Karnataka High Court
Sumithramma vs State By Kolar Rural P.S on 22 June, 2012
Author: Subhash B.Adi
Bench: Subhash B.Adi
Cr' P 12/2O 12
W ThE 111GB COUfl OF KARflATAKA AT S&NGALORE
DATED 14IS TIlE 227° DAY OF JUNE 2012
BEFORE
ThE HOWBLE MR4USTICE &JBHASH BAD1
o19O'
SUMIThRF
Wj 0 1
NARAYANASWAMY
AGED ABOUT 27 YEARS
1
Rf AT ANNIHALU IAGE
HOLURU HOBLL
KOISR TALTJK AND DISTRICT - 563 101
WTWONE R
(By Sri, L RAVES!!
1 A&
AND:
WrATh BY KOLAR RURAL RJLICE STATION,
KOIAR 553 101
REEflIDENT
t (By Sri M SRE ENWA REDDY HCG
This CRLP IS FILED UNDER SECtION 438 CrPC
BY THE AD'flCATE FOR THE PETtflONE R WAflMG
THAT THIS HOWBLE CC*JR MAY BE PLEASED 70
RELEASE ThE RETITIONER ON BAIL IN Cr No I53j)I0
z
4
0
D
0
U
x
2 Cr1 P1289/2012
OF KOLAR UCE STATION, KOLAR, (C
No 16/2011)
1
C
t
PENDING BEFORE ¶114K HON
BLE I ADDITIONAL JM
4
AT KOIAR WHICH IS REOItRED FOR THE
OFFENCES PUNISHABLE UNDER SECTION 4(6, 420
AND UNDER SECTION 5 OF ITt
THIS PETITION COMING ON FOR ORDERS, THIS
Y, THE COURT MADE ThIS FOLLOWING
ORDER
The titner has sought for anticipatory ball in CrNo1/2O10 regtned by Kolar Rural &e for offeno puobhabit under Sections 4% 420 and ander Stinn5 of lit.
2 The aflegathr against the pefithner I that, she promised the victim that she will secure a job for her inti and took her and Id her to prostitutica z 0 3, The petitioner b seeking antiØçmtory 14 hr the ofibnces aihged agaht ha pàe of gnnti anticpato ball, the petitioner I directed to nnwjaler and seck recukr ball before the Court below In the i in WUKI UI SAKIIAFAJCA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAICA HIGH COURT OF KARNATAKA HIGH LOU ft I ri III 111 i'i iq 1k I,