Shashibhushana. K vs. The State Of Karnataka
CRL.P/3865/2021HC KarnatakaGSTCNR KAHC01019495202116 June 2021Bench: K.NATARAJAN20 pages
For Petitioner: SRI I. THARANATH POOJARY, ADVOCATEFor Respondent: SRI B.J. ROHITH, HCGP
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Cause title — parties, addresses and appearances
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 16TH DAY OF JUNE, 2021
BEFORE
THE HON’BLE MR. JUSTICE K. NATARAJAN
CRIMINAL PETITION NO.3865 of 2021
BETWEEN
SHASHIBHUSHANA K.
S/O. SRI KARIYAPPA,
AGED ABOUT 48 YEARS,
RESIDING AT No.174, FLAT No.5,
SRI SAI APARTMENT, CQAL LAYOUT,
SAHAKARNAGAR,
BANGALORE – 560 092.
... PETITIONER
(BY SRI I. THARANATH POOJARY, ADVOCATE)
AND
THE STATE OF KARNATAKA
REPRESENTED BY
VIDHANA SOUDHA POLICE,
BENGALURU,
REPRESENTED BY STATE PUBLIC PROSECUTOR,
HIGH COURT OF BUILDING,
BANGALORE – 560 001.
... RESPONDENT
(BY SRI B.J. ROHITH, HCGP)
2
THIS CRIMINAL PETITION IS FILED UNDER
SECTION
438
OF
THE
CODE
OF
CRIMINAL
PROCEDURE, PRAYING TO ENLARGE THE PETITONER
ON BAIL IN THE EVENT OF HIS ARREST IN CRIME
No.32/2021 OF VIDHANA SOUDHA POLICE STATION,
BENGALURU CITY FOR THE OFFENCES PUNISHABLE
UNDER SECTIONS 354A, 354D, 506, 504, 120B, 376
AND 420 OF THE IPC AND SECTION 67A OF I.T. ACT.
THIS CRIMINAL PETITION HAVING BEEN HEARD
AND RESERVED FOR ORDERS ON 09.06.2021 AND
COMING ON FOR PRONOUNCEMENT THIS DAY, THE
COURT PRONOUNCED THE FOLLOWING:
This
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