Rohit Kumar vs State Of Karnataka & Anr.

32.

The principle that individual liberty of accused and undertrial can be curtailed to ensure that his conduct does not interfere with the course of criminal justice existed even before the first report of the Law Commission in 1958, that emphatically urged the pressing need for formulation of a witness protection scheme. Rather, as already discussed in the aforesaid, this push for a witness protection scheme gained momentum due to the alarming increase in the instances of witnesses turning hostile on account of threats, intimidation, and harassment, despite the sweeping provisions on cancellation of bail, if an accused person attempts to contact any of the witness.

33.

In this regard, few observations of some of the committees is instructive. The 4^th Report of the National Police Commission, as far back as 1980, had noted that the “existing provisions regarding cancellation of bail are wholly insufficient to reassure witnesses who face social and economic pressures beyond the courtroom.” On similar lines, the Malimath Committee observed that despite bail cancellations and penal provisions, “witnesses turn hostile because the system does not provide them the protective shield necessary to resist intimidation.” The Law Commission in its 154^th Report remarked that “the menace of intimidation has assumed dimensions far beyond the reach of provisions relating to bail and cancellation”.

34.

The aforesaid observations underscore that a dedicated scheme on witness protection was a result of the imperative need to secure testimony, due to the psychological complexities of witness vulnerability, that the law on bail could not by itself address. If the witnesses are not able to depose freely, justice itself will be a casualty.

35.

In Zahira Habibullah Sheikh (supra) this Court succinctly explained that while courts may cancel bail or issue directions restraining the accused, “the majesty of the law is eroded if witnesses are not protected and are driven to silence by intimidation.” The emphasis was not merely on the formal power of the court to act against the accused, but on the lived reality of the witness who must continue to reside in the shadow of fear. Cancellation of bail could not remove that fear; only protection could.

36.

The true purpose of the Witness Protection Scheme is to eradicate the corrosive effect that intimidation and threats, whether overt or covert, have upon the witness's ability to speak the truth fearlessly. It is to address the insidious psychological impact on the minds of witnesses and eliminate the climate of fear, that may cloud the testimony of the witnesses during trial.

37.

There is a fine but pertinent distinction between the grant of bail and its cancellation on the ground of violation of the conditions of bail order and the affording of protection to a witness under the Scheme.

38.

The Witness Protection Scheme is a remedial and curative measure, designed to neutralise the effects of threats once they have materialised. Bail cancellation, on the other hand, is a preventive and supervisory function of the criminal court, whose very duty it is to ensure that the trial proceeds unpolluted by intimidation. The former is a positive obligation of the State, whereas the latter is judicial in nature, flowing from the inherent power of the courts to ensure that justice is done under its watch.

39.

The existence of a Witness Protection Scheme can by no stretch be a consideration to decline to cancel the bail, even when there is prima-facie material indicating that the accused administered threats or caused intimidation to the witnesses. To substitute one for the other is to denude the court of its authority and render the provisions of bail cancellation otiose and thereby make a mockery of the conditions imposed while granting bail. As then there could be no meaningful or reason for imposition of conditions for grant of bail, if its violation, that has the potency to pollute the streams of justice is simpliciter brushed aside on the pretext of some form of alternative remedy.

40.

Bail is not to be understood merely as a mechanical order releasing a person from custody; it is, in substance, a judicial recognition that liberty is the norm and detention an exception, subject however to the overriding imperative that liberty should not be abused to thwart the course of justice. This Court in Gudikanti Narasimhulu v. Public Prosecutor, A.P., (1978) 1 SCC 240 and a catena of other decisions has emphasised that the discretion of granting bail is guided by considerations of likelihood of abscondence, tampering of evidence, and intimidation of witnesses.

“26.

A major challenge before this Court is to ensure a fair trial amidst the hostility of witnesses. Undoubtedly, witnesses play a very vital role in bringing justice home, especially in the adversarial system of court trials where the onus lies on the prosecution to prove the guilt of the accused by bringing persons acquainted with the facts before the courts of justice. Their testimony determines the fate of a trial before the court of law, without which the court would be like a sailor in an ocean sans the radar and the compass. [Mohd. Ashraf, ‘Peculiarities of Indian Criminal Justice System Towards Witnesses: An Analysis' (2018) 26 All LJ 64.] If a witness turns hostile for extenuating reasons and is reluctant to depose the unvarnished truth, it will cause irreversible damage to the administration of justice and the faith of the society at large in the efficacy and credibility of the criminal justice system will stand eroded and shattered.

27.

This Court in Ramesh v. State of Haryana [(2017) 1 SCC 529] has illustratively explained the reasons behind the witnesses retracting their statements before the Court and turning hostile. These include: (i) threat/intimidation; (ii) inducement by various means; (iii) use of muscle and money power by the accused; (iv) use of stock witnesses; (v) protracted trials; (vi) hassles faced by the witnesses during investigation and trial; and (vii) nonexistence of a robust legislative mechanism to check hostility of witnesses. Amongst these reasons, the ‘threat’ and ‘intimidation’ of the witnesses have always been a matter of serious concern amongst all the stakeholders.”

Principles governing Cancellation of Bail

“23.

In a recent decision of a three-Judge Bench of this Court in Imran v. Mohd. Bhava [Imran v. Mohd. Bhava, (2022) 13 SCC 70] it has been held as follows:

“20.

Indeed, it is a well-established principle that once bail has been granted it would require overwhelming circumstances for its cancellation. However, this Court in its judgment in Vipan Kumar Dhir v. State of Punjab [Vipan Kumar Dhir v. State of Punjab, (2021) 15 SCC 518] has also reiterated, that while conventionally, certain supervening circumstances impeding fair trial must develop after granting bail to an accused, for its cancellation by a superior court, bail, can also be revoked by a superior court, when the previous court granting bail has ignored relevant material available on record, gravity of the offence or its societal impact. It was thus observed:

‘9. … Conventionally, there can be supervening circumstances which may develop post the grant of bail and are non-conducive to fair trial, making it necessary to cancel the bail. This Court in Dolat Ram v. State of Haryana [Dolat Ram v. State of Haryana, (1995) 1 SCC 349 : 1995 SCC (Cri) 237] observed that:

“4.

Rejection of bail in a non-bailable case at the initial stage and the cancellation of bail so granted, have to be considered and dealt with on different basis. Very cogent and overwhelming circumstances are necessary for an order directing the cancellation of the bail, already granted. Generally speaking, the grounds for cancellation of bail, broadly (illustrative and not exhaustive) are: interference or attempt to interfere with the due course of administration of justice or evasion or attempt to evade the due course of justice or abuse of the concession granted to the accused in any manner. The satisfaction of the court, on the basis of material placed on the record of the possibility of the accused absconding is yet another reason justifying the cancellation of bail. However, bail once granted should not be cancelled in a mechanical manner without considering whether any supervening circumstances have rendered it no longer conducive to a fair trial to allow the accused to retain his freedom by enjoying the concession of bail during the trial.”

10.

These principles have been reiterated time and again, more recently by a three-Judge Bench of this Court in X v. State of Telangana [X v. State of Telangana, (2018) 16 SCC 511: (2020) 1 SCC (Cri) 902].

11.

In addition to the caveat illustrated in the cited decision(s), bail can also be revoked where the court has considered irrelevant factors or has ignored relevant material available on record which renders the order granting bail legally untenable. The gravity of the offence, conduct of the accused and societal impact of an undue indulgence by Court when the investigation is at the threshold, are also amongst a few situations, where a Superior Court can interfere in an order of bail to prevent the miscarriage of justice and to bolster the administration of criminal justice system…’

xxx xxx xxx

23.

Thus, while considering cancellation of bail already granted by a lower court, would indeed require significant scrutiny at the instance of superior court, however, bail when granted can always be revoked if the relevant material on record, gravity of the offence or its societal impact have not been considered by the lower court. In such instances, where bail is granted in a mechanical manner, the order granting bail is liable to be set aside. Moreover, the decisions cited hereinabove, enumerate certain basic principles which must be borne in mind when deciding upon an application for grant of bail. Thus, while each case has its own unique factual matrix, which assumes a significant role in determination of bail matters, grant of bail must also be exercised by having regard to the abovementioned well-settled principles.”

24.

As can be discerned from the above decisions, for cancelling bail once granted, the court must consider whether any supervening circumstances have arisen or the conduct of the accused post grant of bail demonstrates that it is no longer conducive to a fair trial to permit him to retain his freedom by enjoying the concession of bail during trial [Dolat Ram v. State of Haryana, (1995) 1 SCC 349 : 1995 SCC (Cri) 237]. To put it differently, in ordinary circumstances, this Court would be loathe to interfere with an order passed by the court below granting bail but if such an order is found to be illegal or perverse or premised on material that is irrelevant, then such an order is susceptible to scrutiny and interference by the appellate court.”

“25.

Some of the circumstances where bail granted to the accused under Section 439(1) CrPC can be cancelled are enumerated below:

(a)

If he misuses his liberty by indulging in similar/other criminal activity;

(b)

If he interferes with the course of investigation;

(c)

If he attempts to tamper with the evidence;

(d)

If he attempts to influence/threaten the witnesses;

(e)

If he evades or attempts to evade court proceedings;

(f)

If he indulges in activities which would hamper smooth investigation;

(g)

If he is likely to flee from the country;

(h)

If he attempts to make himself scarce by going underground and/or becoming unavailable to the investigating agency;

(i)

If he attempts to place himself beyond the reach of his surety.

(j)

If any facts may emerge after the grant of bail which are considered unconducive to a fair trial.

We may clarify that the aforesaid list is only illustrative in nature and not exhaustive.”

“…. …. ….

22.

Not only are the allegations attributed to respondent No. 2-accused are grave and reprehensible in nature, in addition thereto, the fact remains that releasing respondent No. 2 on bail is bound to have an adverse effect on trial because there would be an imminent possibility of the witnesses being threatened.

23.

Recently, this Court in the case of Shabeen Ahmad v. The State of Uttar Pradesh while placing reliance upon the case of Ajwar v. Waseem cancelled the bail granted to the accused in a dowry death case observing as follows:

“18…. A superficial application of bail parameters not only undermines the gravity of the offence itself but also risks weakening public faith in the judiciary's resolve to combat the menace of dowry deaths. It is this very perception of justice, both within and outside the courtroom, that courts must safeguard, lest we risk normalizing a crime that continues to claim numerous innocent lives. These observations regarding grant of bail in grievous crimes were thoroughly dealt with by this Court in Ajwar v. Waseem in the following paras:

“26.

While considering as to whether bail ought to be granted in a matter involving a serious criminal offence, the Court must consider relevant factors like the nature of the accusations made against the accused, the manner in which the crime is alleged to have been committed, the gravity of the offence, the role attributed to the accused, the criminal antecedents of the accused, the probability of tampering of the witnesses and repeating the offence, if the accused are released on bail, the likelihood of the accused being unavailable in the event bail is granted, the possibility of obstructing the proceedings and evading the courts of justice and the overall desirability of releasing the accused on bail. [Refer: Chaman Lal v. State of U.P. [Chaman Lal v. State of U.P., [(2004) 7 SCC 525]; Kalyan Chandra Sarkar v. Rajesh Ranjan, [(2004) 7 SCC 528]; Masroor v. State of U.P., [(2009) 14 SCC 286]; Prasanta Kumar Sarkar v. Ashis Chatterjee, [(2010) 14 SCC 496]; Neeru Yadav v. State of U.P., [(2014) 16 SCC 508]; Anil Kumar Yadav v. State (NCT of Delhi), [(2018) 12 SCC 129]; Mahipal v. Rajesh Kumar, [(2020) 2 SCC 118].

27.

It is equally well settled that bail once granted, ought not to be cancelled in a mechanical manner. However, an unreasoned or perverse order of bail is always open to interference by the superior court. If there are serious allegations against the accused, even if he has not misused the bail granted to him, such an order can be cancelled by the same Court that has granted the bail. Bail can also be revoked by a superior court if it transpires that the courts below have ignored the relevant material available on record or not looked into the gravity of the offence or the impact on the society resulting in such an order. In P v. State of M.P., [(2022) 15 SCC 211] decided by a three-Judge Bench of this Court [authored by one of us (Hima Kohli, J.)] has spelt out the considerations that must weigh with the Court for interfering in an order granting bail to an accused under Section 439(1) CrPC in the following words: (SCC p. 224, para 24)

“24.

As can be discerned from the above decisions, for cancelling bail once granted, the court must consider whether any supervening circumstances have arisen or the conduct of the accused post grant of bail demonstrates that it is no longer conducive to a fair trial to permit him to retain his freedom by enjoying the concession of bail during trial [Dolat Ram v. State of Haryana, (1995) 1 SCC 349]. To put it differently, in ordinary circumstances, this Court would be loathe to interfere with an order passed by the court below granting bail but if such an order is found to be illegal or perverse or premised on material that is irrelevant, then such an order is susceptible to scrutiny and interference by the appellate court.”

Considerations for setting aside bail orders

28.

The considerations that weigh with the appellate court for setting aside the bail order on an application being moved by the aggrieved party include any supervening circumstances that may have occurred after granting relief to the accused, the conduct of the accused while on bail, any attempt on the part of the accused to procrastinate, resulting in delaying the trial, any instance of threats being extended to the witnesses while on bail, any attempt on the part of the accused to tamper with the evidence in any manner. We may add that this list is only illustrative and not exhaustive. However, the court must be cautious that at the stage of granting bail, only a prima facie case needs to be examined and detailed reasons relating to the merits of the case that may cause prejudice to the accused, ought to be avoided. Suffice it is to state that the bail order should reveal the factors that have been considered by the Court for granting relief to the accused.”

(Emphasis Supplied)

24.

It is trite that bail once granted should not be cancelled ordinarily, but where the facts are so grave that they shake the conscience of the Court; and where the release of the accused on bail would have an adverse impact on the society, the Courts are not powerless and are expected to exercise jurisdiction conferred by law to cancel such bail orders so as to subserve the ends of justice. The present one is precisely a case of such nature.

25.

We may note that the impugned order could have been quashed on the solitary ground of non-compliance of Section 15A(3) of the SC/ST Act which mandates that notice to a victim is essential before a prayer for bail is being considered, in a case where the offence/s under the SC/ST Act have been applied.

26.

On going through the memo of appeal filed by the respondent-accused in the High Court, we find that the appellant-victim was not impleaded as a party respondent therein and hence, did not have the benefit of right of hearing as warranted by Section 15A(3) of the SC/ST Act.

27.

Furthermore, keeping in view the principles laid down by this Court in Shabeen Ahmad (supra), we are of the firm opinion that the present case is an exceptional one, wherein the grant of bail by the High Court to respondent No. 2-accused by a cryptic order dated 18^th January, 2024 has resulted into travesty of justice. Grant of bail to the person accused of such grave offences without assigning reasons shakes the conscience of the Court and would have an adverse impact on the society. Furthermore, the release of the accused on bail would adversely impact the trial as there would be high chances of the material witnesses being threatened and influenced. Our conclusions are fortified by the fact that respondent No. 2-accused has been reinstated to the position of Superintendent of another protection home which speaks volumes about her clout and influence with the administration.

28.

Consequently, it is a fit case, warranting exercise of this Court's extraordinary jurisdiction under Article 136 of the Constitution of India so as to interfere in the impugned order dated 18^th January, 2024 which is hereby quashed and set aside.

29.

The bail granted to respondent No. 2-accused is hereby cancelled. She shall surrender before the trial Court within a period of four weeks from today, failing which, the trial Court shall cancel her bail bonds and ensure that she is taken into custody for the remainder of trial. The trial Court and the District administration shall ensure that proper protection and support is provided to the victims of the case. In case there is any change of circumstances, respondent No. 2-accused shall be at liberty to renew her prayer of bail before the appropriate forum.”

“…. …. ….

15.

The statutory framework governing cancellation of bail is well-settled. Section 439(2) of the Criminal Procedure Code, 1973 empowers the High Court or the Court of Sessions to direct the re-arrest of an accused who has been released on bail, if such direction is deemed “necessary”. Similarly, Section 437 (5) enables a Magistrate to cancel bail granted under Section 437(1) or (2). These provisions underscore the legislative intent that the power to grant bail is not absolute but is always subject to judicial reconsideration in light of emerging facts or legal infirmities in the original order.

16.

It is equally well established that the considerations for grant of bail and for its cancellation are not identical. While the grant of bail involves a preventive evaluation of the likelihood of misuse of liberty, the cancellation of bail entails a review of the prior decision - either on account of supervening circumstances or because the original order was legally flawed. As laid down in State (Delhi Administration) v. Sanjay Gandhi, “Rejection of bail when bail is applied for, is one thing; cancellation of bail already granted is quite another”. This principle reflects a recognition of the sanctity of liberty once granted, and the requirement of compelling justification for its withdrawal.

17.

However, it is equally well recognized that bail granted without due application of mind to relevant factors -such as the gravity of the offence, the strength of the evidence, or the conduct and antecedents of the accused - may be cancelled. Even in the absence of subsequent misconduct, a bail order that is perverse, unjustified, or legally untenable is vulnerable to interference. In Dolat Ram v. State of Haryana (supra), this Court held that “where a bail order is passed in disregard of material facts or in an arbitrary manner, it can be set aside”.

18.

Let us now examine the jurisprudence on when bail may be annulled or cancelled. Two distinct categories have emerged in this regard:

(A)

Annulment of Bail due to legal infirmity in the order; and

(B)

Cancellation of Bail, i.e., revocation of bail due to post-grant misconduct or supervening circumstances.

…. …. ….

(B) Cancellation of bail

18.10.

As per Halsbury's Laws of England, the grant of bail does not set the accused at liberty in the absolute sense but merely shifts custody from the State to the sureties. Consequently, cancellation of bail entails an assessment of whether the accused has abused the liberty so conferred.

18.11.

In Dolat Ram v. State of Haryana (supra), this Court delineated broad, though not exhaustive, grounds justifying cancellation of bail, including:

•

Interference or attempt to interfere with the due course of justice;

•

Evasion of justice;

•

Abuse of the concession of bail;

•

Likelihood of the accused fleeing from justice.

18.12.

In Abdul Basit v. Abdul Kadir Choudhary¹⁹, this Court elaborated the circumstances in which bail granted under Section 439(2) Cr. P.C. may be cancelled, including where the accused:

•

engages in similar criminal activity post-bail;

•

interferes with or obstructs the investigation;

•

tampers with evidence or influences witnesses;

•

intimidates or threatens witnesses;

•

attempts to abscond or evade judicial process;

•

becomes unavailable or goes underground;

•

violates the conditions imposed or evades the control of sureties.

18.13.

In Mahipal v. Rajesh Kumar (supra), Justice D.Y. Chandrachud explained:

“An appellate court is empowered to set aside a bail order if it is found to be based on a misapplication of legal principles or where relevant considerations have been ignored. On the other hand, cancellation of bail typically arises from post-bail conduct or supervening circumstances.”

18.14.

Finally, in Deepak Yadav v. State of U.P.²⁰, this Court reaffirmed that bail already granted should not be cancelled in a routine or mechanical manner. Only cogent and overwhelming circumstances, which threaten the fairness of the trial or the interest of justice, would warrant such interference.

18.15.

Thus, it is clear that while cancellation of bail is a serious matter involving deprivation of personal liberty, the law does permit annulment of a bail order that is unjustified, legally untenable, or passed without due regard to material considerations. The distinction between annulment of bail orders due to perversity and cancellation for post-bail misconduct must be clearly understood and applied, ensuring a careful, calibrated, and constitutionally sound approach to the administration of criminal justice.” (Emphasis supplied at each instance)

“…. …. ….

5.

The following points arise for my consideration and determination :-

1.

Whether there are sufficient grounds to to cancel the bail granted to the accused No.1 in this case?

2.

What order?

6.

My answers to the above points are as under:-

Point No.1 - In the Affirmative.

Point No.2 - As per final order for the following

REASONS

7.

Point No.1: The learned SPP has submitted that the accused has flagrantly and willfully violated the bail condition No.(b) imposed by the Hon'ble Madras High Court. After being granted bail by the Madras High Court, three police notices were issued to the accused for appearance on 18.03.2026, 20.03.2026 and 21.03.2026, but the accused deliberately remained absent on all three occasions. Police officers visited the accused's last known address- Villa No.40, Sarjapura-Attibele road, near Infosys Head Office, Bengaluru on 19.03.2026, 20.03.2026 and 21.03.2026. The premises were found locked on all visits, with no trace of the accused or his family. A similar exercise was conducted at his registered address at No. 72, 2^nd Cross, Gowtham Nagar, Sulikunte colony, Bengaluru and the accused was not found there either. It is further claimed that the bail condition (c) mandated that the accused shall furnish his mobile number and shall not change it during trial. The accused, in the presence of the Investigating Officer, disclosed his mobile number as 7795697757 (or 7795697567 as recorded in statements). However, this number has been found switched off/ non functional, rendering the accused completely unreachable and effectively absconding. After grant of bail, a fresh FIR in Crime No. 92/2026 has been registered against the accused at Varthur police station. The accused was found with five illegal firearms on 09.01.2025. The present post bail conduct follows the same pattern, establishing that any liberty granted to the accused is invariably misused. It is further submitted that the accused No.7 is a direct/ eye witness to the murder. The wife of accused No.7 appeared before Varthur police station on 20.02.2026 and lodged complaint alleging that on 17.09.2024, the accused No.1 and his associates abducted her husband and murdered the deceased in her husband's presence. The accused No.1 and co-accused have been threatening the accused No.7 and intimidating him from deposing truthfully. On 16.02.2026, when the family was attending a temple ceremony at Anjaneya Swamy Devasthana, the accused No.1 and his associates followed them in a vehicle bearing No. KA-01-JX-9 and KA-01-AR-5210 to threaten the family. It is further submitted that the accused has political and social influence in the locality. Multiple cases are already pending against him. The offence involves a pre-planned, gruesome murder of a young man involving ten accused persons acting in concert with lethal weapons. The severity of the offence, the disproportionate number of accused involved and the pre-mediated nature of the crime make it imperative that the accused remains in custody to prevent recurrence and to ensure fair trial. In this regard, the prosecution has relied upon the decisions in (1995) 1 SCC 349, (2001) 4 SCC 280, (2005 (8) SCC 21, (2012) 9 SCC 446, (2022) 10 SCC 51, (2018) 3 SCC 22, (2014) (16) SCC 508, (2018) 12 SCC 129, (2002) 3 SCC 598, (2020) 2 SCC 118, (2005) 8 SCC 21, (2020) 4 SCC 727, (2021) 7 SCC 1, AIR 1997 SC 2447, (2012) 1 SCC 40, (1964) 6 SCR 623 and (1992) 3 SCC 141. On these ground, the learned SPP requested to cancel the bail of accused No.1

8.

