Karnataka High Court
Mohd.Nazir S/O Mohd.Gulam Rasool vs The State Through Roza Police on 9 February, 2010
Author: Jawad Rahim
Bench: Jawad Rahim
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E IN "SHE HEQH £389"? Q?" E<ARf'*«£A'§'"fiaKA CIRCUIT fiEE'2EC§°§ AT GULBARGA DATES mm "§"HE §"" my 0? FEERLEARY' 2Q'j£{} .f ~ BEFGRE 'mg :-so:~mL§ EV'§R,3%JS'%'iCE jgévxzm j:":3.a.::5::j%js' " T 1:' Cr%,P.E\iQ,8S§L§fZOi%3._ BETWEEN EVEOHDNAZIR .. 5 " --< V S/Q MQH9,GULAM RA$<f>Q'L__ 'L AGED 38 YEARS " 5 SEC: AUTG :2R:vERg' NEAR AKBA:i1v.?%42%iS::EID""" ' ' QuMAR<:;<3'LQA!§:'§{ "
GuLBARGA__' M0HD.AE:2AZ KHAN S/O MQHD,3V§~EH;\.BGQB.VKEEN AGEE); 2:3 YE/'-\RS , _ '" % Rm: ":<H;s,I\z ;E{5._ILm¥\1G QUMAR "c::;<)?:,,:3%.ss;:'s»'~--_ €.:_J:;;r:--;A;R@g:~\--«.__ ?ET£"E"§Q£\§ERS (Biy':::.r4:~"§B§ga:5R§§@ Mmasmmag ADV") « M E:_ $*'%A?E'
--,1"§i_€F{Ci}:3H RGZA mmcg "~,_ aggaaaga R§SPO?\§$EE'§"F (as; Sré SUBHASEME MALLAPUR, H569} "?
CRL? FILED LE/343% QF CR.P.C 8'? TH§ AS\£QCi_3_'§CT§ FOR THE PETFFIGNERS ?R14'¥':"IF'~EG THQT YHIS E"§G£'~£7'B'£_.jE mam" MAY gg mmgam $9 ENLARGE mg ?§Tmr;;;x:.Ef;:2_;s?*'%,% QN SAIL EN CREME NGB1/G9 QF Rom mace §;"E*£3JE':';{~i3t'~§{, G:JLgA;2GA, WHICH ES REGI$""I"EREE3 FQR mg ~::§';:~"FVE.:~g'ar;-§s;J4 WU/S.1&;3; 147, 148, 341; 114; S04, 35?, 3$12,...'j:~€3§--..jR/_w' "
:49 GE' IPC. mg : ADDLDZST 8&1-§'E§5?':';xQr:'S_;m;3%:3EV';'s3* GULEARGA mg REBECTED THE a.,a:L::-AA::,r=$:;:;;a;"2':s3§x%§:_;~;g~V:A:1VT&' £R:..,.MzsC.mu:o55/09 0:2: 16.1239. * was Caw CGMING a:x.:"§§-5:: o§§:*5j::>;s.Tf;::;»~«:V':":'3%""'97A\:; "FHE mum' MABE THE F§LE_C3W£NG:.~5 f-L3-----D 523 "
Petit-é@9e;'Es;,_ .£.rs}hr:i;sarajt:éhi{emf...,a_§'3acCused N033 and 4 in Crémé N'-0',83f§}iéC.§§% »T.;§"%a_:""fa'ci'ng charge far affences punishable LjE":rj_;ér..SVé<:t'i4i§f:1s1V333, 3.47, 302, 387 as' IPC are in
-V V_§gdEc§;:;E~3'.;uv$tody arid' segkv baii. ' ~.%_,4\'%f*i?f{e 'St_ate has serémssiy epwseé E0 the reiief $@::7g£*.:f;"
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Hence, it is diffécuit at this jaa£tar7ar,ta haia._£§2ai'.=th'a§'VVataha on same aadasta§ as thataf ac£hLiaea':4air§'s,_: arrdz'.
8. Ga the other haaéa§'sér¥ca .{:f:)'rr:_.pEa§har2t, wha is the victEm--v..Vahr,':§"a;_:'ey'é*hr§fha'saV:Lhasifcfeariy spait out the avertacfa 0_f.AaV'ciL::;c;ac3»r arid 2 to bring aut hexua between tha aci:' death ef Chand Pasha, he V has hat daha ao"'r.a:_;giVa'rdEr¥g getitioaers. Be that as it may, in af"g._raht af baii apart fmm aaticéhg the gravity ha?" if:-a__Q1ffar%'g:,iaf aahimitted and the sarious nature 0? charge, V ii: Es"'haC:2éaaa:'§z Ea cohaééar whathar rhara was faiahéaua :'"v4.4"*--g:§é*a§}a_hait:rsin the acts attributed ta the hataéarsera, Sihea 4'_'_r'~_r§a._VV?$a'!c:h attribzstéah af harbaréam or wiéifai aiiatk Ea T --:'.4:"a'E:i;':*%mtabia ta aha aatéiéaaara, mare arasanaa at {ha ape:
er éestégetiee by {hem is eat eeeugéz te Seerive.§§'::e'§':*{f%:»§'§eA.V Eéeerty.
9. Being sf {hie View piaeiteg:_-erg?rezierzii"'%:%éeiif--errg;A reference made t0 the meréieef-..%;he cage' 3?: %%;vs'}s°~.i:::"v:i;;e_;Vr s_;£"2a§E eat be taken advantage by the eeeesed §:é'i§:ei'% faxéieur may it eheié net prejudice' pé.£_"o:'=?ge.<;*.efr1':.E_{;».:r"é"~ér_f: any manner, eetitiorz Es aiiewed. and vtheés j:arle-- AeQ_r:*é.A§'t*_E:5e;{,%.1v'.::!o7 baa, eubjeci ie, fofiewéng CCG§~!fid§'§;?€;;!f3S:.*". V {:f;" ere'-::"iire{j7t'ed'V4t9 execute bend in a V eaeh with one soivent 'A v~..s¥L:reEy'V.ih""§:1he':i'E--!«:e'S.ea""e t0 the satisfactien of the d':ee.i_;q'r2?a£ec¥ .'i;':oéL"s::"t; '~.eelt"i'Ei_Qeers shafi not tamper with pmsecutien ~ M Vi.-av"
:""'_~w_ée::;'ee7$ee er mevaéfi upee them by inducement ' Eh feat;
AA Petétéenere shefi repay: eefere the Investigating ' Qffécey/SHO éeeeerge ef the investégaiien ie Crime 919.81/208% ee Saturdays erase %e {we weeks eetween ? age' 3:. ? em. iii:
CUF1"EfT°t8§"%C€§"§"':€i'°i§ cf the Erieée x /' {4} ?etié%<3ner5 ghaifi mt Eeave me 37::rés§'§§;i:i§s{f'«::;:§'-. the Sesgigres Eufige :3? fiégtaréat Ezgdgg.*;3§:'éC'%:'fit}--v3§f-'.._\_'"
wéthmzi grim" gseymégsésn.