Karnataka High Court
Ramesh vs The State Throutgh Basavakalyan Town Ps on 18 June, 2018
1
IN THE HIGH COURT OF KARNATAKA
KALABURAGI BENCH
DATED THIS THE 18TH DAY OF JUNE- 2018
BEFORE
THE HON'BLE MR. JUSTICE SREENIVAS HARISH KUMAR
CRIMINAL PETITION NO.3371/2018
BETWEEN:
Ramesh S/o Shetteppa Dotre,
Age: 20 years, Occ: Labour,
R/o Tripurnath, Tq: basavakalyan, Bidar-585327.
... Petitioner
(By Sri Nandkishore Boob, Advocate)
AND:
The State through Basavakalyan Town PS,
Now represented by Addl. SPP, HCKB at
Bengaluru.
... Respondent
(By Sri P.S.Patil, HCGP)
This Criminal Petition is filed under Section 439 of
Cr.P.C. praying to release the petitioner on bail, for the
offences punishable under Section 420, 464, 465, 468 & 471
of IPC, in Cr.No.34/2018 of Basavakalyan PS, Dist: Bidar,
pending on the file of the Hon'ble Civil Judge & JMFC at
Basavakalyan, in view of the reasons as stated above, in the
interest of justice and equity.
This petition is coming on for orders this day, the Court
made the following:
2
ORDER
Heard the petitioner's counsel and the High Court Government Pleader.
2. This is a petition under Section 439 of Code of Criminal Procedure. Respondent-Police have registered a case against the petitioner in Crime No.34/2018 for the offences punishable under Sections 420, 465, 468, 464 and 471 of IPC.
3. Perusal of the complaint shows that the petitioner produced some documents before the Superintendent, RTO Office, Basavakalyan, for obtaining driving licence. Those documents showed that the petitioner had studied up to 8th Std, but when the concerned authority questioned the petitioner about his educational qualification, he did not give satisfactory answer. On further enquiry, the petitioner revealed that 3 the second accused namely Shivakumar created some documents to enable him to obtain driving licence.
4. From the above, it is noticeable that the petitioner produced a false document to obtain driving licence. The investigation is not yet completed as according to the respondent's counsel. Whether the petitioner has required qualification or not can be investigated into by procuring the documents from the school or some other authorities. Custodial interrogation of the petitioner may not be necessary. The interference by the petitioner in the investigation can hardly be expected. Therefore, I am of the opinion that bail can be granted by subjecting the petitioner to some conditions. Hence the following..
ORDER Petition is allowed.
It is ordered that the petitioner shall be released on bail on obtaining from him a bond for Rs.1,00,000/- 4 and a surety for the likesum to the satisfaction of the trial Court. The petitioner is subjected to following conditions:-
1. He shall co-operate with the investigation.
2. He shall not leave the jurisdiction of the trial Court till investigation is completed.
3. He shall not destroy the evidence and threaten the witnesses.
4. He shall appear before the investigation officer whenever his presence is necessary for the purpose of investigation.
Sd/-
JUDGE SMP