On the other hand, the counsel for the accused No.1 contended that the present petition seeking cancellation of bail is wholly misconceived, devoid of bona fides and amounts to a clear abuse of process of law. The present petition is an impermissible attempt to re-agitate issues and allegations that have already been comprehensively adjudicated upon by a superior court. The jurisdiction to cancel the bail is extraordinary and can be exercised only upon proof of supervening circumstances demonstrating misuse of liberty. The allegation that the accused has violated the condition of appearing before the police is false, vague and unsupported by any contemporaneous record. No station house diary entries, attendance register or official acknowledgment has been produced. The assertion of the prosecution that the accused No.1 is absconding is wholly erroneous and unsupported by law or facts. The non-availability of the accused at either locating during isolated visits only indicates his absence at those specific points of time and does not establish deliberate evasion. There is no requirement, either under law or as a condition of bail, that the accused must remain confined to a single residence at all times. The allegation that the accused has switched off his mobile phone is factually incorrect and based on a fundamental error. The bail condition only mandates furnishing of a mobile number and not continuous accessibility and therefore, even otherwise, the allegation does not constitute a willful breach. Mere registration of subsequent FIR cannot, by itself, constitute a ground for cancellation of bail. The allegations in the said FIR are untested, unverified and remain unproven. It is further submitted that the prosecution's claim rests solely on the statement of a third party-the wife of co-accused No.7 rather than a direct complaint from any witness or accused No.7 himself. The absence of the accused from the alleged scene of occurrence completely demolishes the substratum of the accusations and exposes the subsequent FIR as a motivated attempt to falsely implicate the accused with sole intention of creating artificial grounds for cancellation of bail. The delay in lodging the complaint and the nature of the allegations clearly indicate that the FIR is an afterthought. The timing and circumstances of the registration of the subsequent FIR early indicate that it is an attempt to create artificial grounds for cancellation of bail. The prosecution is attempting to convert allegations into proof, which is impermissible in law. The accused has not evaded the process of law. On the contrary, he has responded through written communication seeking reasonable time and requesting that enquiry be conducted in a safe and neutral environment due to genuine apprehension of threat of life. It is further submitted that non-compliance with an impossible or baseless direction, which falls outside the scope of the accused knowledge, cannot be treated as a willful violation of bail. The proximity of the dates of police notices issued within short intervals demonstrates an unreasonable and impracticable approach that effectively deprives the accused of a fair opportunity to comply. The reliance placed on alleged antecedents and gravity of offence is misplaced. The prosecution has deliberately suppressed the material fact that the accused has already been acquitted in several prior criminal cases which are now being casually projected as "antecedents" only to prejudice this court. These aspects were already within the knowledge of the Hon'ble High Court at the time of granting bail. They cannot now be reintroduced as grounds for cancellation in the absence of any new material. It is further submitted that the records indicate a severe and multi-faceted threat to the life of the accused arising from both direct criminal intimidation and systemic risks. According to the FIR in Crime No. 531/2025 of Varthur police station, two known history sheeters, Srinivas @ Gubbacci Seena and Karthik allegedly issued a death threat against the accused from within the central prison. The accused reportedly used multiple mobile numbers to contact a local official, demanding Rs. 50,000/- and explicitly stating they would have their associate, accused murdered before they were even released from jail. These threats were allegedly linked to a land dispute involving Sy.No. 189 in Dommasandra village. It is further submitted that any attempt to revoke the liberty of the accused on the basis of manufactured and unproven allegations would constitute a grave violation of his fundamental rights guaranteed under Article 21 of the Constitution of India. In this regard the counsel for accused No.1 relied upon the decisions in (2023)1 SCC 510, (2018) 16 SCC 511, (2022) SCC Online SC 552, (2023) SCC Online SC 11, (2009) 10 SCC 652, (2020) SCC Online SC 1007, (1995) 1 SCC 349, (2020) 11 SCC 648 and (2005) 4 SCC 178). Hence the accused No.1 requested to reject the application.

9.

While granting bail to the accused No.1 in Crl. O.P. No. 11432/2025, the Hon'ble Madras High Court imposed certain conditions and observed in the said order that any deviation in complying with any of the conditions, bail granted to the accused No.1 shall stand canceled and the trial court is entitled to take appropriate action against the accused No.1 in accordance with law in case of breach of any of the conditions. Therefore, when Hon'ble Madras High Court itself empowered and authorized this court to consider cancellation of bail in case of breach of any condition, the present application seeking cancellation of bail is maintainable under law.

10.

While granting bail to the accused No.1 in Crl. O.P. No. 11432/2025, the Hon'ble Madras High Court imposed a condition that the accused No.1 shall appear before the Bengaluru police, daily until it is relaxed by jurisdictional court at Bengaluru. Now the prosecution claims that the accused No.1 willfully violated the said condition and deliberately remained absent on 18.03.2026, 20.03.2026 and 21.03.2026 though three police notices were issued to the accused. It is further claimed that though police officials visited the last known address of the accused i.e., Villa No.40, Sarjapura-Attibele road, near Infosys Head Office, Bengaluru on 19.03.2026, 20.03.2026 and 21.03.2026 and No. 72, 2nd Cross, Gowtham Nagar, Sulikunte colony, Bengaluru, the accused was not present in those addresses. Even mobile phone of the accused was switched off. This conduct violates the condition No.(c) as accused was unreachable and effectively absconding. On the other hand, the accused No.1 has denied the willful non appearance and contended that he has life threat by unknown persons and in fact he communicated to the police requesting to conduct enquiry in a safe and neutral environment due to genuine apprehension of threat of life.

16.

On careful perusal of the decisions in (2023)1 SCC 510, (2018) 16 SCC 511, (2022) SCC Online SC 552, (2023) SCC Online SC 11, (2009) 10 SCC 652, (2020) SCC Online SC 1007, (1995) 1 SCC 349, (2020) 11 SCC 648 and (2005) 4 SCC 178), relied upon by the counsel for accused No.1, it is clear that though there is no dispute regarding principles of law laid down in those decisions, they are not helpful to the accused No.1 as the prosecution has successfully proved that the present accused No.1 is intimidating and threatening eye witness i.e., accused NO.7 and his family members from deposing truthfully in this case, which is in violation of bail condition.

17.

In view of my above discussion, I am of the considered view that the prosecution has successfully proved that the accused No.1 has violated the condition NO. (g) of the bail order by intimidating and threatening the accused No.7 and his family members, though the prosecution has failed to prove other grounds contended in this application for cancellation of bail. Consequently, there are sufficient grounds for cancellation of bail of accused No.1, on the ground of threatening or intimidating the witness during investigation. Hence, I answer point No.1 in the Affirmative.

18. POINT No.2: In view of my finding on point No.1, I

proceed to pass the following order:

ORDER

The application filed by the prosecution under Section 483(3) of BNSS is hereby allowed.

Consequently, the bail granted to accused No.1 by the Hon'ble High Court of Judicature at Madras in Crl.O.P. No. 11432/2025 dated 30.04.2025 in this case is hereby cancelled.”

“ORDER

Challenging the order of the learned District Munsif Cum Judicial Magistrate No.1, Hosur, dated 01.04.2025 made in Crl.MP.No.224 of 2025, cancelling the bail granted to the petitioner on 07.01.2025 in Crl.MP.No.7 of 2025 and seeking bail, the instant Criminal Original Petition has been filed.

2.

(i) The case of the prosecution is that initially an FIR was lodged in Cr.No.278 of 2024 on the complaint given by the Village Administrative Officer, who had found the body of the deceased in a public road; that investigation revealed that the petitioner on account of previous enmity with the deceased attacked him with lethal weapons and caused his death; that the investigation further revealed that two other accused were also involved in the alleged occurrence; and that the petitioner was arrested and released on bail under Section 167(2) of Cr.P.C., on 07.01.2025 in Crl.MP.No.7 of 2025.

(ii)

It is the further case of the prosecution that thereafter another case was registered on 09.01.2025 in Cr.No.12 of 2025 stating that the petitioner along with another accused were travelling in two cars in a rash and negligent manner; that when the cars were intercepted, they were found in possession of five pistols; that they were arrested and sent to judicial custody; that the petitioner was subsequently, detained under Tamil Nadu Act 14 of 1982, which was not approved by the Government; and that the petitioner was also granted bail in the said Cr.No.12 of 2025 on 12.03.2025 in Crl.MP.No.675 of 2025 by the District and Sessions Court, Krishnagiri.

(iii)

During the course of the investigation, it was revealed that the petitioner had threatened to kill a person, who had come to collect the vehicle involved in Cr.No.278 of 2024. The prosecution therefore filed a petition in Crl.MP.No.224 of 2025 for cancellation of bail before the learned District Munsif cum Judicial Magistrate. The learned District cum Judicial Magistrate by the impugned order dated 01.04.2025, cancelled the bail granted to the petitioner.

(iv)

From the impugned order, it is seen that the prosecution had raised two grounds. The first ground is that the petitioner had threatened the second accused since he had falsely implicated the petitioner in the instant case in his confession. The second ground raised by the respondent is that the petitioner was found travelling with arms.

(v)

The learned Magistrate had rejected the first ground stating that the allegations of threat made to the second accused by the petitioner has not been established and as regards the second ground found that since a case in Cr.No.12 of 2025 for possession of arms has been registered, the petitioner had misused his liberty and therefore, bail ought to be cancelled.

3.

The learned counsel for the petitioner submitted that the impugned order is liable to be set aside and the petitioner may be released on bail, since even according to the learned Magistrate, the allegation of threat has not been established and the petitioner was granted bail for alleged possession of arms and therefore, further custody of this petitioner in this case may not be warranted. He also submitted that in the meanwhile, the respondent have transferred the case to the Bangalore City Marathalli Sub Division, Varathur Police Station, which was registered in Cr.No.142 of 2025; that the police had sought for police custody before II Additional Chief Judicial Magistrate, Bangalore Rural District and that the same was rejected since the police custody cannot be granted at this stage.

4.

(i) The learned Government Advocate (Crl.Side) per contra submitted that the accused was involved in the murder of the deceased; that the accused was released on bail as stated earlier under Section 167(2) of the Cr.P.C.; that thereafter, since he has misused the liberty granted to him and he was found in possession of arms, along with the other accused, his bail was cancelled; that in the meanwhile, this case was transferred from the Tamil Nadu DGP Office on 07.02.2025 to the Karnataka State, Bangalore City Marathalli Police station in Cr.No.142 of 2025; and that though on 12.03.2025, the petitioner was granted bail in Cr.No.12 of 2025, the impugned order does not call for any interference.

(ii)

The learned Government Advocate further submitted that the petitioner has three other cases, which have been registered in the years 2009, 2010 and 2011 in Bangalore, details of which is tabulated below and has filed a counter affidavit to that effect

Sl.No.	Police Station, Crime No., offence under Section	Stage of the case
1	HSR Layout Bangalore, Cr.No.124 of 2009, u/s.302 IPC	Pending trial
2	Sarjapuram P.S., Bangalore Cr.No.26 of 2010, u/s.302, 149 r/w 149 IPC	Pending trial
3	Sarjapuram P.S., Bangalore Cr.No.16 of 2010 u/s.143, 147, 302, 148 IPC	Pending trial

5.

This Court considered the rival submissions and perused the materials available on record.

6.

It is not in dispute that the petitioner who was originally arrested in this case was released on bail under Section 167 (2) of the Cr.P.C on 07.01.2025. A case was registered on 09.01.2025 for possession of arms illegally and the petitioner was arrested in the said case in Cr.No.12 of 2025 on the file of Hosur Police Station. In the said case, he was released on bail on 12.03.2025 in Crl.MP.No.675 of 2025. Thereafter, the prosecution / respondent had filed a petition for cancellation of bail stating that he had threatened a co-accused for falsely implicated him and also for misusing his liberty by committing another offence by possessing arms illegally.

7.

As stated earlier, the learned Magistrate has disbelieved the version of the prosecution that the co-accused was threatened. However, the learned Magistrate cancelled the bail stating that the petitioner was involved in Cr.No.12 of 2025 for possession of arms. It is also seen that in the meanwhile, the case was transferred by the DGP, Tamil Nadu, to the Karnataka State, as the alleged occurrence is said to have taken place within their jurisdiction. The Bangalore City Marathalli Sub-Division, Varathur Police Station has re-registered the FIR as Cr.No.142 of 2025. They had sought for police custody before the learned Chief Judicial Magistrate, Bangalore. The prayer in the said petition was declined stating that the petitioner was already in custody for more than 90 days and hence, the request for police custody cannot be entertained. The learned Magistrate had also noted that the case papers were not transferred to the Court yet.

8.

After the cancellation of bail, the petitioner is in custody from 01.04.2025. In respect of Cr.No.12 of 2025 for possession of weapons, he was in custody from 09.01.2025 to 12.03.2025. It is also seen that the petitioner was arrested two days after the earlier bail order.

9.

The main ground on which the cancellation of bail was sought for viz., the alleged threat to the co-accused, was rejected by the Magistrate. The petitioner has now been granted bail in Cr.No.12 of 2025. The detention order has also not been approved by the State Government.

10.

Therefore, considering all the aforesaid facts, this Court is of the view that the impugned order is liable to be set aside and the petitioner can be released on bail. However, the petitioner's presence has to be ensured for the investigation by the Bangalore police and before the trial Court at Bangalore. Hence, this Court is inclined to release the petitioner on bail with certain conditions.

11.

Accordingly, the impugned order dated 01.04.2025 made in Crl.M.P.No.224 of 2025 on the file of the District Munsif cum Judicial magistrate No.1, Hosur, is set aside and the petitioner is ordered to be released on bail on condition to execute a bond for a sum of Rs.50,000/- (Rupees Fifty Thousand only) with two sureties each for a like sum, out of which, one surety should be a blood relative and the other one should be a local surety, to the satisfaction of the learned District Munsif cum Judicial Magistrate No.1, Hosur and on further conditions that:-

(a)

the sureties shall affix their photographs and Left Thumb Impression in the surety bond and the learned Magistrate may obtain a copy of their Aadhar Card or Bank Pass Book to ensure their identity;

(b)

the petitioner shall report before the respondent police daily at 10.30 a.m. and as and when the case papers are transferred, and on summons he shall appear before the Bangalore Police, daily until it is relaxed by the jurisdictional Court at Bangalore. If any deviation in complying with any of the conditions, bail granted to the petitioner shall stand cancelled;

(c)

The petitioner shall furnish his mobile number to the respondent and the Bangalore police and shall not change it during trial.

(d)

The petitioner shall surrender his passport to the jurisdictional Magistrate, which can be later transferred to the jurisdictional Magistrate at Bangalore, after the case is transferred.

(e)

the petitioner shall not commit any offencces of similar nature;

(f)

the petitioner shall not abscond either during investigation or trial;

(g)

the petitioner shall not tamper with evidence or witness either during investigation or trial;

(h)

on breach of any of the aforesaid conditions, the learned Judicial Magistrate/Trial Court is entitled to take appropriate action against the petitioner in accordance with law as if the conditions have been imposed and the petitioner released on bail by the learned Magistrate/Trial Court himself as laid down by the Hon'ble Supreme Court in P.K.Shaji vs. State of Kerala [(2005)AIR SCW 5560];

(i)

if the accused thereafter absconds, a fresh FIR can be registered under Section 229A IPC; and”

“POLICE DEPARTMENT From: To Shankar Jiwal, IPS, The Director General of Police Director General of Police/ Karnataka, No.2, Head of Police Force Police Headquarters, Tamil Nadu Nrupathunga Road, Chennai-600 004 Bangalore-1, Karnataka.

RcNo.9398558/Crime2(2)/2025, dated:07-02-2025 Sir, Sub: Tamil Nadu Police – Transfer of case registered in Krishnagiri District, Bagalur PS Cr.No.278/2024 u/s 103 BNS @ 191(2), 191(3), 127, 103(2), 61(2) BNS, Krishnagiri District to Karnataka State on point of jurisdiction for further investigation – Regarding.

Ref:1. Letter in Rc.No.C1/21/3696/2024 dated: 31.12.2024 of the Superintendent of Police, Krishnagiri District.

2.

Letter in Rc.No.C3/0011/2025, dated: 06.01.2025 of the Deputy Inspector General of Police, Salem Range.

3.

Letter in Rc.No.A2/0053/2025, dated 08.01.2025 of the Inspector General of Police, West Zone, Coimbatore.

***** The Superintendent of Police, Krishnagiri District has reported that on 18-09-2024 a case was registered in Bagalur PS Cr.No.278/2024 u/s 103 BNS @ 191(2), 191(3), 127, 103(2), 61(2) BNS.

2)

Since, the place of occurrence is within the limits of Bengaluru District, Karnataka State, the Superintendent of Police, Krishnagiri District has requested to transfer the above case to Karnataka State on point of jurisdiction for further investigation.

3)

The CD file in original containing (pages 01 to 432 – Tamil) (pages 01 to 453 – English) along with copy of letter in the references cited are sent herewith.

4)

It is requested to take necessary action in this regard at your end.

5)

The receipt of this letter along with its enclosures (i.e., original Krishnagiri District file) may be acknowledged at once.

Encl: As stated above. Yours faithfully, Sd/- for Director General of Police.”

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ಎ1 ಆ ೆ ೂೕ�ಯು ವತೂ.ರು /�ೕ0 1ಾ2ೆಯ Yೌ ಆ ಾQ@ಾ<ದುC ತನ\ ಊ ಾದ ಸೂ�ಕುಂ6ೆ 7ಾ8ಮದ�� ಾಜ`ೕಯ3ಾ< ಮತು ಆq.ಕ3ಾ< ಪ8ಬಲFಾ<ರು=ಾFೆ . ತನ\ ಊ>ನ�� ಪ8Bೕ ವಷ.ವr ಗ2ೇಶ ಹಬsದಂದು ಗ2ೇಶ ಮೂB.ಯನು\ ಪ8B�ಾt�� ಉತvವವನು\ ಆಚ>ಸುBದCನು. 2023 Fೇ ಾ�ನ�� ಮೃತ ೕವಂತೆ ಎ+ ಈತನು ತನ\ \ೕ�ತ ೆ ೂಂb7ೆೆ ೇ> ಎ1 ಆ ೆ ೂೕ�ಯ #ರುದf3ಾ< ಸೂ�ಕುಂ6ೆ 7ಾ8ಮದ�� ಪ8ಥಮ xಾ>7ೆ ಗ2ೇಶ ಮೂB.ಯನು\ ಪ8B�ಾt�� ಉತvವ ಆಚ>�ದCನು. ಮೃತ ೕವಂತನುೆ ಗ2ೇಶ ಮೂB.ಯನು\ ಪ8B�ಾ���ದC>ಂದ ಎ1, ಎ3, ಎ4, ಎ5, ಎ6 ಆ ೆ ೂೕ�ಗಳl ಮತು ೕವಂತನೆ ನಡು3ೆ ಮನ ಾyಪಗಳl ಉಂ6ಾ<ದCವ'. ಮನ ಾyಪಗಳ OೆiಾzದC>ಂದ ೕವಂತನುೆ ಎ1, ಎ3, ಎ4, ಎ5, ಎ6 ಆ ೆ ೂೕ�ಗX7ೆ �ೊ?ೆ �ಾಡುವ'�ಾ< Sೆದ>�ೆ Oಾ`ದCನು.

