PRASHANTH G. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the petitioners counsel and the Government Pleader for the respondents.

(2.) In this petition under Sec. 482 Cr.P.C., the petitioner has sought stay of the proceedings in Crl.Misc.No.450/2020 on the file of the Addl. City Civil and Sessions Judge, Bengaluru and a direction to the 2nd and 3rd respondents not to take any action pursuant to proceedings in Crl.Misc.450/2020.

(3.) The petitioners case is that his father, G.S. Gundanna, did not stand as surety for the release of accused no.1 Jaabir Ahmad. G.S.Gundanna who stood as surety is not his father, and the affidavit filed by the surety stating that he is the son of Sampangirama Shastry and owner of 1 acre 8 guntas of land in Sy.No.31/2 of Chikkammanahalli, Begur Hobli are all false. This is a clear case of impersonation. The petitioner has also stated that his father, as soon as he came to know of this mischief in his name, made an application to the Registrar, City Civil Court, but no action has been taken and now the landed property in Sy.No.31/2 has been attached for recovering the bond amount.