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Karnataka High Court

T Sadananda S/O Sri Thimmaiah vs Srinivas S/O Vardaiah on 24 June, 2008

Author: Subhash B.Adi

Bench: Subhash B.Adi

V . cu nun:

""'"'" "W" '-UUK?-U._* KARNATAKA HIGH coum or KARNATAKA HIGH COURT as KARNATAKA HIGH COURT or KARNATAKA HIGH come 'ifii' T'%§E }'I'E€:-"if 3:333? 03' fi.RfiP:.?A?§A, BFJWGAEABRE {EPEED *2'!-{IS '§'H'E 24$'?!-f flak? O5' EEURE 269$ £E1"C?fiE *2"!-{E ?§{'32I¥"BLB€ HR. awwzcz 533% V. cas.a.1=..2so.'z9 :3? 23:39 sgrwzm ':9 smmmaa 3.30 331 ?:«::':g was Aamrr 43 * ¥.fA?.?€€3.335, v~.H§mL3A,_VVA * "

smazvmnm mas. mm. 4 'A :*a*z':i'Imn:: V 3 gay 32:1. H 3 it 3§.I§EE"e'sR8 ;$s,~,fa'}""'$:*9?s.?t§iP§ji-Afii' V. mm 3392?? :35 v~s.a;--.asv,. 'a A ?§fP;'f;'§€~ _.§-91,"

M1338-gag '5'i"3§¥R'i=*.1»R¢.. . j _ msa1ag; ' % assmxnmsta' finyfigri mmmaai-m.ué§= H, AWDCATE} .A '-;'m:.._ 1i='.,*.§f{ «é3'}1~m::z axis. 39? CR.P.C 3? was Anvmmws

2.~"_cr=';; 1=*1.=s**'1*:_*I"1..z:u:«m::'«: FRAYING mm? was Howann c::n:_z_Rz=~..'%:4sw";sE','2LsasEa TO 51:? ASIDE THE onus}: or CQWIIETIGN $3t»1'I'K!#!"."E ET. 21.«1.2GiZI'? PASSEB BY THE "~JHF:,*+-xxx, means: IN C'..C.H{}.244f2!306 AND '5~7§3!*lFIE3*3~EiZE'«:_B'{ THE GREEK D1'. 30.3.2007 PRSSEQ BY _r.=.Q'.=;, F'I'!::--11}, wrscans: m CRL.A.N€}.147;'208".3' _ 35:3 me.

V This petition c.-maxing can for admissiczn this _ '" ::1ay, the aaurt mafia tha .f<:llc:w3'.ng:«--- warts'. was l\t1I\I 1.:-1:2:-gu\¢-1 '""'" **"-'V"",.- 'V""\|'N"|IP\l\l"| *"lIU'l'l \.UUfi| WT !\J-\Kl'£I-\N'-\l'U-\ ""ll\.7|'F \.UUK' U?" KAKNAI.AKA l'H(§l"l L{)UK' LN' KAKNAIAKA .HEUH LUUl' GREEK An application is filed undar Sactian 147 of the Nagmtiabla Inatruments Act Rjw 326 {6} a (E? cf the Cr.P.C. The agglicatien is sigggfi bf fins petitiane: and the responéent ?§ndf, £heir respectiva caunsal. Parties grésanfi an§*afimit}th§ canteats sf tha applicatian;TV: T

2. Learned ceunséif" for ntfi& ' faspandant suhmits that cut fii 3,05;$§§£;; Rs4i;5é@OO0f- is lying in deposit '5éf$t§;7th§" ?§ial Caurt and raquesta f§r Q§ith§;%@fii fif thy §3%3.

3.i%a§\flafi§ii¢g£i3fi ifi taken on record. The Qifenae» Eié; i:om§§fi§défi; ~ The resganfient is parm$:te§ fi§*§fifin§§e§*;h§ amaunt cf Rs.1,5G,GGGf- 5tatefi 1; ea £3 £§p%§i§ bafara tha Trial caurt. .€;u4. Refiiaign stands disposed af. Aacused is 'a¢Qui£tg§:V,for the uffence punishable under L"_3ég{icfi} 3$§-"af' N.I. Act. His bail bond stands céacaiiafii 1¥§3LI Ihuuigre