ೕವಂತನ ೇವಂತನೇವಂತನ ೇವಂತನ ೆ ವತ.FೆVಂದವತ.FೆVಂದವತ.FೆVಂದವತ.FೆVಂದ #ಚ�ತFಾದ#ಚ�ತFಾದ#ಚ�ತFಾದ#ಚ�ತFಾದ ಎಎಎಎ1 ಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯು ೇವಂತ ೇವಂತೕವಂತ ೇವಂತ ೆ ತನ\ನು\ತನ\ನು\ತನ\ನು\ತನ\ನು\ �ೊ?ೆ�ೊ?ೆ�ೊ?ೆ�ೊ?ೆ �ಾಡಲು�ಾಡಲು�ಾಡಲು�ಾಡಲು ಪ8ಯB\ಸುBರುವ'�ಾ<ಪ8ಯB\ಸುBರುವ'�ಾ<ಪ8ಯB\ಸುBರುವ'�ಾ<ಪ8ಯB\ಸುBರುವ'�ಾ< ಮತುಮತುಮತುಮತು ಇದ�ೆL?ಾ�ಇದ�ೆL?ಾ�ಇದ�ೆL?ಾ�ಇದ�ೆL?ಾ� @ಾ ೆ ೂೕ@ಾ ೆ ೂೕ@ಾ ೆ ೂೕ@ಾ ೆ ೂೕ ಹಣ�ಾ�ನಹಣ�ಾ�ನಹಣ�ಾ�ನಹಣ�ಾ�ನ ಸOಾಯಸOಾಯಸOಾಯಸOಾಯ �ಾY�ಾY�ಾY�ಾY ಕುಮUಕುLಕುಮUಕುLಕುಮUಕುLಕುಮUಕುL &ೕಡುBರುವ'�ಾ<&ೕಡುBರುವ'�ಾ<&ೕಡುBರುವ'�ಾ<&ೕಡುBರುವ'�ಾ< ಅನು�ಾನಅನು�ಾನಅನು�ಾನಅನು�ಾನ 7ೊಂಡು7ೊಂಡು7ೊಂಡು7ೊಂಡು ೕವಂತನ ೇವಂತನೇವಂತನ ೇವಂತನ ೆ ಬ7ೆ_ಬ7ೆ_ಬ7ೆ_ಬ7ೆ_ BXದು�ೊಳl|ವBXದು�ೊಳl|ವBXದು�ೊಳl|ವBXದು�ೊಳl|ವ ಸಲುಸಲು3ಾ<ಸಲುಸಲು3ಾ<3ಾ<3ಾ< ಎಎಎಎ1 ಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯು ೕವಂತನ ೇವಂತನೇವಂತನ ೇವಂತನ ೆ \ೕ�ತ ೆ\ೕ�ತೆ\ೕ�ತ ೆ\ೕ�ತ ೆ ಾ��+ಾ��+ಾ��+ಾ��+ ಎಂSಾತನನು\ಎಂSಾತನನು\ಎಂSಾತನನು\ಎಂSಾತನನು\ 2024 ರ��ರ��ರ��ರ�� `eಾ\}`eಾ\}`eಾ\}`eಾ\} �ಾY��ಾY��ಾY��ಾY� ಆತನನು\ಆತನನು\ಆತನನು\ಆತನನು\ OೊeೆದುOೊeೆದುOೊeೆದುOೊeೆದು ೕವಂತ ೇವಂತೇವಂತ ೇವಂತ ೆ ತನ\ನು\ತನ\ನು\ತನ\ನು\ತನ\ನು\ OೊeೆಯಲುOೊeೆಯಲುOೊeೆಯಲುOೊeೆಯಲು ಹುಡುಗರನು\ಹುಡುಗರನು\ಹುಡುಗರನು\ಹುಡುಗರನು\ ಕ���ೊಂಡುಕ���ೊಂಡುಕ���ೊಂಡುಕ���ೊಂಡು ಓeಾಡುBರುವಓeಾಡುBರುವಓeಾಡುBರುವಓeಾಡುBರುವ ಬ7ೆ_ಬ7ೆ_ಬ7ೆ_ಬ7ೆ_ ಾ��+ಾ��+ಾ��+ಾ��+ &ಂದ&ಂದ&ಂದ&ಂದ BXದು�ೊಂYರು=ಾFೆBXದು�ೊಂYರು=ಾFೆBXದು�ೊಂYರು=ಾFೆBXದು�ೊಂYರು=ಾFೆ . ನಂತರನಂತರನಂತರನಂತರ ಎಎಎಎ1 ಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯು ಾ�ಾ�ಾ�ಾ�-2, ಾ�ಾ�ಾ�ಾ�-03, ಾ�ಾ�ಾ�ಾ�-13 ಮತುಮತುಮತುಮತು ೕವಂತ ೇವಂತೇವಂತ ೇವಂತ ೆ ರವರನು\ರವರನು\ರವರನು\ರವರನು\ ತನ\ತನ\ತನ\ತನ\ ಮFೆ7ೆಮFೆ7ೆಮFೆ7ೆಮFೆ7ೆ ಕ ೆ ��ೊಂಡುಕ ೆ ��ೊಂಡುಕ ೆ ��ೊಂಡುಕ ೆ ��ೊಂಡು ಾMಾMಾMಾM ಪಂiಾVಪಂiಾVಪಂiಾVಪಂiಾV �ಾYರು=ಾFೆ�ಾYರು=ಾFೆ�ಾYರು=ಾFೆ�ಾYರು=ಾFೆ . ನಂತರನಂತರನಂತರನಂತರ ಾ��+ಾ��+ಾ��+ಾ��+ ನನು\ನನು\ನನು\ನನು\ �ಟು��ಟು��ಟು��ಟು� ಕಳl��ರು=ಾFೆಕಳl��ರು=ಾFೆಕಳl��ರು=ಾFೆಕಳl��ರು=ಾFೆ . ನಂತರನಂತರನಂತರನಂತರ ೕವಂತ ೇವಂತೇವಂತ ೇವಂತ ೆ ನುನುನುನು ತನ\ತನ\ತನ\ತನ\ \ೕ�ತFಾದ ೆ\ೕ�ತFಾದೆ\ೕ�ತFಾದ ೆ\ೕ�ತFಾದ ೆ ಾ��+ಾ��+ಾ��+ಾ��+ ನನು\ನನು\ನನು\ನನು\ ಆಸ�=ೆ87ೆಆಸ�=ೆ87ೆಆಸ�=ೆ87ೆಆಸ�=ೆ87ೆ ೕ>� ೇ>�ೇ>� ೇ>� ೆ �`=ೆv�`=ೆv�`=ೆv�`=ೆv �ೊY��ೊY��ೊY��ೊY� ಆತ&7ೆಆತ&7ೆಆತ&7ೆಆತ&7ೆ kೈಯ.kೈಯ.kೈಯ.kೈಯ. OೇXOೇXOೇXOೇX ಆತಆತಆತಆತ SೇಡSೇಡSೇಡSೇಡ ಎಂದರೂಎಂದರೂಎಂದರೂಎಂದರೂ �ೇಳ�ೆ�ೇಳ�ೆ�ೇಳ�ೆ�ೇಳ�ೆ ಾ��+ಾ��+ಾ��+ಾ��+ ಮೂಲಕಮೂಲಕಮೂಲಕಮೂಲಕ ಎಎಎಎ1, ಎಎಎಎ3, ಎಎಎಎ4, ಎಎಎಎ5, ಎಎಎಎ6, ಎಎಎಎ12 ಮತುಮತುಮತುಮತು ಇತರರಇತರರಇತರರಇತರರ #ರುದC#ರುದC#ರುದC#ರುದC ವತೂ.ರುವತೂ.ರುವತೂ.ರುವತೂ.ರು /�ೕ0/�ೕ0/�ೕ0/�ೕ0 1ಾ2ೆಯ��1ಾ2ೆಯ��1ಾ2ೆಯ��1ಾ2ೆಯ�� ದೂರನು\ದೂರನು\ದೂರನು\ದೂರನು\ �ೊY�ರು=ಾFೆ�ೊY�ರು=ಾFೆ�ೊY�ರು=ಾFೆ�ೊY�ರು=ಾFೆ . ಈಈಈಈ ಸಂಬಂಧಸಂಬಂಧಸಂಬಂಧಸಂಬಂಧ ವತೂ.ರುವತೂ.ರುವತೂ.ರುವತೂ.ರು /�ೕ0/�ೕ0/�ೕ0/�ೕ0 1ಾ2ೆಯ��1ಾ2ೆಯ��1ಾ2ೆಯ��1ಾ2ೆಯ�� ����.ಸಂಸಂಸಂಸಂ 151/2024 ರಂ=ೆರಂ=ೆರಂ=ೆರಂ=ೆ ಪ8ಕರಣಪ8ಕರಣಪ8ಕರಣಪ8ಕರಣ �ಾಖ?ಾ<ರುತ�ೆ�ಾಖ?ಾ<ರುತ�ೆ�ಾಖ?ಾ<ರುತ�ೆ�ಾಖ?ಾ<ರುತ�ೆ . ಆಗಆಗಆಗಆಗ ಆ ೆ ೂೕ�ತರುಆ ೆ ೂೕ�ತರುಆ ೆ ೂೕ�ತರುಆ ೆ ೂೕ�ತರು ತ?ೆಮ ೆ ��ೊಂಡುತ?ೆಮ ೆ ��ೊಂಡುತ?ೆಮ ೆ ��ೊಂಡುತ?ೆಮ ೆ ��ೊಂಡು ^ೖಸೂರು^ೖಸೂರು^ೖಸೂರು^ೖಸೂರು-ನಂಜನಗೂಡುನಂಜನಗೂಡುನಂಜನಗೂಡುನಂಜನಗೂಡು ರ ೆ ಯ��ರ ೆ ಯ��ರ ೆ ಯ��ರ ೆ ಯ�� ಮFೆaಂದನು\ಮFೆaಂದನು\ಮFೆaಂದನು\ಮFೆaಂದನು\ SಾY7ೆ7ೆSಾY7ೆ7ೆSಾY7ೆ7ೆSಾY7ೆ7ೆ ಪeೆದುಪeೆದುಪeೆದುಪeೆದು 3ಾಸ#ದCರು3ಾಸ#ದCರು3ಾಸ#ದCರು3ಾಸ#ದCರು. ಆಆಆಆ ಸಮಯದ��ಸಮಯದ��ಸಮಯದ��ಸಮಯದ�� ಎಎಎಎ1 ಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯು ಎಎಎಎ2 ಆ ೆ ೂೕ�ಯನು\ಆ ೆ ೂೕ�ಯನು\ಆ ೆ ೂೕ�ಯನು\ಆ ೆ ೂೕ�ಯನು\ ಸಂಪ`.�ಸಂಪ`.�ಸಂಪ`.�ಸಂಪ`.� =ಾ#ದC=ಾ#ದC=ಾ#ದC=ಾ#ದC ಮFೆ7ೆಮFೆ7ೆಮFೆ7ೆಮFೆ7ೆ ಕ ೆ ದು�ೊಂಡುಕ ೆ ದು�ೊಂಡುಕ ೆ ದು�ೊಂಡುಕ ೆ ದು�ೊಂಡು Oೋ<Oೋ<Oೋ<Oೋ< "ಸೂ�ಕುಂ6ೆಸೂ�ಕುಂ6ೆಸೂ�ಕುಂ6ೆಸೂ�ಕುಂ6ೆ 7ಾ8ಮದ7ಾ8ಮದ7ಾ8ಮದ7ಾ8ಮದ ೕವಂತ ೇವಂತೇವಂತ ೇವಂತ ೆ ಎಂxಾತನುಎಂxಾತನುಎಂxಾತನುಎಂxಾತನು ತನ\ನು\ತನ\ನು\ತನ\ನು\ತನ\ನು\ �ೊ?ೆ�ೊ?ೆ�ೊ?ೆ�ೊ?ೆ �ಾಡಲು�ಾಡಲು�ಾಡಲು�ಾಡಲು ಓeಾಡುB�ಾCFೆಓeಾಡುB�ಾCFೆಓeಾಡುB�ಾCFೆಓeಾಡುB�ಾCFೆ , ಆತನನು\ಆತನನು\ಆತನನು\ಆತನನು\ Fಾ3ೇFಾ3ೇFಾ3ೇFಾ3ೇ �ೊ?ೆ�ೊ?ೆ�ೊ?ೆ�ೊ?ೆ �ಾಡು=ೇ3ೆ�ಾಡು=ೇ3ೆ�ಾಡು=ೇ3ೆ�ಾಡು=ೇ3ೆ , ಸOಾಯಸOಾಯಸOಾಯಸOಾಯ �ಾಡು�ಾಡು�ಾಡು�ಾಡು" ಎಂದುಎಂದುಎಂದುಎಂದು �ೇX�ೊಂYರು=ಾFೆ�ೇX�ೊಂYರು=ಾFೆ�ೇX�ೊಂYರು=ಾFೆ�ೇX�ೊಂYರು=ಾFೆ . ಎಎಎಎ2 ಆ ೆ ೂೕ�ಆ ೆ ೂೕ�ಆ ೆ ೂೕ�ಆ ೆ ೂೕ� ಒ��ದಒ��ದಒ��ದಒ��ದ ನಂತರನಂತರನಂತರನಂತರ 'ಎಲ�ವನು\ಎಲ�ವನು\ಎಲ�ವನು\ಎಲ�ವನು\ ಟ} ೆಟ} ೆಟ}ಟ} ೆೆ �ಾY�ಾY�ಾY�ಾY ಕ ೆ ��ೊಳl|ವ'�ಾ<ಕ ೆ ��ೊಳl|ವ'�ಾ<ಕ ೆ ��ೊಳl|ವ'�ಾ<ಕ ೆ ��ೊಳl|ವ'�ಾ< OೇXOೇXOೇXOೇX ಎಎಎಎ2 ಆಆ ೆ ೂೕ�ಯನು\ ೆಆಆೂೕ�ಯನು\ ೋ�ಯನು\ೂೕ�ಯನು\ ೆ ಆತನಆತನಆತನಆತನ ಮFೆ7ೆಮFೆ7ೆಮFೆ7ೆಮFೆ7ೆ ಕಳl��ರು=ಾFೆಕಳl��ರು=ಾFೆಕಳl��ರು=ಾFೆಕಳl��ರು=ಾFೆ . =ಾನೂ=ಾನೂ=ಾನೂ=ಾನೂ ಸಹಸಹಸಹಸಹ ತನ\ತನ\ತನ\ತನ\ ಸಹಚರ ೆ ೂಂb7ೆಸಹಚರ ೆ ೂಂb7ೆಸಹಚರ ೆ ೂಂb7ೆಸಹಚರ ೆ ೂಂb7ೆ Sೆಂಗಳ�>7ೆSೆಂಗಳ�>7ೆSೆಂಗಳ�>7ೆSೆಂಗಳ�>7ೆ ಬಂbರು=ಾFೆಬಂbರು=ಾFೆಬಂbರು=ಾFೆಬಂbರು=ಾFೆ .

ಇ�ಾದಇ�ಾದಇ�ಾದಇ�ಾದ ನಂತರನಂತರನಂತರನಂತರ ಎಎಎಎ1 ಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯು ೕವಂತನನು\ ೇವಂತನನು\ೇವಂತನನು\ ೇವಂತನನು\ ೆ �ೊ?ೆ�ೊ?ೆ�ೊ?ೆ�ೊ?ೆ �ಾಡಲು�ಾಡಲು�ಾಡಲು�ಾಡಲು aೕಜFೆಯನು\aೕಜFೆಯನು\aೕಜFೆಯನು\aೕಜFೆಯನು\ ರೂ��ರೂ��ರೂ��ರೂ�� ಆ ೆ ೂೕ�ಗX7ೆಆ ೆ ೂೕ�ಗX7ೆಆ ೆ ೂೕ�ಗX7ೆಆ ೆ ೂೕ�ಗX7ೆ ತಂಗಲುತಂಗಲುತಂಗಲುತಂಗಲು ಪ8=ೆ4ೕಕಪ8=ೆ4ೕಕಪ8=ೆ4ೕಕಪ8=ೆ4ೕಕ ಮFೆaಂದನು\ಮFೆaಂದನು\ಮFೆaಂದನು\ಮFೆaಂದನು\ �ಾಡಲು�ಾಡಲು�ಾಡಲು�ಾಡಲು Bೕ�ಾ.&ಸು=ಾFೆBೕ�ಾ.&ಸು=ಾFೆBೕ�ಾ.&ಸು=ಾFೆBೕ�ಾ.&ಸು=ಾFೆ . ಅದರಂ=ೆಅದರಂ=ೆಅದರಂ=ೆಅದರಂ=ೆ �ಕLBರುಪB�ಕLBರುಪB�ಕLBರುಪB�ಕLBರುಪB ರ ೆರ ೆರ ೆರ ೆ , �ೊಡ[BಮU�ೊಡ[BಮUಸಂದ8�ೊಡ[BಮU�ೊಡ[BಮUಸಂದ8ಸಂದ8ಸಂದ8 7ಾ87ಾ8ಮದ��ರುವ7ಾ87ಾ8ಮದ��ರುವಮದ��ರುವಮದ��ರುವ MS Peninsula park elite #?ಾ�#?ಾ�#?ಾ�#?ಾ� ?ೇಔ�?ೇಔ�?ೇಔ�?ೇಔ� ನ��ನ��ನ��ನ�� ಾ�ಾ�ಾ�ಾ�-20 ರವರರವರರವರರವರ �ಾ�ೕಕತPದ�ಾ�ೕಕತPದ�ಾ�ೕಕತPದ�ಾ�ೕಕತPದ ನಂನಂನಂನಂ.50(ಎಎಎಎ) #?ಾ�ವನು\#?ಾ�ವನು\#?ಾ�ವನು\#?ಾ�ವನು\ bFಾಂಕbFಾಂಕbFಾಂಕbFಾಂಕ 15.07.2024 ರಂದುರಂದುರಂದುರಂದು ತನ\ತನ\ತನ\ತನ\ OೆಂಡBOೆಂಡBOೆಂಡBOೆಂಡB ಾ�ಾ�ಾ�ಾ�-17 ರವರರವರರವರರವರ Oೆಸ>ನ��Oೆಸ>ನ��Oೆಸ>ನ��Oೆಸ>ನ�� SಾY7ೆ7ೆSಾY7ೆ7ೆSಾY7ೆ7ೆSಾY7ೆ7ೆ ಪeೆದುಪeೆದುಪeೆದುಪeೆದು SಾY7ೆSಾY7ೆSಾY7ೆSಾY7ೆ ಕ ಾರುಕ ಾರುಕ ಾರುಕ ಾರು ಪತ8ಪತ8ಪತ8ಪತ8 �ಾY��ೊಂಡು�ಾY��ೊಂಡು�ಾY��ೊಂಡು�ಾY��ೊಂಡು 3ಾಸ#ದCನು3ಾಸ#ದCನು3ಾಸ#ದCನು3ಾಸ#ದCನು.

ಎಎಎಎ1 ಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯು ೕವಂತನನು\ ೇವಂತನನು\ೇವಂತನನು\ ೇವಂತನನು\ ೆ ತQಳlFಾYನ��ತQಳlFಾYನ��ತQಳlFಾYನ��ತQಳlFಾYನ�� �ೊ�ೊ�ೊ?ೆ�ೊ?ೆ?ೆ?ೆ �ಾಡಲು�ಾಡಲು�ಾಡಲು�ಾಡಲು &ದ.>�&ದ.>�&ದ.>�&ದ.>� ತQಳlFಾಡುತQಳlFಾಡುತQಳlFಾಡುತQಳlFಾಡು ಾಜ4ಾಜ4ಾಜ4ಾಜ4 SಾಗಲೂರುSಾಗಲೂರುSಾಗಲೂರುSಾಗಲೂರು Sಾಗದ��Sಾಗದ��Sಾಗದ��Sಾಗದ�� ಪ8xಾ#ಗಳಪ8xಾ#ಗಳಪ8xಾ#ಗಳಪ8xಾ#ಗಳ ಮತುಮತುಮತುಮತು ಅE�ಾ>ಗಳಅE�ಾ>ಗಳಅE�ಾ>ಗಳಅE�ಾ>ಗಳ ಸಂಪಕ.ದ��ದCಸಂಪಕ.ದ��ದCಸಂಪಕ.ದ��ದCಸಂಪಕ.ದ��ದC ತನ\ತನ\ತನ\ತನ\ \ೕ�ತ ೆ\ೕ�ತೆ\ೕ�ತ ೆ\ೕ�ತ ೆ ಎಎಎಎ13 )8ೕ&3ಾಸ)8ೕ&3ಾಸ)8ೕ&3ಾಸ)8ೕ&3ಾಸ @ ಾPQಾPQಾPQಾPQ ರವ>7ೆರವ>7ೆರವ>7ೆರವ>7ೆ ೕವಂತನನು\ ೇವಂತನನು\ೇವಂತನನು\ ೇವಂತನನು\ ೆ �ೊ?ೆ�ೊ?ೆ�ೊ?ೆ�ೊ?ೆ �ಾಡುವ�ಾಡುವ�ಾಡುವ�ಾಡುವ #iಾರ#iಾರ#iಾರ#iಾರ BX�BX�BX�BX� �ೊ?ೆಯ�ೊ?ೆಯ�ೊ?ೆಯ�ೊ?ೆಯ ನಂತರನಂತರನಂತರನಂತರ ಆ ೆ ೂೕ�ಗಳನು\ಆ ೆ ೂೕ�ಗಳನು\ಆ ೆ ೂೕ�ಗಳನು\ಆ ೆ ೂೕ�ಗಳನು\ ರಂಡೆರಂಡೆರಂಡೆರಂಡೆ �ಾYಸಲು�ಾYಸಲು�ಾYಸಲು�ಾYಸಲು ಸOಾಯಸOಾಯಸOಾಯಸOಾಯ �ಾಡುವಂ=ೆ�ಾಡುವಂ=ೆ�ಾಡುವಂ=ೆ�ಾಡುವಂ=ೆ �ೇX�ೊಂYದುC�ೇX�ೊಂYದುC�ೇX�ೊಂYದುC�ೇX�ೊಂYದುC ಎಎಎಎ13 ಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯು ಒ��ಒ���ೊಂYರು=ಾFೆಒ��ಒ���ೊಂYರು=ಾFೆ�ೊಂYರು=ಾFೆ�ೊಂYರು=ಾFೆ .

