V S Sudeep Kumar vs State By Maddur Police Station on 28 July, 2009

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Karnataka High Court

V S Sudeep Kumar vs State By Maddur Police Station on 28 July, 2009

Author: Subhash B.Adi

Bench: Subhash B.Adi

I-'i'V15m1T1O--NE1e"}= Prmjzzna '*i'ié§2s.'1' THIS HOPFBLE comm' MAY BE

  P/U/s..:;41,_,114;j'..:524, «we, 586 R/W 34 OF IPC1. PENDIHG ON THE
 ' ma OF 'l'HE'-,.J.M.F.C. AT MADDUR IN c.c.N0: 990/2008.

 1c;'ot3'::;'r MADE THE FOLLOWING:

IN THE men mom or xamwraxa. AT nwmmm
DATED THIS THE 23th mv OF JULY. 2099
BEFORE
THE HOWBLE MRJUSTICE SUBHASH B.A_l;)_I_ '»~ 

IO ',3 O

 :

V S SUDEEP KUMAFE'
SID V S SHASHIDHARA,
AGED ABOUT' 24 YEARS,
R/A VALAGERAGHALLI VILLAGE,  _
KASABA HOBLI, MADDUR TALUK,  '   
.     PE'I'}'i'IONEI?

(By Sri.K R Asaoiéé. as A'ssE>e::1;sfj'i{>'r:,fuf)vs.)

STATE BY MADDUR PGLICE-»STA'I'IOi€«,...... 
REPRESENTED B':'~j."S_.P.F]:.4 _  _
HIGH comm' Bb'ILDiNG.» = _ 
BANGALORE, .   '
  RESPONDENT

c§%:L§VpLA.P1L1:$r*5EV%V FOR THE 'F1,.EAs:«;z:> _*:*z:; ~E1*;1.gS;:;;zc3E THE PE'1'i'I'§ONER on BAIL :24 CRIME NO:

262;'~2G§)8 €}i3°f_IV'£A£)'ii.UR FOLICE STATION, FOR THE OFFENCES , ﬂgls PETITION comma 024 FOR ORDERS THIS BAY, THE ORDEIK Petitioner is arrested on 3.6.2008 the date on the crime is mgstcrcd. The cast: is xscmtercd in Clsrime No. by Macidur police, Mandya Distdct, for an oﬁ"en<_:€V--. under Sections 341, 1 14», 324:, 476, 50.6;,A:/yer 34_--'df

2. Complainant is the gand " 'bf alleged that, on 1.6.2003 at gzcgaug 6.30:_p.?n1Lbv _'§fig§""*a::c:i1scd* followed the victim and hgtﬁu tape. The victim resisted the assaultad her with the hand

3. Case the o&1::ce p1m1shab' 1::

under théw Petitioner has been in judicial ctxist<:'>dyV Further considering the medical V and othcr documents , Iﬁmrl that, the petitioner could be 0ﬁ%?5ai1&k I

41.. Acygiorzﬁﬁgly, the petition is aliowed. The petitioner is " " 'T subject to following conditions: I V' " a}i7Fhe petitioner shail execute $2-al bond for Rs.25.090/ - with one surety for the iikcsum amount to the satisfaction of the Court.

13) The petitioner shall not tamper with the prosecution wimesses or the material evidence; ' H, <.'

c) The petitioner shall appear before the *AP/ -- _

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