Karnataka High Court
Mahesh @ Manu vs State By K.R.Pura Police on 28 January, 2010
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v- wwrvwi n-- -wm-u-m--v- r"-run M-Jun' vr Iv-\KWI-HAIUI HIUH LUUR1 OF KARNATAKA HIGH COUR? OF KARNATAKA HIGH CCU! This pezimn is med farm arraahed and charge uheatad an Sae.302 rive" 8.34 IPC. _ V _ patitionaraaa underf _ Tm pehIfiz3r:%:f in Sessizms Cases ef Fast Track ' " 'V agaimt the othm amused shared [V autumn aé' S-k:an% as moved. an appammm the Smsinxm Caurt. and the said apg3iaats¢fi'%%%w§§%%cmmam. , the peauem aourt 22:; ex-mix»: pat Ha.1294;o9 % mm m m dfimiwecl an mam by ordmr mwam. mmm we reseczmazrm absammd that as the ma} ma mmmnczfi and samnaarewizxwasamyetmbe if aecuaad 169,1 is ganted "bail, has may tamyw the pxvsecufimn w£u&aa. Tbh mum gang of \¢\J\J!\l ur Mmmnm man coma' OF KARNAYAKA men come .3.
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