Karnataka High Court
Smt.H.R.Sumangala W/O Prakash Rao vs The State Of Karnataka on 10 August, 2009
Author: Subhash B.Adi
Bench: Subhash B.Adi
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IN 'I'I'iE HIGH COURT OF KARNATAKA AT BANGALGRE
DA'I'E}I'.) THIS TI-E 18*" DAY OF AUGUST 2009
BEFORE
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W10 PRAKAQH RAG,
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1.THE sTATE.9Rxammm'm REFRmE1l'l"ED BY rrs '10 mn WELFARE ~' Impamfnmm, u.a._BUH.DmG, _____
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$3; amrsm maéam %T GAR KDLICE. .. ' RESPOHDERTS 3.2? eamammmm I-«nun LUUKE U?' KAKNAIAIEA HIGH COME? Q? mmmnm MQQM-E Cflimi gwum U?" %}%KNMifi!'&§% MWJH QUWREA %%%NRlM%A HEWM ' 2 'min Criminal Petition is flied under Section 439 of Cr.P.C praym to» quash the. charge sheet filed against tbs pefluomr in Sphcase Na.28f20G9 pernclim on tbs: file of the Special Judge, 8% and award oestsfiqf this man Criminal Petition on the Court made the £3Ihw:ing:-
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3. The imrmd ooumcl R31' the petitioner submitted that flx tfiKarmmhwfimfifim&n damn! 11.3.2332 has taken a daacisinn not to: such candidamo who aurrvmder the fake mate do notclafin any bazmfit under the same. '#11,.
the arm passed by this 1 mzszzmas dkpaaed of gun that this Court in the proceedings, we sougm fizr any benafit Imder am aulqjeet; to surrender counsel £03.-* the has been znakixg any claim:
unm the Q mt aaqmed by the 4f .% pasud by than Courtin T :7'%c:d.P.ri¢.252mo9. the petition halbwed. Tm mmna' ' 1 .v . _ ' Sfi. [A] Case E::.2$2009 wfimg m the spaemauag, sh@a1:a.-gm quashed as the
51) Itfige LT petifiomxr has alraacly surrendered the mate certifmua in mmoftm nfiu.
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