Karnataka High Court
Sadiq vs The State Of Karnataka on 26 March, 2010
Author: Jawad Rahim
Bench: Jawad Rahim
" " _ P.T,M.NA'AVr'3.--Z--,«'ADDL SPP.)
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 26TH DAY OF MARCH 2019
BEFORE
THE HON'BLE MR. 3USTICE 3AWA_[)..RT1'§§HIIViA./,::' 3
CRL.P. NO. I82IOI= " A A
BETWEEN: T T
SADIQ S/O KHASIM SAB,"=_' 1
AGED ABOUT 29~'(EARS~,T -.
OCC: VESSELS Bl_JSINlES$,»,' ~ A
R/O RAMANAGAR vI_LLAG.E,=
BHADRAVATHI TA.--L*J_KA,' ._
DISTRI_C«T,S'HIMOGA .
_ _ _ PETITIONER
(BY =iSRI_'B.S';?.R.AS.AD;~.ADV';'): '
AND : V V
THE STATE OF :i{I':%T:.Ri\:|TATI§i<A'I" 5?
NEW TOWN POLICE STATION,
BHADRAVATHIV ; ' -I
* " A ' RESPONDENT
**=i< TCRL.P U/S.-439 CR.P.C PRAYING TO RELEASE THE PETITIONER ON BAIL IN CRIME NO.I29/2009 OF NEW TOWN POLICE STATION, BHADRAVATHI, FOR THE .VV"'O'ELEENHCES 'P/LI/S 489(A) (B) (C) (D) R/W SEC 34 OF IPC. 'LTTHIS PETITION IS COMING ON FOR ORDERS THIS DAY THIS COURT MADE THE FOLLOWING» if and the charge is raised for the offence punishable under Section 489 (A), (B), (C), (o) read with Section 34
4. Though sufficient material is co.l.4l:ecte:d'.~:'b§i prosecution showing involvemen<t""'of.«the vp'ecti.t4ioVner;,_ 'b_utx. considering the fact that the petit'i'one-A.ri "was"i--n"posseissioilfof the counterfeit and there al'legati_on thVat~~~lije had attempted to circulate,_it and"" the Inye'st.igating Officer has reported to the are no longer required for§..f:';:f:i;ijer as the offence charged is imprisonment of life, the petitionerlisiiadrriifttedii'to"l§ail}"'"'H~ence, the following order:
fia*d'oRoER A.petit"ion------~is allowed and the petitioner is hereby V ad'mitted:.'to..:b'a.il on the following conditions that:
(ii) he shall execute personal bond in a sum of Rs.25,000/--
if '(Rupees twenty five thousand only) with one surety in the likesum to the satisfaction of the learned jurisdictional Sessions Judge.
Rs'?/'f ix (2) he shall not leave the Sessions jurisdiction without prior permission.
(3) he shail mark their attendance at the jur4ijs..i'c.tio--na| police station where he/ resides, once i_n:"15;§d*3:Y';5r.-VQ'"_ Saturdays between 9 a.m. and 7 p.m,%_tiu_ f1'":i'ig:Cf"th"e * final report.
(4) he shali not tamper the pl'O:i3eCi:JtiO:.l"I ii--.ii_tn'e'sse*-sif-in manner.
VK