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Karnataka High Court

Manjunatha vs State Of Karnataka By Doddapete Ps on 11 June, 2009

Author: Subhash B.Adi

Bench: Subhash B.Adi

IN '§'HE HIGH coum' or KARHATAKA. AT BANGALORE
BATED mzs THE 1 1th SAY 0? JUNE, 2009 
BEFBRE
THE HOWBLE MR.Jus'I':<::E: SUBHASH l33;;5&__I::Z')Iv   ' 
CRIMENAL PETI'I'iON NO;f2i35'2l2L5.Q9.;«  ' 'V
BETWEEN ; VA Z  ' A'
MANJUNATHA
S,'G.SUB8ANNA  _
COQLIE, I2;A'r.1e:AMA1<:sm_sTRE:E:T------ .. '   
2ND CROSS, SHIIVZGGA '     V    .. PE'I'¥Ti()NER
{By Sam; NANDA_£f$,.Af}§J)  "  M
AND ;        
STATE 01:' KA§~éfaA%i9A_;a§A BY x  V
DODDAPET'E_PS=._  "
SHIMOGA; 'A '

REP BY LEAR_N--EI§)'"iS'fFA'i'£§»P{.Ii§'§§£.«§€ I
PROSECUTQRK ' *Tw <.»

fit' RESPGNQERT

(fBL3,r.,S;¢i,$;g%:::~:=V1_¥1':2-§%G1RaI, HC:G?}

 ._C§~"é.L.E'I5:' II-iLE;D Uféésg CR.P.C. BY THE ADVQCATE FOR

'fii'§3::'§E*?§'f§«§N.i§3'f? PRAYENG THAT mm H{}N'BLE) COSRT MAY
BE '?Li<*.ASED'V."f:'f}"RELEASE THE: PETITIGNER on BAIL ii'-1

 V V' SPL.{Ni'Z=PS}_"€:i¥.?;'f€G.5/20139 PENfiENG BEFRQE SPECIAL gangs
.-.'.j':'.- 44§;m.?S Aé";f3_7A'r SHMGGA. FOR 'THE {")FF'EN(ZtE'. P/E}/S.8(B} 3:.
 _;>:~2f§§A} §F'N.D.P.stACr«;98s.

 THIS PETITEGN COMING ON PG}? QRDBRS, TEES DAY,

V' _ "'I.'ii--.iV§ COURT MADE THE F€)LLO\?v"iN%:



ORDER

Petitioner has sought for enlargfiment on bail in rgzjsfgfct: of Crime N9. 150 ;' 2009 {Spl N DPS Crime No.5} 0§?) Dfiddapétfi Shimoga, for an offence punishabig__1§i3;d::i" A.1S6;§:Li€)::T .¢ 8(8) 3:, 20(A) of ma NDPS Act, 1985.

2. it is submitaad that, fivni the péiigifiixger gfams ; of Ganja is seized i.e. very smali cégzxnsei for the petitioner stficsmits «. peflfifiner is in gkxdicial custody. F that, pei::i;Ei03:z:i':1* could be 'V A

3. fiéiifimn :.i§"éiilow'ed, 'T116 greflfioner is enlarged ofibéifl fgfiiyxfrmg cgndiifiiens:

3} The ;:§c%:ifio1:;iV.r shafii execute §}€I'S(}Ii83. bond for »7,.RsI'10,GQOf'*~-~V _ (ma aoivent surmry for the V §ii§é$11;::,_amount ta the satisfaction of flit: Special " ' ;,rs,':f.::ge, ;E~"3l_"i i_i;1<3g&i. :3 Spi.{'NBPS} Cr.N«::r.Sj' 2:369. b{i_ Tligé' .VLA§j:'e:Atit:i0ne1* $11311 1101: tamper with the ]f;:£'($§I~:€CufiGIi witnesses or the materia}. evidafice; '&:::}' 5£'hc petitioner shall appear befere the Com":
1 regularly withcmt fail.

561/ Iudgé' mp; -