Karnataka High Court
B.G. Ashok Kumar vs Sri. Prafulla Manjunath on 23 September, 2011
Bench: N.Kumar, Ravi Malimath
a ols \ consti 2 Pee &. PLAIN ART nr bm 6 ad hE? eft he Ai uf dl ce : ' _ , es A. % . ¢ a fang te. wo Eye wo BS hy a j ee ty co oad | é ted we i yo. © 2 4 _ c we . &, 'ed ea ag ue rs, ee aa Samy ro * phi s ted x Boat : re * oa "re aa et * "hel the , i | mi ey @ 5 Ao 2 ( ike 2 oi = . G oe "oe a ae = fag Oe es "Be & , . ~ Co wh -_ aoe 7 ey ao Soke ot ee on oe ag - aad Je RT ree ae Le iF) ea ae JOS :, Ee trict SAINI, a2 i ke EE. ae a} vent € EX eee Qn Q yours Che a a - i ie a: : : O a = Bg oe gE a Hd "i mS a ba EM = Bog bet g p i. bs ae " = fy ey a ep & : so fl 7 % hia g 4 we he a ee sh hee oh pis ad "a oh Ge Frcs : onl i i Cod he ' i a? es ey i: - ont moO int $e) e ee ». @ fe Ay a OF : on re s oi or B i iar Iwas : igh [seed es "a Ps ~ _ a oe - @ GLE 'e me HOO HOIH VOVINNEVS dO 2ENOD HOIN VAWINNYYN 20 JUNO HOI WVLYNYYs JO LANG HSIN VHVLYNEVS ie Lane? HON VAI NOV dO LHAOD H COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH CO! By ite Chief Office Chickemegelur Dia triet. 3. Sent. Marule The Exeoutive Officer/ Secretary gate © Gras Peeve ae (By Sri. Ashok N Nayak; Adv., tor Al &AQ StL AS Mahesh, Advi, for ASI Be The CCC @ fled ufs.ii &12 of the Lourt Act prey ying to Etiene - proceed accused lor aise bev ing the fndgement passed by the Hon'ble High © Qourt i Wi Pe No. SOZE7 (2005 dated am ¥ ae. ® g a EES oe 2s is. rye hese . 5 Ue JA ia Med uf S-70(2) of Criminal Procedure oue tO recall ihe erder dete 19.09.2011, wherein this Hon ble Court Was o pleased to tO leeue peqlable weurrant to ml & ¢ oS. are) - permit thie respondent to a eg ee ae _ an 4 PE Ure Of gocused is present before the Court. Py FPS 3% ¥ a x i BPP £4, phe, Pee RS EE ay oS go Py te Pree er) gee t = 4, ifé learned counsel for (ne respondents submit thet on terms of the order cessed by thie Court, COURT OF KARNATAKAHIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COUR' allotment of the site to the petitioner 4 ae ee tues heen do: 1 and the copy of which ie also produced before ues ik is, submitted that they heave already put possession of the property. b gS, ; «rae pes 3 be ' cee > ~ 23 tue Court hes beet coninked i proceadings is dropped. - Tre werrant iseued 2 Le of! Boe 'sed is recalled, as ame is preset oelore the Court, Accordinghy, ee re ea feo ae Bag -
Bread foot awh aut ee & sot Low --