Karnataka High Court
S V Prakash vs State By Koppa Police Station on 14 June, 2012
Author: Subhash B.Adi
Bench: Subhash B Adi
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
bAlED FF115 FilE i Vh DAY OF uUNE 2012
BEFORE
THE HON'BLE MR. JUSTICE SUBHASH B ADI
JNAL PETITION NQ 971 01
BETWEEN:
S. V PRAKASH
AGED ABOUT 34 YEARS
5/0 VASU GOWDA
R /AT VIflALAMAKKI.
THAIAMAKKI VILLAGE,
KOPPA 1ALUK,
SHIMOGA DISTRICT.
.PETITIONER
(By SRI. K. PRASANNA SHEYFY, ADV,)
AND
STATE BY KOPPA POLICE STATION
SIIIMOGA DISTPICT
REPRLSL NEED BY
SPLCI4L PUBLIC PROSLCU FOR,
HIGH COURT OF KARNAI'AKA,
BANGALORE.
RUSPONDENT
*
BY SRI. G M SRINIVASA REDDY, EICGP)
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THIS CRIMINAL PETItION IS FILED UNDER SECTION
439. CR I C PRAYING TO RELEASE 1Mb PEIIIIONER ON
BAIL IN CRIME NO. 38/12 OF KUPPS POLICE STATION,
o SIIIMOGA DISTRICT FOR TIlE OFFENCE P/U/S 384. 511
AND 120(B) OF IPC
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fillS PETITION COMING ON FOR ORDERS TillS DAY
TI-IL COURT MADE TI IE FOLLOWING:
a
ORDER
Pc itioner is accused No I in Cdme No.38/12 restered 8 by the Kopp Po cc Station, Shimoga District, for the offence P/U/S 384, 511 and 120(8) of IPC
2. The complainant has urged that the accused, pet tioner herein who has sold the gold to the coir plainant came along with two persons in a jeep, threatened the con plainant for return of gold and robed the same. There is specific allegation that the accused tried to sr at h if e go d from thr c'oir plainant. The a atter is under imestig t or WVK U cAKNATAKAHGH COURT OF KARNATAKA HGH CO URT OF KARNATAKA HGK COURT OF KARNATAKA I-UGH COUR OF KARN T ATAKA HIGH COURT 0 0 C ci ÷ t
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