Ravindranath B.L vs The State Of Karnataka on 15 October, 2014

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Karnataka High Court

Ravindranath B.L vs The State Of Karnataka on 15 October, 2014

Bench: A.V.Chandrashekara

                            1


IN THE HIGH COURT OF KARNATAKA AT BANGALORE

   DATED THIS THE 15TH DAY OF OCTOBER 2014

                        BEFORE

THE HON'BLE MR. JUSTICE A.V.CHANDRASHEKARA

       CRIMINAL PETITION NO.6181/2014
BETWEEN:
       RAVINDRANATH B.L
       S/O. SRI. LATE B. L. LAKSHMEGOWDA,
       AGED ABOUT 44 YEARS
       MANAGING DIRECTOR
       M/S. GREEN BUDS AGRO FARMS LTD.,
       MADWESHA COMPLEX,
       NAZARABAD,
       MYSORE CITY-570001
       (NOW BEING INVESTIGATED BY CID)
                                       ... PETITIONER

       (By Sri. CHANDRAMOULI H. S., ADV.)

AND:

       THE STATE OF KARNATAKA
       BY THE POLICE OF
       VIRAJPET TOWN POLICE STATION,
       KODAGU DISTRICT - 571 218.
                                        ... RESPONDENT

       (By Sri. K. NAGESHWARAPPA, HCGP)


     THIS CRL.P IS FILED U/S.438 CR.P.C BY THE
ADVOCATE FOR THE PETITIONER PRAYING THAT THIS
HON'BLE COURT MAY BE PLEASED TO ENLARGE THE
PETR. ON BAIL IN THE EVENT OF HIS ARREST IN CRIME
NO.74/14 OF VIRAJPET TOWN P.S., KODAGU, FOR THE
OFFENCES P/U/S 407, 420 OF IPC.
                             2


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


                       ORDER

This petition is filed under Section 438 of Cr.P.C. seeking anticipatory bail in respect of Cr.No.74/2014 on the file of the Virajpet Town Police Station, Kodagu District, for the offences punishable under Sections 407 and 420 of IPC.

2. The learned counsel for the petitioner submits that the petitioner is apprehending his arrest at the hands of the respondent-Police. He has submitted that innumerable cases have been registered against the said petitioner in various police stations of the State. In most of the cases, bail has been granted under Section 438 of Cr.P.C. He has relied upon the similar order passed by this Court in Crl.P.No.4729/2014 and connected matters disposed of on 14.8.2014.

3. Learned Government Pleader has vehemently opposed the bail application. He submits that the 3 petitioner is involved in cheating several persons by collecting huge money from them and he has not made any proper arrangement for refund of the same. Suffice to state that this Court has considered the bail application of this petitioner in other cases registered for the same offences in difference police stations of the State namely, K.R.Pet, Hassan, Tiptur, Mandya, Malavalli etc.

4. In the light of anticipatory bail being granted to this petitioner in similar cases by this Court, the petitioner is entitled to be released on bail. Accordingly, petition is allowed and anticipatory bail is granted to the petitioner, subject to the following conditions as imposed by this Court in Crl.P.No.4729/2014 and connected matters disposed of on 14.8.2014:

a) Petitioner shall execute a personal bond for a sum of Rs.1,00,000/- and furnish one surety for the like sum to the satisfaction of the concerned court.

b) He shall not tamper with any of the prosecution witnesses directly or indirectly.

c) He has to make himself available before the respondent-police stations as and when required by the investigating officer.

d) He shall appear before the concerned Court within 60 days from the date of this order and shall execute personal bond and also surety bond.

e) He shall give details of movable and immoveable properties of his own and also owned by the said financial institution to the respective respondent-police within 30 days from the date of this order.

Sd/-

JUDGE DM

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