Karnataka High Court
Sri Kutty @ Mahavishnu vs State Of Karnataka on 16 September, 2009
Author: Subhash B.Adi
Bench: Subhash B.Adi
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Austin tufia,'Banga1@re~4Ti'- W1 ...PETITIONER
my firi-K-14ariéunath;i --.A~iv:i_
The sum» iménaitaka.
By ashoknagazfgfiiifie Station,
Bangalore. Rep. my its 3.9.9.,
jvfligh Cdurt-afifihrnataka,
~ B§ng§1or§=~~5fiQ__é'G01. . . . assponnsm
i'»_ !§Y_fi§i.$atish R.Giriji, HEGP)
"c:1.9. is filed _u/3.439 -'of c:.p.c.-
u".fiiayihg to release tha patitianar on bail in
Cf;NOa407/05 of Aanok Hagar Police station,
flfpanding on-the file of the XI ACHH, Mayo Hall,
B'lore which is registered 'for the offences
p/uf3s.323, 301 r/w 34 of Indian Penal code.
This Cr1.P. is coming on .for orders this
day, the court made the following:
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1.» '-.'!¢"-r'<ov.'1'.' , -_-.;.«;_~.-.;-g,~.q,-;>.._'.r. '..,--4«-.»\g~1;;>.?.;u-...w..-I :..~. :4:
.s'.; _a. .H _M.nH % _ _ Iaamaafifi LIRT OF KARNATAKA HIGHHCOURT HIGH COURT OF KARNATAKAI HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OE!!! Learned Counsel for the patitiafia:ffi£$y§?fi6£_ '9ermissibn to withdraw tUé%§§tit#unxFCFIC'*G'I
2. Permitted. Th§ petition is @ismiSsed"hs withdrawn.