Smt Sumithramma vs State By Mescom (Vigilence Cell)Mandya on 6 April, 2009

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Karnataka High Court

Smt Sumithramma vs State By Mescom (Vigilence Cell)Mandya on 6 April, 2009

Bench: K.Ramanna

v w:u'*mWn 0

'"*"""'"""ﬁ'fV-A"°'.i.:*' Wﬂmwmﬁﬁm WW": mﬁuw Mr !£.Al£NlM&m& iwzzﬁm ccwm" Q5 KAQNATAKA MGM COUR? Ga? mﬁwmmm §~iEGH+§ CQUR

THIS CRIMINAL pmxwrcn Is FILED U/8.482
c:a.9.c art was Anvom-rm ma 'THE s-am-rroxma eamm;
mm? was xemsm comm as pnsassn mo guaswsm
ASIBE mm oaosas IN EP}:.CA8E3.HO,-,1$.4r"C!_V5

n-r.2e.1.2caa cm 1':-m arm or me: AEJ33L.D.'§S'£'-. V &,,

S.J., KAHDYA.

caxnxnan rrrxwxon comma s~;$iv£' '47z§t14-:i'?sai;;n'L-¥,, '

1'1-rrs am, mm COURT mom was mnnqmiatc; -I A w

o a r:? a*--.3

This Petitiun   5'eV¢V:':AA1:.iV.A§:-9. 432
Cr.P.C.'. by the  .1--«:L ¢xV£1:;:g}1enging the
correctness q£":§;'_'a <$§;~-ae;»§T..':aat'§n*'§ii_'~-1333;fzaas paasaa
by Add1.Di§t%i§£"i£ S§§si§§Q{ Judge, Handy: in
sp1.ca;a'ﬂ¢:i§}£ﬁQ5 wﬁ§$aﬁy ta; application filed
by  sectiu-n 319 cr.2.c.

came te 'inf§'laading the petiticnax as

'.v..accu5s§gc1 N'o.2 £3'--Vttg§__¢said case.

  :i{a3.:*§"iaaznad commas: far the patitinnar

V .1336. 'i*aa.c€1:w:2 'Wadi. 3?? for respondent Hun}. None

: .4"*--j:fiaprgsezia£t on behalf 0: raspondent No.2.

3. It is seen that mspandnnt 119.1-~!lESC{)H ~ (vigi1anr:a Call} Handya, ragisterad 3 case against. respondent Km: to: an arfanco punishable MW ,,.~.,...,.Wi.,__',a:.:m m.m..mmm msiwra umwwm W mmmr-mm mam mam'? 05 mmmmn mm»: cmwm W mmmmm Mm-§ cm-W the said augaraana arushing uait. By considering the avidanca of mr.1 31.9. raapandont 1§1»::~.,p2, swamns issued tn the patitianar to appear <':o1.Lrt by alluring the applicaticn respondent Ne.1 under Bectiougavlﬁé'c1§;é';'C§-';" '.Vt';:1§.A=:o'L-._V ' is an: abuse of process at' 1aw;> :'.::1 _' 1:512 '":-':aia:i Hence this criminal pa':.:if.J,.;>n i.-st _.lgsA davaid at merits.

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Karnataka High Court