Karnataka High Court
Mr Vasu vs State By Uppinangady Police on 30 October, 2012
Author: H N Nagamohan Das
Bench: H.N. Nagamohan Das
1
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 30TH DAY OF OCTOBER, 2012
BEFORE
THE HON'BLE MR. JUSTICE H.N. NAGAMOHAN DAS
CRIMINAL PETITION No.6480 OF 2012
BETWEEN
1. MR VASU
S/O MONTA HARIJANA
AGED ABOUT 41 YEARS,
HOUSE NO.2-89,
SHIRADY, PUTTUR TALUK DK
2. MR. ELYANNA
S/O CHOMA MERA,
AGED ABOUT 38 YEARS,
HOUSE NO. 2-71,
SHIRADY, PUTTUR TALUK, D.K
... PETITIONERS
(BY SRI. K N PRAVEEN KUMA, ADV.,)
AND
STATE BY UPPINANGADY POLICE
REPRESENTED BY HEREIN BY STATE
PUBLIC PROSECUTOR
... RESPONDENT
(BY SRI.SRINIVASA REDDY, HCGP.,)
CRL.P 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 PETITIONER
ON BAIL IN THE EVENT OF THEIR ARREST IN CR.
NO.89/2012 OF UPPINANGADI P.S., D.K., WHICH IS
2
REGISTERED FOR THE OFFENCE P/U/S
143,147,148,353,332 R/W SEC.149 OF IPC.
THIS CRIMINAL PETITION COMING ON FOR ORDERS
THIS DAY, THE COURT MADE THE FOLLOWING:
ORDER
Petitioners are accused in Crime No.89/2012 for the offences punishable under Sections 143, 147, 148, 353, 332 r/w Section 149 IPC.
2. The material on record discloses that the petitioners were illegally transporting canes from the forest. When the Range Forest Officer attempted to cease the vehicle he and his team were assaulted. The matter is under investigation. At this stage this is not a fit case for grant of anticipatory bail. The reasons given by the Sessions Judge in Crl.Misc.No.694/2012 vide order dated 14th September 2012 are in accordance with law. I find no changed circumstances to take a different view.
Accordingly, the petition is hereby dismissed.
Sd/-
JUDGE GH