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2014 (1) AKR 48
Karnataka High Court
Hon'ble Judge(s):
H. S. Kempanna
, J
( A ) Criminal P. C. (2 of 1974) S. 438 — Anticipatory bail — Application for — Case u/Ss. 11, 13(1)(A), 14, 15, 38-A, 43-A, 32(1) of Karnataka Excise Act, against accused and another who allegedly indulged in illegally transporting illicit liquor — Other accused already been granted anticipatory bail — In circumstances, accused also held entitled to grant of anticipatory bail by imposing suitable conditions. (Paras5)
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