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Karnataka High Court

Smt K N Kavitha vs The State Of Karnataka on 10 July, 2008

Author: N.Kumar

Bench: N.Kumar

DAG WAM WP MAR NIALARA Mish COUKE OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH
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IN THE HIGH COURT OF KARNATAKA, BANGALORE
DATED THIS THE 10™ DAY OF JULY 2008
BEFORE .

THE HOWBLE MR, JUSTICE N.KUMAR

AW WRIT PET

: BMT EON BAVITELA
AGED ABOUT 54 YEARS _
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'SBAGNALORE - S60040.

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- ARKAL 0D TALIE
. HASSAN D DE TRICT.

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AGH ABOUT £9 VEARS
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HES Dae aE ee OME PEE EE We A MRA, PTT LK UP RAKNAIAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH ¢

P/O. HONRAVALLI AND POST
AREKALGUD TALUK

HASSAN IMSTRICT, oy
». PETITIONERS |.

(By Sci B SUBRAMANYA JOIS, S.ADV. FOR SMT..B
VLIAYSLARSHMMI, ADV} co

L THE STATE OF KAPMATARA
REP BY ITS PRINCPAL SECRETARY
Te THE GOVERNMENT OF KARNATAKA
TRANSPORT DEPARI 'MENT os
VWIDRANA SOUDHA
BASGALORE - SGO00T Be

Z TRE COMMNSIONER FOR.
TRANSPORT IN RARNY STARA
ROS BULL TG
BANGALORE - 360001.

tad

THE SARNATAEA LONAYT WETHA
REP OY TS REGIE TRAM
M.S. BUILDINGS ~~.
¥ VIDANA SOUDHA
GAR (SALORE - BRD 1

_ THE ADDITIONAL DIRECTOR
a QENERAL GF POLICE

. EARNATARA LORAYURKTHA
REE SUILDINGS
VIDEANA VEEDHT
BANGALORE - §60001.

_HE INSPECTOR OF POLCIE
AND INVESTIGATION OFFICER
RARNATARA LORAVUETHA
CCUCRAGALLAPUR.

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THE | DEPUTY SUPERINTENDENT OF POLICE
CARNATAKA LOKAYURTHA
OHICRABALLAPUR.
. RESPONDENTS

he igh WUE Ur RARNGIAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH ( t and :

SRE PETTTION [8 FILED DU ADER ARTICLES 226 oe TRE CONSTSTUTION OF INDIA PRAYING TO ENTIRE RECORDS RELATING TO. THE CASE 7 Gv tL RNG. 27 / 2008 PROM THE COURT OF LEARNED PRINCIPAL DISTRICT & SESSIONS JIJDGE, BANGALORE - BO RAL DESTRIOTT, BANGALORE, PERUSE THE SAME, ARD- DECLARE THE IMPUGNED ORD a _ODT. 1$.4,2008 VIDE. ANNES-A. UN CASE NG. OR 27/2008 PASSED THERIN AS. JH ENFORCEABLE. ETC, IN SO FAR AS THE. SAME . BENS THE PETITIONERS | HEREIN AND YHE- TIES MENTIONED AT SL.NOS 3 TO. 1A (BOTE MENTIONED IN THE TABLE: AFPENDED TO ig ifs She, a wt aa: ;

aa BF - " HARAYANA . . ED 4 ABOUT 7 eae 5 YEARS ans CSO85. VIIAVANAGAR BANCALORE B40

2 ee RET Dees GANGAMMA ACE ABOUT '§R YEARS KE NARAYANA ee: CROSS, VLIAY. A NACAR a BANS = ALROE 40 e YASHO

i) ABCHIT 2 ia EARS RI K SHIVARAM ACE CROSS | VLIAVANAGAR SLA RCSALORE 40 ». PETITIONERS jay Er Ho SLUSRAMANTA Ji, SE. ADV. POR BRIA § he "LEARNED _ BANGALORE RURAL DISTRICT, BANGALORE, PERUSE THE \BAME, ABD DECLARE THS IMPUGNED ORDER Df.

