Karnataka High Court
Devaraju S/O. Doraiswamy vs State Of Karnataka By Magadi Road Ps on 20 March, 2009
Author: N.Ananda
Bench: N.Ananda
A V ' V _ 2 Advocate)
. Statcbf V.ar1'1ataka
"By Magadi':.Road Polica: Station
4 .R<:p;.,by its Public Prosecutor
'City Civil Court Complex
_ Bangalore-560 O09. Respondent
'T 'V Sn'. P.M.NaWaz, Add}. SPF')
IN THE HIGH comm op' KARNATAKA AT BANGALORE
DATED THIS THE 2011! DAY OF' MARCH 2009
BEFORE
THE HON'BLE MR.J:;:I._ST§C1?. 'N; ArszANTI§A'w.i,_jv«--v
CRIMINAL rfET1T1oNLj%N¢._'r9-§/ 2609
BETWEEN: V ' H 2
1. Devaraju V
S/o. Doraiswamy I .
Aged. about 555" years
2. Kamaladmzi 1',
Wj " .» -
Aged abbuffifi 3'23":
Petitixgtiers 3.2035 '2 GI
I'a1avaLng:h,athaT_ I{11ppain Village
.V€3lf3I'C T£1ll1k"&5 Di3l'.I'iCt
.....
This petition is fiied under secticm 438 * V eniarge the petitioners on baii in Crime No.319/'2008:__of " _ Road Police Station, Bangaiore, registered for an .jc1fi"ence__f punishable under section 304-8 1*/' W 34 IPC. _. ~ .. __ This petition coming on for orders thibs_AA4cjiaiy,"'théA(;3<ft:Lir!: T the following:
0 RD ER
-._...-nun»;
The pctzitioncrs are "apprcIi_:ii:i(l.i:i1g.. Crime 190.319/2008, zwegistc1t:élA"«-.1.."t:ilr_ under section 304-13 r/w. 34 II:?GV--t>_yf« ~ Station, Bangalore.
2. Incitfi that the mother of section 200 Cr.P.C., against "othcrs, alleging an ofiiencc punisisahie s;sc:ion""i.304--B r/W 34 we and also for it "ufifc1i'e.t:?s iipxniishablcivviiiiiiticr sccfions 3 & 4 of the Down; these petitioners, Gancsh Knmar and the. same was Inferred to ' juzisdic'tit;ii;al Police under section 156(3) Cr. RC. I have heard learned Counsel for petitioners and it E: " imca AddI.S. P. 9. for State. III.
IV.
The petitioners shall not intimidate or prosecution witnesses.
This order would be opcrat1'vt',Wfor u * months firm: today, seek mgular bail bgiam In such an event, tlm Court shall without being 31' ilucxiccdi-uby V6B'se1ii'éivioi1sV:madA c"in this order. S&f-as Judge