Subanulla vs State Of Karnataka on 8 April, 2011

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Karnataka High Court

Subanulla vs State Of Karnataka on 8 April, 2011

Bench: Ashok B.Hinchigeri

IN THE MGH COURT GF KARNATAKA AT BANGALORE
DATED THIS THE 08°" DAY 0:: APRIL, 2011 

BEFGRE

THE HOWBLE': MR. IEUSTICE ASHOK8..._H'IN.§',f§?§iVG'éR4IV "'  

CREMINAL PETITION No.15é£8 Gé%T2T'01'T:~.  
BETWEEN: T ' H

SGBANULLA

S/C} LATE GHOUSE PEER

AGED ABOUT 29 YEARS

R/A HALAGANA HALL: GRAMA _  «
PIRIYAPATTANA TALUK   _     
MYSORE DISTRICT _    V   PE"?:TIC)f\iER

{av SR1   ,&;g4:;:J__{;--Vs::A:a:'H éévgs, A1:>vocATE}
AND:  ....  ° V '

STAYS 9%" KA%q\:ATA:<4é;   ' -
BY S3-LC}. K R P£:sL1<:E s":"AT:s:3r~;w.._  
MYSORE CITY, MYSORE   .   RESPONDENT

'V {e.2$;_'£;a1 3P.;N:vAs;:x assay, HCGP) ._ ""*":"H:'sl; C;:=LA§';';;v'V':3_ F§LE§€.§jSR438 CR,P.C av THE ADVSCATE FGR ?§«;E._V_:=5f§'1'T:,0:%:,'E'R%'<:?R;mreG "mm" "ms %~éQN'B£..E COURT MAY ea P:.EA:~:ED_f.r0* Eras-;_A";==z<;Ts: _is"i-IE ?ETITIG§\5ER CW BAEL IN ms EVENT Q? HES AR1?3 E$--'TE"7EE'~é C$<--.._ ma.' ;235;§9 3:: KRESHNARAEA 9.5;', M'{$€DRE emf, '=-s=~x:*22, ma QFFEif~E%;"ZES_. P;'L3/ES :29 {E}, 429; 45:»; 45a; 42?: 0? we RXW <:_s&c;, 14 Qs".xmE:<;'mgR§ ACT, 1945"

. 'r.H:§ s::9';g;.§, {ZOM§!'éG ms mp; QRSERS THIS am', THE CGURT *.__§>;g::~2'T:~aE FQLaOWI%4G:

1' ME OORDER The respondent registered Crime (C.C.Ni:::.6ZI*'8/2010} against 4 accused persons petiticmer for the effences punishabie L:rréer..S'ec:i';i§;§'rii'1*§}.'}~'B,.}%ir»2{}-,_ ' 467, 468.4171, 34 of we 1'/W sectaan 11:;o~;%_'_':'ri"e rere:gi%r.@ia;r;j% 3.946.

2. The aiiegatien agairist i:iiie----:VVVgA3"':§-tii:'i{:»L'rie=;=r.ii's-ithairi he has faiseiy Certified that the ac'E:Li§_eci"*ri'xi{§;:f; Rehman is a resident of his viiia9e.::Em_ci ti;i'é:i't":'tirre vgjakfi..if§.ii'-siriifriirii.Rehman bears gacad morai chaa§.r4a§E*ccgr5.:.I{._Ti:é§_jfestimcrjriyHcaiiwithe petitioner for iviusthfir Rz13§fiVrriéiVr'i' get the passport and driving iicemzrxel - V H. V' 2

3. Abduéiié.'Raisiéeédiiivrriéiiearned cmmgei for the petitioner first aigggékea Musthfir Rehmarz has been Eiving Er': the .V:§r$:}t§r:ior§g.;§Vf3s $3:-§.§'§ge fer a number of 'wars and that is why §€tAE'?;"E4.Q¥°'§aBV__f-""'§i,i'*:"':"ié ride heiéeved 'mat Musthfir Reisman is a i"'r1ié~é'r::5Vc':i¥ies5;:T1errgivsiisrizage, He fizrthar Submits that Musthfir Reizman

-§">;:»f§$@ any baé anteaeéezztg is we hag: ef the kagwiedge rr.%:e._{;et%'ré@*r're:r.

grw == %

4. Sri Sreenivas Raddy, the learned High Court Gnvernment Pieader appearing far the respondent 5ubm.Eif_su_i:n.at what the accuseé has done amounts to a crime country itself, SE Considering that:

i) the investigation is comp.!_éte anti i;?1e"chj::r§'é 'Vé§?éVe'ét is V ﬂied,

ii) the charge sheevt'-4.i_§fi;1d.ica;:i\}é~~w.o'f'the involvement of the petitioner in the aI'ieg+s:~d;::ri_zin'e§;_=._

iii) the Tria3._i;€Z{.:§1;:5ift :{a.s 1€_s'§ue;%:v:h'é"'n'::n-ba:iabIe warrant reDea't'edWi i i I am net iswéglmed tcfgifani _;{Fi'ue::"f'eIi'ef of anticipatcry baii is the petitiaraer. A:2tié::Lg;;ai'tc;r§?' f_j.z§é!'.pe"i:::'i_.i:i<'>n is dismissed.

6. _Ti':;e_§etEtE0né-i<,Ef1_asv E0 surrender and mczve the Triai C<3i;s.:j%§:;;%'r" ..r'e<:a_;iiéng 'th..e nowbaiiabte warrant and an appiication fer :%§e'g}ant if swag ma

7. in §.!é:'Te§gv iGf ihe granting cf the reguiar baii to amused «:.'~§*»éi;j:5i%;j§§€é'~.fi"r§n§ Cnurt is directed in mnsiéer iha getiitienerig 3::-%g7g;'é>1\'Zx§ £5 anticipated appﬁcation for the grant of baii an the ground of parity and dispese of the application as exseditiousiy as -;_'3t2é::.S5i.§i':?:u. _ MM .-

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