THANGELA NARENDRA Vs. STATE OF KARNATAKA
LAWS(SC)-2018-5-173
SUPREME COURT OF INDIA
Decided on May 18,2018

Thangela Narendra Appellant
VERSUS
STATE OF KARNATAKA Respondents

JUDGEMENT

- (1.) Issue notice.
(2.) Dasti, in addition, is permitted.
(3.) During the pendency of the Special Leave Petition, the petitioner is directed to be released on bail on his furnishing a bail bond to the tune of Rs. 1,00,000/- (Rupees One Lakh) with two solvent sureties of the like amount to the satisfaction of the trial court and such other conditions as may be imposed by the trial court.;


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