Karnataka High Court
Abdul Kareem Telgi vs The Central Bureau Of Invetigation on 13 March, 2009
Author: K.Bhakthavatsala
Bench: K.Bhakthavatsala
1.
~...ix cm, :r%;4rs;;:-;..:;f2'?1 /2008 IN mm HIGH Comm' 0? KAR!*€A'1"AKA AT, 8 AN»€%g§--i§(J'R,E*§ mama THES THE :36: DAY 01:' :2e{99_ "
'THE E-IGWBLE Dr. JUSTICE £sV§;At<mAsfATs:$'LA"
CRIMINAL No§32.é:"g2:30é', BETWEEN: -
Abdul Kareem Teigi, '' __ « Aged about 45 years, _ ' S/o.Lm1£i Sat), Cezntrai Pxtisozisg _ ' Parappana " I Bangalore. . . .PE'I'I'I'ION ER (By % % AED:
No.32, Pytflagy li'<)adj.,_Bang.$dore. . I' .RE3SPONBENT ,' A Petition is flied under Section 482 sf Cr.P.C--w, '1Zi! I'&}'1fl'fVfi§.,?'.Vf}€) <1ii~<~::c'£;.ti1«=:_ P:rI.S.J, Ramaflagaram, ta dispese afl' the case in S.'{},No.I{}5[E}§V12<3%$t«vf3ending (311 the fik: of X3'-{XV Add}. City Sessions
6.; 01¢?" Judge,«E§anE aiore (CCH~37} in accordanca with law. Tiéis Petifian coming on far ordem, this day, the Com':
.. . ,_ 1:e;1:a.f.;ie fliifi' f<;.fl{}xx.='i11g:w PK) CRL. P, §'€0.iE':2?' 1 39008 S.C.NQ.1(}Sf2{}{}5 now pending an the five: of XXXV Additisna}. Cit};
Sessions Judge: (CCH No.3?) at Bangaiere city.
2. Learrzed counsei for the petitionar sL1'm:s:s':i_{3 evidence was mcozfled in the aisové' Gaici se:VssAi¢;-2&3' vcassé. by A' Sri.C.J.Haz1ugumi, it is mnvezuient for $36 JTéi€i_§t:. Ito.' J the Sessions case and it would }:gé1§2._t11c :;:c§::3s¢§-_t€3.. hae;é: speed? disposal 0f the cases.
3* The Special Court has' AV to deal with the cases p::*.rtaim'11g to -- tVlt":_.-:=: No.9. Under such ciI'cumst:an¢es, -f1:1Lé«.§asc;: to the Judge who has Ivscerded evidence doés _Ii'et "is no good ground mafia out to transfer case"i1.r2:1fi11'Bfz3ng.é:15;i%: city {(3 Ramauagaram, .' flzg --.;:és1;3t, this: petition fails and {E16 S3316 is hersby B Ski/F~ Jiuigne V*_"hnv*W "'