Karnataka High Court
Sri Krishnaswamy Sridhar vs State Of Karnataka Rep By The Inspector on 21 February, 2009
Author: K.Bhakthavatsala
Bench: K.Bhakthavatsala
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ae oy oly boom Ga we C} © ond at 3 ~ ery os KARNATAKA AT BANGALORE.
ey re tt oO a rm THE HON' BLE DR. JUSTICE, K-BHARTHAVATSALA CRiAMINAL PETITION NO.113 OF 2009 SRI.KRISHNASWAMY SRIDHAR, "
AGED ABOUT YEARS, > an SON OF SRI.LATE K. RRUSHNASHAMY, LYENGAR, R/AT NO.42, THIMMAIAH L/O, 0 0 Ti FLOOR, BASAVESHWARA } NAGAR, ., BANGALOORE = S60 O73 ALSO AT 2 TT Se, OL GLADE APTS .4, | WEST J ee -
TAMIL, NADU.
CHENN (PRES R.DURESS "AT CENTRAL PRISON, BANG a {By M/S. LEX NEXUS, ADVOCATES, } OF KARNATAKA, STATE ¢ REPRESENTED BY THE INSPECTOR OF POLICE, CHI, BANK SECURITIES AND FRAUD CELLA (BS & FC}, ARY ROAD, GANGANAGAR, (By SRI.ASHOK HARANAHALII, ADVOCATE.) KEKE This Criminal Petition is Flied. under Sections 439 of the Code of Criminal Procédure, praying to release the a - Babl in special C.C. No.245/2002 _ learned SXT Additional City Civil ¢ Sessions. Judge anc Special Judge for CBI cases at Bangalore:
This Criminal Petition,» coming © On. "R6r Orders, this day, the Court made the Following:
a ney Y: Se byes Fawn bh Be Vases, Bangalore, is befare Chis Court under w rat rh C} a Pe ri = fe "
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2. c Ky o Section. 439 of Cede os + Léarned. Counsel for the petitioner submits "5 pe oe oy, ; _ Chat the maximum punishment prescribe for the y ~, - 2th fp. om 4 i. Years, and therefore, the petitioner may be released on bail Supieck to conditions. He e *¢ or ner Pant itio iccused eT cle a + de CUSL CO AY.
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