ನಂತರನಂತರನಂತರನಂತರ ಎಎಎಎ1 ಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯು ತನ\ತನ\ತನ\ತನ\ ತಂ<ಯತಂ<ಯತಂ<ಯತಂ<ಯ ಗಂಡಗಂಡಗಂಡಗಂಡ ಎಎಎಎ14 ಆ ೆ ೂೕ�ಆ ೆ ೂೕ�ಆ ೆ ೂೕ�ಆ ೆ ೂೕ� ಚಂದ8Jೇಖಚಂದ8Jೇಖಚಂದ8Jೇಖಚಂದ8Jೇಖ ನನು\ನನು\ನನು\ನನು\ ಸಂಪ`.�ಸಂಪ`.�ಸಂಪ`.�ಸಂಪ`.� ೕವಂತನನು\ ೇವಂತನನು\ೇವಂತನನು\ ೇವಂತನನು\ ೆ �ೊ?ೆ�ೊ?ೆ�ೊ?ೆ�ೊ?ೆ �ಾಡಲು�ಾಡಲು�ಾಡಲು�ಾಡಲು aೕಜFೆaೕಜFೆaೕಜFೆaೕಜFೆ ರೂ�ಸುBರುವರೂ�ಸುBರುವರೂ�ಸುBರುವರೂ�ಸುBರುವ #iಾರ#iಾರ#iಾರ#iಾರ BX�BX�BX�BX� ಆ ೆ ೂೕ�ಗX7ೆಆ ೆ ೂೕ�ಗX7ೆಆ ೆ ೂೕ�ಗX7ೆಆ ೆ ೂೕ�ಗX7ೆ Sೇ�ಾದSೇ�ಾದSೇ�ಾದSೇ�ಾದ ಊಟಊಟಊಟಊಟ ವಸBವಸBವಸBವಸB ಒದ<ಸಲುಒದ<ಸಲುಒದ<ಸಲುಒದ<ಸಲು ಮತುಮತುಮತುಮತು �ೊ?ೆಯ�ೊ?ೆಯ�ೊ?ೆಯ�ೊ?ೆಯ ನಂತರನಂತರನಂತರನಂತರ Sೇ�Sೇ�Sೇ�Sೇ� �ಾYಸಲು�ಾYಸಲು�ಾYಸಲು�ಾYಸಲು ಹಣ�ಾಸುಹಣ�ಾಸುಹಣ�ಾಸುಹಣ�ಾಸು ಸOಾಯಸOಾಯಸOಾಯಸOಾಯ �ಾಡಲು�ಾಡಲು�ಾಡಲು�ಾಡಲು �ೇX�ೊಂYದುC�ೇX�ೊಂYದುC�ೇX�ೊಂYದುC�ೇX�ೊಂYದುC , ಎಎಎಎ14 ಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯು ಒ���ೊಂYಒ���ೊಂYರು=ಾFೆಒ���ೊಂYಒ���ೊಂYರು=ಾFೆರು=ಾFೆರು=ಾFೆ . ಎಎಎಎ1 ಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯು ಏFಾದರೂಏFಾದರೂಏFಾದರೂಏFಾದರೂ ಹಣಹಣಹಣಹಣ Sೇ�ಾ�ಾಗSೇ�ಾ�ಾಗSೇ�ಾ�ಾಗSೇ�ಾ�ಾಗ ಎಎಎಎ12 ಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯು &ಮUನು\&ಮUನು\&ಮUನು\&ಮUನು\ ಸಂಪ`.ಸು=ಾFೆಸಂಪ`.ಸು=ಾFೆಸಂಪ`.ಸು=ಾFೆಸಂಪ`.ಸು=ಾFೆ , ಆತನಆತನಆತನಆತನ ಮೂಲಕ3ೇಮೂಲಕ3ೇಮೂಲಕ3ೇಮೂಲಕ3ೇ ಸಂಪಕ.ದ��ಸಂಪಕ.ದ��ಸಂಪಕ.ದ��ಸಂಪಕ.ದ�� ಇರSೇಕುಇರSೇಕುಇರSೇಕುಇರSೇಕು ನFೊ\ಂb7ೆನFೊ\ಂb7ೆನFೊ\ಂb7ೆನFೊ\ಂb7ೆ FೇರFೇರFೇರFೇರ ಸಂಪಕ.ಸಂಪಕ.ಸಂಪಕ.ಸಂಪಕ. SೇಡSೇಡSೇಡSೇಡ ಎಂದುಎಂದುಎಂದುಎಂದು ಎಎಎಎ14 ಆ ೆ ೂೕ�7ೆಆ ೆ ೂೕ�7ೆಆ ೆ ೂೕ�7ೆಆ ೆ ೂೕ�7ೆ BX�ರು=ಾFೆBX�ರು=ಾFೆBX�ರು=ಾFೆBX�ರು=ಾFೆ .

ನಂತರ ಎ12 ಆ ೆ ೂೕ�ಯನು\ ತನ\ ಮFೆಯ ಬX ಕ ೆ ��ೊಂಡು ೕವಂತನನು\ೆ �ೊ?ೆ �ಾಡಲು ಮಚುzಗಳನು\ �ಾYಸುವಂ=ೆ OೇX , ಎ2 ಆ ೆ ೂೕ�aಂb7ೆ ಸಂಪಕ.ದ�� ಇದುC�ೊಂಡು ಅವ>7ೆ Sೇ�ಾದ ಸOಾಯ �ಾಡು, ಹಣ Sೇ�ಾದ ೆ ಎ14 ಆ ೆ ೂೕ�ಯ ಬX ಪeೆಯುವಂ=ೆ OೇXರು=ಾFೆ . ಅದರಂ=ೆ ಎ12 ಆ ೆ ೂೕ�ಯು ಎ14 ಆ ೆ ೂೕ�Vಂದ ಹಣ ಪeೆದು ಾ� 70 ರವರ ಕುಲು^ ಅಂಗY7ೆ Oೋ< 5,000/- ರೂ �ೊಟು� ಮಚುzಗಳನು\ �ಾY��ೊಂಡು ಬಂದು ಎ1 ಆ ೆ ೂೕ�7ೆ &ೕYರು=ಾFೆ . ನಂತರ ಎಎಎಎ1 ಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯು ೕವಂತನನು\ ೇವಂತನನು\ೇವಂತನನು\ ೇವಂತನನು\ ೆ �ೊ?ೆ�ೊ?ೆ�ೊ?ೆ�ೊ?ೆ �ಾಡುವ�ಾಡುವ�ಾಡುವ�ಾಡುವ ಸಂದಭ.ದ��ಸಂದಭ.ದ��ಸಂದಭ.ದ��ಸಂದಭ.ದ�� �ಾತFಾಡುವ�ಾತFಾಡುವ�ಾತFಾಡುವ�ಾತFಾಡುವ ಸಲು3ಾ<ಸಲು3ಾ<ಸಲು3ಾ<ಸಲು3ಾ< Sೇ ೆ ಯವರSೇ ೆ ಯವರSೇ ೆ ಯವರSೇ ೆ ಯವರ Oೆಸ>ನ��Oೆಸ>ನ��Oೆಸ>ನ��Oೆಸ>ನ�� �������� �ಾ�.�ಾ�.�ಾ�.�ಾ�. ಗಳನು\ಗಳನು\ಗಳನು\ಗಳನು\ ತರುವಂ=ೆತರುವಂ=ೆತರುವಂ=ೆತರುವಂ=ೆ ಎಎಎಎ11 ಆ ೆ ೂೕ�7ೆಆ ೆ ೂೕ�7ೆಆ ೆ ೂೕ�7ೆಆ ೆ ೂೕ�7ೆ OೇXರು=ಾFೆOೇXರು=ಾFೆOೇXರು=ಾFೆOೇXರು=ಾFೆ .

ನಂತರನಂತರನಂತರನಂತರ ಎಎಎಎ1 ಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯು ಎಎಎಎ3 ಆ ೆ ೂೕ�7ೆಆ ೆ ೂೕ�7ೆಆ ೆ ೂೕ�7ೆಆ ೆ ೂೕ�7ೆ ೕವಂತನನು\ ೇವಂತನನು\ೇವಂತನನು\ ೇವಂತನನು\ ೆ �ೊ?ೆ�ೊ?ೆ�ೊ?ೆ�ೊ?ೆ �ಾಡಲು�ಾಡಲು�ಾಡಲು�ಾಡಲು ಹುಡುಗರನು\ಹುಡುಗರನು\ಹುಡುಗರನು\ಹುಡುಗರನು\ �ದfಪYಸುವಂ=ೆ�ದfಪYಸುವಂ=ೆ�ದfಪYಸುವಂ=ೆ�ದfಪYಸುವಂ=ೆ BX�ದುCBX�ದುCBX�ದುCBX�ದುC, ಅದರಂ=ೆಅದರಂ=ೆಅದರಂ=ೆಅದರಂ=ೆ ಎಎಎಎ3 ಆ ೆ ೂೕ�ಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಆ ೆ ೂೕ�ಯುಯುಯು ತನ\ತನ\ತನ\ತನ\ \ೕ�ತ ಾದ ೆ\ೕ�ತ ಾದ\ೕ�ತ ಾದ ೆ\ೕ�ತ ಾದ ೆೆ ಎಎಎಎ4, ಎಎಎಎ5, ಎಎಎಎ6 ಆ ೆ ೂೕ�ಗX7ೆಆ ೆ ೂೕ�ಗX7ೆಆ ೆ ೂೕ�ಗX7ೆಆ ೆ ೂೕ�ಗX7ೆ #iಾರ#iಾರ#iಾರ#iಾರ BX�ದುCBX�ದುCBX�ದುCBX�ದುC ಅವ>ಗೂಅವ>ಗೂಅವ>ಗೂಅವ>ಗೂ ಸಹಸಹಸಹಸಹ ೕವಂತನ ೇವಂತನೇವಂತನ ೇವಂತನ ೆ #ರುದf#ರುದf#ರುದf#ರುದf 3ೈಯ`ಕ3ೈಯ`ಕ3ೈಯ`ಕ3ೈಯ`ಕ �ೆPೕಷ�ೆPೕಷ�ೆPೕಷ�ೆPೕಷ ಇದCಇದCಇದCಇದC �ಾರಣ�ೆL�ಾರಣ�ೆL�ಾರಣ�ೆL�ಾರಣ�ೆL ೕವಂತನನು\ ೇವಂತನನು\ೇವಂತನನು\ ೇವಂತನನು\ ೆ �ೊ?ೆ�ೊ?ೆ�ೊ?ೆ�ೊ?ೆ �ಾಡಲು�ಾಡಲು�ಾಡಲು�ಾಡಲು ಒ���ೊಂYರು=ಾೆಒ���ೊಂYರು=ಾೆಒ���ೊಂYರು=ಾೆಒ���ೊಂYರು=ಾೆ OಾಗೂOಾಗೂOಾಗೂOಾಗೂ ಎಎಎಎ1 ಆ ೆ ೂೕ�ಯನು\ಆ ೆ ೂೕ�ಯನು\ಆ ೆ ೂೕ�ಯನು\ಆ ೆ ೂೕ�ಯನು\ ಎಲ�ರೂಎಲ�ರೂಎಲ�ರೂಎಲ�ರೂ Sೇ�Sೇ�Sೇ�Sೇ� �ಾY�ಾY�ಾY�ಾY ತಮUತಮUತಮUತಮU ಒ��7ೆಯನು\ಒ��7ೆಯನು\ಒ��7ೆಯನು\ಒ��7ೆಯನು\ BX�ರು=ಾೆBX�ರು=ಾೆBX�ರು=ಾೆBX�ರು=ಾೆ . ಆಆಆಆ ಸಮಯದ��ಸಮಯದ��ಸಮಯದ��ಸಮಯದ�� ಎಎಎಎ12 ಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯು �ಾY��ೊಂ�ಾY��ೊಂಡು�ಾY��ೊಂ�ಾY��ೊಂಡುಡುಡು ಬಂbದCಬಂbದCಬಂbದCಬಂbದC 3 ಮಚುzಗಳನು\ಮಚುzಗಳನು\ಮಚುzಗಳನು\ಮಚುzಗಳನು\ ಮತುಮತುಮತುಮತು ತನ\ತನ\ತನ\ತನ\ ಬXಬXಬXಬX ಇದCಇದCಇದCಇದC SಾಕುSಾಕುSಾಕುSಾಕು ಒಂದನು\ಒಂದನು\ಒಂದನು\ಒಂದನು\ ಎಎಎಎ1 ಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯು ಎಎಎಎ3 ಆ ೆ ೂೕ�7ೆಆ ೆ ೂೕ�7ೆಆ ೆ ೂೕ�7ೆಆ ೆ ೂೕ�7ೆ �ೊ��ರು=ಾFೆ�ೊ��ರು=ಾFೆ�ೊ��ರು=ಾFೆ�ೊ��ರು=ಾFೆ . ಎಎಎಎ3 ಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯು ಅವ'ಗಳನು\ಅವ'ಗಳನು\ಅವ'ಗಳನು\ಅವ'ಗಳನು\ 7ೋd7ೋd7ೋd7ೋd �ೕಲದ���ೕಲದ���ೕಲದ���ೕಲದ�� ಸುBಸುBಸುBಸುB ಎಎಎಎ5 ಆ ೆ ೂೕ�7ೆಆ ೆ ೂೕ�7ೆಆ ೆ ೂೕ�7ೆಆ ೆ ೂೕ�7ೆ ೕ>ದ ೇ>ದೇ>ದ ೇ>ದ ೆ ನಂನಂನಂನಂ: DL3C-BD-3197 ಇFೊ3ಾಇFೊ3ಾಇFೊ3ಾಇFೊ3ಾ �ಾ�ಾ�ಾ�ಾ ನ��ನ��ನ��ನ�� ಇಟು��ೊಂYರು=ಾFೆಇಟು��ೊಂYರು=ಾFೆಇಟು��ೊಂYರು=ಾFೆಇಟು��ೊಂYರು=ಾFೆ .

ಎ5 ಆ ೆ ೂೕ�ಯ ಬX ನಂ: DL3C-BD-3197 ಇFೊ3ಾ �ಾ ಇರುತ�ೆ . ಸದ> 3ಾಹನವನು\ ಎ3 ಇಂದ ಎ6 ಆ ೆ ೂೕ�ಗಳl ೕವಂತನನು\ೆ �ೊ?ೆ �ಾಡುವ ಸಂಬಂಧ ತಮU ಓeಾಟ�ೆL ಬಳಸುBದCರು. ಎ1 ಆ ೆ ೂೕ�ಯು Y ೆ � ಮತು ಊಟದ ಖ�. 7ಾ< ಆ7ಾಗ 5-10 ಾ#ರ ಹಣವನು\ ಎ3 Vಂದ ಎ6 ಆ ೆ ೂೕ�ಗX7ೆ �ೊಡುBದCನು . ನಂತರ ಎ3, ಎ4, ಎ5, ಎ6 ಆ ೆ ೂೕ�ಗX7ೆ ೇವಂತನ �ೊ?ೆಯ ಸಮಯದ�� ಉಪaೕ<ಸಲು Sೇ ೆ ಯವರ Oೆಸ>ನ��ರುವ �� �ಾಡ. ಗಳನು\ ತರುವಂ=ೆ BX�ರು=ಾFೆ .

bFಾಂಕ:-22/07/2024 ರಂದು ಎ12 ಆ ೆ ೂೕ�ಯು 6364501320 ನಂಬ ನ �� �ಾ�. ಅನು\ ಾ�-75 ರವ>ಂದ ಪeೆದು�ೊಂಡು ಅ�ೇ bನ ಎ1 ಆ ೆ ೂೕ�7ೆ �ೊ��ರು=ಾFೆ . ಎ1 ಆ ೆ ೂೕ�ಯು ತನ\ Mೕವ�ೆL ಅ�ಾಯ ಇರುವ ಬ7ೆ_ ಅ>ತು ೇವಂತನನು\ �ೊ?ೆ �ಾಡಲು ಸOಾಯ�ಾL< ತನ\ \ೕ�ತFಾದೆ ಎ2 ಆ ೆ ೂೕ� )8ೕ&3ಾಸ @ ಕುರುಪ' �ೕನ ಎಂSಾತನನು\ bFಾಂಕ: 22.07.2024 ರಂದು ಎ3, ಎ4, ಎ5, ಎ6 ರವರ ಮೂಲಕ ಕ ೆ ��ೊಂಡು MS Peninsula park elite #?ಾ� ದ�� ಇ>��ೊಂYರು=ಾFೆ . ಎ2 ಆ ೆ ೂೕ�7ೆ ತFೊ\ಂb7ೆ �ಾತ8 �ಾತFಾಡಲು Fೋ`ಯ `ೕ�ಾ4� /ೕ+ ಮತು 6364501320 ನಂಬ �� �ಾ�. �ೊ��ರು=ಾFೆ .

ಅ�ೇ bನ ಎ5 ಆ ೆ ೂೕ�ಯು bFಾಂಕ: 22.07.2024 ರಂದು ತನ\ ೆ\ೕ�ತ ಾ�-72 ರವ>ಂದ 8971180973 ನಂಬ ನ �� �ಾ�. ಪeೆದು�ೊಂಡು ಬಂದು ಎ1 ಆ ೆ ೂೕ�7ೆ &ೕYರು=ಾFೆ . ಎ1 ಆ ೆ ೂೕ�ಯು ತನ\ ಬX ಇದC `ೕ-�ಾ4� �Sೈ� 7ೆ ಎ5 ಆ ೆ ೂೕ�ಯು �ೊ��ದC 8971180973 ನಂಬ ನ �� �ಾ�. Oಾ` ಸದ> �ೕನನು\ ಎ5 ಆ ೆ ೂೕ�7ೆ 3ಾಪ0 �ೊಟು� ಅ�ೇ �Sೈ� ಅನು\ ಎ3, ಎ4, ಎ5, ಎ6 ಆ ೆ ೂೕ�ಗಳl ಉಪaೕ<ಸುವಂ=ೆ ತಮU �Sೈ� ಗಳನು\ ಮFೆಯ?ೆ�ೕ ಇಟು�ಬರುವಂ=ೆ OೇXರು=ಾFೆ . 1 Bಂಗಳ ನಂತರ ಎ5 ಆ ೆ ೂೕ�7ೆ �ೊ��ದC �Sೈ� & 8971180973 ನಂಬ �� �ಾಡ.ನು\ ಎ1 ಆ ೆ ೂೕ�ಯು 3ಾಪ0 ಪeೆದು =ಾFೇ ಉಪaೕ<ಸುBದCನು.

ಎ1 ಆ ೆ ೂೕ�ಯು ೕವಂತನನು\ೆ �ಂSಾ�� ಆತನ ಚಲನವಲನಗಳ ಬ7ೆ_ �ಾ�B ಪeೆಯಲು Oೊರ<&ಂದ ಹುಡುಗರನು\ ಕ ೆ ಸುವಂ=ೆ ಎ2 ಆ ೆ ೂೕ�7ೆ BX�ರು=ಾFೆ . ಎ2 ಆ ೆ ೂೕ�ಯು ತನ\ \ೕ�ತೆ �ೊಮUಸಂದ8 7ಾ8ಮದ 3ೆಂಕ6ೇ� ಎಂSಾತನನು\ ಸಂಪ`.� ಆತನ ಮೂಲಕ ತQಳlFಾಡು ಮೂಲದ ಎ8 ಆ ೆ ೂೕ� ರ�� ನನು\ ಕ ೆ ��ೊಂಡು ೕವಂತನನು\ೆ �ಂSಾ�� �ಾ�B &ೕಡಲು ಸೂ��ರು=ಾFೆ . ಎ1 ಆ ೆ ೂೕ�ಯು ಎ8 ಆ ೆ ೂೕ�7ೆ ತFೊ\ಂb7ೆ �ಾತ8 �ಾತFಾಡಲು `ೕ �ಾ4� /ೕ+ ಮತು ಓeಾಡಲು ಎ3 ಆ ೆ ೂೕ�ಯ ಬX ಇದC KA01JQ0605 ಸಂ�ೆ4ಯ �.#.ಎ0 ಕಂಪ&ಯ �ೕ6ಾ ೖಕ�ೆ ನು\ �ೊY�ರು=ಾFೆ . ಮತು ಸOಾಯ�ೆL ಮತಷು� ಹುಡುಗರನು\ ಕ ೆ ��ೊಳ|ಲು ಎ8 ಆ ೆ ೂೕ�7ೆ OೇXರು=ಾFೆ . ಅದರಂ=ೆ ಎ8 ಆ ೆ ೂೕ�ಯು ತನ\ ೆ\ೕ�ತ ಾದ ಎ9 ಲPಂೆ ನನು\ ಕ ೆ ��ೊಂಡು ತನ\ 5ೊ=ೆಯ�� ಇಟು��ೊಂYರು=ಾFೆ . ಇವ>7ೆ ಉXದು�ೊಳ|ಲು ಮತು ಊಟ�ೆL ವ4ವ ೆ y �ಾಡುವಂ=ೆ �ೊಮUಸಂದ8 7ಾ8ಮದ 3ೆಂಕ6ೇಶ&7ೆ OೇXದುC , ಆತ ಯಮ ೆ 7ಾ8ಮದ ಾ�-69 ರವ>7ೆ ೇ>ದ ��[ಂg ನ�� ಮFೆಯನು\ SಾY7ೆ7ೆ ಪeೆದು ಎ8 ಮತು ಎ9 ಆ ೆ ೂೕ�ಗಳನು\ ಇ>�ದCನು. ಅವ>7ೆ ಊಟ ತಂದು�ೊಡಲು ಾ�-27 ರವ>7ೆ BX�ರು=ಾFೆ . (�ೊಮUಸಂದ8 7ಾ8ಮದ 3ೆಂಕ6ೇಶ 2025 Fೇ ಾ�ನ�� ಮೃತFಾ<ರು=ಾFೆ ) ೕವಂತನನು\ೆ �ೊ?ೆ �ಾಡಲು ತQಳlFಾY&ಂದ ಹುಡುಗರನು\ ಕ ೆ �ರುವ #iಾರ ೇವಂತ&7ೆ BXದ �ಾರಣ ಎ1 ಆ ೆ ೂೕ�ಯು ಎ8 ಮತು ಎ9 ಆ ೆ ೂೕ�ಗಳನು\ ಯಮ ೆ 7ಾ8ಮದ�� ಮFೆ �ಾ� �ಾY� MS Peninsula park elite #?ಾ� ದ�� ಇ>�ರು=ಾFೆ .

