Deyanda Robin @ Robi vs The Station House Officer on 24 March, 2008

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Karnataka High Court

Deyanda Robin @ Robi vs The Station House Officer on 24 March, 2008

Bench: N.Ananda

ma THE. HIGH Comm 0:? 

DATED THIS THE 24rb_4"pA?'o_§"%MAR£:?£   V.
BE§i3~éE\ Q V   %
THE H0N*BLEA'MR';Ji;S%:§{§'-N.ANAi~§i:>;§

cazmsmz p;;§":2it;;ir ;;§re:e.«..é  3903

Dteyamzia R£3hi;m.{?§} R0751,'-.  ~ V

810 Fm-na::h"a7;, "f:.;  

Aged :*a13m.1t22._--ye,ars,   . '

Rfo 81zﬂys1m::and0zi1v.uVi3l§ig§,"' .

Now Itsizgliizg at .1713: s§6r.f1111--r__ Village?

H 11<;ii1t:»:"::£'i," S[1r2§pe't_Ta§tﬁ4:, 

Kodagu Dis;i:'ict.V ..  " 

(Au§:x_§+§:r1mit No.1); V  Pctzitioner

     I;{.'--..Mahaciev', Adv.)

Tim STfi'ii.O:'! VH()l1S€ Oﬂiciaiér,
 Ponnmirzpet Police Staticm,
 V V' .I"{m11a1':=2pet., Gonicsoppa C.'-ircie,
» VixiajpetTa1uk,
'   District.  Respondent

.. Sri. Azinand K. Navaigimath, HCZGP) This pctiiiozi is ﬂied 'ulldﬁr Secrtiogu 439 Cr.P.Ci. praying to enlarge petitioner on bail in Crime N<:r.66[2{){)7 of Pennampet Police Station, Kodagu Dist., 011 the 5.16 of the Pr1.Civi1 Judge (Jr.E)3:1.) 8:. JMf3'C., Virajpet, which is mgist:e1t:¢:i for the offence pf 11/ 3.392 .:«A;V3\!D This peizitialx coming éﬁﬂifozf orﬁém "v;;1:.ij,--*;,V"V't}1"e'V:(?ou14t' V made-. the follcvwiilgi ' T' ' T116 petitioner No.1 in Crime No.66] §}u1?;i$!L1abEa under Section 302 wt: 1:as..ﬁ1éc1}>ef5:ﬁa:i1 W133 release 9;: bail.

" I Counsel appearing for petiiianez' 25.131' Ieeililéd G0vv31"11me1'1t Advocate. _ leanied. Sessions Judge has g'a11t.ed bail % and 4. 11:13 court in (3ri.P.56-48f200'? da'4i;§&¢*«;1vV"f£«{%;V}:.2OO8 has grazxted bail to accimed 110.2. 012 A "ii <::a11sicierat;i0n of do<;*.u.n1e;t1t3 ﬁled under se<:ti011 'V37-$A(5) C:r.P.C.., I ﬁ1'1d ailegaﬁuns made against ililiﬁ pc:"*titi0I1e1' and accused £103.? to 4 are siIz1i}.aI°. I N. c3£~-9~~"~--"L-- ? « Ti1t::1'efoI*€, an the gmtmd of to be released an hail.

4. Accordhlgly I ' The 13;;:ti'f;i;§§1 a3i1;az§?t?wﬁi; ':--VT}lf§...:'pcEiiiOI1er sliaii be miaasmi 03-1 é;V:;i}j€(i.5i'.'--5ii;z-. ﬁ:rBc>wii;gV'Co11(1;iii0I1s:

-- T§1?f:Vi;3§f§i?i'Ii(§i3§§f"v«'*3.11E2li trxmrutc a bmtzd {E}? a $111121 {Zif '« V!(?Ef::.':;g«.2?'5V,(}.C¥(),!':¥"*--:a}n;r'_ia~:1 shaﬂ tyffer two mxretics fer" the ii3~;A:§ 53.1.11 1;; {I116 sat:.i$fa.a;:£:im11 <35' <;7s::)1I113zi'i:ta} C{)11I"§'. }}Ciii§sC3ﬂ€'=1" shall 11:21: ir1'i.in1ic1aie or tamper u n siéiitfi the pI¥.)$f?:{."LI.ti{}I1 nrimesses. 5311252' . ' pﬁtiiiﬂifliiff' shail appear ¥:u=:f:.'m5: <:0;us.1m:ii'ta1f$essi0113 C01131 :reg11la'1*13»*. sd/-3;;

Judge

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Karnataka High Court