Karnataka High Court
Johnson Alexander vs State By Cbi Acb R.T. Nagar on 3 July, 2009
Author: Subhash B.Adi
Bench: Subhash B.Adi
gsmmmm ¢--~:e€_.w"%cm;.2ra?w cm mmgaimm mm ms.
n.v~«gmsua';rwv.+*=-'aR'\.II"' muww \.mm<.r, L.N- IKAWNAEAKA HEGH (SOUR? 0? KARMAVAKA HEQH KQURY' Q?" RA
B3' TEE; mam cmm' SF' manamxm 9:1' BA.RGAI..ORE
game ms am am my arr my 2999
EEFSRE
mm I-IC}N*ELE hm. .1z.3s*r1cE g
mama PE'I'ITIOH N(3§4.2:§-i€3.T';'$ 0® f V « - 7
EETWEEH:
JaF£mGNALEm1~a'EER
S[OJ.ALEXAI€DE'fi~._
mm mam 33 m%«;RB%
R;.r;*1'1i:),5o7§s:.1mTrema-,--VV"
:m93TA::m_
BAHGAIQRE33 % ...PE'TI'I"I€)HER
(BYE! 3 flaws)
mm: %%%% _ >
STATE B¥cB:%w.Vj" %
£613 RT. Raazw
aAz¢G:aLt:~RE; % 2 A xmmzsmzm
€nR{,.P fi'"'°§ '§.ED 2:33.432 cans E1' TEE
%%'L%;égwf:m;.aér;*::% mg mg mrrrmnma ZFRAYIHG warm? mm
'EI{?H?_B"LE-.;cCIU§E€'1".. my Em mmsm 're qzmsn mm
Eiwruzzsz r-Rczgcwfifimas IR swam s::.mm.115 011* 2991
oflma _1?*ti;z:3ATo1w mm Xifl 1mm. cm CEIIL gum
V %V _SESa§{>H£§AJt3fifiE mm SPECIAL James 902 «:23: mass,
%
?ET?I'i'.$fi fiflfifififi flfi FQR fiflfiflfifiififi Tmfi
'ffifi caum mus Tw mLmm1m~:..
ya w-umwmmnm. amwn uuum us" mmswmnnrwm Hymn uwumx Mr" M»%aMW.§&:a%'um& §"'§%£;§§"§ QQQW? OF K&.W%Efi%"?fia%{A H§GH Q3335
§ca:mi.1:hed mr he is iumzm in: the allqad 0553:1122 and
ORDER
The pefifionw has sazughx for in C.C.Ke.115;'2€X31 new file: er the Sspechl Judge. cm: A afifi 1: the pe:tit1on' an Based ' 1: J the cB1pouee,1earma Mg g§:?:¢'fate. k' am far the afiezace IPC 11' w.
Swim' n 1342) rfw. sm 13g%1jAg1s;%@ Preven1:ion cf Senior Ceumel for the %mag, the petitioner had dmlt with awordanrze vmth' the prawns' ions 95' fimaohmxi in the afimm, 110:!' the mg the ca: pofice discloses The V He furthm' submit' bad that mkam' £5 also barred ufs.-iififi IPC and auwittxad m afimm has hm:
ftzrmaubnxflfitlrxathisnamhaaheenfalsely; i1npIi::a*ba:iinthea1J@afi'af1ce,%swyanthe