ಎ8 ಮತು ಎ9 ಆ ೆ ೂೕ�ಗಳl ೕವಂತನನು\ೆ �ಂSಾ�� ಆತ Oೋಗುವ 5ಾಗ ಮತು Sೇ� �ಾಡುವ ವ4`ಗಳ ಬ7ೆ_ ಎ1 ಆ ೆ ೂೕ�7ೆ �ಾ�B &ೕಡುBರು=ಾೆ . �ೆಲ bನಗಳ ನಂತರ ಎ1ಆ ೆ ೂೕ�ಯ ಸೂಚFೆಯಂ=ೆ ಎ8 ಆ ೆ ೂೕ�ಯು ತನ\ ಸOಾಯ�ಾL< ಎ10 ಆ ೆ ೂೕ� �N� ನನು\ #?ಾ�7ೆ ಕ ೆ ��ೊಂYರು=ಾFೆ . ನಂತರ =ಾವ'ಗಳl ಓeಾಡಲು ಎ11 ಆ ೆ ೂೕ�ಯ ಬX ಇದC ತನ\ KA51-MB-1055 ಸಂ�ೆ4ಯ ಾL�.aೕ �ಾರನು\ bFಾಂಕ: 14.09.2024 ರಂದು ತ>��ೊಂYರು=ಾFೆ . ಅಂb&ಂದ ಎ11 ಆ ೆ ೂೕ�ಯು ಸಹ ಇತ ೆ ಆ ೆ ೂೕ�ಗ;ೆ�ಂb7ೆ #?ಾ�ದ?ೆ� 3ಾಸ#ದುC�ೊಂಡು ೇವಂತನ �ೊ?ೆ7ೆ ಸOಾಯ �ಾYರು=ಾFೆ .

ೇವಂತ ಈತನು ಸ�ಾ ಹುಡುಗರ 5ೊ=ೆಯ�� ಓeಾಡುBದC>ಂದ ಒಂ�@ಾ< �ಗದ �ಾರಣ ೇವಂತFೊಂb7ೆ iೆFಾ\<ದC ಾ�-3 ರವರನು\ `eಾ\} �ಾY ಆತನ ಮೂಲಕ ೕವಂತನನು\ೆ ಕ ೆ ��ೊಳ|ಲು Bೕ�ಾ.&�ರು=ಾೆ . ಅದರಂ=ೆ bFಾಂಕ: 17.09.2024 ರಂದು ಸಂ5ೆ 19.00 ಗಂ6ೆ7ೆ ಎ1 >ಂದ ಎ11 ಆ ೆ ೂೕ�ಗಳl #?ಾ�bಂದ ಾ�-3 ರವರನು\ `eಾ\} �ಾಡಲು Oೊರ�ರು=ಾೆ . KA51MB1055 ಸಂ�ೆ4ಯ ಾL�.aೕ �ಾ ನ�� ಎ1, ಎ2, ಎ8, ಎ9, ಎ11 ಆ ೆ ೂೕ�ಗಳl , ನಂ: DL3C-BD-3197 ಇFೊ3ಾ �ಾ ನ�� ಎ3, ಎ4, ಎ5, ಎ6 ಆ ೆ ೂೕ�ಗಳl KA01JQ0605 ಸಂ�ೆ4ಯ �.#.ಎ0 �ೕ6ಾ ೖಕ�ೆ ನ�� ಎ10 ಆ ೆ ೂೕ�ಯು ಹB #?ಾ�bಂದ ಸೂ�ಕುಂ6ೆ 7ಾ8ಮದ ಕeೆ7ೆ ಬಂbರು=ಾೆ . ಾ�-3 ರವರು �ಾಚು.ನ �ಾ>ನ�� ಓeಾಡುBದC �ಾರಣ �ಾರನು\ &��ಸಲು ಒಂದು ಗೂ�v 3ಾಹನ Sೇ�ೆಂದು aೕ�� ಎ1 ಆ ೆ ೂೕ�ಯು ಗೂ�v 3ಾಹನ �ಾ�ೕಕ ಾದ ಾ�-29 ರವರನು\ ಸಂಪ`.� ಮFೆ �ಾ� �ಾಡಲು ಗೂ�v 3ಾಹನ Sೇ�ೆಂದು ಸುಳl| OೇX �ೊಮUಸಂದ8 ಸಕ.� ನ��ದC 7ಾ4 ೆ ೕh ಬX &���ದC ಮOೇಂದ8 ಗೂ�v 3ೆ�ಕ� ನಂ: KA18C1786 ನು\ ಪeೆದು�ೊಂYರು=ಾFೆ . ಸದ> ಗೂ�v 3ಾಹನವನು\ ಎ8 ಆ ೆ ೂೕ�ಯು iಾಲFೆ �ಾಡುBರು=ಾFೆ . ಎಲ� ಆ ೆ ೂೕ�ಗಳl ಾ�-3 ರವರು ತನ\ ಮFೆ7ೆ Oೋಗಲು ಆತನ �ಾಚೂ.ನ �ಾ ನ�� ಸೂ�ಕುಂ6ೆ 7ಾ8ಮbಂದ ಸ5ಾ.ಪ'ರ ರ ೆ 7ೆ ಬಂದು ೇರುವ ಸyಳದ�� �ಾರುಗಳನು\ &����ೊಂಡು �ಾ>Fೊಳ7ೆ �ಾಯು=ಾ ಕುXBರು=ಾೆ .

ಅ�ೇಅ�ೇಅ�ೇಅ�ೇ bನbನbನbನ ಾB8ಾB8ಾB8ಾB8 23.30 ಗಂ6ೆಗಂ6ೆಗಂ6ೆಗಂ6ೆ ಸಮಯದ��ಸಮಯದ��ಸಮಯದ��ಸಮಯದ�� ಾ�ಾ�ಾ�ಾ�-03 ರವರುರವರುರವರುರವರು ಅವರಅವರಅವರಅವರ �ಾಚು.ನ�ಾಚು.ನ�ಾಚು.ನ�ಾಚು.ನ �ಾ�ಾ�ಾ�ಾ ಸಂ�ೆ4ಸಂ�ೆ4ಸಂ�ೆ4ಸಂ�ೆ4 KA03NK8075 ರ��ರ��ರ��ರ�� ಸೂ�ಕುಂ6ೆಸೂ�ಕುಂ6ೆಸೂ�ಕುಂ6ೆಸೂ�ಕುಂ6ೆ 7ಾ8ಮದ7ಾ8ಮದ7ಾ8ಮದ7ಾ8ಮದ ಕeೆVಂದಕeೆVಂದಕeೆVಂದಕeೆVಂದ ಸ5ಾ.ಪ'ರಸ5ಾ.ಪ'ರಸ5ಾ.ಪ'ರಸ5ಾ.ಪ'ರ ರ ೆ 7ೆರ ೆ 7ೆರ ೆ 7ೆರ ೆ 7ೆ ಬಂದುಬಂದುಬಂದುಬಂದು ಸ5ಾ.ಪ'ರಸ5ಾ.ಪ'ರಸ5ಾ.ಪ'ರಸ5ಾ.ಪ'ರ ಕeೆ7ೆಕeೆ7ೆಕeೆ7ೆಕeೆ7ೆ Oೊರ�ರು=ಾFೆOೊರ�ರು=ಾFೆOೊರ�ರು=ಾFೆOೊರ�ರು=ಾFೆ . ಆಗಆಗಆಗಆಗ ಎಎಎಎ1 ಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯು ಎಎಎಎ8888 ಆ ೆ ೂೕ�7ೆಆ ೆ ೂೕ�7ೆಆ ೆ ೂೕ�7ೆಆ ೆ ೂೕ�7ೆ �ೕ+�ೕ+�ೕ+�ೕ+ ಮೂಲಕಮೂಲಕಮೂಲಕಮೂಲಕ &ರಂತರ&ರಂತರ&ರಂತರ&ರಂತರ ಸಂಪಕ.ದ��ಸಂಪಕ.ದ��ಸಂಪಕ.ದ��ಸಂಪಕ.ದ�� ಇದುCಇದುCಇದುCಇದುC ಾ�ಾ�ಾ�ಾ�-3 ರವರರವರರವರರವರ �ಾರನು\�ಾರನು\�ಾರನು\�ಾರನು\ �ಂSಾ���ಂSಾ���ಂSಾ���ಂSಾ�� ಗೂಗೂ�vಗೂಗೂ�v�v�v 3ಾಹನbಂದ3ಾಹನbಂದ3ಾಹನbಂದ3ಾಹನbಂದ Y`LOೊeೆದುY`LOೊeೆದುY`LOೊeೆದುY`LOೊeೆದು &��ಸಲು&��ಸಲು&��ಸಲು&��ಸಲು OೇXರು=ಾFೆOೇXರು=ಾFೆOೇXರು=ಾFೆOೇXರು=ಾFೆ . ಅದರಂ=ೆಅದರಂ=ೆಅದರಂ=ೆಅದರಂ=ೆ ಎಎಎಎ7 ಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯು ಗೂ�vಗೂ�vಗೂ�vಗೂ�v 3ಾಹನದ��3ಾಹನದ��3ಾಹನದ��3ಾಹನದ�� ಾ�ಾ�ಾ�ಾ�-3 ರವರರವರರವರರವರ KA03 NK8075 �ಾರನು\�ಾರನು\�ಾರನು\�ಾರನು\ �ಂSಾ���ಂSಾ���ಂSಾ���ಂSಾ�� ಾB8ಾB8ಾB8ಾB8 ಸು�ಾರುಸು�ಾರುಸು�ಾರುಸು�ಾರು 23.45 ಗಂ6ೆ7ೆಗಂ6ೆ7ೆಗಂ6ೆ7ೆಗಂ6ೆ7ೆ ಸ5ಾ.ಪ'ರಸ5ಾ.ಪ'ರಸ5ಾ.ಪ'ರಸ5ಾ.ಪ'ರ ರ ೆರ ೆರ ೆರ ೆ , ಚಂSೇನಹX|ಚಂSೇನಹX|ಚಂSೇನಹX|ಚಂSೇನಹX| 7ೇ�7ೇ�7ೇ�7ೇ� ಹBರಹBರಹBರಹBರ ಎಎಎಎ8 ಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯು =ಾನು=ಾನು=ಾನು=ಾನು ಚ?ಾVಸುBದCಚ?ಾVಸುBದCಚ?ಾVಸುBದCಚ?ಾVಸುBದC ಮOೇಂದ8ಮOೇಂದ8ಮOೇಂದ8ಮOೇಂದ8 ಗೂ�vಗೂ�vಗೂ�vಗೂ�v 3ಾಹನbಂದ3ಾಹನbಂದ3ಾಹನbಂದ3ಾಹನbಂದ ಾ�ಾ�ಾ�ಾ�-3 ರವರರವರರವರರವರ �ಾ>ನ�ಾ>ನ�ಾ>ನ�ಾ>ನ Sಾ4Fೆ�Sಾ4Fೆ�Sಾ4Fೆ�Sಾ4Fೆ� ಬXಬXಬXಬX ಟ�ಟ�ಟ�ಟ� �ಾY�ಾY�ಾY�ಾY ಆತನಆತನಆತನಆತನ �ಾರನು\�ಾರನು\�ಾರನು\�ಾರನು\ ಅಡ[ಗ��ರು=ಾFೆಅಡ[ಗ��ರು=ಾFೆಅಡ[ಗ��ರು=ಾFೆಅಡ[ಗ��ರು=ಾFೆ . ಾ�ಾ�ಾ�ಾ�-3 ರವರುರವರುರವರುರವರು �ಾ>&ಂದ�ಾ>&ಂದ�ಾ>&ಂದ�ಾ>&ಂದ �ೆಳ7ೆ�ೆಳ7ೆ�ೆಳ7ೆ�ೆಳ7ೆ ಇXದುಇXದುಇXದುಇXದು ಪ>)ೕ�ಸುB�ಾCಗಪ>)ೕ�ಸುB�ಾCಗಪ>)ೕ�ಸುB�ಾCಗಪ>)ೕ�ಸುB�ಾCಗ ಎಎಎಎ3, ಎಎಎಎ4, ಎಎಎಎ5, ಎಎಎಎ6, ಎಎಎಎ9, ಎಎಎಎ10, ಎಎಎಎ11 ಆ ೆ ೂೕ�ಗಳlಆ ೆ ೂೕ�ಗಳlಆ ೆ ೂೕ�ಗಳlಆ ೆ ೂೕ�ಗಳl ಾ�ಾ�ಾ�ಾ�-3 ರವರನು\ರವರನು\ರವರನು\ರವರನು\ �Yದು�Yದು�Yದು�Yದು ಬಲವಂತ3ಾ<ಬಲವಂತ3ಾ<ಬಲವಂತ3ಾ<ಬಲವಂತ3ಾ< ಾy�.aೕಾy�.aೕಾy�.aೕಾy�.aೕ �ಾ�ಾ�ಾ�ಾ ಹB�ರು=ಾೆಹB�ರು=ಾೆಹB�ರು=ಾೆಹB�ರು=ಾೆ . ಎಎಎಎ3 ಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯು ಾ�ಾ�ಾ�ಾ�-3 ರವರರವರರವರರವರ �ಾಚು.�ಾಚು.ನ�ಾಚು.�ಾಚು.ನನನ �ಾರನು\�ಾರನು\�ಾರನು\�ಾರನು\ ಚ?ಾVಸಲುಚ?ಾVಸಲುಚ?ಾVಸಲುಚ?ಾVಸಲು ಹBರು=ಾFೆಹBರು=ಾFೆಹBರು=ಾFೆಹBರು=ಾFೆ . ಾL�.aೕಾL�.aೕಾL�.aೕಾL�.aೕ �ಾ>ನ��ದC�ಾ>ನ��ದC�ಾ>ನ��ದC�ಾ>ನ��ದC ಎಎಎಎ1 ಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯು ಸುಮUFೇಸುಮUFೇಸುಮUFೇಸುಮUFೇ ಕೂರುವಂ=ೆಕೂರುವಂ=ೆಕೂರುವಂ=ೆಕೂರುವಂ=ೆ ಾ�ಾ�ಾ�ಾ�-3 ರವ>7ೆರವ>7ೆರವ>7ೆರವ>7ೆ Sೆದ>�ೆSೆದ>�ೆSೆದ>�ೆSೆದ>�ೆ Oಾ`ರು=ಾFೆOಾ`ರು=ಾFೆOಾ`ರು=ಾFೆOಾ`ರು=ಾFೆ . �ಾ>ನ��ದC�ಾ>ನ��ದC�ಾ>ನ��ದC�ಾ>ನ��ದC ಎಎಎಎ2 ಆ ೆ ೂೕ�ಯನು\ಆ ೆ ೂೕ�ಯನು\ಆ ೆ ೂೕ�ಯನು\ಆ ೆ ೂೕ�ಯನು\ FೋYFೋYFೋYFೋY ಾ�ಾ�ಾ�ಾ�-3 ರವರುರವರುರವರುರವರು ಭಯ7ೊಂಡುಭಯ7ೊಂಡುಭಯ7ೊಂಡುಭಯ7ೊಂಡು ಆ ೆ ೂೕಗ4ದ��ಆ ೆ ೂೕಗ4ದ��ಆ ೆ ೂೕಗ4ದ��ಆ ೆ ೂೕಗ4ದ�� ಏರು�ೇ ಾ<ರುತ�ೆಏರು�ೇ ಾ<ರುತ�ೆಏರು�ೇ ಾ<ರುತ�ೆಏರು�ೇ ಾ<ರುತ�ೆ , ಆಗಆಗಆಗಆಗ ಎಎಎಎ1 ಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯು ಏFಾV=ೆಂದುಏFಾV=ೆಂದುಏFಾV=ೆಂದುಏFಾV=ೆಂದು ಾ�ಾ�ಾ�ಾ�-3 ರವರನು\ರವರನು\ರವರನು\ರವರನು\ �ೇ�ೇ�ೇX�ಾಗ�ೇX�ಾಗX�ಾಗX�ಾಗ ಾ�ಾ�ಾ�ಾ�-3 ರವರುರವರುರವರುರವರು �������� ಶುಗಶುಗಶುಗಶುಗ �ಾ=ೆ8�ಾ=ೆ8�ಾ=ೆ8�ಾ=ೆ8 =ೆ7ೆದು�ೊಂYಲ�=ೆ7ೆದು�ೊಂYಲ�=ೆ7ೆದು�ೊಂYಲ�=ೆ7ೆದು�ೊಂYಲ� , �ಾ=ೆ8�ಾ=ೆ8�ಾ=ೆ8�ಾ=ೆ8 Sೇ�ೆಂದುSೇ�ೆಂದುSೇ�ೆಂದುSೇ�ೆಂದು �ೇXರು=ಾFೆ�ೇXರು=ಾFೆ�ೇXರು=ಾFೆ�ೇXರು=ಾFೆ . �ಾ=ೆ8�ಾ=ೆ8�ಾ=ೆ8�ಾ=ೆ8 ಎ���ೆಎ���ೆಎ���ೆಎ���ೆ ಎಂದುಎಂದುಎಂದುಎಂದು �ೇX�ಾಗ�ೇX�ಾಗ�ೇX�ಾಗ�ೇX�ಾಗ , ಾ�ಾ�ಾ�ಾ�-3 ರವರುರವರುರವರುರವರು ಹBರದ?ೆ�ಹBರದ?ೆ�ಹBರದ?ೆ�ಹBರದ?ೆ� ����.ಎ0ಎ0ಎ0ಎ0.ಆಆಆಆ ��ೕರ��ೕರ��ೕರ��ೕರ ಅ�ಾ6ೆಂ.�ಅ�ಾ6ೆಂ.�ಅ�ಾ6ೆಂ.�ಅ�ಾ6ೆಂ.� ನ��ನ��ನ��ನ�� 3ಾಸ#ರುವ3ಾಸ#ರುವ3ಾಸ#ರುವ3ಾಸ#ರುವ ತನ\ತನ\ತನ\ತನ\ 3FೇFೇFೇFೇ OೆಂಡBOೆಂಡBOೆಂಡBOೆಂಡB ಮFೆಯ��ಮFೆಯ��ಮFೆಯ��ಮFೆಯ�� ಇರುವ'�ಾ<ಇರುವ'�ಾ<ಇರುವ'�ಾ<ಇರುವ'�ಾ< BX�ರು=ಾFೆBX�ರು=ಾFೆBX�ರು=ಾFೆBX�ರು=ಾFೆ . ಆಗಆಗಆಗಆಗ ಎಎಎಎ1 ಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯು �ೕ+�ೕ+�ೕ+�ೕ+ �ಾY�ಾY�ಾY�ಾY 7ೇ�7ೇ�7ೇ�7ೇ� ಬXಬXಬXಬX �ಾ=ೆ8ಗಳನು\�ಾ=ೆ8ಗಳನು\�ಾ=ೆ8ಗಳನು\�ಾ=ೆ8ಗಳನು\ ತ>��ೊಳ|ಲುತ>��ೊಳ|ಲುತ>��ೊಳ|ಲುತ>��ೊಳ|ಲು BX�ರು=ಾFೆBX�ರು=ಾFೆBX�ರು=ಾFೆBX�ರು=ಾFೆ . ಅದರಂ=ೆಅದರಂ=ೆಅದರಂ=ೆಅದರಂ=ೆ ಾ�ಾ�ಾ�ಾ�-3 ರವರುರವರುರವರುರವರು ತನ\ತನ\ತನ\ತನ\ 3FೇFೇFೇFೇ OೆಂಡBOೆಂಡBOೆಂಡBOೆಂಡB ಾ�ಾ�ಾ�ಾ�-11 ರವ>7ೆರವ>7ೆರವ>7ೆರವ>7ೆ �ೕ+�ೕ+�ೕ+�ೕ+ �ಾY�ಾY�ಾY�ಾY �ಾ=ೆ8ಗಳನು\�ಾ=ೆ8ಗಳನು\�ಾ=ೆ8ಗಳನು\�ಾ=ೆ8ಗಳನು\ 7ೇ�7ೇ�7ೇ�7ೇ� ಬXಬXಬXಬX ತರುವಂ=ೆತರುವಂ=ೆತರುವಂ=ೆತರುವಂ=ೆ BX�ರು=ಾFೆBX�ರು=ಾFೆBX�ರು=ಾFೆBX�ರು=ಾFೆ . ನಂತರನಂತರನಂತರನಂತರ ಆ ೆ ೂೕ�ಗ;ೆ?ಾ�ಆ ೆ ೂೕ�ಗ;ೆ?ಾ�ಆ ೆ ೂೕ�ಗ;ೆ?ಾ�ಆ ೆ ೂೕ�ಗ;ೆ?ಾ� �ಾರುಗಳ���ಾರುಗಳ���ಾರುಗಳ���ಾರುಗಳ�� ಹBಹBಹBಹB ಹBರದ?ೆ�ಹBರದ?ೆ�ಹBರದ?ೆ�ಹBರದ?ೆ� ಇದCಇದCಇದCಇದC ����.ಎ0ಎ0ಎ0ಎ0.ಆಆಆಆ ��ೕ ಾ��ೕ ಾ��ೕ ಾ��ೕ ಾ ಅ�ಾ6ೆಂ.�ಅ�ಾ6ೆಂ.�ಅ�ಾ6ೆಂ.�ಅ�ಾ6ೆಂ.� ಬXಬXಬXಬX Oೋ<Oೋ<Oೋ<Oೋ< 3ಾಹನಗ3ಾಹನಗಳನು\3ಾಹನಗ3ಾಹನಗಳನು\ಳನು\ಳನು\ &���ರು=ಾೆ&���ರು=ಾೆ&���ರು=ಾೆ&���ರು=ಾೆ . ಆಗಆಗಆಗಆಗ ಾ�ಾ�ಾ�ಾ�-3 ರವರುರವರುರವರುರವರು ಾ�ಾ�ಾ�ಾ�-11 ರವ>7ೆರವ>7ೆರವ>7ೆರವ>7ೆ �ೕ+�ೕ+�ೕ+�ೕ+ �ಾY�ಾY�ಾY�ಾY �ಾ=ೆ8ಗಳನು\�ಾ=ೆ8ಗಳನು\�ಾ=ೆ8ಗಳನು\�ಾ=ೆ8ಗಳನು\ 'FಾನುFಾನುFಾನುFಾನು ಕಳl�ಸುವಕಳl�ಸುವಕಳl�ಸುವಕಳl�ಸುವ ಹುಡುಗ&7ೆಹುಡುಗ&7ೆಹುಡುಗ&7ೆಹುಡುಗ&7ೆ �ೊಟು��ೊಟು��ೊಟು��ೊಟು� ಕಳl�ಸುವಂ=ೆಕಳl�ಸುವಂ=ೆಕಳl�ಸುವಂ=ೆಕಳl�ಸುವಂ=ೆ BX�ರು=ಾFೆBX�ರು=ಾFೆBX�ರು=ಾFೆBX�ರು=ಾFೆ . ಆಗಆಗಆಗಆಗ ಎಎಎಎ9 ಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯು ಅ�ಾ�.ಅ�ಾ�.ಅ�ಾ�.ಅ�ಾ�. ^ಂ�^ಂ�^ಂ�^ಂ� 7ೇ�7ೇ�7ೇ�7ೇ� ಮುಂxಾಗ�ೆLಮುಂxಾಗ�ೆLಮುಂxಾಗ�ೆLಮುಂxಾಗ�ೆL Oೋ<Oೋ<Oೋ<Oೋ< ಸಮಯಸಮಯಸಮಯಸಮಯ 00.55(bFಾಂಕbFಾಂಕbFಾಂಕbFಾಂಕ: 18.09.2024) ಗಂ6ೆ7ೆಗಂ6ೆ7ೆಗಂ6ೆ7ೆಗಂ6ೆ7ೆ ಾ�ಾ�ಾ�ಾ�-10 ರವ>ಂದರವ>ಂದರವ>ಂದರವ>ಂದ �ಾ=ೆ8ಗಳನು\�ಾ=ೆ8ಗಳನು\�ಾ=ೆ8ಗಳನು\�ಾ=ೆ8ಗಳನು\ ಪeೆದುಪeೆದುಪeೆದುಪeೆದು �ಾ>ನ��ದC�ಾ>ನ��ದC�ಾ>ನ��ದC�ಾ>ನ��ದC ಾ�ಾ�ಾ�ಾ�-3 ರವ>7ೆರವ>7ೆರವ>7ೆರವ>7ೆ �ೊ��ರು=ಾFೆ�ೊ��ರು=ಾFೆ�ೊ��ರು=ಾFೆ�ೊ��ರು=ಾFೆ . ನಂತರನಂತರನಂತರನಂತರ ಆ ೆ ೂೕ�ಗ;ೆ?ಾ�ಆ ೆ ೂೕ�ಗ;ೆ?ಾ�ಆ ೆ ೂೕ�ಗ;ೆ?ಾ�ಆ ೆ ೂೕ�ಗ;ೆ?ಾ� ಾB8ಾB8ಾB8ಾB8 1.25 ಗಂ6ೆ7ೆಗಂ6ೆ7ೆಗಂ6ೆ7ೆಗಂ6ೆ7ೆ ಾ�ಾ�ಾ�ಾ�-3 ರವರನು\ರವರನು\ರವರನು\ರವರನು\ �ೊಡ[BಮUಸಂದ8�ೊಡ[BಮUಸಂದ8�ೊಡ[BಮUಸಂದ8�ೊಡ[BಮUಸಂದ8 7ಾ8ಮದ��ರುವ7ಾ8ಮದ��ರುವ7ಾ8ಮದ��ರುವ7ಾ8ಮದ��ರುವ ಎಎಎಎ1 ಆ ೆ ೂೕ�ಯಆ ೆ ೂೕ�ಯಆ ೆ ೂೕ�ಯಆ ೆ ೂೕ�ಯ �ೆ&ಸುn?ಾ��ೆ&ಸುn?ಾ��ೆ&ಸುn?ಾ��ೆ&ಸುn?ಾ� �ಾ�.�ಾ�.�ಾ�.�ಾ�. ಇ?ೈ�ಇ?ೈ�ಇ?ೈ�ಇ?ೈ� #?ಾ�7ೆ#?ಾ�7ೆ#?ಾ�7ೆ#?ಾ�7ೆ ಕ ೆ ದು�ೊಂಡುಕ ೆ ದು�ೊಂಡುಕ ೆ ದು�ೊಂಡುಕ ೆ ದು�ೊಂಡು Oೋ<ರು=ಾೆOೋ<ರು=ಾೆOೋ<ರು=ಾೆOೋ<ರು=ಾೆ . ಎಎಎಎ8 ಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯು ಎಎಎಎ1 ಆ ೆ ೂೕ�ಯಆ ೆ ೂೕ�ಯಆ ೆ ೂೕ�ಯಆ ೆ ೂೕ�ಯ ಸೂಚFೆಯಂ=ೆಸೂಚFೆಯಂ=ೆಸೂಚFೆಯಂ=ೆಸೂಚFೆಯಂ=ೆ ಮOೇಂದ8ಮOೇಂದ8ಮOೇಂದ8ಮOೇಂದ8 Sೊ?ೆ ೆ ೂೕSೊ?ೆ ೆ ೂೕSೊ?ೆ ೆ ೂೕSೊ?ೆ ೆ ೂೕ 3ಾಹನ3ಾಹನವನು\3ಾಹನ3ಾಹನವನು\ವನು\ವನು\ ತನ\ತನ\ತನ\ತನ\ ಸPಂತಸPಂತಸPಂತಸPಂತ ಊ ಾದಊ ಾದಊ ಾದಊ ಾದ ಅರಸನಹ��ಅರಸನಹ��ಅರಸನಹ��ಅರಸನಹ�� 7ಾ8ಮ�ೆL7ಾ8ಮ�ೆL7ಾ8ಮ�ೆL7ಾ8ಮ�ೆL =ೆ7ೆದು�ೊಂಡು=ೆ7ೆದು�ೊಂಡು=ೆ7ೆದು�ೊಂಡು=ೆ7ೆದು�ೊಂಡು Oೋ<Oೋ<Oೋ<Oೋ< ತನ\ತನ\ತನ\ತನ\ ಮFೆಯಮFೆಯಮFೆಯಮFೆಯ ಮುಂ�ೆಮುಂ�ೆಮುಂ�ೆಮುಂ�ೆ &���&���&���&��� ಎಎಎಎ10 ಆ ೆ ೂೕ�ಯನು\ಆ ೆ ೂೕ�ಯನು\ಆ ೆ ೂೕ�ಯನು\ಆ ೆ ೂೕ�ಯನು\ ಕ ೆ ��ೊಂಡುಕ ೆ ��ೊಂಡುಕ ೆ ��ೊಂಡುಕ ೆ ��ೊಂಡು �#�#�#�#.ಎ0ಎ0ಎ0ಎ0 �ೕ6ಾ�ೕ6ಾ�ೕ6ಾ�ೕ6ಾ ೖಕ� ೈಕ� ೈಕ�ೖಕ� ೆೆ ನ��ನ��ನ��ನ�� 3ಾಪ03ಾಪ03ಾಪ03ಾಪ0 #?ಾ�7ೆ#?ಾ�7ೆ#?ಾ�7ೆ#?ಾ�7ೆ ಬಂbರು=ಾFೆಬಂbರು=ಾFೆಬಂbರು=ಾFೆಬಂbರು=ಾFೆ .

