Karnataka High Court
Mr Avil Philip Samson S/O Mr Clemant ... vs The State Of Karnataka on 26 May, 2010
Author: Subhash B.Adi
Bench: Subhash B.Adi
IN THE HIGH COURT OF KARNATAKA AT BANGALORE DATED THIS THE 267*' DAY OF MAY 2010 BEFORE THE I~I€Z)N'I?3LE2 MR. JUSTICE sum-man B [ x CRIMINAL PE'I'I'I'IC)N NO. 1552;':s910 BETWEEN: Mr. Avii Phiiip Samson S / 9 Mr. Clemant Samson Aged 28 years, residing at A_ Emifiya Bai Compound Attavar New Road, Mangalore. (By Sri 3 @132 The State of By State I_'ublic--«P1*osg¢13to_I' " R, Giiji*,1*adv.) . . RESPONDENT -is filed U/s 439 Cr.P.C praying to cr11arg€: _th¢' on bfil in Crime No.28/2010 of 33.8., _WhiCh__ is regd. for the ofiencc wu/s.'i43, 144%, '12o(b), 511 r/w 'Sac. 149 of we and Sections 3,25, 27 and 23 of Indian Arms Act. " petition coming on for orders this day, the cm: made the fo11oWing:-- ORDER
Petitioner is accused No.9 in Crime No.28/2010 regfitered on 16. 1.2010 by Mangalcre East police, Daksshina Kannada for offences punishable under Sections 143, 144, 120-8, 511 r/W. Section 149 of and also section 3, 25, 27 and 23 of Indian Arms A_c:f_"' e i _
2. The police got the definite 4.15 p.m., on 15.2.2010 that a(:(_:uset}._ F.I.R has hatched a plan to Shetty. In this regard, thcfxéljce with panch wimesses aed live cartridges, mobiie :notes etc., and thereafter, that these accused had the crime. It is also sta1:ve<1_:thaVt are associated with one Poojari, gestatfed
3. of ofience and recoveries find made out for grant of Sd/-
JUDGE