Karnataka High Court
Mrs Ayesha Nishat vs The Station In Charge on 23 June, 2008
Author: Huluvadi G.Ramesh
Bench: Huluvadi G.Ramesh
aw ms I~fiGH Comm' 0;: KARNATAKA AT BANGALQRJEE Datedthis the 23"'day orjune, zoos ' Before IHE1'~ION'BLE MR mszrczs HZ&Ul»':_§_iD.f: CmmnaE' ' Pefi1ia:i:'«.3321 2-3503' Between: Mm Ayesha Nishat, 30 'yrs Wit} Nadeem Aharned * « Rfa #1? 8, I Cross, IFfoor._ ' V Shivaji Road, N R zv:oh;na_ e E. ~_ V ~ Petitioner (By Ms Kama! Aw) : V ' And: 1.
Statiefi i'n <:hargé" A _ R Nayr"'Polics Staticm "
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A 32 yrs ' . ".3».--*'9A My Rashid % = Mr' Ai§aa}i"_;«;a;gés§id, Gflyrs r42£i;g.-yévsunaxua, 55 yrs Wfb Abdul Rashid $/GM: Abdul Rashid JV '31 1V[EY§i)l'(§§ ~ . «_
6. Mr Navecd Ahamcd, 28 yrs S20 Abdul Rashid R2'-6 are ria # 33, II Block R TNagar, Bangalore ' 3 Reapomicgfis j (By S:-E H C Siddagangaiah, GP) " 1 % " A' This Criminal Petition is filed m£kz s'4c7 offimc T::%r.pc¥E praying to transfer CC 25940/2007 before" the VII_E"A"ddt:.' Bmzgalbre" to any other court at Mysore. ' --_ , , " _ This CrimmaI' Vpemian__comV_ T' mi foe'mr¢i%.é:s ibis day, the Court made the foIIowing:_ .' ' ' I ~ _fl£:?I!DER Gqvétifinezfii is "notice; V V V Petififiizésf has of the case pending before the VIII Add}. cc} 25949 2 2097 fmm Bangalore to any of the = for the peiitioncr and the Government Pleadcr. It is submission of the petitianefs counsel that the petitioner has aV:§:i§i";11ont11s old child and was unable in some to Bangalore 911 the last Apart from mat, them: is also a threat from the: accuscd. 'W However, it is not a ground for transfer of the ease Mysore. It is for the petitioner to take police protection fhe. unfit" M V' hearing, Futflter, it E for the learned Magisfrafe socilge 'me J compiainantfpetitioner and to complete (3 Maggi Meanwhiie, it is for the Staz:;_w..oxten;i gnjotecfiioay i;'e,,"'toVta'ing her"
with the help of police escort grad to hackto ii With the above obse:wti o:1,_ potition is" of.