Karnataka High Court
Sri Prasanna S/O Srinivasa vs State Of Karnataka on 22 June, 2012
Author: Subhash B.Adi
Bench: Subhash B.Adi
IT OF KARNAWJ(A 11614 COURT Ot UR) HIGH COURT OF WkWKA HIGH COURT OF kAhMAThKA HIGH COURT OF kARtWfl HIGH CU
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BY: "ATh MYBLIC WOSECUTOR,
WOW cain BUIILNO COMflRX,
WON CaiN? OP KARNA?A,
BMIGALORE 5 QOL
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SflNDENt By ñOMSREENIVASAREDDY FCO TiltS CWL P IS flZD TINDER .CflON 438 CrPC BY THE ADVOCATE FOR 1113 PETITIONER PRAYING ThAT TFUS HON'BLE CCURT MAY BE PLEASED TO EWIOB 'Th13 TItONENS ON BAIL N THE EVEN? OF tE ARREST IN Cra44720I1 OF MICO IsYan FOUCS STATION, BANOALORE. dIV 0 WHICH IS REGISTERED FOR 1113 OFFENCES PIJNISHABLE UNDER SECTIONS 419,466,471, 420 AND RjW 34 OF OP THIS FFTTflON COMING ON POP ORDERS, THIS DAY, THE COIJZF MADE THE FOLLOWING:
The patcns have wutht for anticipatozy bail b Cr No.44712011 rccjstered WCO layout Police for oflincee punishable under Sections 419, 4, 471, 420 andrjw34ofWC 3 2 ct P1637/20
2 The aflegatkni agut r perithnerTs that, on the basis of the brloa gift dwL thr dewandOI rent n1 coutplainailta 3 comidnn the ae of ai1adon made agaat the 1 tb nfls I find that it is a fit e to vafl antflpaSfltY balk 4 Axordin&Y the rSn is allowed The petatiowN are granted anticipatary bail sut to the Nlowit conditnW I) 1k the event the pedtionearW wrest in Cte No 447/2011 of n mst Police Stotibn Bcmg01cIte ci, the petitioners abut! be released on at their executing apereOItOl bond fit a sum ofRa2MOO/thW0 sureties for the bkssum to the tioftzn of the hwatth9 • in RaxrasIaMiUH cir QFKCNATAKA 'HIGH IJRY KA4NATAKA IIIdH tdIJdT bW K4R$IAtAkA HIGA COURt OF KARNATAKA HIGH COUP 10* n Hi IF III .1 p-I a 0Th 1• txI Jc1kfltflfl r,..