CHANNAPPA G ANAGADI Vs. STATE OF KARNATAKA
LAWS(KAR)-1992-12-28
HIGH COURT OF KARNATAKA
Decided on December 15,1992

CHANNAPPA G.ANAGADI Appellant
VERSUS
STATE OF KARNATAKA Respondents

JUDGEMENT

- (1.) SUBSTITUTE the name of Sri M.P. Jakaty in place of Sri S.S. Bhagoji in the order. (It is seen from the order sheet that - Sri M.P. Jakaty was the Sessions Judge who passed the order granting bail to accused No. 2 at the relevant point of time).;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.