Hoh CUUKI UF RAKNAIARA MIGM CUUKI UF KAKNAIABA HIGH COUR Or KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH C feat THE STATE OF KARNATARA BES E TED D BY ITS PRINCIPAL CRE CARY T CG THE GOVERNMENT OF RARNATARA TR ANSPORT DEPARTMENT .~ VIDEANA SOUDAA, BANGALORE, L « "HE (AO MUSSIONER POR T TRANSPORT | i ee ATARA, iS UILDING , a " LA RBATARA LOKA "yg TELA. gu ES ENTE BY TTS REG STRAR LES BUILDINGS, VIDE: ABA SOULE DHA SANGALGRET -- AA 4 E IEYONAL & ESC "en CR ¢ GENREAL PIATARA 1: AOR AYU RTHA

8. VID LA 4 VEEDHI aT MTOM OFFICER KARNATAKA | LORAVUKT HA EE HICEBALLAPUR 4g THY DSPUTY SUPERINTENDENT OF POLICE a KARP TATARA LORAWIRTHA | ORICKBALLAPUR : . RESPONDENTS es ION IS FILED UNDER ARTICLES 226 BND Qet De TTTUTION OF INDIA PRAYING TO CALE. PO} RECORDS RELATING TO THE GASP IN ORND, 97/2008 FROM THE COURT OF FRINCIPAL DISTRICT & BESSIONS, JUDGE, VIDE ASINEA-A PASSED THEREIN AS VOID, ETC., ON BO FAR AS THE SAME 15.0.2 O08 DNEM POR CONC PET TTIQNERS HEREIN AN THE PROP DNTIONED AT SLNOS. 19 AND rie L-

TIMIET MRE SZ ARUN ALARA Fir CUURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH | MENTION 186.2008.

(OD IN THE TABLE APPENDED TO ASNES-B DT.

Sars (By SRL H BUGRAMANYWA.J NS. oy SR:

GAN GALORE-46.

POGA RAMESH :RLE T.HUTCHAPPA Q YEARS _ eCTOR o oF MOTOR VEHIC o O.NC. 1096, ARO MAT. 4TH CROSS, VLIAVA? NAGAR, .

VIUAYALAMSH MI, ADY! -

pak Re BE THE: STATE. OF KA RHATAKA = oH diduticiae EAN CALORE-O (, EO MO RBATARA LORAYUR THA ARTMENT THE COM MISSIONES TRANSEORT IN KARNATAKA, ee a BET rE Pere REP. BY ITS REGISTRAR, Pa BE als & aes LOE ELS. RAT "ef EY ITS PRINCIPAL SECRETARY SVE RNEIENT OF KARNATAKA, NSPOR' T DEE SOUDHA, ALDER i.

iGS, VIDHANA SOUDHA, LGALORE-O1L.

ADDITIONAL DIRECTOR GENERAL i SLICE, KARNATAKA LOKAYUETHA, iLOING, VIDHANA VEEDHT, ShAL PAL CRE Ol.

We Oe: toe VA CYVURT UP RARNAIARA PIG CUUKE UP RARNAIAKA MIGH COUKL OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH c THA, RESPONDENTS a TION IS FILED UNDER APHCLES. 8 2 CONSTITUTION OF INDIA PRAYING TO.

ENTIRE RECORDS RELATING TO -CASE . FROM THE COUDT OF LEARNED RICT AND SFSSIONS, . JUDGE, TRAL DISTRICT. BERUSE THE 'SAME. AND TH IMPUGNED ORDER DT.19.6. 2008 VIDE ANNEXUEE G FASSED - . PHEREIN AS. VOID, UNENPORCEABLE EPC. - : -

oes rey ey rere e THIS ee PRETT?

a ar :

X, THES® PETIMIONS | COMING ON FOR PRELIMINARY HEARING THIS I DAY, THE COURT MADE THE FOLLOWING : etitions, the petitioners are peseed on interlocutory apphcations. by the Principal [istrict and Sessions . fudge at Bangalore Rural Cnetrict directing attachment certy belorgurg to the accused and hie aan relatives,

2. Agfarmst such an order, an alternative and eficacious remedy is provided urcder the provisions of "the Criminal Procedure code te challenge the same. L-

HOR URE OF RARNATARA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH C

2. in that view of the matter, it is inappropriate for thus Cwurt lo erttertain these writ petitions. Accordingly, these Writ petitions are rejected, Liberty is reserved te - the pettiomere to challenge the impugned order under | :

the previeions of the Criminal | Provedure Code.

". The High Court office is directed return all the Acmeniures fled along with these three. writ petitions to the petitioners. to -engble them' 46. aed the alternative remedy .

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