ನಂತರನಂತರನಂತರನಂತರ ಎಎಎಎ1 ಮತುಮತುಮತುಮತು ಎಎಎಎ2 ಆ ೆ ೂೕ�ಗಳlಆ ೆ ೂೕ�ಗಳlಆ ೆ ೂೕ�ಗಳlಆ ೆ ೂೕ�ಗಳl ಾ�ಾ�ಾ�ಾ�-3 ರವರನು\ರವರನು\ರವರನು\ರವರನು\ #?ಾ�ದ#?ಾ�ದ#?ಾ�ದ#?ಾ�ದ 1FೇFೇFೇFೇ ಮಹYಯ��ದCಮಹYಯ��ದCಮಹYಯ��ದCಮಹYಯ��ದC ರೂಂ7ೆರೂಂ7ೆರೂಂ7ೆರೂಂ7ೆ ಕ ೆ ದು�ೊಂಡುಕ ೆ ದು�ೊಂಡುಕ ೆ ದು�ೊಂಡುಕ ೆ ದು�ೊಂಡು Oೋ<Oೋ<ರು=ಾೆOೋ<Oೋ<ರು=ಾೆರು=ಾೆರು=ಾೆ . ಅ��ಅ��ಅ��ಅ�� ೕವಂತ&7ೆ ೇವಂತ&7ೆೇವಂತ&7ೆ ೇವಂತ&7ೆ ೆ ಹಣ�ಾಸುಹಣ�ಾಸುಹಣ�ಾಸುಹಣ�ಾಸು ಸOಾಯಸOಾಯಸOಾಯಸOಾಯ �ಾಡುBರುವ'ದು�ಾಡುBರುವ'ದು�ಾಡುBರುವ'ದು�ಾಡುBರುವ'ದು @ಾರು@ಾರು@ಾರು@ಾರು, ನನ\ನು\ನನ\ನು\ನನ\ನು\ನನ\ನು\ �ೊ?ೆ�ೊ?ೆ�ೊ?ೆ�ೊ?ೆ �ಾಡಲು�ಾಡಲು�ಾಡಲು�ಾಡಲು ಆತ&7ೆಆತ&7ೆಆತ&7ೆಆತ&7ೆ ಕುಮUಕುLಕುಮUಕುLಕುಮUಕುLಕುಮUಕುL &ೕಡುBರುವ'ದು&ೕಡುBರುವ'ದು&ೕಡುBರುವ'ದು&ೕಡುBರುವ'ದು @ಾರು@ಾರು@ಾರು@ಾರು ಎಂದುಎಂದುಎಂದುಎಂದು ಎಎಎಎ1 ಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯು ಾ�ಾ�ಾ�ಾ�-3 ರವರನು\ರವರನು\ರವರನು\ರವರನು\ ಪ8Jೆ\ಪ8Jೆ\ಪ8Jೆ\ಪ8Jೆ\ �ಾYರು=ಾFೆ�ಾYರು=ಾFೆ�ಾYರು=ಾFೆ�ಾYರು=ಾFೆ . ಅದ�ೆLಅದ�ೆLಅದ�ೆLಅದ�ೆL ಆತಆತಆತಆತ “Fಾ3ೆ?ಾ�Fಾ3ೆ?ಾ�Fಾ3ೆ?ಾ�Fಾ3ೆ?ಾ� ಒಂ�ೇಒಂ�ೇಒಂ�ೇಒಂ�ೇ 5ಾBಯವ ಾ<ದುC5ಾBಯವ ಾ<ದುC5ಾBಯವ ಾ<ದುC5ಾBಯವ ಾ<ದುC Fಾವ'Fಾವ'Fಾವ'Fಾವ' @ಾರೂ@ಾರೂ@ಾರೂ@ಾರೂ Oೊeೆ�ಾY�ೊಳ|SಾರದುOೊeೆ�ಾY�ೊಳ|SಾರದುOೊeೆ�ಾY�ೊಳ|SಾರದುOೊeೆ�ಾY�ೊಳ|Sಾರದು , Fಾವ'Fಾವ'Fಾವ'Fಾವ' Oೊeೆ�ಾY�ೊOೊeೆ�ಾY�ೊಳl|ವ'ದನು\Oೊeೆ�ಾY�ೊOೊeೆ�ಾY�ೊಳl|ವ'ದನು\ಳl|ವ'ದನು\ಳl|ವ'ದನು\ Sೇ ೆ ಯವರುSೇ ೆ ಯವರುSೇ ೆ ಯವರುSೇ ೆ ಯವರು ಬಯಸುB�ಾC ೆಬಯಸುB�ಾC ೆಬಯಸುB�ಾC ೆಬಯಸುB�ಾC ೆ , ಅದ�ೆLಅದ�ೆLಅದ�ೆLಅದ�ೆL FಾನುFಾನುFಾನುFಾನು ಆತ&7ೆಆತ&7ೆಆತ&7ೆಆತ&7ೆ ಬುbCಬುbCಬುbCಬುbC OೇXOೇXOೇXOೇX ಆತನನು\ಆತನನು\ಆತನನು\ಆತನನು\ ?ಾಯ?ಾಯ?ಾಯ?ಾಯ ಓbಸಲುಓbಸಲುಓbಸಲುಓbಸಲು �ಕLಬ;ಾ|ಪ'ರ�ಕLಬ;ಾ|ಪ'ರ�ಕLಬ;ಾ|ಪ'ರ�ಕLಬ;ಾ|ಪ'ರ �ೆಂ�ೇ7ೌಡ�ೆಂ�ೇ7ೌಡ�ೆಂ�ೇ7ೌಡ�ೆಂ�ೇ7ೌಡ �ಾ?ೇM7ೆ�ಾ?ೇM7ೆ�ಾ?ೇM7ೆ�ಾ?ೇM7ೆ ೕ>��ೆCೕFೆ ೇ>��ೆCೕFೇ>��ೆCೕFೆ ೇ>��ೆCೕFೆ ೆೆ "ಎಂದುಎಂದುಎಂದುಎಂದು OೇXರು=ಾFೆOೇXರು=ಾFೆOೇXರು=ಾFೆOೇXರು=ಾFೆ . ಆಗಆಗಆಗಆಗ ಎಎಎಎ1 ಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯು SೆX7ೆ_SೆX7ೆ_SೆX7ೆ_SೆX7ೆ_ ೕವಂತನನು\ ೇವಂತನನು\ೇವಂತನನು\ ೇವಂತನನು\ ೆ ಕ ೆ ಸುಕ ೆ ಸುಕ ೆ ಸುಕ ೆ ಸು �ಾತFಾY�ಾತFಾY�ಾತFಾY�ಾತFಾY ಾMಾMಾMಾM �ಾY�ೊ;ೆ�|ೕಣ�ಾY�ೊ;ೆ�|ೕಣ�ಾY�ೊ;ೆ�|ೕಣ�ಾY�ೊ;ೆ�|ೕಣ , ಎಂದುಎಂದುಎಂದುಎಂದು ಾ�ಾ�ಾ�ಾ�-3 ರವ>7ೆರವ>7ೆರವ>7ೆರವ>7ೆ OೇXರು=ಾFೆOೇXರು=ಾFೆOೇXರು=ಾFೆOೇXರು=ಾFೆ . ಆಗಆಗಆಗಆಗ ಾ�ಾ�ಾ�ಾ�-3 ರವರುರವರುರವರುರವರು " ೕವಂತನನು\ ೇವಂತನನು\ ೇವಂತನನು\ ೇವಂತನನು\ ೆ �ಟು��ಡು�ಟು��ಡು�ಟು��ಡು�ಟು��ಡು, ಆತ&ಂದಆತ&ಂದಆತ&ಂದಆತ&ಂದ ಏFಾದರೂಏFಾದರೂಏFಾದರೂಏFಾದರೂ =ೊಂದ ೆ @ಾದ ೆ=ೊಂದ ೆ @ಾದ ೆ=ೊಂದ ೆ @ಾದ ೆ=ೊಂದ ೆ @ಾದ ೆ FಾನುFಾನುFಾನುFಾನು 7ಾ4ರಂ�7ಾ4ರಂ�7ಾ4ರಂ�7ಾ4ರಂ�”ಎಂದುಎಂದುಎಂದುಎಂದು OೇXರು=ಾFೆOೇXರು=ಾFೆOೇXರು=ಾFೆOೇXರು=ಾFೆ . ಆಗಆಗಆಗಆಗ ಎಎಎಎ1 ಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯು “&ನ\ನು\&ನ\ನು\&ನ\ನು\&ನ\ನು\ `eಾ\}`eಾ\}`eಾ\}`eಾ\} �ಾಡುವ�ಾಡುವ�ಾಡುವ�ಾಡುವ ಮುನ\3ೇಮುನ\3ೇಮುನ\3ೇಮುನ\3ೇ &ನ\&ನ\&ನ\&ನ\ �ಕL�ಕL�ಕL�ಕL ಮಗಮಗಮಗಮಗ 'ಮನುಮನುಮನುಮನು'ನನು\ನನು\ನನು\ನನು\ �ಕLಬ;ಾ|ಪ'ರದ�ಕLಬ;ಾ|ಪ'ರದ�ಕLಬ;ಾ|ಪ'ರದ�ಕLಬ;ಾ|ಪ'ರದ �ಾ?ೇM&ಂದ�ಾ?ೇM&ಂದ�ಾ?ೇM&ಂದ�ಾ?ೇM&ಂದ ಕುರು}ಕುರು}ಕುರು}ಕುರು} �ೕನನ�ೕನನ�ೕನನ�ೕನನ ಹುಡುಗರುಹುಡುಗರುಹುಡುಗರುಹುಡುಗರು `eಾ\}`eಾ\}`eಾ\}`eಾ\} �ಾY�ಾY�ಾY�ಾY ಒಂದುಒಂದುಒಂದುಒಂದು ರೂಂರೂಂರೂಂರೂಂ ನ��ನ��ನ��ನ�� ಇ��ಇ���ಾC ೆಇ��ಇ���ಾC ೆ�ಾC ೆ�ಾC ೆ , &ೕನು&ೕನು&ೕನು&ೕನು ೕವಂತನನು\ ೇವಂತನನು\ೇವಂತನನು\ ೇವಂತನನು\ ೆ ಕ ೆ ಸ�ೇಕ ೆ ಸ�ೇಕ ೆ ಸ�ೇಕ ೆ ಸ�ೇ Oೋದ ೆOೋದ ೆOೋದ ೆOೋದ ೆ &ನ\&ನ\&ನ\&ನ\ ಮಗಮಗಮಗಮಗ 'ಮನುಮನುಮನುಮನು'ಮತುಮತುಮತುಮತು &ನ\ನು\&ನ\ನು\&ನ\ನು\&ನ\ನು\ ಮು<ಸುವ'�ಾ<ಮು<ಸುವ'�ಾ<ಮು<ಸುವ'�ಾ<ಮು<ಸುವ'�ಾ< Oೆದ>�ರು=ಾFೆOೆದ>�ರು=ಾFೆOೆದ>�ರು=ಾFೆOೆದ>�ರು=ಾFೆ "ಆಗಆಗಆಗಆಗ ಾ�ಾ�ಾ�ಾ�-3 ರವರುರವರುರವರುರವರು �ಾತFಾY�ಾತFಾY�ಾತFಾY�ಾತFಾY ಸಮ ೆ 4ಸಮ ೆ 4ಸಮ ೆ 4ಸಮ ೆ 4 ಬ7ೆಹ>��ೊಳl|ವ'�ಾದ ೆಬ7ೆಹ>��ೊಳl|ವ'�ಾದ ೆಬ7ೆಹ>��ೊಳl|ವ'�ಾದ ೆಬ7ೆಹ>��ೊಳl|ವ'�ಾದ ೆ ೕವಂತನನು\ ೇವಂತನನು\ೇವಂತನನು\ ೇವಂತನನು\ ೆ ಕ ೆ ಸುವ'�ಾ<ಕ ೆ ಸುವ'�ಾ<ಕ ೆ ಸುವ'�ಾ<ಕ ೆ ಸುವ'�ಾ< ಒ��ರು=ಾFೆಒ��ರು=ಾFೆಒ��ರು=ಾFೆಒ��ರು=ಾFೆ .

