Mohammed Ali vs State By on 24 June, 2009

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Karnataka High Court

Mohammed Ali vs State By on 24 June, 2009

Author: Subhash B.Adi

Bench: Subhash B.Adi

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BAHWLLGRE PEHDIHG OX TE FILE OF THE XI ACLU,
MAYO HALL, BANCIALOE, wmcn E EGISTERED FOR



COURT or xmmAm(A man couIAtzAfrV-Acair KARNATAKA may COUR? or KARNATAXA HIGH COURT 0? KARNATAKA HSGI-I COURT or KARNATAKA men coum

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oos and he an-nmaumm that the in A parmnnmt 1-minim. of Bnrgakra '_ chance of anaemia or witnaum.

4. Coauidnring mum ' of ixﬁuriu, 1 ma mum could be aux-reed % tau' tie enlarged on bail nutjmt to 15;-%%%n..25,om;-- with one surety ﬁr rm amount to the uatifactinn ofthu " court;

h)T'l:aapeI;i&rmrI1nH xmtizmperwiththa pmucuﬁon witnuua or the material cvirlenee;

clme petiﬁonec man appear beﬁore the Court regularly. g 2;

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d) The petitioner shah mark aucmdanoe Q in 15 day! to the jurbdiutional between 10.00 mm.

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