Bhavararam Patel@ Bhoharlal vs State Of Karnataka on 4 December, 2009

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Karnataka High Court

Bhavararam Patel@ Bhoharlal vs State Of Karnataka on 4 December, 2009

Bench: L.Narayana Swamy

IN THE HIGH COURT OF KARNATAKA
CIRCUIT BENCH AT DI-IARWAD

DATED THIS '1'!-IE 4th DAY 01:' DECEMBER, ,_u2op~éIj: ._ 3

BEFORE

THE I-ION'BLE MR. JUSTICE _L.NAR1_XY--ANA Eve-w,§,M"Y  

CRIMINAL PETITION' 'i¢r$.';8o41 /2009- 

BETWEEN:

1. BI-IAVARARAM PATEL
@BI-IOHARLALA,'-V  
S /0. RANGQvDAgfAMA.:JI,g E.
AGE. 2-8 Y1«:A.Rs:;';j  ~ ; T _
occ. BUs:1N12'ss;'  ,   
R/O. NEAR .JAYA,NT1 CLINIC, _ 
ISLAMPUR,-,    
GANGAVATI.'    "

2. I-IARERAM» . .
S/O.PU1V1"ANRAVM._,
AGi:«3." 30 YEARS,' ' '
 :I3Us_1NEs's«,._ ..... .. »

 " «R/'O. KARATAGI PRESENTLY

' ,.AT BANNIGIEEA CAMP,
 
* GEN GAVATI:
    PETITIONERS
(13y..s1-.1'. MB. GUNDAWADE3, ADV.)

  "(STATE OF KARNATAKA

T  REP BY THE STATE PUBLIC
' PROSECUTOR THROUGH

K



Ix)

GANGAVATI TOWN POLICE.

[By Sri. P. H. OOTKHINDI, HCGP)

 V

THIS CRL.P IS FILED U/S..438._CR'.P.C"<BY"
ADVOCATE FOR THE PETITIONER; PRAYI~NG *TI~IAT.,fI_'H'IS ~
HON'BLE3 COURT MAY BE I>LEAS'ED1_TO ALLOW' THISQ
PETITION BY GRANTING ANTICIPATORYBAIL AND: TO 'ISS.U'E 

NECESSARY AND REASONABLE, DIR'EC'TIOI'~{ 
GANGAVATI TOWN POLICE, DIRECTING TH'EM'TO RELEASE
THE PETITIONERS ON BAIL IN...TI+IE._EvENT,,_OI?? THEIR
ARREST IN THEIR P.S. CRIME No: 2091.,/j2Q'09E. " "

THIS PETITON COMING'IOINfEOR""ORD'ERS THIS DAY,
THE COURT MADE THE EOIEOWINOI  1 _ 

This:"'petitiO'n Section 438 of Cr.P.C. A case

has been reguitsteééred   209/2009 by the Gangavati

_.~TOwn VI-'€z.1ice'.FOr t}Ie"--vOffe_I1ces punishable under Sections 427,

":>_72,;'aIs3s,.IV4s4,.:'4S_5, 420 and 149 of I.P.C. against the four

persor"1s..? V t

 It,__i's stibmitted by the learned counsel that the main

:v'..""{,3/VC 'C;l,_1SQ(i persons regarding the complaint, i.e., accused NO. 1

'WI./i'b'l'1VI'iL!IT{i1'I1, accused No. 2 Kimaram and accused NO. 3

I
I I;
a..*~_I



Kaluram have been arrested and enlarged on 

petitioner No.1 is the accused No.4. In the conip1ai.nit;:...ithe'"':i'

name of 2nd petitioner was not recorde.d,_but_'iat tiimegof'-_

remanding the accused to the judicial custﬂodyi, his nanie 

into existence.

3. It is submitted  that the main
accused persons, who arepsolieiy  the offences
said to have  ien'i'-airged on bail. The
petitioners are:    committed the said
offences. More name of accused No.5 was not

recorded in fiI1_ﬁ'COmf}lai'i?.f,  the petitioner No.2. He has

not committed themoffencies and he is Very stranger to the

 goffe'rices'.

A4-...__The'ieai5nied Government Pleader has filed statement of

--. ,i'.fi,"V'o_t_i)jectionsz and submitted that, on the basis of the complaint

i 'acc1;sVed_iANo. I to 3 were arrested and petitioner No.1 also is the

 "'main_.iaccused and accused No. 5 was recorded at the time of





investigation. Hence, all the accused No. 1 to 5 are responsible

in this case.  * .
5. I have heard the arguments of both parties.  i

6. The submissions made by p.e.titi_Qr1er_s" 'are?f_that,V"thevs-V 

main accused persons in the complain'; andca1soii»in"~t1'ie 

sheet are the accused No. 1 to 3"a'n.d they. have beei1:.'enlarged
on bail in Crl. Misc. 172/2009  111s ofsssssons Court,
Koppal, but in respect of the_..f§'etiti_ong;rs No.. .i*a_r1d 2 herein, the

applications  haifehveen rejected. In View of
the bail granted in .res..1'5ectvQf'main accused persons, these

petitioners arekalsorVg.rai~2,ted>'nVbai1. Accordingly, I pass the

 T01¢1_'3"Vi1':1.\8i'~'3';"«(.i-ilrier:._ Z  r  ..... .. v

ORDER

* ' 15¢ titior1--i's:_ sfsswed. The gsjeotitioner is granted the benefit of anticipatory bail 'tiLinden'-._Section 438 of Cr.P.C subject to the following _V ctanditionsrs

3) The petitioner shaii execute a self Rs.25,000/-- and a solvent surety for lilies,-a..i:1jrr1.V'::':VV:. The petitioner is directed to.-appear Jurisdictional Poiice Station: A'2ét1so'*ht'e it A move for regular bailttbtefore tJh'eV_Court,_b'e1oww within a period of 15xodaS('s._frorr1 the-triateiiof arrest and reiease' --th'e,_ 't * The petittonehr shaintciiti tlorritstiiction of prior pverrr1issAi:0Ii'V;;; V I V t V iEjhe__;oetitior1ervshsil-v.._oo--operate and assist the J1'i1=is'ciicti'on2V11"' for completion of ' im.restigatior1V.' fpetitioner shall not interfere with the nor tamper with the prosecution Witnesses in any manner.

K Any violation of any one of these conditions will r€:s'€;'1"1;T.ir1 cancellation of the bail granted. Ordered according1y.g~~---- ' ' 'V hum

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