ಮರುbನಮರುbನಮರುbನಮರುbನ bFಾಂಕbFಾಂಕbFಾಂಕbFಾಂಕ:-18.09.2024 ರಂದುರಂದುರಂದುರಂದು SೆX7ೆ_SೆX7ೆ_SೆX7ೆ_SೆX7ೆ_ 11.30 ಗಂ6ೆ7ೆಗಂ6ೆ7ೆಗಂ6ೆ7ೆಗಂ6ೆ7ೆ ಎಎಎಎ1 ಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯು ಎಎಎಎ2 ಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯು �ಾಚು.ನ�ಾಚು.ನ�ಾಚು.ನ�ಾಚು.ನ �ಾ�ಾ�ಾ�ಾ `ೕ`ೕ`ೕ`ೕ �ೊಟು��ೊಟು��ೊಟು��ೊಟು� , ಾ�ಾ�ಾ�ಾ�-3 ರವ>7ೆರವ>7ೆರವ>7ೆರವ>7ೆ ಎಎಎಎ2 ಆ ೆ ೂೕ�ಯಆ ೆ ೂೕ�ಯಆ ೆ ೂೕ�ಯಆ ೆ ೂೕ�ಯ 5ೊ=ೆಯ��5ೊ=ೆಯ��5ೊ=ೆಯ��5ೊ=ೆಯ�� Oೋ<Oೋ<Oೋ<Oೋ< ೕವಂತನನು\ ೇವಂತನನು\ೇವಂತನನು\ ೇವಂತನನು\ ೆ �ೊಮUಸಂದ8�ೊಮUಸಂದ8�ೊಮUಸಂದ8�ೊಮUಸಂದ8 ರ ೆ ಯ��ರ ೆ ಯ��ರ ೆ ಯ��ರ ೆ ಯ�� ಇರುವಇರುವಇರುವಇರುವ ಬಯಲುಬಯಲುಬಯಲುಬಯಲು ಬಸವಣ"ಬಸವಣ"ಬಸವಣ"ಬಸವಣ" �ೇವ ಾyನದ�ೇವ ಾyನದ�ೇವ ಾyನದ�ೇವ ಾyನದ ಬXಬXಬXಬX ಕ ೆ ದು�ೊಂಡುಕ ೆ ದು�ೊಂಡುಕ ೆ ದು�ೊಂಡುಕ ೆ ದು�ೊಂಡು ಬರುವಂ=ೆಬರುವಂ=ೆಬರುವಂ=ೆಬರುವಂ=ೆ BX�BX�BX�BX� 5ೊ=ೆಯ��5ೊ=ೆಯ��5ೊ=ೆಯ��5ೊ=ೆಯ�� ಎಎಎಎ9 ಆ ೆ ೂೕ�ಯನು\ಆ ೆ ೂೕ�ಯನು\ಆ ೆ ೂೕ�ಯನು\ಆ ೆ ೂೕ�ಯನು\ ಕಳl��ಕಳl��ಕಳl��ಕಳl��, ಏFಾದರೂಏFಾದರೂಏFಾದರೂಏFಾದರೂ 7ಾಂಚ�7ಾಂಚ�7ಾಂಚ�7ಾಂಚ� �ಾYದ ೆ�ಾYದ ೆ�ಾYದ ೆ�ಾYದ ೆ , ಅ?ೆ�ಅ?ೆ�ಅ?ೆ�ಅ?ೆ� ಮು<��Yಮು<��Yಮು<��Yಮು<��Y ಎಂದುಎಂದುಎಂದುಎಂದು ಸೂಚFೆಸೂಚFೆಸೂಚFೆಸೂಚFೆ &ೕY&ೕY&ೕY&ೕY ಕಳlಕಳl��ರು=ಾFೆಕಳlಕಳl��ರು=ಾFೆ��ರು=ಾFೆ��ರು=ಾFೆ . ನಂತರನಂತರನಂತರನಂತರ ಎಎಎಎ1, ಎಎಎಎ3, ಎಎಎಎ4, ಎಎಎಎ5, ಎಎಎಎ6, ಎಎಎಎ8, ಎಎಎಎ9, ಎಎಎಎ10, ಎಎಎಎ11 ಆ ೆ ೂೕ�ಗಳlಆ ೆ ೂೕ�ಗಳlಆ ೆ ೂೕ�ಗಳlಆ ೆ ೂೕ�ಗಳl ಾL�.aಾL�.aಾL�.aಾL�.a, ಇFೋ3ಾಇFೋ3ಾಇFೋ3ಾಇFೋ3ಾ ಮತುಮತುಮತುಮತು bPಚಕ83ಾಹನದ��bPಚಕ83ಾಹನದ��bPಚಕ83ಾಹನದ��bPಚಕ83ಾಹನದ�� ಬಂದುಬಂದುಬಂದುಬಂದು ಬಯಲುಬಯಲುಬಯಲುಬಯಲು ಬಸವಣ"ಬಸವಣ"ಬಸವಣ"ಬಸವಣ" �ೇವ ಾyನದ�ೇವ ಾyನದ�ೇವ ಾyನದ�ೇವ ಾyನದ �ಂxಾಗದ��ರುವ�ಂxಾಗದ��ರುವ�ಂxಾಗದ��ರುವ�ಂxಾಗದ��ರುವ ಕ?ಾ4ಣಕ?ಾ4ಣಕ?ಾ4ಣಕ?ಾ4ಣ ಮಂಟಪದಮಂಟಪದಮಂಟಪದಮಂಟಪದ ಬXಬXಬXಬX �ಾ`ಂ.g�ಾ`ಂ.g�ಾ`ಂ.g�ಾ`ಂ.g ಸyಳದ��ಸyಳದ��ಸyಳದ��ಸyಳದ�� 3ಾಹನಗಳನು\3ಾಹನಗಳನು\3ಾಹನಗಳನು\3ಾಹನಗಳನು\ &����ೊಂಡು&����ೊಂಡು&����ೊಂಡು&����ೊಂಡು �ಾಯು=ಾ�ಾಯು=ಾ�ಾಯು=ಾ�ಾಯು=ಾ ಕುXBರು=ಾೆಕುXBರು=ಾೆಕುXBರು=ಾೆಕುXBರು=ಾೆ .

ಾ�ಾ�ಾ�ಾ�-3 ರವರುರವರುರವರುರವರು ೕವಂ ೇವಂತ&7ೆೇವಂ ೇವಂ ೆತ&7ೆತ&7ೆತ&7ೆ ಕ ೆಕ ೆಕ ೆಕ ೆ �ಾY�ಾY�ಾY�ಾY ಜQೕ&ನಜQೕ&ನಜQೕ&ನಜQೕ&ನ �ಾಖ?ಾB�ಾಖ?ಾB�ಾಖ?ಾB�ಾಖ?ಾB =ೆ7ೆಸುವ=ೆ7ೆಸುವ=ೆ7ೆಸುವ=ೆ7ೆಸುವ ಸಂಬಂಧಸಂಬಂಧಸಂಬಂಧಸಂಬಂಧ ಆFೇಕ�ಆFೇಕ�ಆFೇಕ�ಆFೇಕ� 7ೆ7ೆ7ೆ7ೆ OೋಗSೇಕುOೋಗSೇಕುOೋಗSೇಕುOೋಗSೇಕು ಸೂ�ಕುಂ6ೆಸೂ�ಕುಂ6ೆಸೂ�ಕುಂ6ೆಸೂ�ಕುಂ6ೆ 7ಾ8ಮದ7ಾ8ಮದ7ಾ8ಮದ7ಾ8ಮದ ಯಲ�ಮUಯಲ�ಮUಯಲ�ಮUಯಲ�ಮU �ೇವ ಾyನದ�ೇವ ಾyನದ�ೇವ ಾyನದ�ೇವ ಾyನದ ಬXಬXಬXಬX ಬರುವಂ=ೆಬರುವಂ=ೆಬರುವಂ=ೆಬರುವಂ=ೆ BX�ರು=ಾFೆBX�ರು=ಾFೆBX�ರು=ಾFೆBX�ರು=ಾFೆ . ಅದರಂ=ೆಅದರಂ=ೆಅದರಂ=ೆಅದರಂ=ೆ ೕವಂತ ೇವಂತೇವಂತ ೇವಂತ ೆ ತನ\ತನ\ತನ\ತನ\ \ೕ�ತFಾದ ೆ\ೕ�ತFಾದ\ೕ�ತFಾದ ೆ\ೕ�ತFಾದ ೆೆ ಾ�ಾ�ಾ�ಾ�-4 ರವರರವರರವರರವರ 5ೊ=ೆಯ��5ೊ=ೆಯ��5ೊ=ೆಯ��5ೊ=ೆಯ�� SೆX7ೆ_SೆX7ೆ_SೆX7ೆ_SೆX7ೆ_ 12.00 ಗಂ6ೆ7ೆಗಂ6ೆ7ೆಗಂ6ೆ7ೆಗಂ6ೆ7ೆ �ಾ�ಾ�ಾ�ಾ ನ��ನ��ನ��ನ�� ಯಲ�ಮUಯಲ�ಮUಯಲ�ಮUಯಲ�ಮU �ೇವ ಾyನದ�ೇವ ಾyನದ�ೇವ ಾyನದ�ೇವ ಾyನದ ಬXಬXಬXಬX ಬಂbರು=ಾFೆಬಂbರು=ಾFೆಬಂbರು=ಾFೆಬಂbರು=ಾFೆ . ನಂತರನಂತರನಂತರನಂತರ ಾ�ಾ�ಾ�ಾ�-3 ರವರುರವರುರವರುರವರು ೕವಂತನನು\ ೇವಂತನನು\ೇವಂತನನು\ ೇವಂತನನು\ ೆ ತನ\ತನ\ತನ\ತನ\ �ಾಚು.ನ�ಾಚು.ನ�ಾಚು.ನ�ಾಚು.ನ �ಾ�ಾ�ಾ�ಾ ನ��ನ��ನ��ನ�� ಹB��ೊಂಡುಹB��ೊಂಡುಹB��ೊಂಡುಹB��ೊಂಡು 12.30 ಗಂ6ೆಗಂ6ೆಗಂ6ೆಗಂ6ೆ ಸಮಯ�ೆLಸಮಯ�ೆLಸಮಯ�ೆLಸಮಯ�ೆL ಬಯಲುಬಯಲುಬಯಲುಬಯಲು ಬಸವಣ"ಬಸವಣ"ಬಸವಣ"ಬಸವಣ" �ೇವ ಾyನದ�ೇವ ಾyನದ�ೇವ ಾyನದ�ೇವ ಾyನದ ಬXಬXಬXಬX ಬಂbರು=ಾFೆಬಂbರು=ಾFೆಬಂbರು=ಾFೆಬಂbರು=ಾFೆ . ಅ��ಅ��ಅ��ಅ�� ಎಎಎಎ3, ಎಎಎಎ4, ಎಎಎಎ5, ಎಎಎಎ6, ಎಎಎಎ8, ಎಎಎಎ10, ಎಎಎಎ11 ಆ ೆ ೂೕ�ಗ;ೆ?ಾ�ಆ ೆ ೂೕ�ಗ;ೆ?ಾ�ಆ ೆ ೂೕ�ಗ;ೆ?ಾ�ಆ ೆ ೂೕ�ಗ;ೆ?ಾ� ೕವಂತನ ೇವಂತನೇವಂತನ ೇವಂತನ ೆ ಬXಬXಬXಬX ಓYಓYಓYಓY ಬಂbದುCಬಂbದುCಬಂbದುCಬಂbದುC, ಎಎಎಎ1 ಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯು ಇದುಇದುಇದುಇದು ಾವ.ಜ&ಕರುಾವ.ಜ&ಕರುಾವ.ಜ&ಕರುಾವ.ಜ&ಕರು ಓeಾಡುವಓeಾಡುವಓeಾಡುವಓeಾಡುವ ಸyಳಸyಳಸyಳಸyಳ ಇ��ಇ��ಇ��ಇ�� SೇಡSೇಡSೇಡSೇಡ ಎಂದುಎಂದುಎಂದುಎಂದು OೇXOೇXOೇXOೇX =ಾನು=ಾನು=ಾನು=ಾನು �ಾ�ಾಚು.ನ�ಾ�ಾಚು.ನಚು.ನಚು.ನ �ಾ�ಾ�ಾ�ಾ eೆ�#ಂgeೆ�#ಂgeೆ�#ಂgeೆ�#ಂg �ಾY�ೊಂಡು�ಾY�ೊಂಡು�ಾY�ೊಂಡು�ಾY�ೊಂಡು ಎಲ�ರನು\ಎಲ�ರನು\ಎಲ�ರನು\ಎಲ�ರನು\ ಹBರದ?ೆ�ಹBರದ?ೆ�ಹBರದ?ೆ�ಹBರದ?ೆ� ಇದCಇದCಇದCಇದC `8�ೆ�`8�ೆ�`8�ೆ�`8�ೆ� ^ೖ�ಾನದ^ೖ�ಾನದ^ೖ�ಾನದ^ೖ�ಾನದ ಬXಬXಬXಬX ಕ ೆ ದು�ೊಂಡುಕ ೆ ದು�ೊಂಡುಕ ೆ ದು�ೊಂಡುಕ ೆ ದು�ೊಂಡು Oೋ<ರು=ಾFೆOೋ<ರು=ಾFೆOೋ<ರು=ಾFೆOೋ<ರು=ಾFೆ .

ಎಎಎಎ1 ಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯು `8�ೆ�`8�ೆ�`8�ೆ�`8�ೆ� ^ೖ�ಾನದ��^ೖ�ಾನದ��^ೖ�ಾನದ��^ೖ�ಾನದ�� ೕವಂತನನು\ ೇವಂತನನು\ೇವಂತನನು\ ೇವಂತನನು\ ೆ �ಾ>&ಂದ�ಾ>&ಂದ�ಾ>&ಂದ�ಾ>&ಂದ ಇX��ೊಂಡುಇX��ೊಂಡುಇX��ೊಂಡುಇX��ೊಂಡು “&ನ7ೆ&ನ7ೆ&ನ7ೆ&ನ7ೆ �ೕನ�ೕನ�ೕನ�ೕನ(ತರ�ಾ>ತರ�ಾ>ತರ�ಾ>ತರ�ಾ> �ೕನ�ೕನ�ೕನ�ೕನ) ನನ\ನು\ನನ\ನು\ನನ\ನು\ನನ\ನು\ Oೊeೆಯುವ'ದ�ೆLOೊeೆಯುವ'ದ�ೆLOೊeೆಯುವ'ದ�ೆLOೊeೆಯುವ'ದ�ೆL ಹಣ�ೊ���ಾFೆಹಣ�ೊ���ಾFೆಹಣ�ೊ���ಾFೆಹಣ�ೊ���ಾFೆ ಅಲ�ವಅಲ�ವಅಲ�ವಅಲ�ವ"ಎಂದುಎಂದುಎಂದುಎಂದು �ೇಳl=ಾFೆ�ೇಳl=ಾFೆ�ೇಳl=ಾFೆ�ೇಳl=ಾFೆ . ಆಗಆಗಆಗಆಗ ೕ ೇ ೇವಂತೇ ೆವಂತವಂತವಂತ '�ಾವ�ಾವ�ಾವ�ಾವ ()8ೕ&3ಾ0)8ೕ&3ಾ0)8ೕ&3ಾ0)8ೕ&3ಾ0) ಆಆಆಆ >ೕB>ೕB>ೕB>ೕB ಏನುಏನುಏನುಏನು OೇX�ೊ��ಲ�OೇX�ೊ��ಲ�OೇX�ೊ��ಲ�OೇX�ೊ��ಲ� , Y ೌYY ೌY ೌೌ ಸಂಸಂಸಂಸಂ �ಟು��ಟು��ಟು��ಟು� ಒ;ೆ|ಒ;ೆ|ಒ;ೆ|ಒ;ೆ| �ೆಲಸ�ೆL�ೆಲಸ�ೆL�ೆಲಸ�ೆL�ೆಲಸ�ೆL ೕರು ೇರುೇರು ೇರು ೆ ಎಂದುಎಂದುಎಂದುಎಂದು OೇXOೇXOೇXOೇX �ಾ?ೇM7ೆ�ಾ?ೇM7ೆ�ಾ?ೇM7ೆ�ಾ?ೇM7ೆ ೕ>��ಾC ೆ ೇ>��ಾC ೆೇ>��ಾC ೆ ೇ>��ಾC ೆ ೆ , FಾನುFಾನುFಾನುFಾನು �ಾ?ೇM7ೆ�ಾ?ೇM7ೆ�ಾ?ೇM7ೆ�ಾ?ೇM7ೆ Oೋಗು=ೇFೆOೋಗು=ೇFೆOೋಗು=ೇFೆOೋಗು=ೇFೆ ' ಎಂದುಎಂದುಎಂದುಎಂದು BX�ರು=ಾFೆBX�ರು=ಾFೆBX�ರು=ಾFೆBX�ರು=ಾFೆ . ಆಗಆಗಆಗಆಗ ಎಎಎಎ1 ಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯು ' ಾ��+ಾ��+ಾ��+ಾ��+ �ೇ�ನ���ೇ�ನ���ೇ�ನ���ೇ�ನ�� ಕಂ�ೆ�ಂ�ಕಂ�ೆ�ಂ�ಕಂ�ೆ�ಂ�ಕಂ�ೆ�ಂ� �ೊY�ದವರು�ೊY�ದವರು�ೊY�ದವರು�ೊY�ದವರು @ಾರು@ಾರು@ಾರು@ಾರು, &ನ7ೆ&ನ7ೆ&ನ7ೆ&ನ7ೆ SೆಂಬಲSೆಂಬಲSೆಂಬಲSೆಂಬಲ &ೕಡುBರುವ'ದು&ೕಡುBರುವ'ದು&ೕಡುBರುವ'ದು&ೕಡುBರುವ'ದು @ಾರು@ಾರು@ಾರು@ಾರು, ಇದ�ೆL?ಾ�ಇದ�ೆL?ಾ�ಇದ�ೆL?ಾ�ಇದ�ೆL?ಾ� &ನ7ೆ&ನ7ೆ&ನ7ೆ&ನ7ೆ ಹಣಹಣಹಣಹಣ �ೊಡುBರುವ'ದು�ೊಡುBರುವ'ದು�ೊಡುBರುವ'ದು�ೊಡುBರುವ'ದು @ಾರು@ಾರು@ಾರು@ಾರು'ಎಂದುಎಂದುಎಂದುಎಂದು ಪ8)\�ರು=ಾFೆಪ8)\�ರು=ಾFೆಪ8)\�ರು=ಾFೆಪ8)\�ರು=ಾFೆ . ಆಗಆಗಆಗಆಗ ೕವಂತ ೇವಂತೇವಂತ ೇವಂತ ೆ '&ೕವ'&ೕವ'&ೕವ'&ೕವ' ನನ\ನನ\ನನ\ನನ\ \ೕ�ತ ೆ\ೕ�ತೆ\ೕ�ತ ೆ\ೕ�ತ ೆ ಾ��+ಾ��+ಾ��+ಾ��+ ನನು\ನನು\ನನು\ನನು\ ಏತ�ೆLಏತ�ೆLಏತ�ೆLಏತ�ೆL Oೊeೆb>Oೊeೆb>Oೊeೆb>Oೊeೆb> , ಗ2ೇ�ಗ2ೇ�ಗ2ೇ�ಗ2ೇ� ಹಬsದಹಬsದಹಬsದಹಬsದ ಸಮಯದ��ಸಮಯದ��ಸಮಯದ��ಸಮಯದ�� ನ#ೕನನ#ೕನನ#ೕನನ#ೕನ, ಪ8#ೕGಪ8#ೕGಪ8#ೕGಪ8#ೕG, )ವ'7ೆ)ವ'7ೆ)ವ'7ೆ)ವ'7ೆ ಏ�ೆಏ�ೆಏ�ೆಏ�ೆ ಕುಮUಕುLಕುಮUಕುLಕುಮUಕುLಕುಮUಕುL &ೕY&ೕY&ೕY&ೕY ನನ\ನನ\ನನ\ನನ\ ^ೕ?ೆ^ೕ?ೆ^ೕ?ೆ^ೕ?ೆ ಜಗಳಜಗಳಜಗಳಜಗಳ �ಾY�b>�ಾY�b>�ಾY�b>�ಾY�b> ಎಂ�ೆ?ಾ�ಎಂ�ೆ?ಾ�ಎಂ�ೆ?ಾ�ಎಂ�ೆ?ಾ� ಮರುಮರುಮರುಮರು ಪ8Jೆ\ಪ8Jೆ\ಪ8Jೆ\ಪ8Jೆ\ �ಾYರು=ಾFೆ�ಾYರು=ಾFೆ�ಾYರು=ಾFೆ�ಾYರು=ಾFೆ . ಅಷ�ರ��ಅಷ�ರ��ಅಷ�ರ��ಅಷ�ರ�� ಾ�ಾ�ಾ�ಾ�-3 ರವ>7ೆರವ>7ೆರವ>7ೆರವ>7ೆ ಾ�ಾ�ಾ�ಾ�-9 ರವರುರವರುರವರುರವರು �ೕ+�ೕ+�ೕ+�ೕ+ �ಾY�ಾY�ಾY�ಾY ವತೂ.ರುವತೂ.ರುವತೂ.ರುವತೂ.ರು /�ೕ0/�ೕ0/�ೕ0/�ೕ0 1ಾ2ೆಯ��1ಾ2ೆಯ��1ಾ2ೆಯ��1ಾ2ೆಯ�� ಒಂದುಒಂದುಒಂದುಒಂದು ದೂರುದೂರುದೂರುದೂರು &ೕಡುವ&ೕಡುವ&ೕಡುವ&ೕಡುವ #iಾರ#iಾರ#iಾರ#iಾರ �ೇX�ೇX�ೇX�ೇX ವತೂ.ರುವತೂ.ರುವತೂ.ರುವತೂ.ರು /�ೕ0/�ೕ0/�ೕ0/�ೕ0 1ಾ2ೆಯ1ಾ2ೆಯ1ಾ2ೆಯ1ಾ2ೆಯ ಬXಬXಬXಬX Oೋಗುವಂ=ೆOೋಗುವಂ=ೆOೋಗುವಂ=ೆOೋಗುವಂ=ೆ OೇXರು=ಾೆOೇXರು=ಾೆOೇXರು=ಾೆOೇXರು=ಾೆ . ಆಗಆಗಆಗಆಗ ಾ�ಾ�ಾ�ಾ�-3 ರವರುರವರುರವರುರವರು ಅ5ೆಂ.�ಅ5ೆಂ.�ಅ5ೆಂ.�ಅ5ೆಂ.� �ೆಲಸ�ೆಲಸ�ೆಲಸ�ೆಲಸ ಇ�ೆಇ�ೆಇ�ೆಇ�ೆ Oೋ<Oೋ<Oೋ<Oೋ< ಬರು=ೇFೆಬರು=ೇFೆಬರು=ೇFೆಬರು=ೇFೆ ಎಂದುಎಂದುಎಂದುಎಂದು ಎಎಎಎ1 ಆ ೆ ೂೕ�7ೆಆ ೆ ೂೕ�7ೆಆ ೆ ೂೕ�7ೆಆ ೆ ೂೕ�7ೆ BX�BX�BX�BX� ೕವಂತನನು\ ೇವಂತನನು\ೇವಂತನನು\ ೇವಂತನನು\ ೆ ತನ\ತನ\ 5ೊ=ೆಯ��ತನ\ತನ\5ೊ=ೆಯ��5ೊ=ೆಯ��5ೊ=ೆಯ�� ಕ ೆ ದು�ೊಂಡುಕ ೆ ದು�ೊಂಡುಕ ೆ ದು�ೊಂಡುಕ ೆ ದು�ೊಂಡು Oೋ<Oೋ<Oೋ<Oೋ< 3ಾಪ03ಾಪ03ಾಪ03ಾಪ0 ಕ ೆ ದು�ೊಂಡುಕ ೆ ದು�ೊಂಡುಕ ೆ ದು�ೊಂಡುಕ ೆ ದು�ೊಂಡು ಬರುವ'�ಾ<ಬರುವ'�ಾ<ಬರುವ'�ಾ<ಬರುವ'�ಾ< �ೇX�ೊಂYರು=ಾFೆ�ೇX�ೊಂYರು=ಾFೆ�ೇX�ೊಂYರು=ಾFೆ�ೇX�ೊಂYರು=ಾFೆ . ಆಗಆಗಆಗಆಗ ಎಎಎಎ1 ಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯು ಎಎಎಎ2 ಮತುಮತುಮತುಮತು ಎಎಎಎ8 ಆ ೆ ೂೕ�ಗಳನು\ಆ ೆ ೂೕ�ಗಳನು\ಆ ೆ ೂೕ�ಗಳನು\ಆ ೆ ೂೕ�ಗಳನು\ 5ೊ=ೆ�ಾY5ೊ=ೆ�ಾY5ೊ=ೆ�ಾY5ೊ=ೆ�ಾY ಮ�ಾ4ಹ\ಮ�ಾ4ಹ\ಮ�ಾ4ಹ\ಮ�ಾ4ಹ\ 3.30 ಗಂ6ೆ7ೆಗಂ6ೆ7ೆಗಂ6ೆ7ೆಗಂ6ೆ7ೆ ಕಳl���ೊ��ರು=ಾFೆಕಳl���ೊ��ರು=ಾFೆಕಳl���ೊ��ರು=ಾFೆಕಳl���ೊ��ರು=ಾFೆ . ಾ�ಾ�ಾ�ಾ�-3 ರವರುರವರುರವರುರವರು ೕವಂತನನು\ ೇವಂತನನು\ೕವಂತನನು\ ೇವಂತನನು\ ೆೆ ತನ\ತನ\ತನ\ತನ\ 5ೊ=ೆಯ��5ೊ=ೆಯ��5ೊ=ೆಯ��5ೊ=ೆಯ�� ಕ ೆ ದು�ೊಂಡುಕ ೆ ದು�ೊಂಡುಕ ೆ ದು�ೊಂಡುಕ ೆ ದು�ೊಂಡು Oೋ<ರು=ಾFೆOೋ<ರು=ಾFೆOೋ<ರು=ಾFೆOೋ<ರು=ಾFೆ .

