Karnataka High Court
Swamygowda vs State Of Karnataka on 9 June, 2009
Author: Subhash B.Adi
Bench: Subhash B.Adi
BANGAQQRE ---- 5&0 1301
IN THE HIGH COURT 0F KARNATAKA AT' BANGALORE
DATED THIS THE 9"' S931' C}? JUNE, 2009
BEFORE
THE H€}i\E'BLE MR.JUS'"¥'iC;E SUBHASH B..A;}_I'
CREMINAL Pfl'i'I"§0N N0.2=g44z2<_:-09-'A.':_f" ,; H
Bmwalag; é
SWAMYGOWDA
S10 HIREMARALI SANNAPPA,
i<IAi5¥AGANAMARAlf}§ VILLAGE,
PAMJAVAPU RA TALU K,
MANDYA DISTRICF.
F'E"I'E'E'I()I'~IER
(By Sri.B ROOPESHA 3:». sri.s;g;§_E:E'EP" .".'g;;j_$z's}
AND :
S"I'A'}'E 0Fv'KAE<'réA*:rAK;% «V _
PAN{)AVA£?URfi. P. S" .R«£;PREs3?bsT€.D BY
STATE P'UBLIC._Pf€OSECUTvQfi;' '
AEVOCATE <;E:N1§:RA1.="so§*§h:{:e:,
HIGH {SCEURT E§¥jILDIN_(}5; ' ~
RESPONDENT
"(By Sig... .$i':€fiSiE§ E.{}§RJI. HCGP ) '-- %'ms c'i;ir<jL;B §?;L1::3 U/8.438 GREG BY THE ADVOCATE _ FGR THE }?'E'1'ff'IONER PRAYENG THAT THEE HOWBLE (3tZ)UR'I' ..4f"jA:V»-V'««rgmv BE ?L§iASED TO RELEASE THE PETYFEONER 0N BML :92 c:;I%f';NQ;"1.14/2969 QF' PANDAVAPURA POLICE FOR THE .{;;*F§;Nc:E mu/3.379 Arm 4:27 01? we AND ALSG SEC12 op' _ 'jj'":H,E.'1<ARNATAKA PREVENTION OF DESTRUCTIQN 'T8 puam:
_ §éROPE1=2'1'**x* ACT.
THIS PETITKEN CQMING ON FOR ORDERS, THIS DRY, THE CO{§R'I' MADE THE FOLLOWING:-2-
GRDER T'h_is is 438 Cr.P.C. petitien in respect. 0f M0,} 14/ 2009 reglstflred by Pandavapura police on the offence punishable under Sections 379 and A V. Section 12 of the Kaxtnataka Preventiezjigf "' PropertyAct, 1981. V « 1' ' " H
2. Pdlegation is that, "jE1a*§'£:
committed thesft {if f:1f3{)tIiiC;__V$?"i1'fi pole worth of about Rs.48,570]kfibliréiilgi.» statement of accused No. i, accxtsfid namé of the petitioner and Bf _-a;»§.*<V3.x1i$;~:uc:1""1'\;fo.i, I'€COV€i{'ifiS am made. Nata éasefbr 'bfaéinticifjétbky baii.
Petitifin._éi3mis's:é:d $&'ibfii=..}§{3é§~ty to the petitioncerr to seek for regular A' _____ Judge