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AND;

i, State of Karnataka ` _ _

By Vijayanagar Police Station we ``·· ` Narasirnriaraja Division; Mysore; . .~~w-- , _' --_ V ` v_ 1 2e State of Karnataka ° -- il ByCCB Police ' '·--. Q _

Mysore. ' AAAAQ --.· _' g' ._ 1 Repr by State Public Prosecutor 2 Al _l to ~, V ld High Court Complex g _ ° o_ _ » 3 ` V Bangalore. ` ' _ l--2espond--eilts * (By'SriVijayl<un1arMajage, HCGP} _1_Wl dl _ This petition is riieavllteaass s;:etion_`='lS2£ Cr,P.Ci, praying to quash the proceedings in Vgflrime. l*Jo.€§8j2i}lO»& arising out of respondent police station and later transferred and numbered as C.C.No. l28,/ 2010, pending on the tile»ol?_lli Additional l Civil Judge {Jr. Dn,) at Mysore against these petitionerouéiz etc. This petition`havingbieen heardiand reserved for order on lt/3iO4i20l2, eoininglvvon forpieoiioiineenient this clay, the court made the i`olloi¤ri;f1g;~ `* l'ai_ 1 The xpetitionersdlt arrayed as aeensed li) to li?} in . C.CV;r€oii_2§A{2GlQ,' · pending trial for offences punishable nndqer seetionsl1§~{2) Sr He} oi the LFG {Regulation oi $npply ansi lléistribltirioiii Srderr QQGQ and seetions 3 & 33} or the ll _ ·_ iffsseniiaiifjonirnodities ast and also tor otfenees piiinishaoie 5 A v_ { ' Q ll_W tanaert seetiong silo? @$31 sob, a§§, 5i»'?a-- or aio rfa; seetions 'V l ``'t» V

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