Satyaveer Yadav vs State Of Karnataka on 7 July, 2010

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Karnataka High Court

Satyaveer Yadav vs State Of Karnataka on 7 July, 2010

Author: Subhash B.Adi

Bench: Subhash B.Adi

.SI;1te of I{;1ifnii'E.2:;ka,

{N THE HIGH COURT. OF KARNATAKA AT
BANGALORE

1);-wrzx) THIS THE 073"' DAY OF JULY 2t>'10~. j

BEFORE

THE HON'BLE MR. 3USTiCEISU}5HA'_Sf{V'4i3;~'I,ﬁgf5'I.A_'_j_  

CRIMINAL PET'I"l'I()N 0F'2gi%101e ,  

BETVVEEN:

 

Satyaveer Yaduv,

S/0 Gar1i.1'am Yadav,

Aged 22 years, _ .

Working; as Sep<>:y:Vin__A1'n1y'," *  _  . 

Residing at  'V      

Quarters,   'V     

K.R.Puram, B.;11'1:g:.':!:(>1'e.u 9   ..  f,..PETi'l'IONER

(By Sri.Y;S_.Sl3iv:1p_n;aS:é:d,: A£i:V;}"

..........W.AND;: " 

  ,_U'1{>',(:) (',l"JP.f')'Vi i..ee' Station,
  

Higglw Court 8--.§,;':T1dings,

; Bz111g21]0'z'e--5'6(){)()1. ...RESPONDENT

 (B_v*~S_1'i.§.Baiak1"isE'311a,HCGP)



I»)

This Criminal Petition is filed under Section 482 of
Cr.P.C. praying to quash the further proceedings likely to be
passed by the X Addl. CiViM., Bangaloi'e on 3.2.2()l'i}*---,iii
C:'.No_34/2(.ll{} of Ulsoor P.S., Bangalore city.   

This Criminal Petition coming on for adinissioii .7 '
the Court made the following:--  * V' 

ORDER;

Petitioner  an accused in 'Crime No.34l'l.Q "i'_egi--stle'i"ed by

Ulsoor police, B21zigz1l()i'e'L~i.ty ftii'i'tlliet.offe'i:ee punishable under

Section 363 of IPC.

2},Pet'itit)iieta*:'w-was°~eiii'ai*ged on bail by the learned

Magistrate li"'0.4l'ltl1€ tame  offence. During the Course of

---._ii1v¢»S'{ig2ttLiVt)nVp_ the "po.l.i_L..e~ has alleged that the petitioner has

 _iC:(1\'.'Il1"I'il_t{llC£.l.£itl"0ff€t1C€ ptinisliable under Section 376 F/W Section

 ll?lC;lie:"i..V"l"liie offence punishable under Section 376 r/w

W.Secti0ii  of IPC is exclusively triable by the Sessions Judge.

S' l:n'sol'i'ai' as the Cancellation of bail already granted, there is no

 it ...I11tlt€!'iI;tl to Sl1()W that the learned Magistrate has Cancelled the

we



'._.J

bail. In so far as the offeltce aillegeci axgaainst. the pe.titi0ner

punishable under Section 376 1'/W Section 511 of 

petitioner is at libmty to seek regular bail in te:1;'1'n$;._§)i7-"tl1s5"9 V'

provisions of Cr.P.C. When there is 1'it)W0i'de1j (pf c;z.n_i'eIi_;sti(m}n)f 

bail, there is no :'eas<_>n to i11tcri'e.1'e WVH11 the p1*() c_.<:edvi1i~gSzaiiad"

stay the same.
3. Accordingly. p<:t»i-tio_n'=.i:i»*-di3m'i§seVd=.'as":d consequently,
Misc.Cr1.2»41_9/"-§.()  thistlay aisc :S[£Tt'l':dVS"d'iS1T1iSSEX1.
_¢3@H]DDGE

    .....

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Karnataka High Court

Satyaveer Yadav vs State Of Karnataka on 7 July, 2010

Author: Subhash B.Adi

Bench: Subhash B.Adi