Smt Jayamala W/O H M Ramachandra vs The Commissioner Of Police on 15 November, 2010

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Karnataka High Court

Smt Jayamala W/O H M Ramachandra vs The Commissioner Of Police on 15 November, 2010

Bench: N.Ananda

'T77 1 _
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 15% DAY OF NOVEMBER.V2§-(;):'i.Q
BEFORE     " %'
THE HONBLE MR.JUS'I'ICE    
CRIMENAL PETITIONZNO,_-53145/ﬁO.'1'()4i   i Z,,% 7

BETWEEN: V  V . I .
Smt. Jayamaia

W/o. H.M.Ramachand--r§1

D/0. G.Orr1ayya V 

Aged 52 years _e '   _  

No.496, 6W Main, Do11ars_C=:)io:1y " 

RMVIIStage,_.  _  ,  _ 
Bangalore--5EiO     'V    ....Petitioner

(By Sn' cigsigiiiiiﬁai-.a,i:gkikiﬁicaite)  
AND};
1.  of Police
_-- ., Infantry Read '-
» ' _B"angai0"re» . H _____ H .

A f2;  «Statioh House Officer

 vvS;:r§1ja}:7'-I\}*'agar Police Station
Barigaiore.

 3. ii .. Superintendent of Police

"Grime Branch, CID

AA  Kottayam District

' Kerala State.  Respondents

" " "(By Sri Vijaykumar Majage, HCGP for R1 & R2) E2- THIS PETITION IS FILED UNDER SECTION 438 Cr.P.C., PRAYING TO RELEASE THE PETITIONER ON BAIL IN THE EVENT OF HER ARREST IN CRIME No.l44/CR/KIM/07/CBCID, KOTTAYAM, KERALA STATE, FOR AN OFFENCE PUNISHABLEW UNDER SECTION 295[A) R/W IZOB IPC. ~ THIS PETITION, COMING ON FOR DAY, THE COURT MADE THE FOLLOWING.:':I~., A I ~. ' Petitioner is appIeh4endirIgh"' arrest NO.144/CR/KTM/2007 re§iSter_ed it Hi offence punishable under Section 295A l~--P_CT.."~t_)y CBCID, EOW- II, Kottayam, pKerala_..State;V._ 'has sought for to henlable her to approach the jurisdictional Wl1.en .rr_1_atter is taken up for hearing. learned Pleader has made available the letter the Superintendent of Police, CB CID, EO'\?\rT--vi'I;;_ Kottayam District, Kerala State to the State A AP:n'blic Prosecutor, High Court of Karnataka, Bangalore it ivherein it is clearly Stated that Superintendent of Police, CB CID, EOW--II has no intention to arrest the petitioner and there is no objection for granting interim bail to the petitioner in the instant petition. ﬂy. F. L. 9'' "'''({I\ "

c 3 _

2. Sri. KN. Rajeev, Deputy Superintendent of Police, CB CID, EOW--II is present before Court to conﬁrm the contents of this letter. T he letter on record. it it d

3. In View of this letter, apprehensi.on_:' that she is going to be arrestedﬂby Case No. 144/CR/KTM/200? is dvbadselessr' f . learned counsel for theV'Vt4l":p_etitioner that petitioner is still it it l V Superintendent of Police, CBCII5, that petitioner will not be arrested. 4"I'11..:yiexy of'-aforestated letter and in View of the psu'brnis'sior.1, madewby Sri. Rajeev, petitioner cannot have her arrest at the hands of the 3"! respond'cnt. Petition has become infructuous. .Accord--ingly, it is disposed of, however with an "observation that the 3" respondent and Sri Rajeev, " ""§eputy Superintendent of Police shall stand by the letter dated 14.11.2010 and what has been s ated by '\L("i" /«.53-""'[' M 4 FVVVV Sri. Rajeev, Deputy Superintendent of Police, CB CID, EOW~H, Kottayam, before this Court. eeeeVAeee33/3 KS

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Karnataka High Court