Ramesh vs Madhugiri Police on 10 January, 2017

[Cites 7, Cited by 2]

Karnataka High Court

Ramesh vs Madhugiri Police on 10 January, 2017

Bench: Rathnakala

                         1

IN THE HIGH COURT OF KARNATAKA AT BENGALURU

   DATED THIS THE 10TH DAY OF JANUARY, 2017

                       BEFORE:

       THE HON'BLE MRS.JUSTICE RATHNAKALA

         CRIMINAL PETITION No.8663/2016

BETWEEN:

RAMESH,
S/O. BYRAPPA,
AGED 29 YEARS,
R/AT LAAD PURA,
BANNINAGARA,
SIRA TOWN-572 137.                      ... PETITIONER

(BY SRI. K.HANUMANTHARAYAPPA - ADV)


AND:

MADHUGIRI POLICE,
REP. BY STATE PUBLIC PROSECUTOR,
HIGH COURT BUILDINGS
BENGALURU -560 001.                   ... RESPONDENT

(BY SRI. K.NAGESHWARAPPA-HCGP)


                          ***


      THIS CRL.P IS FILED U/S. 438 CR.P.C., PRAYING TO
ENLARGE THE PETITIONER ON BAIL IN THE EVENT OF HIS
ARREST IN CRIME No.129/2016 OF THE MADUGIRI P.S.,
TUMKURU, FOR THE OFFENCES PUNISHABLE U/SECS. 417, 420,
464, 465, 468 AND 470 IPC.
                               2

    THIS CRL.P COMING ON FOR ORDERS, THIS DAY THE
COURT MADE THE FOLLOWING:


                           ORDER

Heard the learned counsel appearing for the petitioner and the learned High Court Government Pleader appearing for the respondent.

2. The respondent/police have registered a case in their Cr. No.129/2016 against the petitioner herein in respect of the offences punishable under Sections 417, 420, 464, 465, 468 and 470 of IPC.

3. The allegation is that the petitioner has fabricated the document by forging the signature of the complainant/Assistant Commissioner, furnished the letter of permission to sell the land in question. However, the document alleged to have forged is not filed along with the complaint. The veracity of the allegation is yet to be probed.

4. In the given circumstances, there is no impediment to allow the petition.

Hence, the petition is allowed. The petitioner is granted anticipatory bail in Crime No.129/2016, registered by the respondent/police subject to the following conditions:

i) In the event of his arrest, he shall be released on bail on his executing a self-

bond for a sum of Rs.50,000-00 with one surety for the likesum to the satisfaction of the concerned court.

ii) He shall co-operate during further course of investigation.

Sd/-

JUDGE.

Ksm*

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