Karnataka High Court
Naveen @ Hallukuri vs State By K P Agrahara Police Station on 4 January, 2012
Author: Subhash B.Adi
Bench: Subhash B.Adi
o oO x 4 x < ~ <4 Ee Zz 3 LL. c NIGH COURT OF KARNATAKA < =
"e Pi PSY WE ar 7 & BRQE Yee ek (BY &. RE. Q, M. SEI INIVASA REDDY, HCGP.
"so, BANGALORE CITY, F 144, 147, 148, 120-B AND 302 R/W 149 OF IPC. od IN THE HIGH COURT OF KARNATAKA AT BANGALORE TH DAY OF JANUARY 2012. - BEFt ORE THE HON'BLE MR.JUSTICE SUBHASH B. ADT CRIMINAL PETITION NO: 5108/2011 NAVEEN @ HALLUKURI .
S/O VITTAL RAO AGED ABOUT 22 YEARS R/AT NO.18, 1 LAKSHMI VEI } A:
2ND CROSS, BYATARAYANA PURA. | BANGALORE-S6. ©: 4 IOS .. PETITIONER (BY SRI. § RAJ PRABHU, A ADV.) x KPA GRAHA iAKA P POLICE STATION ORE. ne . RESPONDENT we 'P.IS FILED UNDER SECTION 489 CR.P.C = tae K. PRESTR do MRE HE a is accused No.3, who has" heer:
the BaP Puslae PET etit Pht a Ae OES TL Db Lea Oe 4 Sections 279, 341, 143, 147, 148, 120(B), 302, 201 overt acts ageiret the. : -aocused No.3. The ee. ae podareg sats % as, as ade ae . :
pole' GUPiNg Course Of. tae inves tigation has 6e who had seen recorded the statement of the eye witn flence alleged against the petitioner is s.. in _& 8 s 7e the incicent.
isheble with death or life imprisonment. to enlarge 2a the petition = dismissed. at we x8 . Acoonding ty,