Karnataka High Court
K N Kiran Kumar @ Kolekiran vs State By Mandya Rural Police on 20 January, 2009
Author: N.Ananda
Bench: N.Ananda
IN THE HIGH COURT OF KARNATAKA AT BANGALORE DATED THIS THE 2073 DAY OF JANUARY 2009 BEFORE THE HON'BLE MRJUSTICE N. ANANDA,... ' "CR NALP I No.45 4
BETWEEN:
I{.N.KiraI: K11mar@ Kolekimn V S/o. Late Nagaraj Aged about 27 years Residing by the side of Dharmashrce Kalyana Maatap,A.AKéfl3i;-.afli_ Mamiya. V '_ g a (By Sri Girish B.Baiad,are, A;;lj7_dca$c§'V__ "
. . . Petitioner AND:
State by ' Rep by ._ " " High ccsurt Bu:1ding % ' ' (By Sri . . . . Respofient
;Tl'iifi.pCtiVtiG1'}. i§8V under section 439 Cr.P.C., praying to ,.er:}a!f§€5.thg2 }.'§;titioné[email protected] in Crime No.49?/2007, of Mandya Pciiée, 'segiste-red for offences punishable under sections 143,-» 3.4':,,_1'4-s,«..341,_ 302, 307, 212 & 12003) IPC.
2 on for orders this day, the Court made thcAfQ1l0wi:1g: ' ' comxnit murder of CW3~Ravi. Therefore, submis:~:~ie1'r.1'_; learned Counsel for petitioner cannot be ' %
6. Considering the nature ofv'Qffe:1c:-$3 made against petitioner, I am (if flag: opiixifin that: is "
not entitled to bail. Acoofiiigly. jg;-§fifi¢3;;% i§;djsmissed;'VV SNN