Karnataka High Court
Central Bureau Of Investigation vs Sanjay Sharma @ Sanjay Shankar Sharma @ on 9 October, 2009
IN THE HIGH CQURT CF KARNATAKA, aANGALaa£f fz DATEfl THIS on THE §" BAX or ocTa3nR_géo§fjT*n° among THE HON'BLE MR. JUSTICE #3A£:'§AéA?3§n'F "u"A
CRIMIAL APPEAL Hfiwglc $3 é9o9* ";»W 1 CENTRAL BfiREA$ or Ixvaswraarxdng ,.V _ {AN xnvasrzaamxus ASENCY csfismzruwan-;=_~ flRDER THE EELHI s?EcIAL"PGL:cEafi, ' * ESEABLISHMNT A£T; i945){ v' V ".'«wv 329.33 ITS SUPERIfiTEHB3H$=QF.§fiLICE GANGA§AEAR, " "»V"*.» %b.'»\. 3 -
3AHGAL9RE--563a32«&_ ...APPELLANT {By Sri: MJS:A$E@K'H$$§E§EAi£iT§s$0,ADVS.,FOR APPELLANT) 1 '$3333: saaxma Q SANJAY SHARKAR SHAMA @ s§§Jzx"aHA§xAR @ 53032133 KUMAR sxohskz, fi€EAL<$HAflKAR '._F§aT 39; 1Q2;;g;I.E.c.o ;. gaxwesn AEAR?ENT _*,_§AL RQAD; Mynaggsaggnzg =.5Am@ALo2g*~ 5 RESPONDEHT "C$L.§ FILED Uffl 37?(2} CR.?.C BY THE CENTRAL _T"""c«QvT.««[email protected] C';0'iJNSII«/STATE PRAYINQ 'ram 3:313 HOE?' BLE cam? '2_§x§A3g5 To Eflfihflfifi 23$ sxxwaxsm PASSEQ BY THE xvxrrn 'A3bL.cM,BAH&ALoRE IR c.c.s9.2013eX95 DAQB 3.8.2896 ~ céfivicwlns wan R£$99NDEfiT ASCUSEB FOR THE 0FFEfiCE 9XUjs 41?,42a,455,45a & 471 9? 19¢ Aflfl SENTEHEEIRG RESPORDENTXASCUSEE Tfi BAX A FIRE GE RS.2,099f* FOR THE GFFEECE$ §fUfS 4}? EEC Afifi IR DEEAfl£? 3? ?A¥MERT G? ?IHE G?
W62» RS.2,000/m, Accsaa SHALL UNDEEGG 5.2. FOR THREE MbHTfiS.AHD agsycunamwxgccuszn IS SEN?EfiCEfi we pay A FIRE Q? Rs.2,ooo/-- Aug SEAL UNDERGO S,I.FGR ONE 93$ 1,e,gTILL RISING OF THE coca? EGR THE DEFENCE P/U/S 420 IPC Ana IN DEFAHLT or ?AXMENT or FINE or Rs.2,eo0/wancusn SHALL UNnEReOas,i,EoR THREE unuwas. Ann Rzsponnanm/Accvsfla IS sEnwsNqEa;¢QV2a£ A FXNE my R$.2,00D/-FOR THE fiFFENCE 9/U/s 465"=IPC";fiRE* mu EEFABLT OF PAXMEHT es FIHE OF RS.2,000[:AECUSED' SHALL; UNEERGO s.x. FOR THREE MBN?HS.AND_mRESPGfiDENTfACCUSEDg is' smnwancan we 93: A FINE GF RS,2,GDGf& ARD'SHALL-SHEERGO s}x;_ FOR mun may i.e., TILL RISING or THE caflgm FOR Tfikfeffinnca P/U/S 458 IPC Ann IH DEEAULT OF7,PAXMENTj OF 'FIRE "0? RS.2,999/-ACCUSED SHALL UNERGO 3,3, FOR mHREEfiMn§2Hs,» EEIRTHER Rsspobmzm/ACCUSED IS saumncan :r'o._pAy fa FINE on' Rs.2,oeo/» ARE SHALL UHDERGO s;x;-- FOR, aux 'BAI i.e.,TILL RISINQ or THE COSRT FoR'urHE -oEEaNC&a_P;U/S 4?: IPC AND AQCUSED SHALL unngaaa $.x. 393 $3333 mmmyfls IN DEFAULT or PAXMENT 0? FIRE es' as.2,9G9/u:m£o$En*QsaAIHsw HIM.TH8S ACCUSEE SHALL gay A wcman FINE Q? E$.10}$Q0/" EOR ALL THE ABOVE 5313 oEEEcasg' Q. . .V '-m How EVER EHE,' SiMrLE %:fi2RI$axM§T IMQSHD AQAIHST RESPGNDENT/ASCUSED i.e;;QxE pay TILL RISING or was covam FGR ALL QFFE2*ICES '='.QUHV"'CGHACi3RREN'}.'LY.
THE ssgwaag sévmgflfinxi smmnnxxs COBESIL PRAYS wxar THE ABDVE"QRDER $F_QG§VICTIC§m¥fiY BE ENEAHCED SUITABLY' V§3:s t3L;A'I$afiaM1u@ an FOR QRDERS, THIS BAX, was cofinm Zgassgn THE3FQL§§§IN§:y {)R.I)ER ~ s«ree}§.;.s __ 3~ time is granted as last chance, at the :';zre:;';z:e s*2i_"' :::>' £" the learned ctouxzsel. for the appellant fer éérzgith the office objeczticns. Failing which, appeal _H<_:3;.,isr:zissec1 for ;:o:::-proseczition without: reference ta SEX --J{3£%GE.