Karnataka High Court
M/S Indusind Bank Ltd vs The State By on 7 December, 2011
TH -BANGAI LORE Tee SNE ERR NEURITES PHGET COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH 7 fost i THE HIGH COURT OF KARNATAKA AT BAN DATED THIS THE O7™ DAY OF DECEMBER 2 of SEPORE THE HON BLE MR. JUSTICE EAA BENTO M/S INDUSIND BANE LTD - ist FLOOR, BANDIGADI Con THE stat e ay. . JAYANAGARA POLICE STATION & SICMOGA, OUGH STATE PUBLIC PRO SECUTOR BCC Ro Lad & VARs wy = GALG £3 ab 7 : IDENT THE FIL o8 OF z aie eC. d 2 i is Beak Be ts "hie, pang Pan ay poy . _ i ss Se Son Bo ee ER i 3 2 a ie sere il _ He Ts : " c 7 ih BY Ry fa . . nn a i, ie = ea ; 4 : ; - bed Mad oF CS : * i] ies es 7d iy oe ne ~! ~ S Eis a . Fayed pest Kol : Be : e © a some . i auseg » a & 2 tS _ Ss ra ste e . call ee okey <a = ef me ' -- ad '< 5 * a r i AND "ty a A 8) @ aetie the order dated Pease gy, houcd eS £ 2 hag DE cong ca ear g Rhein, Sa 2 ited fe fd py. . = 6 we an an oer C 7 & : eo oy Bue ia a ist i te, ig a alist ost ina a a Co ry is a t, . cn , = : ; an ° pe ° sy ane 3 4 " : eS hake we af 8 S os # @ g § & He a pos £ ae ets aoe "es F 2 8 8 5 ego ¢ BOR Ges S £ &@ &€ 8 QP a oS oa oe ial 'a a 3 6 a oe oe & a: qo ee ee ee ae Sica ae Finis Ses Be * ; att a / .. a Be 2 eo a '. = _ Ci : a 4, oe " Sot of food pil vi mS tn "ay & : E 3 _ " = Se ae Ae Ty i a bs et \ | teat a a . 7 a. ; . 3 _ us "ee S Lf SES OF Pes AT 3 i i os & -
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2 EE UINNENASSES THGTTGMVET GP KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH aml J.NLP.C., at Shimogea. The case arise out the i Jayanager police Station, Shinoga 458, 471, 473, 420 r/w See 346 of IPC. -
2. If ie the case of the complainant t rai, fee. peer payment of the installment of twa welic be tion Nos. KA-2 20-41 47 and' KA-20-8 TIES, tite bby peti itlomer beni. tn Ml reepect of the actions, 'the a aforeeaid case Has peer The petitioner be exited te the custody of the vehicle in pursuance of the loan "ngidement entered in between the hirer lend. the petitioner, the petitioner bank was icles. However, the learned permitied "to sell the 2s irate has 2 dirscted that the eale proceeds of the caid ~ fe Hole ame amounting te Re.10,37,760/- shall be deposited nk ard the same shall be peyable 4 to the petitioner only aller the conclusion of the trial, It is "the eaki order, which this petitioner js eeolorg OEE ERNES BUNGEE GAUGE KARNATAKA HIGH COURT OF KARNATAICA HIGH COURT OF KARNATAKA HIGH CO = Herice, #8 pra vs Sr allowing the application,
4. &, Heard Sri.Nataraj » Gre coungel "or i 2 a boos Pues = é fe a tint # er: at ats oe be pehGorier ark Sri Setieh.R Cri, learned HOOP nor ae. & =e a . . . _
4. It is mot in dispute that the ci stitionier ia ertitled ier return of vehicle sine. the & Be Ea have been sold. Pe aveitty, 'the sei which hes beer tm thes bank an grew 'tw .Rs.11,3 fase Bawdlh 'ta BS ues feud ao ia fe ied elitienerc's counsel aubeite thal, petitioner being @ fencer ranting a nisi 1e@0 im accordance with RBI & . tee LE" Be te be nk go he guidelines, he is etititled fo for the use of the ald amount % nes, E a, pg Ee gm oh wees oe ara y oS TeG@g8e Unger os 25 2 comfitions suitable to the Court in the pyterest of fashioe. a _S. Tiss leerned HCGP en fhe other hend subeits "that, in the event the amount doe mot go to the 1 IS ESERIES FUSES SPURT Gh KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAIA HIGH 5 if wat, Le nmetiteoner @ not enhtied. to the 8 custody of the vehicles the petitioner ia required to return cHS Serre irre. however, the apore hers ar. Gi DR SMP b et HOGP may be met by imposing suitable conditic He.
6. Accordingly, the petitions allowed, The. trial BeUe Tecteeeary orders to the the Fined Deposit Recent Ho! Ba.10,00,000/% . wept "an Syndicate Bank, Dury Branch, Sheen District and return the money along Sn, £ , ad Som, wh ewe dati' os . fe a a 27 Wilh interest to the petitioner on the following corslitions:
i) The pettener shall execute an uuleranity bord for s:10,00,000/- in favour of the a, Petitioner shall furnish as guarantee, RCs of another vehicle or vehicles werth 'Ra.10,00,000/- to the Court and that the Court shell transmit the eame to the mggepeanepenwpse et ERY S ' tse, rors, -- wang concerned NIG tor emlorsement regarding Bee NSRRNIESEAINES SESE GUIRE GP KARNATAKA HIGH COURT OF KARNATAICA HIGH COURT OF KARNATAKA HIGH oO eM SR OIE AR Ri hatity of the eaid vwebicle as guarantee Ba furnished to the Court, a the said érxlorsement of the aaid venioles ee ; heck BOF Bee me cnn £ Sey ga -
ahall be deleted by the concermed BTO aa per the orders of the learned Magis trate, FEE, The said vehicle/ vehicles should nit | wribewt permiseic 4 of the, Court below, of the disposal of the criminal cane in C.C, Wo. B6OBP2ONG