Karnataka High Court
Mushtaq Ahmed Khan vs Union Of India on 1 April, 2011
Author: A.S.Bopanna
Bench: A.S.Bopanna
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These. Writ: P€i.i'i,i{>11ss 213:6: ffled L1.ndx:%r Art.i<:1es'V.2.'_§:jé3,{>f- ,. Co11ss1;it.L1t:im1 of India, praying 'to d1']"<3C,?., the first;:»:c:spc»--:i§i5:r1:..._j . ':0 hold 21 1'.11cic:*p<:r:de:";i magisterial enquiry into ¥;.h._<3 iv::j;%}.aT:rz:.ei:g..
kiliing 0f the pef;:it.i<3ner.s cmly ~:-_;01:1 f:\2Ib<>}.1a1n::"Iie':"::"é.:'MLii~:.;;1:f;1r:1 Khan as n2i.1':'a3ac3d in {he writ: p6:'fljiti<31d' "§§j'Q\7€' b}"rc;;,he"'4"'3-V". resp0ndez1L in Ciear v1'oEatio'n of 1'1l:;%£'I1E3"I'1'..E"Vigh'..E-3 ".g1;1iz-}.r?:-111tT_§;€4:%:'sT_' under 2u"t'iCE<3 21 0E'1.}:1<-3 C0nstiEuI£{)11 04f§11 d1f_a.; €i.£:;V,_~»_A These peizitziorls coming 0zi'v--.fgS3=.PreEir1'Hné1'1ty this day, CE1iefJL:s{ice made the f'0}loxxfI«:;g: "
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A Cbijrt, today" The aforesaivdmemyb t.a}gé:11"of;«.r§3c:o¥:d, subject to all just exceptions " -.
PS3;-u;;v;a']'v'--~a--i"Vt.he memo 'filed, in Court, today p€{2i1",i()I1€31'S Seek Eiberty to wfihdraw the insiant, §writ;j_. Q€UEi§OI}.S; so as {:0 <-znabie them to " 'V "i"€Ch"€S:§3E11':'f1"€)I'I"I an a1t'.er:1a1:ive ad_judicaf;ory aggferacy. A "* '.:":~_imfE;i_--:° prayfsr hztts bezsn made: at the harads of the .. .£_e.:i:*m:=:E «::{3m'1SeE for 3:119 pe~i:fi:1?<>i1e=.z"&s, {i12.:"_i;1g.;>; the c£;=urss.: <32' Eéfiékfiilg, 5% 3' E2": 'ix'i€i>E,»-'" of 'iihe aE3<::v<%,, '5{.§T1.€*, mst:21z'1i?: xwit, p<»3'ti'é'i<):19 are d:;S:":1i$és£;=:<;i 21$ wit.E3d§'21w:L v.:»'1?th ifiiberiy as 2af0re:m<21'1'£:i<>11<::1.
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