Karnataka High Court
Prasanna Kumar vs The State Of Karnataka on 22 June, 2009
Author: Subhash B.Adi
Bench: Subhash B.Adi
-1-
IN THE HIGH COURT OF KARNATAKA AT BANGALQRE
DATED THIS THE 2230 {)AY OF JUNE 200$
BEFORE
THE HON'BLE MR.JUSTICE§UBHASii'~B:{A}%§i:: Q"
cmmmu. pmmox 1v:¢_._2gf7_;3s 4% f; ' T
BETWEEN:
1
PRASANNA KUMAR
s/0 NAGABATTA
AGED ABOUT 42 YEARS," A
13/0 VINOBA NAGAR, ' 'w . . V ~
SHIMOGA SHIMOGA {)iS"i"R1CT)
PARANDA REDDY -_ v_ 'V
R/O GOPALA SHIKEOGATALUK,
SHIMOGA r:s1s*r:;;:c:r. --. 3 ' * '
SATYAPFA s,:_i0 NANJUNDAFPA
AGED ABO.II¥"~4:2;_.YEA§ZS'; ~-- V
R/o.aGAsA,vALL1'£;D~sUR, '
SHIVMOGA *rQ;,s HIMOGA4 D1s'1'R;c:*~s*.
SHIVAPPA s/0 DURGA
AGED 5J_ao1Drr 35 YEARS,
OCC;COC2--L_IE,- -_ -~
Rffl DDVI COLONY',
}£;AYED'HOLE, sz;xMoGAV_.sHIM0GA DISTRICT.
v'NsG};§éaJA~s/D DURGA BOVI
L' " "AGED mean; .34 YEARS,
. T0c:D.;Ac§RiDuypa.;R1sT,
" RjO COLONY,
.' A _H§AYE ;{0L'$,ADsH1MoGA,sHzM0GA DISTRICT.
mgniasfi' s/o DURGA BOW
AGED _!;BOU'I' 33 YEARS,
" AA .Dcc;AGR:cuz;ruR1s'r,
RED BOVI COLONY.
"-1-Dave HGLE, SHIM€)GA,SHIMOGA DiS'i'RIC'I'.
IRAPPA 3/0 DURGA BGVI
AGED ABOUT 30 YEARS,
OCC;PET'l'Y BUSINESS,
R/O Dov: comm,
HAYS HOLE, SHIMOGA,SHiMOGA DISTRICT.
smmvasa s/0 NANJAPPA
AGED ABOUT 37' YEARS,
R/O MADARAKERI GOPALA
SHIMOGA SHTEMOGA DISTRICT.
(By Sm HQ_§¢NAV§é§>A, HCGP' FOR R4}
" ._ V "C-RLP FILED U/S482 CR.P.C BY THE ADVOCATE FOR THE
' TVPEWETIONER PRA'Y§NG THAT T9138 HOIWBLE COURT MAY BE PLEASED
*~'I'O'VQUASH THE ENTIRE PROCEEDINGS IN C.C.NO.128/O7 GK THE
v..P'§_LE OF' THE I ADDL. C..J (SRDNJ 85 CJM SHIMOGA.
" COURT MADE THE FOLLOWING:
23 RAJAPPA S10 TIMMAPPA
AGED ABOUT 40 YEARS,
€)CC;C(DOLIE,
24 RAVI S/O VIRMUEX
AGED ABOUT 34 YEARS,
OCC;COOLI E,
25 RAJU S/O HANJAPPA .V
AGED ABCDUT 30 YEARS,
OCC;CO()LI E,
26 JAYARAM S/O MUGAPPA
AGED ABOUT 30 YEARS,
OCC;C(Z)OLI ii),
27 SANDESH s/0 VIJAYKHVMAR .
AGED ABOUT 22 YEAi?S,'"' '. f
OCC;COOL1E, ~ ., '
28 BURAPPAS/OViRA.PPA,.~--. V '
AGEDABOUFSGYEARS, . _ '
OCC;BASKETW;'fv.V¥NG, * _
PE':'1*:'1o:-%~zi'é:1aé'----:qc"3;' 'B3 T028, AL?' V. V
RIC) KQRAVMANRA KFRi,VG0_PAI..A, V. _
sH1V:.10GA_, EEHIM' i:.VV3.:VA '2:'}.:s*;1_R;m~,--. V . ~ .. PETiTIONERS
{By Sri.R D£,s:~:1?Ai%:V::~E,4'A3V;-.Vi"'~---._ * 5
AND: '" 'M H h' "
1 THE sTAi'E :;§F~KA RNATAi{A
" V3? SHIMOGA -RURAL PQLICE S'i'A'fIOI\I,
V "PUr3*mowDA s/0 KALLAPPA Gowm
. * ..C'K3f§:AGR!CULTURE,
V , HAIHQLE 'VILLAGE,
'- ._SHIlv§fl}.A '?Ai;UK mm DISTRICT. .. RESPONDENTS
'tfifiititt T HES PETITION CGMING ON FOR ADMKSSKDN THIS DAY, THE _ 5 -
petitioners have a case. they can seek discharge. If the applicafion for exemption for appearance is Magistrate is directed to consigier the same the circumstances under which thcVpVcbtitioncr'S' appear.
Accordingly, the petiu'0n'fajis..and Asaimc _isT' KNM/-