Karnataka High Court
S Jahnavi vs State Of Karnataka on 2 July, 2009
Author: Subhash B.Adi
Bench: Subhash B.Adi
IN THE HIGH comm' OF KARNATAKA AT BANGALQRI3 DATED THIS THE 2v~=* DAY 01:' JULY 2oo9,f; BEFORE I I I THE HOWBLE MR.JUSTICE§UBHASH 4. _
cmmmu. rmrrton rep. 3'z'3:6)9I6o8--I 4' I I BETWEEN: A I I' I' s JAHNAV1 D10 M SRINIVASAMURTHY, AGED ABOUT 27 YEARS, I ' R/A NO 12, GOMATHI, 8'I'IIMILIII_~I,¥. , BINNS' IIBCS LAYoU'I',2N1:> ST.9.IGE,*~' VIJAYANAGAR, BANcaILoRE.r55cV.o4o. ' " .. PETITIONER (By Sri. RAvIvAI~I'II42:;;~.I4fR gain AND: .. ' 4 1 S'FPII?I'§}VGF.:IKAI§II:Ig§TPIKA.I" I REPRESENTED. BY S'i'.A'FE PUBLIC PR€).SECU'FOR;« .1~II.<'I;II. _CQU BUILDINGS, I3ANGAL0RE-=56Q'0{_)_ « 2 T§:£I<} ADIjI'rIo;~IIé;L EIRFICTOR GENERAL OF POLICE .. «CIVIL RIGHTS' ENFORCEMENT DIRECTORATE, I_B.A.mALQRE' . ...... ..
£3FIK;I.RIIA*rAKA RE'PR"ESEl$l'TED BY SUB INSPEC'I'0I'2 OF POLICE . 'ULSOQIIGATE POLICE STATION, "-«.__BAIf£{'sAL;0RE-569001. .. Rasmunmms " '(By Sri.I~IQIwlNAPPA HCGP FOR R1 85 R3 85 I xS':'i;(4_3.JA(}ADISH, ADVKFO TAKE NOTICE FOR R2} 'THIS CRLP FILED U/M82 CR.P.C BY THE ADVOCATE FOR '"'l'H,E PETITIONER PRAYING THAT THIS HONBLE COURT MAY BE .4 PLEASED TO QUASI-I THE REGISTRATION OF THE CASE AND INVESTIGATION AND OTHER PROCEEBINGS IN CR.NO.I69/08 NOW ~ ULSOOR' GATE POLICE S'i'A'I'ION ON THE FILE OF THE C.{,'.. AND S.J AT BANGALORE' beiongs to SKI'. (Kaniyan community), There is no cimxj in the caste certificate.
4. In identical circumstances, in x'es;3.c:(:'V1: :
member of the petitioner, this file 1 pmceedings in Criminal Pefitiozp. 2009. In the light of the same; petitioner requ1re' s to be q"1::a.shed'.W "
AccoI1ii;ag1y,,_fl1c l_The proceedings in Crime No. r Gate Police new pending on fi1u€;»'A:Qf (3iij;.r:'V(:§iy'i:1V'a*zidScéésions Judge, Bangalore, stand quashegi.
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