Karnataka High Court
Sri Sirishala Srinivasa vs State Of Karnataka on 14 September, 2017
Author: Rathnakala
Bench: Rathnakala
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IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 14TH DAY OF SEPTEMBER 2017
BEFORE
THE HON'BLE MRS.JUSTICE RATHNAKALA
CRIMINAL PETITION NO.7328/2017
C/W
CRIMINAL PETITION NO.6321/2017
IN CRL.P. NO.7328/2017
BETWEEN:
SRI SIRISHALA SRINIVASA
@ BIDALU SEENA @ SIRISHALA SRINIVASULU
S/O SIRISHALA PULLAIAH
AGED ABOUT 54 YEARS
R/O NO.19/664/A6
BINDELA COLONY, VINAYAKA NAGAR
ANATHPUR DISTRICT
ANDRA PRADESH - 515 001. ...PETITIONER
(BY SRI BHARATH KUMAR V., ADV.)
AND:
STATE OF KARNATAKA
THROUGH STATION HOUSE OFFICER
DABASPET POLICE STATION
BENGALURU - 562 111
REPRESENTED BY:
STATE PUBLIC PROSECUTOR
HON'BLE HIGH COURT OF KARNATAKA
BENGALURU - 560 001. ...RESPONDENT
(BY SRI S.VISHWAMURTHY, HCGP.)
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IN CRL.P. NO.6321/2017
BETWEEN:
SANNA RAMU @ JAMBANNA
S/O LATE DODDA GIDDAPPA
AGE ABOUT 33 YEARS,
WARD NO.27,
BEHIND SAROJAMMA KALYANA MANTAPA
GANGAVATHI DISTRICT
KOPPAL ...PETITIONER
(BY SRI C.N.RAJU, ADV. FOR
SRI NANDA KUMAR H.J., ADV.)
AND:
STATE BY DABASPET POLICE
REP. BY STATE PUBLIC PROSECUTOR
HIGH COURT OF KARNATAKA
BANGALORE - 560 001. ...RESPONDENT
(BY SRI S.VISHWAMURTHY, HCGP.)
CRIMINAL PETITION NO.7328/2017 IS FILED UNDER
SECTION 439 OF CR.P.C., PRAYING TO ENLARGE THE
PETITIONER ON BAIL IN CR.NO.154/2017 OF DABASPET P.S.,
BANGALORE DISTRICT FOR THE OFFENCES P/U/S 498A, 420
R/W 34 OF IPC.
CRIMINAL PETITION NO.6321/2017 IS FILED UNDER
SECTION 439 OF CR.P.C., PRAYING TO ENLARGE THE
PETITIONER ON BAIL IN CR.NO.154/2017 OF DABASPET P.S.,
BANGALORE DISTRICT FOR THE OFFENCES P/U/S 489B, 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
These petitioners along with six others are charge sheeted by the respondent/Police in respect of the offences under Sections 489B, 120B read with Section 149 of IPC.
2. The allegation is, the accused Nos.1, 6 to 8 were supplying fake currency notes to accused No.3 and accused No.9 for circulation. On arrest, three currency notes of Rs.500/- denomination is recovered from accused No.5 and 20 currency notes of Rs.500/- denomination and some old fake notes are recovered from the possession of these petitioners. A printer is seized from the possession of 9th accused. The petitioners are in custody since June 2017.
3. Learned Counsels appearing for the petitioners submit that no material is collected by the Investigating Officer about these petitioners indulging in circulation of fake currency notes. For being in possession of fake -4- currency notes, offence under Section 489(C) of IPC is attracted, which is a bailable offence.
However, having regard to the fact that these petitioners are not attributed of any offence of similar nature, there is no impediment to allow these petitions.
Accordingly, these petitions are allowed. Petitioners are enlarged on bail in Crime No.154/2017 registered by the respondent/Police, subject to the following conditions:
(i) They shall execute self-bond for a sum of Rs.50,000/- each with one surety for the likesum to the satisfaction of the concerned Court.
(ii) They shall attend the Court regularly on all hearing dates; and
(iii) They shall not threaten the prosecution witnesses.
Sd/-
JUDGE KNM/-