Karnataka High Court
Basavarajappa vs State Of Karnataka on 4 August, 2010
Author: N.Ananda
Bench: N.Ananda
*_1* IN 'RE I-E433 COURT SF KARHATAKA AT BANGMBRE ERZTEB T}-II':3's TEE: 4773 IEEKY CJF AUGEJST 2010 BEFQRE Tim Hxjrmm 1\um.Jl'.3S'I'ICE I¥.AHAE'IZ}&_"j CRIMIHAL 10511710}: 1I<;>.3:3e»2g2o;a:§ . K 1. Basa';ram§ap*w 3] an K apw Aged abveut 40 yaears Agriculmfifia 2. V.;::;_ _ 3] av Basagazajagpaé -- aheut = 3. BL ~ Sin Cmvdru a3:am3ap§a .
7 crfimsdmga mug and misnwsct. .' ef gara Village ...PETI'I'IC}HERS ._ ' Qfihiva immar, Adv.) ' f x "xfiilzgi State af Repmented by im Stafian Hausa €3fieer Bhaxamsagara Pclice Statism, Chzfiadurga' (By Sri Vijaya Kvmar Majage, _ mtg C';ri.}E' 'm filed 433 Cr.»'f'.§'_Z -§;A§¢"a3«'1'n§,,». % At£: m the pefitfioneza on bail wmxt cf t11¢ir'jvatrc$t Cr.No.22Gf 10 at' Bharamua.a§ara P=.S.;. -.:',hif;1's£dur§a flisn, whiczh is : for P]¥.'¥,'.SV40€x, 40? czf 11$ Pfitition mum'; this day, the Court mafia ' I mam' ppr§7§.azj3at;3<i" ' of M! sfiallwhwara Lake Usfm{~'; had received auwtantial amxunt Project Cic:s-erdizmtor, Chitratiuxga. The mnbanded that they are izzn;%nt of tiw aflkfi .. °' .:_a].kg" ad agsum' t them and there is; m pnm' agairxat them and chem:-e, they are mam A' a direction umer Sectian 438 Cr.P.Ci.
2. m mm Govmnmcnt Adwéatc eppesm autlmipamry &:i1 gppficafmn and has pzrwumé the rekavantrmrds. W- : "L~£'Q,-»\,_ .. 3 ..
3. The rmeluticn made by {'11: saié Sacinty wculd reveal that pe1::it'?mr:uer I*I::.1 Basavarajapm S/n. Kumlifiapm haé drawn a smn af Rs.8£3,0Q0{e"--.ar:fi had depesétw, in his amunt. Sinzflarlfi Dhananjaya S/o. Basava.m_§appa had K r2a.45,s.3s;-. in addition ta Thc third petfiiancr Nagarajappa mud drawn a ~.
4. The wtxuid aubmif; Vezh-awn flaws amemnm izzzdertalcen and mzecutad by theifn ~ Eéfofe triai Ceurt nor before: this rsiahed pefitrioxm wwe Civil Contractors undertakcn to eacacutg the: warm an _ vziii.' Tim wpy of the resolution af tin .%%%%%m:iety,% i grim faeie inaicatm the ammmt ia@ifi3;f:prupriatad by gamma.
5. Tm mm Caramel fer petitisaznam would submit: that patitiozmrs haw imdartaken Us mmm money, which in fact was drawn in mamas by them. $33 fut.
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akmdy stat-ad, petiu'o:nga:t's haw net made: out sugifi aitlm befara the via} Caurt er béhre this
5. In the cxircmtanew, fisf petitionera 'm nwessary _ for fimrefinm, a éirecfian as far" V' Acscotdirlgly, pefiticsn Vv ,_ 2 ' ' 115$.