Sanjay Kumar Singh vs State Of Karnataka on 26 May, 2010

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Karnataka High Court

Sanjay Kumar Singh vs State Of Karnataka on 26 May, 2010

Bench: Subhash B.Adi

  ' {ST  SATISH R.GIRJI, HCGP)

IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 26" DAY OF MAY 2O:IO 
BEFORE Q ﬁ  % V
THE HON'BE_E MR. JUSTICE SUBHAS.H:B:.Aﬁ.I:  % T '

CRL.P NO.2219I:OF .?IOi()"".LS  
BETWEEN:   'I  '

SANJAY KUMAR SINGH   _
S/O RAM BAHADDUR SINGH" M
AGED ABOUT 28 YEARS,»------- _ 
R/O NO.3I3/03,'CH~As<I%«AvA"R._O_ D,
DEORIA, UTTAR RRADTESHE»  " f_  _
V      A»...';V.I..-~PETITIONER
(BY SRI,M'O_HAF;-TME'D-SAD'EjE.R AHMED & SR1
v.MUNIRAJU:'& G;ORI,.ADx'/S") "  

AND:

STATE *OEVK.AR.NA.TA~I<_A _ ;
By BASAWA~NA.GILJ4D=l._PQLICE STATION
REP, BY THE STAT'E.._P'U"BLIC PROSECUTOR,
HIGH"-COLJRT_ OF.' KARNATAKA

; 'BANGALORE;
 '  ...RESPONDENT

*>i<* 1 TH1$:'I5ETITION IS FILED U/S438 CR.P.C PRAYING TO THAT THIS HON'Bi_E COURT MAY BE PLEASED TO ENLARGE THE PETITIONER ON BAIL IN THE EVENT OF HIS ARREST VCR'I.!\/§E NO.361/2009 OF BASAWANGAGUDI R.S., PENDING

--,ONrTHE FILE OF 2"" ADDL., C.M.M, BANGALORE WHICH IS ~ 'REGD, FOR THE OFFENCE R/U/S 465, 468, 471 AND 420 ' A ..~R/w SEC 34 OF IPC.

THIS PETITION IS COMING ON FOR ORDERS THIS DAY THIS COURT MADE THE FOLLOWING:~ ORDER * Petitioner is seeking anticipatory 361/2009 dated 20-11~2009 registered Police Station, Bangalore for Section 465, 468, 471, 420 read wlth._:JS'ection.'v3=*i..iiitr I

2. It is aileged ppetitio-nerIbasedwllon the fake cheques had On enquiry by the bank it is of the account had not rece'i\red_.Vt'nie sa:itl.VVcl"-eques. In this regard the bank authoritl'e_s4can'1e_'to'A'knoi5r"that the accused has committed fraud' and cheating to' the bank. Based on the information case registered against the petitioner. Con"sidering the Complaint averments and serious--__'a'li-egations are made against the accused, I am not i.nr:i.ined'--' to grant the relief to the petitioner. No grounds are out for grant of anticipatory ball. If the petitioner

-it-'seek for regular bail, the learned Sessions Judge is directed to consider the same as earty as possible but not later than two days.

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