Karnataka High Court
G R Jayanna @ Others vs State Of Karnataka By Challakere Police on 3 November, 2009
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EME eS et oe a I OE Ree Lt TARTU HIGH COMURT OF KARNATAKA IN TRE HIGH COURT OF KARNATAKA AT BANGALORE on DATED THIS THE 3° DAY OF NOVEMBER, 003° THE HON'BLE MR. JUSTICE PRALT NAGABAL bs CRIMINAL PETITIC a HO.LZE pag Z008 BETWEEN:
. GR. IAYANNA, 3/0 RU IDRAPPA,
2. RUDRAPBA G, 8/0. NAGAPPA.- Lach _ GURUSIDDAMMA, w/e RUDRAPI ra. - ALL ARE RIA SIDDAPURA \ ALLAGE, CHALLAKERE TALUK. BN, PETITIONERS ey SRE S Bo R VER VKATA REDD Y, SENIOR COUNSEL) a 1, THE STATE OF KARNATAKA BY "> CHALLAKERE POLICE,
2. DAL. SUMTTRA, W/O R.GURUSWAMY . SOMAG UDDU, CHALLAKERE, RESPONDENTS Ry SRI 8. BALAKRISHNA, HCGP FOR R1; R2 IS DELETED V.C.0. DT. 20.06.2007.) WIS PETITION IS FILED U/f/S.482 CR.P.C. PRAYING TO Quasi THE CHARGE-SHEET FILED BY THE CHALLAKERE POLICE TN Cll. NCL 2845/9 PENDING ON THE FILE OF THE JMPC CR ACE Re, ae eid HGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF RARNATARA HIGH & THIS PETITION COMING ON FOR ORDERS THIS. DAY, OTHE COURT MADE THE FOLLO WING: = ws Sri S.«. Venkata Reddy, learned Senior 'Counsel appearin permission to wilndravw the regent petition. vIn view of fnis maemo, the pracent pe ition is di smissed as wit BT. a he i.
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