Sri D Nagaraju vs State Of Karnataka on 8 November, 2010

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Karnataka High Court

Sri D Nagaraju vs State Of Karnataka on 8 November, 2010

Bench: N.Ananda

IN THE HIGH COURT or KARNATAKA AT BANGALORE
DATED THIS THE em DAY or NOVEMBER oi}
BEFORE  it 2 V

THE HON'BLE MR.JUSTICE  ti    

CRIMINAL PETITION No.52'49/2o:i_gt = " 

Sri.D.Nagara_1u   
S/ o Late Doddmadaia_l_'If ;
Aged about 49 Years   I
R/o Uthavaili Village   _  '
Chamarajnagara'~Ta1tik : 

and District:  A'  ...PETITIONER

(By sr1.G.ia4..Aﬁ':I;§da,TAde; Q f 
AND:
State of Ka_rrIsItei'i»:eIh.' " 

By Chvainarajnagar  Police
Repild. by State'--Public Prosecutor

 M '  I High I court ..BuildirIg
_V » IV3'ang-a.1o1*e.'«  v ___ . . RESPONDENT

IBj}IsrI;'G§«i»I.sIifIIvasa Reddy, HCGP}

 The .Cxrl.P is filed under section 438 Cr.P.C praying

--«   "to {enlarge the petitioner on bail in the event of his arrest

A jvin' "€:r.No. 1 11/2010 of Chamarajanagar Rural Police

 _ * ' _ ' --Ste.tion, registered for the offences punishable under
V'   sections 341, 323, 504, 307 r/w 34 PC.

This petition coming on for orders this day, the

V Court made the foilowing:



O R D E R

This is a successive petition fiied under.VV_§~3e'eti0n 438 of Cr.P.C.

2. This Court while d.isﬁiissi.hg '-_C,'.rifriiné:.I Petition No.3814/2010 dated s;9.L2010 Ju:;;:der'* SVec':"ti0r'1'»we» 438 Cr.P.C., has held thzit'e».:eustodia1_ 'i'I1'eerrC§gei;cion of petitioner is necesséiry' for pr0'per,i'i~nVestigati0n of the case .

3. 'If}1'eI'efc3re';;_V I' dQ___rmt any reasons to change my fjfﬁiriiorif. ex;§fressec1:" in ﬂie earlier petition. The petitiors is acc0rd.ii;gIy*~ ..di*s.n1issed.

sa/--

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