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Karnataka High Court

Sri H S Rajanna vs The State Of Karnataka on 2 December, 2009

Author: Huluvadi G.Ramesh

Bench: Huluvadi G.Ramesh

IN THE HIGH COURT OF KARNATAKA A"? BANGALORE
Dated this the 2"" day of December, 2009
Before
THE HON'BLE MR JUSTICE HULUVADI G 

Criminal Petitions 4813 c/w 4314, 4815 _,{~2a.¢e:_;'"i.;~  

Between:   ._
H S Rajanna S/0 Séddaiingappa .  A.  '~ _ _  
37 yrs, R/a Huiikunte ,.   Petitioner  
Hosahaiii, Sira Taiuk * _   V C(")fTi.fI'?Q{'}W 

(By Sri H Devendrappa, Adv.)

And:

State of Karn.at_a'ka_V"#;Si31g_    0'  Respondent
Kaiiembeifia Po%ic:eI; _v  _'  _ common

(By Sri Satis.h'R Giri3iV,'t§'ji§f)_'0'  

Thiese, Crimin.,a%"'F5etit':ons are fiéed under S482 of the Cr.PC

:_.«""~prayin§j"'~:to,._qLsa_sh th'eipr.oc'eedings initiated by the I Addi. Sessions
'._Judge, Turfiktlr m,_Cri.Misc.805/2008; 804/2008; 803/2008

  Petitions coming on for Admission this day,
the'CoLi.rt made. the foiiowing:

ORDER

Sfietitioner who is common in at these petitions, has sought for ..__"v"oua'shing the proceedings initiated in Cri.Mi'sc. 805/2008; 804/2008; 803/2008 by the I Addi. Sessions Judge, Tumkur. J,'/.

EK.) Petitioner stood as a surety to the accused who were.-arrested in the criminal cases pending before the Sessions commission of theft of electric copper wire, At the t,i'r:nev bait, bond was secured by the petitioner~as_suretv'for'.'the"accusedfq, Stating that the accused remained 2*-.ab;s_ei°.{, 'separated :,"cri.fii.iinal miscellaneous proceedings were ir:'itti;a:.ted bvfovrlfegitiiigiithiebognd Ofthé'. petitioner for nowproduction of the 'accused and petitioner was also directed to deposit an of- in all. To recover the amount, Fine Levy Warrangtvihags i--ssue'd_'jVattaching immovable property given whiiee,>,<:tend:i.ng isuretvito the.a.ccused. iieardflthesi nsefi Virepresentinhg V the pa rties. Subirnission' of't.h'e,, petitio__n'er's' counsei is, now the accused are appearing andi.thhe.,accusVed "are'iitaken to judicial custody as such, he .._has so.l;i.ghVt for quashing the proceedings initiated against him. It is Hlkalslo':3ubmivtte.d,tAhat an amount of Rs.40,000/- has been deposited by the .pei,iiione"i~..i ' i V 'ir_l_avin~g heaird the counsei, it is ordered, the amount in deposit returnuedito the petitioner. However, an amount of Rs.2,000/-- be J.-(V deducted by the trial court in each of these cases out of tixeamount of Rs.40,000/-- deposited, towards Eapse. Pro<:eedir1;'§:1Vs"--§i:%t%'a.ted agatnst the petitioner in CrE.M':sc, 805/2008; 804/2003'-anti?f8o"3,*i't;osv.é are quashed. ._ Petitions are aiiowed.

._ xJUDQ§§ Ari