Karnataka High Court
Adiveppa vs The State Of Karnataka on 1 July, 2008
Author: Huluvadi G.Ramesh
Bench: Huluvadi G.Ramesh
IN Tm; HIGH C()'{.E'R'l' me' KAR.NA'l'AKA__A'I'
BAESEGALORE k
DATED THIS THE 913"' my 022* .m;;§* ' %
BEFORE
THE Howsua MR. JIESTICE H;IJLJLLEiigfliil;-{;;'R;§:&i.ESH %%
CRIMINAL :>E*§f1*nn0z~ér~:0.: 197 oaaizm
BETVNEEN:
Adiveppa, _,
S511: .
Aged aEi0ui.'3.S."}%ear$,"'--[fj'-- , ; "
Occ; *
P}1i11b}ia_V'i _
Tq':.,_Lir:gasi:g:z'j;.V * ' -
:)is:;sct;%Ra:c2;az~,jkv . ...PETI'l'I(}Nl3R
sr;_1z%.s%.mghpa;1a¢; Adv. ;
Kamataka by
' ._.Linga$i;gIp1"'PoIice. ...RESPONDEN'I'
' ' (B"jJ $§i.H.CSiddagangaiah, HCGP)
*=iNl=
This Crimina! Pctitien is filed under Section 439 Gf
Cr.P.C. praying to enlarge the peéiiener on bai} in Cr.No.28;'08
W
'Bkp;
sf Léngasugur RS, which is registered fer the cxffence
P/UfS.366A and 417 0fIPC»
This Criminal Petition coming cm for <3r<iers'*~t}:ijisj the
Court made the foliowing:- ' L' '
ORDER
Lcarzwd Cezmsel for the }{:aet§iii{)f;c;1V..lias"' sfcuggiixi' féar". "
permission to withdraw ti:-fipatitioilt 2 Sd/-
Judge