Karnataka High Court
Sri Pavan @ Pavankumar vs The State By on 18 August, 2010
Author: N.Ananda
Bench: N.Ananda
_ 1 .. IN Tm I-IIGH COURT 0? KARNATAKA AT BANGA:,.oRE mma THIS Tm 181% my OF AUGUST Q_ G'i_:(-}'."V.~'. V BEFO% TEE z~1<:m*BL£ 1\J2¥2.JUSI1£1E__H.AfI§AB"ffigg'V"'~: " k § Sri mwn@W Si nfiavw . A_ A,"a2-¢ywm ' if} Qcc:Cno1ie,, R/a.1'Iu.116]€.I_ 1 'l'r'mhu1TaI&_:"=)_ad " 1 (By Am.) by ' V. - K.'1'.J. pczfiee. afiatien ...RE«SP'C.3BIDENT Suhramazzya mm, HCLGP) V (3r}..P. is filed undaar Section 439 Cr.P.C " . =pfra},ring tn enlarge the petitionsczr rm bail in Cr.Ho.'?5/10 ' of K.T.Jam R8,, Daxwaxmmr-3, which is Ear the ofiexme punishable untier Sectinn 392 afIFCk 11$ petifim czxunzirg on fior erdm tlfim day, the Cnurt mzia the following: (:1-2% Psmgon -1"% 91j1:.l4"'a."+..'§3-4'-9;" ORDER
Wm tba mattuesr E taken up far Caramel fiat petitiezam subnzité' ' application was filed befom 111$ ._ charge sheet was nut filed. V 'V V lam mad. 'I'11¢z<:'eforegi1g-;_ prajké £7,,1;i1:§on
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3. Petitzitzxfi mm' liberty ts: fika a fruit: trial Judge. ad! 113963