Smt Rani vs Sri Ningaiah on 3 January, 2011

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Karnataka High Court

Smt Rani vs Sri Ningaiah on 3 January, 2011

Bench: V.Jagannathan

IN THE HIGH COURT OF KARNATAKA AT BANGALORE

IXﬁEd:Thmthei%ddayofJanuamr2O1ixOOWO

BEFORE

THE HONBLE MRJUSTICE2  O " O

CRL.P.N0.45O9:/;2OOIO ;    "
BETWEEN: ' O O

SMT RANI.

W/O LATE'. M OOPAL,
AGED ABOUT 59 YEARS, _ _  _ 
OCCUPATION: D GROUP EMP1;.fOYEE"AOF«.13sNL,
NO.1-45, 7TH CROSS, MUNES HWAR-A_NAGA'RA,
SHAMPURA MAEN ROAD;-f' "  1 . 
EANGALORE:55Q--04s3. g 

... PETITIONER

[By Sr_1'_   ADV.)

ANDQV, 1'

SRI_NINOA~!AH,.  A ._
s/O YEP KRISHNAPPA.
A'c3;ED..AaOUT 3 1 EIFEARS,

O' 1' « R/AT":iAREEALL1 VILLAGE AND POST,
.-KU1jAOAL 'HOBLI, RAMANAGARA TALUK,

A  _  DISTRICT.

... RESPONDENT

1' ..'°'m1's CRLP FILED U/S.-482 Cr.P.C BY THE 3 * ADVOCATE FOR THE PETITKONER PRAYING THAT THIS O' H-OON'BLE COURT MAY BE PLEASED TO SET ASIDE'. THE COMMON ORDET DT.10.08.10 PASSED BY THE XIV ADDL. CMM, MAYOHALL, BANGALORE IN C.C.NO.29477'/O7 THE ORDER REJECTING THE 7 APPLICATION FILED U/S 91 014* cmzc. R/W 68 OF' INDIAN EVIDENCE ACT.

THIS PETITION COMENG ON FOR M DAY. THE COURT MADE THE FOLLOVVING: V Submission made by the that, the petition does not fat'

2. In view' vtnade by the learned Pathan, the petition 311" the contentions 3»-wag f $:§i;'m EEESQE

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