Shivarudra @ Shiva vs State By Banaswadi Police on 30 November, 2009

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Karnataka High Court

Shivarudra @ Shiva vs State By Banaswadi Police on 30 November, 2009

Bench: Huluvadi G.Ramesh

IN THE HIGH COURT OF KARNATAKA AT BANGALORESTVS
Dated this the 30"' day of November,    
Before S 2 it
THE HON'BLE MR JUSTICE HU£,'UAVAi'DI&_  ;a}§iw»:gsii«.i'sV 
Criminal Petition 435:3 }<A.A12'bo§"-  - _ .  
Between: 'S ' A it 
Shivarudra @ Shiva
39 yrs, S/0 Gangappa ..  =  *   
R/o Chikkagubbi  --_    Petitioner
(By SriTanveer Pasha, Adv.)__   P " S' it
And:        

State - by Banaswa'dri»VPoii'€e 
Bangalore ____    3:'  Respondent
(By Sri G Bvhaya.niV__ -- S

This Criminal VVF'et4itVi'(:>nTi'.;: med under S.-482 of the Cr.PC
praying to set aside the order' dated 1.4.2009 in Spi. SC 98/2005

_ before »'t.i_;ie'VSpeciai Judge (NDPS), Bangalore.

V  «.A;ix""r;is  Petition coming on for Admission this day, the
Court i'nade._ti1e«.foii«owing:

ORDER

Petition is filed seeking to set aside the order dated 1.4.2009

---T"inf..Spi.iCaseV" 98/2005 beforethe Sessions Judge 8: Spi. Eudge

--.(§ri[5P:Sb),"i3angaiore Ix)' The appiication ﬂied before the Special Court for reca¥i'i'i'ng of PW 2 for further cross--examination has been rejerctététvheé impugned order, Heard the counsel.

In the circumstance; to "the .oe't'itioner§ to have opportunity to cross--exan*iiri*e-tint'L.2;{_'the"--ViiVi:n:';5u--g_ned order is set aside. Trial court to sec:ur~ev:..i=?.'i."irV'2_f.fora"the"".ivporpose of cross~ examination as :t'i"'e'e case in accordance with law.

Petitvivon is aiio--i/tied; . V' /,1 Tudg3

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Karnataka High Court