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Karnataka High Court

Ranjeet S/O Roopsingh Lambada vs The State Through Hallikhed (B) Ps on 10 November, 2009

Author: Subhash B.Adi

Bench: Subhash B.Adi

IN THE) I"I1GE-1 COURT OF KARNATAKA
CIRCUET BENCH AT GULBARGA

DATED THIS THE; 10*?" my OF NOVEMBER,
zsragroma _ ' ' 1
THE HONBLE .MR.JUS'I'iCE»§UBE»IASEi. f3'.~ 4. _ 3
CRLVIENAL pmmoxxs }'2p':1_g>--..: "   X
Between A  ' '.

1. Ranjeet 
S/0. Roaffisirlgh Léifllbada   
Aged about 48 yeavrs,"V~._  
Occupation : Labour'. '  '

R/0. Dhanura Thanda," _
Taiuk and E)':L~:2trict ;~'B'idz:-I'

2. l\dan0h_a:.*  '

8/0. Sit2;r3Lr1:;*'«.La11'3ba..déL_' .. 
[3>.§::%'C"'EbQt§.t 4£1¢i:fv'eai"3...  
Ot:Cu.patiA0h_-V : _Lé'zb0:s1f'  .  _
R/V0. Kadwzld  .
'i'a1t1'1: and D131?-1' (:'*; : 1?ei.d'e;%

..... .. Petitioners
.  «{E5:J«VSff=i'L;'~\xr§nash A;"'U«§§§e10:2k2zr, skdvocate}
  
'--'f%;1'is3s_:gh_E§'.a§§Ekhfid {BE P<}§;§1{:€ Station
 . . L'  ' ....... V0 R€sp<mé~s;:i

 (Ba? Srilfgubhaah I1/Ialiapuz", §-E.C'G.P.}

.«

'E".'E"iES CRE§¢EE§€?§_E E"*'EZTETiGZ\E §S ?'E£E2§3 EENEEEER SEZCTECIN

439 OF CR.P.C., BY THE? ADVOCATE FOR  IP€T§'§'§ONER
" ?RAY§NG TBA'? THEE HONBLE COURT 1'v'I.é'x'~:' BEE PLEASEB

TO RELEASE THE PETETIONEIRS ON BAIL EN CRIME



lm

NO. 1. 15/1995 OF HALLEKI-{ED (8) PS, FOR. THE OFFENCE
PUNIS1"§;'-XBLE UNBER SECTION 395 OF IPC.

THIS CRIMINAL PETETION COMING ON FOR; ORDERS
THIS BAY, THE COURT MADE THE f<'OLLOW'IN'G:

0333333
Petitioners are accused N06 and 
Ne.1}.5/1995 registered on 25/12/1995  
Pesliee Station for the offences purgiéhéble 

oflrzdiaxa Penaiéfede. V  _  . .   
2. The learned 00213353321 Ifor'-the peetiti{;.§1er_VVsubmits F

that these accused were abscdfidi.11g and"C_3.ee wags spin up
against. them. Learf1ecTf-- Fast ,Tz"'aei>:_ 'C0ur. Bidar by its

x]'udge[Vme1Q'1t_A 24$/.1V'o,/2005 in s.e.33/2003 and
S.C.9'7f'2_OO3 lfxae' accused N0}, 3, 8 and 5. He

suhialite  Aev'i'de1'§ee1ec£ by the proseewaiorl have not

 Asi£ppd~:*t:ed'A'§ehe ease'.MLeamed eozmeel fer the petiiiiezzer also

  VVs3u7br;:.i:i'e.._§;h2£t« _pe1:iii0t1e;* has been in judieiai custody for SGREE

'imgie. V _
'  ' Ci}§ESi§'§€F§§§§.Z '£'§::e; séz»:::1e; iheee peE%§£e12e're aiee

" ecs.:;1é §e enéarged 0;: 'Gaza? §--£enee, E page {the £'ei§ov.ring§ :

O R D E R

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