Karnataka High Court
Mrs Brigitta Veronica D'Sa vs Mrs Mabel Joyce Sumithra on 9 July, 2008
Author: K.Bhakthavatsala
Bench: K.Bhakthavatsala
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WHIWKIHWU _ll\ l\.Id\flnIh. - «Ann-:2:
5. STATE OF lC':RNP:TAKP:, REP. BY State Public Prosacutor., HIETH CFIIURT BLDGS.,.
BADJGALDRE.
This Criminal Petiti0n_ via filgdflf under Sactinns $32 of tha code of Criminal Procedure, praying to set aside.'ithe'.O.:fdvef=.:0!gtad 00.12.2005 passed in C.c. Na.388?f2GGd; by" the} Additional Civil Judge £Juni~:Ir Anivi--sic:n:_ 'and "".:H'Fc., Udupi, on the application filed by tbs pespondents under sactian 205 of cgda cf Upiminal Procedure, etc. This 5Crififi0fii:»i?5titién.;x coming an for admission.' *thiS¢__day._' the r Court made the following: * ' T= E. _ 03:20.3 E30 * petitipnar - complainant in ;t§.¢.§0.é%0?ZéGO4, is before this Court, under S0fitimfixi02:0fiCr.P.C., praying for qnashing the Order dated 00.12.2005 made in 4flflt§3&;H0.3éB7f2D04 on the fila of Additional izg Cifii Judge (Junior Division} and JHEC, Udupi, iE*._i"0il0wing the application filed by A.1 to A.4 \/ JO HIfl('\"I I-ll.'\lI_l u-1n_..._....... _.
___.- --_... .. .........-...-.~-. -mm \..uux| or KARNATAKA meg coum 0|: H"
under Section 205 of Cr.P.C., and thereby granting perzmanent: exemption.
3. It is pertinent ta mention Criminal Petition No.3238/2Q95"fi;éd bgjn.1 Ea H 5.3 in c.c.Nc.3aa7/2004 is $;ia§§d»£§dmy $fia the proceedings in C 338.3'? mtshe file of JHFC . , Lrdupiz £iéfi'cé; the present pa ti ti on 'dc-_ér for czonsicieratiox; . 'Bed as having he V Sdf~ Judge x_ éxsnfib of 2dba;1a.o7.2ooa. IHr'If'\"\ Ll£\II.l I-l'\lI-lIh.l'L|\n.nu -4-. .u_