Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 11, Cited by 0]

Karnataka High Court

Dayananda Swamiji vs State By Siddapura Police Station on 2 July, 2013

Author: H N Nagamohan Das

Bench: H.N. Nagamohan Das

                          1


   IN THE HIGH COURT OF KARNATAKA AT BANGALORE

         DATED THIS THE 2ND DAY OF JULY, 2013

                       BEFORE

      THE HON'BLE MR. JUSTICE H.N. NAGAMOHAN DAS

           CRIMINAL PETITION NO.3757/2013
BETWEEN

      DAYANANDA SWAMIJI
      AGED ABOUT 54 YEARS,
      S/O. VARADARAJA SHETTY,
      # 274,MARUTHINAGAR
      HEROHALLI
      BENGALOORU-560 003.
                                       ... PETITIONER
     (BY SRI VINAYA KEERTHI,        ADV., FOR SRI
G.S.PRASANNA KUMAR, ADV.,)

AND

      STATE BY SIDDAPURA POLICE STATION
      REPRESENTED BY THE
      PUBLIC PROSECUTOR
      HIGH COURT
      BENGALOORU-560001.
                                      ... RESPONDENT
      (BY SRI G.M.SREENIVASA REDDY, HCGP)

                         ***
     THIS CRL.P IS FILED U/S.438 OF CR.P.C PRAYING TO
ENLARGE THE PETITIONER ON BAIL IN THE EVENT OF HIS
ARREST IN CR.NO.140/2004 OF SIDDAPURA P.S., KODAGU,
MADIKERI, FOR THE OFFENCES P/U/S 142, 143, 147,
148,323, 427, 435 AND 506 R/W 149 OF IPC. AND SEC. 25
OF THE ARMS ACT.
                                2


    THIS CRIMINAL PETITION IS COMING ON FOR
ORDERS THIS DAY, THE COURT MADE THE FOLLOWING:-

                            ORDER

The petitioner is the accused in Cr.No.140/2004 for the offences punishable under Sections 142, 143, 147, 148, 323, 427, 436, 506 R/W 149 IPC and Section 25 of the Arms Act.

2. From the date of offence the petitioner is absconding. The split charge sheet filed against the other accused ended in acquittal in C.C. No.649/2005 vide judgment dated 16.02.2005. In the circumstances, the petitioner is before this court for grant of anticipatory bail under Section 438 of Cr.P.C.

3. In identical circumstances, the Supreme Court in the case of DEEPAK RAJAK vs STATE OF WEST BENGAL reported in 2007(3) CRIMES 95 (SC) held that the petitioner is required to surrender before the trial court and seek for the benefit of acquittal.

3

4. In the light of the above, if the petitioner surrenders before the jurisdictional Magistrate and move for regular bail then the same shall be considered as expeditiously as possible preferably on the same day. Accordingly the petition is hereby disposed of.

SD/-

JUDGE VK