Karnataka High Court
Zameer Khan @ Sharukh S/O ... vs State Of Karnataka on 10 July, 2009
Author: Subhash B.Adi
Bench: Subhash B.Adi
IN THE HIGH coum' op' KARNATAKA AT BANGALORE
DATES THIS THE 10TH DAY 0? JULY 200a
BEFORE
THE HQNBLE MR.JUS'I'ICE SA§j3HAsH'*B;}m;"'~V:: _ " 'V
CRIMINAL PETITION 7
BETWEEN:
Zameer Khan Sharukh, .
S/0 shafiur--RehmaJ:x, ' ..
Ageai about 23 years, " '
R/0 Munavar Bliilding,
Broad Way Cross Rcadv, -
Chadi Galli, shivajmsggmx =: A '
Bangalore. if " " .V V
.. PETITIONER
(By Sri.
AN 3:
State of . V' "
I 'i~'¢:5:pxea.f¢_fitedL Vb;z__ iis Pfiblis-«Prosecutor. .. RESPQNDENT
('5y Si-i.B_. HCGP}
This filed Under Stcrti-2312 439 Cr.P.C. for praying to
.;:c'}¢,:'ase {fig petitioner on bai} in Crime No.14?)/ZQU4' of
'« _ v'B'haf:1ti2jnagar Pctlise Station, pcnéing on the fiie of F'I'C~iII, Maya
.Bau:ga1ere. for the aifence P/U]S.394 RIW 34 ofIPC.
' This Pefifion coming on far ordam this day, the Court made
flu ' ' V. {:16 foiiowing:
ORDER
Pcttitionsr has sought for enlargement on ___éf_ Crime 520.245/2004 mgisterad on 6.6.20O%i..----f<$:f'v.VVé1i:::afii::qé:r:V. ~- punishable under Sccfions 394 read .
2. No doubt, the petiti01:er hét::.. _1)eefi"it:1__ for" V long time and the aiiegatipn npe.1t.:i"a'(32r.£gr that, he fllreatened the /~ finm him.
However, the Ieaxngci ; xejectixxg the appiication for has come to the final stage Since the trial has mached no élsfificafion to enlarge the peiiéoner oh' ht; .§--<tI'i€3LAi:,'}f}'¥.?11}CI}SI;E:1I§1_§";_t§';S., the petiticm is dismissed. However, il}€:.¥£iaI3:;€;§:vb:ASbA€S;'¥;if)fl$ Judge, who has obsexved that the matter is at to diSp()S€ of the matter as early as possiI3ié""nct«V than fibres menths fmm the dam cf receipt of " i' of .t_}'1iS (§];'£fiffiI'.
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