HUCHAMMA Vs. STATE OF KARNATAKA
LAWS(SC)-2009-1-124
SUPREME COURT OF INDIA (FROM: KARNATAKA)
Decided on January 14,2009

HUCHAMMA Appellant
VERSUS
STATE OF KARNATAKA Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) This Appeal is directed against an order dated 15th of December, 2004 passed by a Division Bench of the High Court of Karnataka at Bangalore in Writ Appeal No. 2945 of 2004.
(3.) We have heard learned Counsel for the parties and examined the impugned order and the order passed in the writ petition and other materials on record.;


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