Karnataka High Court
Bylappa vs The State Of Karnataka on 15 September, 2010
Author: N.Ananda
Bench: N.Ananda
m Tm HIGH comm oz: xamwaiea 13:1' ' ~ K DATED -'rz-ms THE 13% may on' smzrrmmasfi 2¢i¢F%%M T * THE HQHELE nm.J:.1s'rzé:::.E ANRKD"
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Bylappa « Sfabaaapm ' Agawabout4_943*e&m _. 3/ejgflgagfi 'V :
Jalaflr Wwt'*Fb'ét-.._ ' Bangalore E315 _» '- .. Fefitiane:
(By ._ _ for M/3 Randi Law Associa'€;m,4.Advv¢;¢-aj;r.a}« .. __ .. _ Azfi; _v §?u1'a1 Feline Statisn . by j.State Pubiic: Prmectxtar H?gh% com .of;=Karnatah Eazngalsgm 001 .. Rmpcndmt Aw}: sa~:»"ijaya1mw Majaga. Heep) * _ ' * crimimi pefiian Tn fifi ufa 438 Cr.P.C. by _ the fixéwcate £01' the pefitiener praying that this I-i¢::1'ble ' if ...(.§tcu:t may be plaasescl to mlarga 611:: petitioner an bail in the exam: efhin arrezst 'm Cr.H¢.O5/2010 cf He Rum}. 13.8., %bre fiiatrict am em.