Karnataka High Court
Mr Mani Bharathi vs State Of Karnataka on 13 June, 2008
Author: N.Kumar
Bench: N.Kumar
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3'I?A'l'E OF nmwrnxa BY ITS 3EG%'l'ARi' DE OF Hflfl J _ RE mg ceumsmoxm omoucn A om-as IKFAKPKYRGAD 'THE 9391:?! coun;_msI:3iw..a*:R__ " 1. wpmmm 3'f<3Ri'fiI>37§'1*~°-#1131?! . ~ T}iEv.$$3ISTAH2"GGM@8IG1lER rspmtzrn ~ 55-fiaLI;E8'W£'§3'.§§1iII.85_B"';!3TV]BI€3N amen Ar IAYOUT .. THE srgmm ormmn at-m mnzzmmsmcmn :ll}%LLEié!=HWA&H FOLIGE STATION A _ T%nmL;.EsnxHAxau. mnmmm " 1za:s>;3v.m»mn G0 ' amrumm, omcmsnm ADVOGATE <z:~EH§:RAL, max COURT Bmnmas ~m.;§eaALoRE ESPOHDEITTS 'gfBy~ $«»:'§ : 3 'r NAREIIDRA mean, EGG? FOR R1-5) Trifi wm FETITICIIG I3 FILED UIIBER ARTIGLE8 2?!!! mm 22? or am consmutmx or nmm mama To DEECT TE$ RESFONDENIB T0 DELETE THE RAE OF THE ?E'I'IT'IOKX§R F303 Ti RDWDY SHEET OPENED EINDEE mmmncn rrompsiccyaafa-5 m'.2a.a. 1996 at THE R5,, ummnwmw POLICE srxrlox, BY consmmma um mpassmmnon 01? PETHYJNER xr Alf}?-A, me, an. 14/ ruura wum ur munmmm mun gugxu of mmnmm men COURT or KARNATAKA HIGH COURT or KARNATAKA HIGH court: or KARNMAKA HIGH c -5- He is mnyiug on awoation of supply of water. The pufine am repeatedly Ha place of work mum mm tn the: police swan and he is polioe fimtinn Infam, "' wfih ma dayn-today me. It has his reputatinn and the: last. '7-8 yaara tn aelm his name When the farm' ' mun" '_n§§t.% .7\v1:1a_ mqumt, he V of Fblice anti theref§:r¢;~ 'for; 8. direction to tile som the rowdy sheet is not mad fi-omthe rawdy sheet ,,1jf"_,,£7~*'~°;"'§~;§§im';:s, they have information thd; he afill has nun uvum Ur Mrmmninlsn mun or KAKNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA FHGH CO -5- «§..I1:1ave haarvd than harmed eoumel fim * ' . -.
5, Order 1059 of the deals with Rfitar of 'Viz-._"&¢fi1m*a§ § rowdy, what am the " of rnwdiw are to be ruwdiaae, saving: 1 md ymgnjgg ofthaue mwdim. track of fhu cg for the closure of rowdy A' orders of the cuparirxr Police ..?'i. _C.IVs;ue:a :12) at Order 1059 provfiea when two agpnn' taPart'C'mwdydurmg' mum' of éncyearfiaamtlndamofmuyofhia namainthe ragam, Iris mm should be muck ofifiumflmragiatw by tm am-ear in-charge of the police station eonceu-nod in consultation wfih fin Circle Impector.
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8. A cembirmd readim afthmc proviaicm it csmzmumaenuyinanmwaysmeuis limp hack of a criminal and in thc ewrlt, We at we up his Mfi'@' mama: at' his name zoom the f'iaj rmoverl the Plalioe are In fact, one the at' the there 'n 11;:
mm}: aufluaritiea in 1-wat,,:%;r'; be the: autlnofitfies. IIUI1 LIJUIH UP IV!-\KI'II"\i.F\!\I~\ l"!l\.7l"l \..\.§.u{_lu vr Iv-\lIIVIHlHa\H rnun uvunt vr nnmvnunnn ruvru uvunt vr l\I"|!'ll'Il'\l.F|l\l-I nlurl uvun: ur l\l-\l(iVll\E.l\t\.I~\ nlufl 1.1.
it be rsaaaenable. In the instant 'A name is enbmrad in the 1994 and 1996. How nearly m Siaapmt. nothing in ma against ma, mminuatisn ofnamc in the may ten years. In fact, the Rowdy newer V before the court shows every mnnttz % have ham kBeP5I13 me}: .3; him They are visififlfi pla-ex: at' work. He is also attending the police muon wimzaver be # mfied upon. Fur-tha it disclocasu that 'L//_.%.._ -3- afterhisnamsswasmerediaaflmrawtiyrykterhgwas meused,1eeheeehs1dree,heieeereyeegenbueieeeee;1ee is ieas:1ir1g an honourable Eb. 'Whm that «W5 T f an aim Wand, he comm' um ' 'V ::¢Beagum,<x:an1:1m11I1g' ' me the mwdy 1'5 merged and he goat 'ea-e achoafis may the and children wmzki be without any jussfifnatimi. eme mi eam and ;§*a:}»* in. the society, he should be may in. the rowdy sham:
t.¥f§é way cf rfiurnaation also. Untim- I am satiafiaaed that the : mm in th:: r<:-wcly rewter in. the and" of t% case in not A _'I'r§:ass the followim :
Tm writ petzitimrns am aliowed. 'me rczspcndemts m'edirecbadtor1am::vat}wnama0fthepetitionez'hothin
-HGH COURT OF KARNATAKA HIGH QQQRT OF KARNATAKA HIGH COURT OF KARNATAKA. HIGH COUR? OF KARNATAKA HIGH COURT OF KARNA3'Ai(A HIGH CI 'L/K"