Karnataka High Court
The State Of Karnataka vs Riaz Khan on 22 July, 2008
Author: Mohan Shantanagoudar
Bench: Mohan Shantanagoudar
...u. . s.-..-um ur n.M!\nI.I-ll!-\I\I-\ nlun-3 or IKARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH mm I-ma swarm Kaammxa AT % mam: msmz zwrxwarr % ms 5-ztaw as 3*: 3'??*.T'§$€ was. ' , ' EhNhS§;i'A9I"~_?fi.EC$ ' .V'. . vusazsrrrnonn sri :' " $._.. _--i~n'.:t;1=-) V-.{._;*;%;..'Q~,£»1:»=s...B;I *** man' AEt"3§3'P 45 ms 'F4J'}=:F_"E3E}..V16.f2 SETH PALYA "-'._:%fiRR'~3g:A3.§§£5'"E mm:
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"5813 cm"? Is FILED u/s.439¢2: cn.p.::
"~ PF:?§\'£'IEvJf; we: cmcsu -ms: BAIL GRANTED we was §3s1=atanErz'r3-Accusxn 3? cans}: m~.:21.2.2uo': IN :. CRL1.F5.I5C.NC1.359/[3397 €353 THE FILE 917 THE PR{:.CITY CIVIL ANII 535810913 JUDGE, BARGALDRE BY ALLOWING THIS PETITION AND DIRECT THAT THE RE3PON9EN'I'- FKEZCUSES E3 Cm-WITTEE T0 JUHKCIAL CUSTGDY. .-- ulna .-nu-1-gnu-I . ...... ::.7._..\--af::\.;l\r ur muu-ununnn nuun uuulu vr KAKNAIAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH mm CRIMINAL PETITION cm-11:45 on Phil"-.f§:--:§§sna 'THIS HAY, '3"!-IE coax? mans T'!-IE FoLL.os:I:-acf_;"""'~ " .;. 31» antler datJad:21"* L ordar sf bail in favour of is qtzas'tio:ued by
2. Certain by the Court belnw to the rwpondent.
perm am the accused mmimom imposed by the Conn:
on bail. Since the or-da' ufbail 2007, this Court dcaolinm m % petilian for mnason «ma.
Griimml petfizixzn is dhmkaed. It '3 AA made clear that the obaesrvatimn made during é' murst at' the ixnpumd erdar dated:21*£ I-'abruary VER7' shail mt infiuenms the trial Court wlafla daciding t1*1:amatt.er.ThaSessiaxncanehastofidecidedon 61/ 4/ maria: and En accordance with law, without being \~//' Sdfi Juage 3 inflzzsnoeci W any cf the obaars.-aizions made th-:2 ooursam::f't1mi:tzp'L1fid ma.-. k *mnf~31.7.U8 $0.2 5_<,..<z~_§ «.0 E300 20:... $.<...<z¢S_ ",0 .5300 10.: S_<»<zm5. ".0 ._.mDOU ID"... .$.E<zm<.. L3 =:m.._.JL.w..t3.r. (£I.lZ:£a. .3) 3.333 . 31:...