Karnataka High Court
Madhu @ Madhu Gowda vs The State Of Karnataka on 16 December, 2016
Author: Rathnakala
Bench: Rathnakala
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 16TH DAY OF DECEMBER, 2016
BEFORE
THE HON' BLE MRS JUSTICE RATHNAKALA
CRIMINAL PETITION NO.8762/2016
A/W
CRIMINAL PETITION NO.8287/2016
IN CRL.P NO.8762/2016:
BETWEEN:
MADHU @ MADHU GOWDA
SON OF T.S.MAHADEVAIAH,
AGED ABOUT 31 YEARS,
R/AT SRI CHAMUNDESHWARI NILAYA
SLN ROAD, A.C.EXTENTION,
KANAKAPURA TOWN- 562 171
RAMANAGARA DISTRICT. ...PETITIONER
(BY SRI Y.R.SADASIVA REDDY, SR. ADV. FOR
SRI AKKI MANJUNATH GOWDA.K, ADV.)
AND:
THE STATE OF KARNATAKA
BY GIRINAGARA POLICE STATION
BANGALORE
REP. BY ITS STATE PUBLIC PROSECUTOR
HIGH COURT COMPLEX,
BANGALORE-01. ...RESPONDENT
(BY SRI K.NAGESHWARAPPA, HCGP)
THIS CRL.P. FILED U/S.438 CR.P.C PRAYING TO ENLARGE
THE PETITIONER ON BAIL IN THE EVENT OF HIS ARREST IN
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CR.NO.263/2016 OF GIRINAGAR P.S., BENGALURU FOR THE
OFFENCE P/U/S 489(A), 489(B), 489(C), 489(E), 420 AND 417 R/W
34 OF IPC.
IN CRL.P NO.8287/2016:
BETWEEN:
1. SRI KARTHIK (B.SC.)
S/O MANJEGOWDA,
AGED ABOUT 21 YEARS,
NO.19, 1ST MAIN ROAD,
7TH "A" CROSS,
HANUMAGIRINAGARA
SUBRAMANYAPURA POST,
BANGALORE - 560 061.
2. SRI ASHWIN,
S/O VENKATARAMA BHATTAR,
AGED ABOUT 21 YEARS,
NO.37, VEERANJANEYA TEMPLE STREET,
SUBRAMANYAPURA MAIN ROAD,
UTTARAHALLI,
BANGALORE - 560 061. ...PETITIONERS
(BY SRI K.RAGHAVENDRA, ADV.)
AND:
STATE OF KARNATAKA
BY THE STATION HOUSE OFFICER,
GIRINAGARA POLICE STATION,
BANGALORE - 560 084. ...RESPONDENT
(BY SRI K.NAGESHWARAPPA, HCGP)
THIS CRL.P. FILED U/S.439 CR.P.C PRAYING TO ENLARGE
THE PETITIONER ON BAIL IN CR.NO.263/2016 OF GIRINAGAR P.S.,
BANGALORE FOR THE OFFENCE P/U/S 489A, 489B, 489C, 489E,
417, 420 R/W 34 OF IPC.
THESE CRIMINAL PETITIONS COMING ON FOR ORDERS,
THIS DAY, THE COURT MADE THE FOLLOWING:
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ORDER
The respondent Police registered the case against three accused persons in their crime No.263/2016 in respect of the offences punishable under Sections 489C, 489E, 489B, 489A, 420, 417 read with Section 34 of IPC.
2. The petitioner of Crl.P.8762/2016 is shown as accused No.2 and is seeking for anticipatory bail and the petitioners of Crl.P.8287/2016 are arraigned as accused Nos.1 and 3 and they are seeking for regular bail.
3. The allegation is that these petitioners were found in possession of 194 currency notes pertaining to Brazil. On the voluntary statement of accused No.1, accused No.3 was arrested and they are in custody since 14.10.2016.
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4. No criminal antecedent is attributed against the petitioners. In the given circumstances, there is no impediment to allow the petitions. Hence, the following:
ORDER:
i. Both the petitions are allowed.
ii. The petitioner in Crl.P.8762/2016 is granted anticipatory bail in respect of Crime No.263/2016 dated:14.10.2016 registered by the respondent - police subject to the condition that he shall appear before the respondent - I.O forthwith and in that event I.O is at liberty to interrogate him and in the event of his arrest, he shall be released on bail, on executing a self bond for a sum of Rs.50,000/- with one surety for the likesum. And he shall co-operate with the I.O. during further course of investigation.
iii. Petitioners in Crl.P.8287/2016 are enlarged on bail in Crime No.263/2016 in respect of the above said offences registered by the respondent - police on executing a self bond for a sum of 5 Rs.50,000/- each with one surety for the likesum to the satisfaction of the concerned Court. They shall co-operate with the Station Officer during further course of investigation.
Sd/-
JUDGE BSR