Karnataka High Court
Inspector Of Customs vs Ms Daphira Wallang on 3 August, 2009
Author: Subhash B.Adi
Bench: Subhash B.Adi
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IN THE HIGH COURT OF KARNATAKA A1' BANGALORE
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TPmvEN1wE on THE mg 0? Tim COMPLABIANT BY
TIE 333° ADDITIONAL CITY CNHI. A1113 ESSIGHS
JUDGE AID SPECIAL COURT FOR REPS CASESKJCH 33
AND CANCEL BAIL GRANTED 'I0 TIE RESPONDENT
(ACCUSED H02) BY REJECIING HER APPLICATION FILED BEFORE IT.
M fiw_w .m.,. um mmmnwmwmm fififiafl MQEJEKY OF MRNAVAM WGH COURT OF KARNATAKfi HEGH CGURV OF KARNfia"?N'€A WEGM not yet oonzplawd, the accused in emtitlecuao benefit Llninr seem; 157(2) ofcx-.P.C. He uubnzim as on the date. of passing of the orda', hefiara the learned Judge to ofou%'::ia1quan1:i'l3r. In cl " J
5. aD5"'<~ '?'f and A as to whether the aocuaggi oomrcia1 quantity as:
* qwmy. -a as to know as to is liabh. Ifthe quamay is or punkhment :2: only six mnntlrn, if it . amallm quantity and baa tmn commercial it in more than fimveaafll quantity. the 'H upm 20 yarn and n:u'n'l:xmm is 10 years _. in wave ofoomecrcial quantity the invmtigafion can V 180 days. '_%;\¢.\,\7 *"°" '* HIGHCUURT OF KARNATAKK KEGHCOUR? OW iUfiWfl'?m(fi. MEG"
wwwm fimgwma we" nfiflfififififififis WW3" MQWKK £3?
quamily analyefi. Butdueao the lapse onthe partoftlm amused to get the bad]. It in purely due an the partofpmaecution. f
9. Though the X 01.06.2009 tlmo was m. by tVhe pwosecutinn '3 vim of the dafault in mt the court. the no.2 on bail. Judge in me nuts: -in; liable ujs 21:.) or 2111:») or 21(0) that no charge sheet has onbail.
as interfere with an impumaa mzm, Baum' M' .
Sd/-F' JUDGE