanakapura 1\/Iairlvficiad, J.§_'P.N'agfc11' .Pés'£_;.._ ' 
Beﬂgaluru. '   1  V A "   ....PE;'I'ITIONER

[By  & 'B:.A. S1'Vi'ni\rz1s, Advs.}
AND:

The Police Ifiﬁpecior  
Madivaka Po1ibe._4S1a,t'i()11_ A S 
Madivala .. "  *

'...E.3€3I1g.':1}.'..'..§';':'.LE..   A'  _ , ...RESPON[')ENT

._A   Sr1'.Sat.ish R.Girji. I-ICGP]

K12}-._II\S-5V_"{EP{Ih:';E'}.NA[J I-'§é3'I'}'I"I()§'\? IS I='II,E}i) U NDER SEC'I"I(')N 439

 .¢:~2__::>.c BY" flma: ADV(.)CA"l'E FOR '1'1--:9: PEZ'I'I'I'I()N{£R PRAYIM3 'I'HAT

 2~IQN*1§LI«; COURT MAY BE PLEASES TO EE\§LARGE'. m1«:

_ "pEi1"1fr'ze3\§:F;r< O}\'s BAIL IN CR.N(').47.I/1{) <3? NEADIVALA P.S.

 ...:3ANG;A1,om«:, crry, PEE\z'DING §3EFO.RE3 mxa: :11 ADDL, CA/£E\/1.

V  BAN(:A1.()ra.1; cm/. wH1<_;:H IS REGD. FOR '1'?-H33 OFFENCE3 P/U/-S
  " "3'64A or: IPC.

'I'I"II-S I'i€'J"I"l'IC)E\§ (}f,iOI\/II§\?(.} ON FOR ()RITI)ERS 'I'I"H-S I')AY._ 'I*HI§Z
(I(' )[_,.?R"!" MAD E "IT-11*) I3'( )I._,I.(')WIE.\§(..}.'



-2-

ORDER

lT'etiE.i0ne1" is z1r1'c=sted in Crime N<_>.47l /2010 l'(¥glSl.C'I'Cd on l9.4.20l0 by Maciivala-i police. l:3z111gz-1l<>1'c> Ciiy. for tI"i.é:l"oil'%:fi1.re p1mishal)le under SeC1.i0n. 36-INA} olihe IPC.

2. Learned counsel for the pei,iti01'1e1"'s iiame is not i'el'lec1:ecl;i1i_ tI"1e40Fl.'l:~5."--r)1' in_ Complainant. alleged that. hﬁ' was bixsiiiatss' and used to piircthase the as there is rr1alp1'ac':ice in s11pply'ini§ had stopped purchasing. Coiiiplaiiifh-'1t' lent Rs.8,000/-- to the accused, 011 19.4.2010 had called has to ai'1'ange food for l50 11]€1'I}.0'L"-.YS". ll] «he sought' assistance of the c'011'1plain'c_m1.. C"0.i'11VplaVi1'1:a1i'1. sérit one Nageridra at about 2.00 ,4-p~.m.. a4,'g£E~ir1_..a(':cus€d .vl_\'/l"€i'g'l1'V'c11"lE1'Il] called him and informed that _é':z1»dlh'isTVbik<% are in my custody. ll" the Complainant. _l'c'1ils lo -. he will abcimrted the boy. On the basis 40§7V1.his afl.ega_i..ioi1. attcmised has beeri 'c11'}'€Sll€d and rna'£'1.e1' is 4i1.;'afl»£--::' lif1*.;esiiga{.i0n. Name of the pe1,ii.i0ner is not shown in the _ce;r'11plaini'. or in the FIR. l~iowever._ in the ]'€1I}£}.I'1d app'licaE.iori._ l'li.<;3re is I'€f€'}"€1](?€ made and on f.h€ basis of wiiicii the pet.ii1'0z1e1- 0' has b€C'1'1 21i'i'est..e€l. Ni ,sa~ \ J -3-

3. C0nside1'i1'1g the same. I firld that. the ].)(?t.ii.iC)I'1€1' C(')u!d be (?I'11211'§;{t-'cl on bail.

4. Ac.(*0rd1'.ngIy, the pet,i1.i(m allowed. The enlarged on baii subject. 1.0 1'c)1l.0wing conditions: V ' H a] The 1.)et'i'i,i()ner shall exectxieWpers()1;1;11_ b_E)r"1':i f()'i' ' Rs.25._OGO/- with one amount. to the s.atisfa(rf.i0:1_ of 1h'e..VC"ou1't. '

b) The petitioner shall ':;V2;1_V1'11pc.?r"«.w1ih § {he proserrutmn witT.n{=_:ﬂs'-$3.3 Cr 1.Ej'_€ '.f'1'1..f;1'1.§'..I';'£."'11 evidence; C} The petit.1'.0_ner sha11.:'a;jp§a.r' "the Court 4' scz/-' JUQGE ._ .

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Karnataka High Court