Karnataka High Court
Sri H Shivamurthy S/O Hanumanthappa vs State Of Karnataka Holalkere P.S. on 9 March, 2009
Author: K.Bhakthavatsala
Bench: K.Bhakthavatsala
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IN THE HIGH COURT OF KARNATAKAMM BANGs=.;§{3V1éEV:: 4- _ "
DA'i'ED THIS THE 9th DAY OF " « 7
BEFORE
THE HOWBLE Dr. JUSTICE K.'vf$}§iAKTH}\2V;%fVi'S15&LAVf§
CRIMINAL PE'r;ij:_£3N.'_i$zo,_é73._f A N BETWEEN:
Aged about 45 years, .3 Occ: Graxna Sajxayaksg' '~1.;__ _ ' _ ' R] 0. Ma]asiI1g{inahai}y7viHa:gc', _ ' "
Ho1a1kemTa1uk, A ~ ~ Chitradurga Dist, . . V ...PE'I'I'I'I()NER
(By Sn'.G.S.Ba1agaiiga¢dhar;._ Am';
'I x ..... .. " Sta£é ~91" '-
Ho1a1ke:e%<¥§.s.,~-V.'%--«.V%, ' % 'Ho1aIkeré:A iraxuk, L ",3.Ch1tg~adux'g"a Disitrict; _ Rep. by State..Puhlic Prosecutor, 'Pr&;§e¢ntor, Court Buildings, 41 _Ba1j_1ga_;iozfc;. '- ...RESPGNDEN'¥' Béflaicxishna, HCGP) u Criminal Petitien is filed under Section 438 of Cr.P.C., to enlarge the petr. on bail in the event of his arrest in C:z'.No.5/O9 of Holalkcxe P.S, Chitradurga §i$t., which is regd. for the ofibnce pf 11/ 3.429 of IPC.
F0 cm, :'%}{i¢} 3585,/._§eoé . _ This Cum' 133' all Pefition coming on: for the Court made the following.'-
The petitioner] accused. i 1' / of V2 Holaikem Police Station is before this 438 of Cr. 13.0., seeking bail for the ofienee
2. It is met' "ck that the Tahsiidar of Hoialkere lodged. on 02.01.2009, the petitioner Wiio £3: of Malasinganahaiii village, concocted by forging signatums and to enable the persons meationed in tfie_VAcoihpIaint"io'«.d,f~aw old age pension/widow pension] pension to v " 3. Leajfioed counsel for the petitioner submits that the 4j'--'.:x(Jff€§1i;"c.x<;itf:. gfliegeai against the petitioner is triable by amps ané the p-xesemi petitioner is a Govemment servant. (A3 CRL.P.N9.i§fS,?2O09
4.' Learned Govt. Pleader submits that if released on bail, he would tamper and it wzould come in the way of .
5. The apprehension ef._.1;he pibeeesifiee. be at rest by irxnposing appropriate condieioee.' pound to reject the bail getition.
6. in the {flowed and the Investigating Oficer in Police Station, is directed to release the event of his arrest subject to fillfillment of eerzciiflons:
pthat xthe eefifiener shall execute a personal bonei for 1 with a surety for like sum '£0 the of the Investigating Oificer;
H ;'fl;1a.i"the petitioner S1131} appear before the Investigating Vvflfiicer on 01' before 31.03.2009; thai the petitioner shall aypear before the Imrestigating Oificer as and when required for the purmse of investigation and in megafion;
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iv) that the petitioner shali not
v) that the petitioner shafl move fo14TV%;%e;gu1ar aai1 heme the Triai Court within a month ' é arrest by the Investigatingv vita: evéiit;' this bail order shall be in rérc¢% -ui;,fi3§'§-.V1;.T;:ae."'1»$%,g,=.,A1V:1ar_Vbai1 petition isdiSP0Sed ofit If % ..
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