Karnataka High Court
Zakir Ahamed K S vs State Of Karnataka on 4 December, 2009
Author: Huluvadi G.Ramesh
Bench: Huluvadi G.Ramesh
IN THE HIGH COURT OF KARNATAKA AT BANGALORE DATED THIS THE 04"" DAY OF DECEMBER 2009 BEFORE THE HON'BLE MR. JUSTICE HULUVADi.G.I€A:'ME.SH CRIMINAL PETITION N0.6186 OE BETWEEN: A ZAKIR AHAMED K s AGED 24 YEARS S/O NAZIR AHAMED R/OF JADE VILLAGE, SORABA TALUK I ~ A _ I SHIMOGA DISTRICT; ~ =_ ; PETETIONER (Bri ' vL1>Iz ) AND: " A S'T:AT.E OF KARE\éA'§"AKA '.RE?T'ED_'B'YV SAGAR TOWN POLICE RESPONDENT
_ __E:ALAKRISHNA, HCGP) H CRLP IS FILED U/S. 438 CR.P.C BY THE ADVQCATE FOR THE PETITIONER PRAYING THAT » A THIS HON'BLE COURT MAY BE PLEIASED TO ENLARGE A PETR. ON BAIL, IN THE EVENT OF HIS ARREST IN ;CRIME NO. 224/20{)9 OF SAGAR TOWN POLICE STATION, FOR THE OFFENCES P/U/S 498(A), 506 OF IPC AND1wn/SECS:3AND.4(nrDowRy'PRoHnnnoN ACT,RAVSEC.$4OFIPC. HQ:
"nus cRnnNAL HHTHON cownno on pea , ORDERS 'n1m DAY, THE flCQURT"?AADEipTHEV' FOLLOW/ENGI-
---jwmn 0RDER \ Learnec} Government Plea-deriiis (infected ittrtake notice.
2. P€ti[iO:.3€3_1'"i1&S §st)ugn'ti fc>.i'i"gfant_ anticipatory bail in connection =iwiti_2"Criiin--e No§2v2-4fQ9i-- of=_re;§pondent-police.
3.i"In"eonne_CtionW.i_t.i1"'f'an1i}y becurrings, complainant- wite .:»a~i<1 to hiave t'iEe'd ai=;'.()1T} Iaint against the etitioner and her is istibmitted that petitioner is innocent of the alieged V i if .:)i'fei"..c;e. V
5. Having regai'd to the facts and eiieumstances of the ease, petition is allowed. in the event of arrest of p'eiti't.iione;'.¢ in connection with Crime No.224/()9 petitioner be '.'<e_leaste.d"'oh {basil ' on his executing a personal bond féiiiiiR's.«2_5;()()(},'~ .a"stIret;y for the said sum to the satisfaetioni'..of'-the eori.Lc.ei'"ried subject to the following ctiriditiohsiil'
(i) Petitioner' i,'sha.ll final<:ei" ~h_im'scit' available to the ir1ves_tig21ting. .ag__enc5r_ as ahdwfiehiitequired.
(ii) He :53h;iil.vi"n(5t the prosecution "*.z\{it':1e::~7:,s_es. V V' i(j.iii)= ' He'shallr1)o\:ei"Ft)ii" "regular bail within one month W_._1"i't:.n1 the d.ate«.oiif his £ll'l"€St and release. sd/~ JUDGE