Karnataka High Court
Rajashri vs The State Of Karnataka on 23 June, 2008
Author: Huluvadi G.Ramesh
Bench: Huluvadi G.Ramesh
. Séiddagangaiah, HCGP)
IN THE HIGH COURT 012' KARNATA»a1f¢-\%%.z§T%
BANGALORE
DATED THIS THE 23R §1)AY 0§g:ieNEL[2ao3%% " * L
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...RESPONDENT
Ifllkalt X(v/ foo . 'fi::-«1;nci "with the petitioners and when they said ' b1ii3falo*'théj;r were given a fake note and they were not aware This Criminai Petition is flied under ,Séc-flog; 439 of Cr.P.C-. praying to release the petitioner on bgil"inV"(3f.vNo.V164f08 of Ghataprabha 13.8., and pending on the filo of~...Ii'«iIFC., Gokak, for the offence P/U/S.-489-B riw Sec£io1:iV'34L'of' ' This Criminal Petition éomi%_ig' on the 3 Court made the followingg DE Petitionsrs ii2iv_¢' of rcguiar bail in connect§on::,:y§fith Ghataprabha police: of Gokaég under Section 489-13 r/w Section 34 ofIPC.
2. Heard. 4;' "
3. It the learned Counsel for the pctifiog1crs--Vthat allegation only one fake note of §9;L'/ whether the note was fake or genuine been falsely impiicated in this case. h h V h h V
4. In the circumstahhag? i3chti:h§ers be released an baiign Haépcrsonal bond for Rs.25,00(}i'- sum to the satisfaction of the '.f§\.////3:i\\\f'911oWi11g conditions:
hhemscivcs avééilable to the hhhh ~ ', I and when required.
tampa with flu: pmsecution 'xvinefiscsi * co-epmate with thcinvestigafion. Vh Efikp. Sd/3 1I;dg'7§