Karnataka High Court
Mr Srinidhi Haribal vs The State Of Karnataka By on 2 November, 2012
Author: H N Nagamohan Das
Bench: H.N. Nagamohan Das
1
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 02ND DAY OF NOVEMBER, 2012
BEFORE
THE HON'BLE MR. JUSTICE H.N. NAGAMOHAN DAS
CRIMINAL PETITION NO. 6025/2012
BETWEEN
1. MR SRINIDHI HARIBAL,
AGED ABOUT 36 YEARS,
S/O SHARAT NARAYAN HARIBAL,
2. MR. PAVAN HARIBAL,
AGED ABOUT 38 YEARS,
S/O SHARAT NARAYAN HARIBAL.
BOTH RESIDING AT
NO.60/1, LAIKYATHA 17TH CROSS,
BETWEEN 4TH AND 6TH MAIN,
MALLESHWARAM,
BANGALORE 560 055. ... PETITIONERS
(BY SRI : ASHWIN CHIKKAMATH, ADVOCATE)
AND
THE STATE OF KARNATAKA BY
BANASWADI POLICE STATION,
BANASAWADI,
BANGALORE 560 043 ....RESPONDENT
(BY SRI: H.S CHANDRAMOULI, SPP)
2
THIS CRL.P IS FILED U/S.438 CR.P.C BY THE
ADVOCATE FOR THE PETITIONERS PRAYING THAT THIS
HON'BLE COURT MAY BE PLEASED TO ENLARGE THE
PETITIONERS ON BAIL IN THE EVENT OF THEIR ARREST
BY THE RESPONDENT BANASWADI P.S., BANGALORE CITY,
WHICH IS REGISTERED FOR THE OFFENCE P/U/S
403,409,420,120B OF IPC.
THIS CRIMINAL PETITION IS COMING ON FOR
ORDERS THIS DAY, THE COURT MADE THE FOLLOWING:-
ORDER
Sri. H.S Chandramouli, learned State Public Prosecutor on instruction submits that, no case is registered against the petitioner and he files a memo along with copy of the report of the police and the same is taken on record. It is further submitted that, the police will not call the petitioner to the police station except in accordance with law. The submission of the learned State Public Prosecutor is placed on record.
3
Sri.Gurulingappa-Inspector of Police, Banasawadi Police station is present before the Court.
Accordingly, the criminal petition is hereby dispose of.
Sd/-
JUDGE HJ*