Karnataka High Court
Sannamallappa S/O Late Chikkappaiah vs The State Of Karnataka on 28 January, 2009
Author: N.Ananda
Bench: N.Ananda
COURT OF {CARNATAKII "'H¥GH"C'OUR?-' QF'KARNATAK'ai' Hl'GH"'COUR'¥ OF KARNATAKA HIGH COUR'¥"OF KARNATAKA H|'G|"'i' C013???' OF KARNATAKfi HIGH: CCU"
EKTHEHKQKQGUKTGFKAKfiKflML&&TBAN§fi§éEgQ DATED THIS THE 23"' my 0F1mUAR+E5; 2a§§%'% THE H01-I'ELE1x»iR»_§IE;31'I§E?;f{§fi';._;é.}~§fi§§u'3,;};§;» = "
cmmm PE'IrZ'I€,}";§s?»5é§€3.3593"' QEfk:ms %[ M BEI WEEN:
1
$0 LATE =:3H1K§:m*méJ-i AGED maflr as-a{wa;ms% a%g.:;:§?3;9kT§: %!fl,L.a;GE :KASfi:,E§A_,HE%jE1L3'~»A,.A"
pm; % TU}efI§E}R..D7ISI'PiE£;'1*'« 5 K31s}i1~;iA2»i:3Rj1i% ~ sic: gm S§}§§§.fi.%ufl.ésI..£.AP'?A §§.§Efi« 9.2 4:315? 34 YEARS j% - . Rg§.3g§VANATHI vmma K.i.§.AE;%;'HGBL§ Pé}i;%f.;€A.BA TALUK fmmxrix DISTRICT §HIj*iI°E*-}°Z'3:'kREEBY
-- SIC} SR1 SA.}*~INA'E'ei.%.LAW.é; AGED ABQEET 33 YELKRS RIDE' RAJ;%.VA}-LATE} °'&'§..Lfi1GE KASABA. H03 LE Pfi'i'¢'AGAfiA TALKEK TUMKBR DISTRICQ' ]% . '}if1§jI*e'£'£%ZI}:'Ei*_5. DISTRIGT
-uvvm Ur RAM'-Hiniw "M" \-VUKF,-'H',_l' Iv-uwluinnn mun LUUKI Ur IEAKIVIAIAEUI mun. LUUKI UP KARNATAKA HIGH COURT OF KARNATAKA mg" COUR
-'-3 RAGHAVE'NDRfiL Sm SR1 3ANNAMAI.J.APFA AGED man? 25 mags R.:'*CvF FL-UAYANATHI vH..L.s;§E KASABAEGBLI PAVAGADA TAE.E}K nmziwmmsmtcz' % ' % A ...'vPETIf§IQNf;i"aVS. (BY ml. mmgx, % ' 1 Tim 3T?a.'§;E:":}F §:.m}sA.*m3:kg % Impafisfihmsm BY E¥CJLi43E"I}«ESPE€T{)E'; TH£E{iI3p£;x2*§I'Pf3L*f3E"E§'§;fi£'F§fiN PA.E',f&£}_:XEh§; IAI fi.}_K ' « ;TUMK§:;'R DEiS'§°E'.Iff§.' 2 LA1;wMmAR.:a;a5P:=~A smafiaifi FQ€}.3AR;£ sum Ami ; AGE?) :am:::UT 5: mags * Rm? R..A1A'§'--',fi.,.1%3THI ¥m,LfiLGE K:4';SfiE;A HQBLL pavgsma TALUK ... RES%}§DENTS (agirsax. MALAKRXSHNA, ace? ma R1, 512.1. Hmmfiamm AWWIATE ma ma} THIS my mm €353,452 cmc BY' ma % s§D"s?%CA.'E'E ma TIE ?m*rm:ERs pmvma ma? %%m1s Hemw mum' may BE PLEASE3} m Qmsa T'!-IE FR LQDG% B? THE {ST RESPQNBENT IN"
CR.NC3.?f{J:4 BT.2$-3.64 {§f*3-3?§, 44?, 448 Rfw SEQ34 QF h {}r.Dn,}, Favgscla wmrst. be \ 5 2 N _ f ,\-WV' COURT OF KARNATAKA HIGH COUQAT-'Of KARNATAKA HIGH COURT OF KARNATAKA HIGH COUIH OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COUH IPC AGAINST ma: mm' 3.2% QUASH c.c.r:0.43g¢s§2sT;:N THE ma 05* mg M5,, Pfi;VAGAB.z5» A % This cmm-W " P'e:ut1o=" 11 mung the Cent: mafia aha fa}}m::izzg:~ T113 paifianexs fé:_:1{L:fience5 ymtishahle under sacfiam, 4.;:*& 443 c§rr:,P::3, 2, mm anfi lam-med Govmunmifi B25 lemnafi cawsel ft}:
I'%3}1dE]1I1'*};=;3;?q;' * V' V 'V 3 'A 3; flpuaaal far petitioxamt 11% mm: the ' ' . V fel1o:=%§»§§'gA "ii cleczm mania in ®.$.'Ncs.'?%#9i} an the fils ef {he pmmulgm by the puhfic mm, ihmfcsm Se::..133 ;g:*[ m:L is not mactezi-
my me petitimmm haw mfma%1:.§;;%z£a§s:2§ae* against the xuagemen: md om; i;1 «c;f$.2§g;:¢4?a~Q% % zhmfm, there is civil m th& circumstmces an offmgca s颧m~§'£'9 is not waned. Thercfszsrc, fihe Cam below weuld aaf' V
-m:*: @f the 1&3-:1 é. I_fi_.nri T ccmrlsel made by the Trial Cam mm: b: by pubiia gmwzam V.Sec.iVS3*~a~f'}PC. Th»: em': rm: tifis ma: Qcemi.
the eésrifiencfi ¢3f®m ad: ma: &srp'ute,' the . M1 have is eaawsh the garaa 'aafare the Trial Hamrszzir, in a mu ' :2 mészr swttcm" 482 £'r.P.€.3 this mnainvmtigmfiim E31: mm emsmfivmgias in xd u-1I\:rr'I uuunf ,_.v-qr" nnnmnlnnn l'fl\:If'! I...*UU!'u Ur IKAKNAIHISA Hlufl LUUKI U!' KARNATAKA HIGH COURT OF KARNATAKA HIGH C033' VaEtmg$toex1sVtmm¢afhmz:afidnm?vi1ésp:1:abg§iwm.1£h§ N-v\~Ihl!\ I V?! l'\l'\l\IVl"'IIf"\l\l"'| f\,?'L SQ'/s LOURF or-' KARNATAKA HIGH COUR3.-GE KARNATAKA HIGH CQUR1 OF KARNAYAKA HIGH Count of KARNATAKA HIGH COURT OF KARNATAKA HIGH (OUR mm. Fm: these Ieasuns I as 213% fisfi my reason to findings- Thmfem, the pafifims is diflsaci. It thx absm~s:m..1nms' mad: hm-sin shall neg K " 2 of the «me. Wifll this eaexvmian Eh: 77