R Krishnappa vs State By White Filed Police Station on 23 June, 2008

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Karnataka High Court

R Krishnappa vs State By White Filed Police Station on 23 June, 2008

Bench: Huluvadi G.Ramesh

IN THE HIGH COURT OF KARNATAKA AT
BANGALORE  

DATED THIS THE 23*" DAY OF ; 

THE HONBLE MR. JUSTICE  

CRIMINAL I'I";"_l'I.'§'I()1V'§"i'A 
BETWEEN:      

R-Krishnappa,
S,/0 Ramaiah,

Ag¢<1%ab<nﬁ  "   <
Rfo VinTayakan7a'gag"»..."' _
white Féaald; Ba;1gal'er§'-aﬁﬁ. % ...PETlTIONER

(By S:i.,Y'.N;i{n¥:1$;r, 

      

- % k wStatgé'b$+=W'hite Field 9.3.,
._  %Re';;:£t_>s¢n'i§:€i" by Public Prosecutor,
'  V0fﬁ<;c' fifths Advocate General,
 Baagaiicsre. ...RESPONDENT

V x SriH.C,Siddagangaiah, HCGP) #035' This Criminal Petition is ﬁled under Section 438 of Cr.P.C. praying to release the petitiener on bail in the event of W' his arrest in Crime No.1-€18/07 of Whiteﬁeld P.S.;:'Bangalore city, which is registered for the offence P/U/S.-420 of"

This Criminal Petition coming on Court made the following:-

gnoakh Petitioner has__ sought...h»fo1'..'graht of" 'antieiﬁatory bail in connection with Crixiie'aI§Io.'i4$~,?(ji.7"oefwwhite Field Police Station for the offenﬁe $20 of IPC.

A-aoihpiaihi "ﬁled against the petitioner and other on the false General Power of o§eate£i"'there.is a sale deed executed in favour of one ' ofthe wherein the complainant Maiathy is entitled for fizehseid who is the foster daughter of the owner ofthe

3. Heard.

.»«

4. As per the submission cf the pctitionefs Counsel the petitioner is only an attesting witness and he is net of the transaction.

5. In the circumstances, a11'o»§edj *iiii1.ii'ae.eveiit ii of arrest of petitioner ceiix;ectie11.__withii €§riiii"e"N(i.i48/G7 of Whiteﬁeld police; be en bei1"cn*' his executing a personal bond for for the said sum to the saﬁsfafetiqfx of::thegeeizceaiieiﬁ~peiice subject to the following &;ondii;ieii s: _ « ' i"v--Péi:itiiiiéei9ii'§hall make himself available to the

-~ ' ._i'nve£;tig'aiting agency as and when required.

"V-(ii) iﬁehshall not tamper with the prosecution 2 __ witnesses.

ii A He shail move for regular bail within one month from the date of his arrest and release. Sd/-3 Bk?' .Tudg'€

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Karnataka High Court