ನಂತರನಂತರನಂತರನಂತರ ಾ�ಾ�ಾ�ಾ�-3 ರವರುರವರುರವರುರವರು ವತೂ.ರುವತೂ.ರುವತೂ.ರುವತೂ.ರು /�ೕ0/�ೕ0/�ೕ0/�ೕ0 1ಾ2ೆಯ1ಾ2ೆಯ1ಾ2ೆಯ1ಾ2ೆಯ ಬXಬXಬXಬX Oೋ<Oೋ<Oೋ<Oೋ< ಾ�ಾ�ಾ�ಾ�-19 ರವ ೆ ೂಂb7ೆರವ ೆ ೂಂb7ೆರವ ೆ ೂಂb7ೆರವ ೆ ೂಂb7ೆ �ಾತFಾYರು=ಾೆ�ಾತFಾYರು=ಾೆ�ಾತFಾYರು=ಾೆ�ಾತFಾYರು=ಾೆ . ಸಂ5ೆಸಂ5ೆಸಂ5ೆಸಂ5ೆ ಸು�ಾರುಸು�ಾರುಸು�ಾರುಸು�ಾರು 6.30 ಗಂ6ೆ7ೆಗಂ6ೆ7ೆಗಂ6ೆ7ೆಗಂ6ೆ7ೆ ಾ�ಾ�ಾ�ಾ�-3, ಮೃತಮೃತಮೃತಮೃತ ೕವಂತ ೇವಂತೇವಂತ ೇವಂತ ೆ , ಎಎಎಎ2, ಎಎಎಎ8888 ಆ ೆ ೂೕ�ಗಳlಆ ೆ ೂೕ�ಗಳlಆ ೆ ೂೕ�ಗಳlಆ ೆ ೂೕ�ಗಳl �ಾಚು.ನ�ಾಚು.ನ�ಾಚು.ನ�ಾಚು.ನ �ಾ�ಾ�ಾ�ಾ ನ��ನ��ನ��ನ�� 3ಾಪ03ಾಪ03ಾಪ03ಾಪ0 �ೊಮUಸಂದ8�ೊಮUಸಂದ8�ೊಮUಸಂದ8�ೊಮUಸಂದ8 `8�ೆ�`8�ೆ�`8�ೆ�`8�ೆ� ^ೖkಾನದ^ೖkಾನದ^ೖkಾನದ^ೖkಾನದ ಬX7ೆಬX7ೆಬX7ೆಬX7ೆ ಬಂbರು=ಾೆಬಂbರು=ಾೆಬಂbರು=ಾೆಬಂbರು=ಾೆ . ಆಗಲೂಆಗಲೂಆಗಲೂಆಗಲೂ ಸಹಸಹಸಹಸಹ ಎಎಎಎ1 ಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯು ೇವಂತನನು\ ೇವಂತನನು\ೕವಂತನನು\ ೇವಂತನನು\ ೆ �ಾ>&ಂದ�ಾ>&ಂದ�ಾ>&ಂದ�ಾ>&ಂದ ಇX��ೊಂಡುಇX��ೊಂಡುಇX��ೊಂಡುಇX��ೊಂಡು ' ಾ��+ಾ��+ಾ��+ಾ��+ �ೇ�ನ���ೇ�ನ���ೇ�ನ���ೇ�ನ�� ಕಂ�ೆ�ಂ�ಕಂ�ೆ�ಂ�ಕಂ�ೆ�ಂ�ಕಂ�ೆ�ಂ� �ೊY�ೊY�ೊY�ದವರು�ೊY�ದವರು�ದವರು�ದವರು @ಾರು@ಾರು@ಾರು@ಾರು, &ನ7ೆ&ನ7ೆ&ನ7ೆ&ನ7ೆ SೆಂಬಲSೆಂಬಲSೆಂಬಲSೆಂಬಲ &ೕಡುBರುವ'ದು&ೕಡುBರುವ'ದು&ೕಡುBರುವ'ದು&ೕಡುBರುವ'ದು @ಾರು@ಾರು@ಾರು@ಾರು, ಇದ�ೆL?ಾ�ಇದ�ೆL?ಾ�ಇದ�ೆL?ಾ�ಇದ�ೆL?ಾ� &ನ7ೆ&ನ7ೆ&ನ7ೆ&ನ7ೆ ಹಣಹಣಹಣಹಣ �ೊಡುBರುವ'ದು�ೊಡುBರುವ'ದು�ೊಡುBರುವ'ದು�ೊಡುBರುವ'ದು @ಾರು@ಾರು@ಾರು@ಾರು'ಎಂದುಎಂದುಎಂದುಎಂದು �ೇXರು=ಾFೆ�ೇXರು=ಾFೆ�ೇXರು=ಾFೆ�ೇXರು=ಾFೆ . ಆಗಲೂಆಗಲೂಆಗಲೂಆಗಲೂ ಸಹಸಹಸಹಸಹ ೕವಂತ ೇವಂತೇವಂತ ೇವಂತ ೆ ಏರುಏರುಏರುಏರು ಧ�&ಯ��ಧ�&ಯ��ಧ�&ಯ��ಧ�&ಯ�� �ಾತFಾಡು=ಾ�ಾತFಾಡು=ಾ�ಾತFಾಡು=ಾ�ಾತFಾಡು=ಾ, @ಾರೂ@ಾರೂ@ಾರೂ@ಾರೂ ಸಹಸಹಸಹಸಹ ಸ/ೕ�.ಸ/ೕ�.ಸ/ೕ�.ಸ/ೕ�. �ಾಡುBಲ��ಾಡುBಲ��ಾಡುBಲ��ಾಡುBಲ�. ಾ��+ಾ��+ಾ��+ಾ��+ ನನು\ನನು\ನನು\ನನು\ Oೊeೆb�ೆCೕ�ೆOೊeೆb�ೆCೕ�ೆOೊeೆb�ೆCೕ�ೆOೊeೆb�ೆCೕ�ೆ ಎಂದುಎಂದುಎಂದುಎಂದು ಮರುಮರುಮರುಮರು ಪ8Jೆ\ಪ8Jೆ\ಪ8Jೆ\ಪ8Jೆ\ �ಾYರು=ಾFೆ�ಾYರು=ಾFೆ�ಾYರು=ಾFೆ�ಾYರು=ಾFೆ . ಇದ>ಂದಇದ>ಂದಇದ>ಂದಇದ>ಂದ ಎಎಎಎ1 ಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯು �6ಾ��6ಾ�<�6ಾ��6ಾ�<<< ೕವಂತನನು\ ೇವಂತನನು\ೇವಂತನನು\ ೇವಂತನನು\ ೆ OೊeೆಯಲುOೊeೆಯಲುOೊeೆಯಲುOೊeೆಯಲು ಮುಂ�ಾ�ಾಗಮುಂ�ಾ�ಾಗಮುಂ�ಾ�ಾಗಮುಂ�ಾ�ಾಗ ಾ�ಾ�ಾ�ಾ�-3 ಅಡ[ಅಡ[ಅಡ[ಅಡ[ ಬಂbರು=ಾFೆಬಂbರು=ಾFೆಬಂbರು=ಾFೆಬಂbರು=ಾFೆ . ಆಗಆಗಆಗಆಗ ೕವಂತನನು\ ೇವಂತನನು\ೇವಂತನನು\ ೇವಂತನನು\ ೆ �ಾಚು.ನ�ಾಚು.ನ�ಾಚು.ನ�ಾಚು.ನ �ಾ>7ೆ�ಾ>7ೆ�ಾ>7ೆ�ಾ>7ೆ ಹB��ೊಂಡುಹB��ೊಂಡುಹB��ೊಂಡುಹB��ೊಂಡು �ಾ>ನ�ಾ>ನ�ಾ>ನ�ಾ>ನ ಮದ4ದಮದ4ದಮದ4ದಮದ4ದ �ೕ��ೕ��ೕ��ೕ� ನ��ನ��ನ��ನ�� ಕೂ>�ಕೂ>�ಕೂ>�ಕೂ>� ಎಎಎಎ2 ಮತುಮತುಮತುಮತು ಎಎಎಎ8 ಆ ೆ ೂೕ�ಗಳlಆ ೆ ೂೕ�ಗಳlಆ ೆ ೂೕ�ಗಳlಆ ೆ ೂೕ�ಗಳl ಅಕLಅಕLಅಕLಅಕL ಪಕLದ��ಪಕLದ��ಪಕLದ��ಪಕLದ�� ಕುXBರು=ಾೆಕುXBರು=ಾೆಕುXBರು=ಾೆಕುXBರು=ಾೆ , ಾ�ಾ�ಾ�ಾ�-3 ರವರನು\ರವರನು\ರವರನು\ರವರನು\ ಮುಂ�ೆಮುಂ�ೆಮುಂ�ೆಮುಂ�ೆ �ೕ��ೕ��ೕ��ೕ� ನ��ನ��ನ��ನ�� ಕೂ>��ೊಂಡುಕೂ>��ೊಂಡುಕೂ>��ೊಂಡುಕೂ>��ೊಂಡು , ಎಎಎಎ1 ಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯು �ಾ�ಾ�ಾ�ಾ ಚ?ಾVಚ?ಾV�ರು=ಾFೆಚ?ಾVಚ?ಾV�ರು=ಾFೆ�ರು=ಾFೆ�ರು=ಾFೆ . ಸಂ5ೆಸಂ5ೆಸಂ5ೆಸಂ5ೆ 19.40 ಗಂ6ೆ7ೆಗಂ6ೆ7ೆಗಂ6ೆ7ೆಗಂ6ೆ7ೆ `8�ೆ�`8�ೆ�`8�ೆ�`8�ೆ� ^ೖ�ಾನ^ೖ�ಾನ^ೖ�ಾನ^ೖ�ಾನ �ಟು��ಟು��ಟು��ಟು� ಸ5ಾ.ಪ'ರಸ5ಾ.ಪ'ರಸ5ಾ.ಪ'ರಸ5ಾ.ಪ'ರ-�ಕLBರುಪB�ಕLBರುಪB�ಕLBರುಪB�ಕLBರುಪB �ಾಗ.3ಾ<�ಾಗ.3ಾ<�ಾಗ.3ಾ<�ಾಗ.3ಾ< ತQಳlFಾಡುತQಳlFಾಡುತQಳlFಾಡುತQಳlFಾಡು ಾಜ4ದಾಜ4ದಾಜ4ದಾಜ4ದ Sಾಗಲೂ>7ೆSಾಗಲೂ>7ೆSಾಗಲೂ>7ೆSಾಗಲೂ>7ೆ Oೋ<ರು=ಾೆOೋ<ರು=ಾೆOೋ<ರು=ಾೆOೋ<ರು=ಾೆ . ಇFೊ3ಾಇFೊ3ಾಇFೊ3ಾಇFೊ3ಾ �ಾ>ನ���ಾ>ನ���ಾ>ನ���ಾ>ನ�� ಎಎಎಎ3, ಎಎಎಎ4, ಎಎಎಎ5, ಎಎಎಎ6 ಆ ೆ ೂೕ�ಗಳlಆ ೆ ೂೕ�ಗಳlಆ ೆ ೂೕ�ಗಳlಆ ೆ ೂೕ�ಗಳl ಾLಾL�.aೕಾLಾL�.aೕ�.aೕ�.aೕ �ಾ>ನ���ಾ>ನ���ಾ>ನ���ಾ>ನ�� ಎಎಎಎ9 ಮತುಮತುಮತುಮತು ಎಎಎಎ11, bPಚಕ8bPಚಕ8bPಚಕ8bPಚಕ8 3ಾಹನದ��3ಾಹನದ��3ಾಹನದ��3ಾಹನದ�� ಎಎಎಎ10 ಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯು �ಂSಾ��ರು=ಾೆ�ಂSಾ��ರು=ಾೆ�ಂSಾ��ರು=ಾೆ�ಂSಾ��ರು=ಾೆ . SಾಗಲೂSಾಗಲೂ>ನ��SಾಗಲೂSಾಗಲೂ>ನ��>ನ��>ನ�� ಾ�ಾ�ಾ�ಾ�-3 ರವರುರವರುರವರುರವರು ಊಟಊಟಊಟಊಟ SೇಕುSೇಕುSೇಕುSೇಕು ಎಂದುಎಂದುಎಂದುಎಂದು �ೇXದುC�ೇXದುC,,�ೇXದುC�ೇXದುC,, ರ ೆ ಯರ ೆ ಯರ ೆ ಯರ ೆ ಯ ಪಕLದ?ೆ�ಪಕLದ?ೆ�ಪಕLದ?ೆ�ಪಕLದ?ೆ� �ಾರು�ಾರು�ಾರು�ಾರು &���&���&���&��� ಆತ&7ೆಆತ&7ೆಆತ&7ೆಆತ&7ೆ ಊಟಊಟಊಟಊಟ �ೊY�ರು=ಾೆ�ೊY�ರು=ಾೆ�ೊY�ರು=ಾೆ�ೊY�ರು=ಾೆ . ಊಟಊಟಊಟಊಟ ಮು<ದಮು<ದಮು<ದಮು<ದ ನಂತರನಂತರನಂತರನಂತರ Sಾಗಲೂ>&ಂದSಾಗಲೂ>&ಂದSಾಗಲೂ>&ಂದSಾಗಲೂ>&ಂದ Sೇ>7ೆSೇ>7ೆSೇ>7ೆSೇ>7ೆ ಕeೆ7ೆಕeೆ7ೆಕeೆ7ೆಕeೆ7ೆ Oೋ<ರು=ಾೆOೋ<ರು=ಾೆOೋ<ರು=ಾೆOೋ<ರು=ಾೆ . ಆಆಆಆ ಸಮಯದ��ಸಮಯದ��ಸಮಯದ��ಸಮಯದ�� ೇವಂತನು ೇವಂತನುೕವಂತನು ೇವಂತನು ೆ ಾ�ಾ�ಾ�ಾ�-3 ರವ>7ೆರವ>7ೆರವ>7ೆರವ>7ೆ "�ಾಮ�ಾಮ�ಾಮ�ಾಮ, ನನ\ನು\ನನ\ನು\ನನ\ನು\ನನ\ನು\ ತQಳlFಾYನ?ೆ�ತQಳlFಾYನ?ೆ�ತQಳlFಾYನ?ೆ�ತQಳlFಾYನ?ೆ� �ೊ?ೆ�ೊ?ೆ�ೊ?ೆ�ೊ?ೆ �ಾಡುವ'�ಾ<�ಾಡುವ'�ಾ<�ಾಡುವ'�ಾ<�ಾಡುವ'�ಾ< OೇXದCರುOೇXದCರುOೇXದCರುOೇXದCರು , ಅದ�ೆLಅದ�ೆLಅದ�ೆLಅದ�ೆL ಇ��ಇ��7ೆಇ��ಇ��7ೆ7ೆ7ೆ ಕ ೆ ದು�ೊಂಡುಕ ೆ ದು�ೊಂಡುಕ ೆ ದು�ೊಂಡುಕ ೆ ದು�ೊಂಡು ಬಂb�ಾC ೆಬಂb�ಾC ೆಬಂb�ಾC ೆಬಂb�ಾC ೆ ಎಂದುಎಂದುಎಂದುಎಂದು 5ೋ ಾ<5ೋ ಾ<5ೋ ಾ<5ೋ ಾ< ಕೂಗಲುಕೂಗಲುಕೂಗಲುಕೂಗಲು �ಾ8ರಂ��ರು=ಾFೆ�ಾ8ರಂ��ರು=ಾFೆ�ಾ8ರಂ��ರು=ಾFೆ�ಾ8ರಂ��ರು=ಾFೆ . ಆಗಆಗಆಗಆಗ ಾ�ಾ�ಾ�ಾ�-3 ರವರುರವರುರವರುರವರು ' ೇವಂತನನು\ ೇವಂತನನು\ೕವಂತನನು\ ೇವಂತನನು\ ೆ �ಟು��ಟು��ಟು��ಟು� �ಡು�ಡು�ಡು�ಡು, FಾನುFಾನುFಾನುFಾನು ಆತ&7ೆಆತ&7ೆಆತ&7ೆಆತ&7ೆ ಬುbCಬುbCಬುbCಬುbC Oೇಳl=ೇFೆOೇಳl=ೇFೆOೇಳl=ೇFೆOೇಳl=ೇFೆ , &ನ\&ನ\&ನ\&ನ\ ತಂ6ೆ7ೆತಂ6ೆ7ೆತಂ6ೆ7ೆತಂ6ೆ7ೆ ಬರದಂ=ೆಬರದಂ=ೆಬರದಂ=ೆಬರದಂ=ೆ FೋY�ೊಳl|=ೇFೆFೋY�ೊಳl|=ೇFೆFೋY�ೊಳl|=ೇFೆFೋY�ೊಳl|=ೇFೆ "ಎಂದುಎಂದುಎಂದುಎಂದು ಎಎಎಎ1 ಆ ೆ ೂೕ�ಯಆ ೆ ೂೕ�ಯಆ ೆ ೂೕ�ಯಆ ೆ ೂೕ�ಯ ಬXಬXಬXಬX �ೇX�ೊಳl|Bರು=ಾFೆ�ೇX�ೊಳl|Bರು=ಾFೆ�ೇX�ೊಳl|Bರು=ಾFೆ�ೇX�ೊಳl|Bರು=ಾFೆ . ಅ�ೇಅ�ೇಅ�ೇಅ�ೇ ಸಮಯದ��ಸಮಯದ��ಸಮಯದ��ಸಮಯದ�� ಾ�ಾ�ಾ�ಾ�-9 ರವರುರವರುರವರುರವರು ಾ�ಾ�ಾ�ಾ�-3 ರರವ>7ೆರರವ>7ೆವ>7ೆವ>7ೆ �ೕ+�ೕ+�ೕ+�ೕ+ �ಾYರು=ಾೆ�ಾYರು=ಾೆ�ಾYರು=ಾೆ�ಾYರು=ಾೆ . ಇದನು\ಇದನು\ಇದನು\ಇದನು\ ಅ>ತಅ>ತಅ>ತಅ>ತ ೕವಂತ ೇವಂತೇವಂತ ೇವಂತ ೆ 'eಾ4Yeಾ4Yeಾ4Yeಾ4Y'ಎಂದುಎಂದುಎಂದುಎಂದು ಕೂಗ=ೊಡಗು=ಾFೆಕೂಗ=ೊಡಗು=ಾFೆಕೂಗ=ೊಡಗು=ಾFೆಕೂಗ=ೊಡಗು=ಾFೆ . ಅಷ�ರ��ಅಷ�ರ��ಅಷ�ರ��ಅಷ�ರ�� ಎಎಎಎ2 ಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯು ೕವಂತನ ೇವಂತನೇವಂತನ ೇವಂತನ ೆ SಾVSಾVSಾVSಾV ಮು�z�ೊಂYರು=ಾFೆಮು�z�ೊಂYರು=ಾFೆಮು�z�ೊಂYರು=ಾFೆಮು�z�ೊಂYರು=ಾFೆ . ಎಎಎಎ1 ಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯು �ಾರನು\�ಾರನು\�ಾರನು\�ಾರನು\ ಪಕL�ೆLಪಕL�ೆLಪಕL�ೆLಪಕL�ೆL &���&���&���&��� ಾ�ಾ�ಾ�ಾ�-3 ರವ>7ೆರವ>7ೆರವ>7ೆರವ>7ೆ �ಾ>&ಂದ�ಾ>&ಂದ�ಾ>&ಂದ�ಾ>&ಂದ ಇXದುಇXದುಇXದುಇXದು �ಾತFಾಡುವಂ=ೆ�ಾತFಾಡುವಂ=ೆ�ಾತFಾಡುವಂ=ೆ�ಾತFಾಡುವಂ=ೆ �ೈ�ೈ�ೈ�ೈ ಸFೆ\ಸFೆ\ಸFೆ\ಸFೆ\ �ಾYರು=ಾFೆ�ಾYರು=ಾFೆ�ಾYರು=ಾFೆ�ಾYರು=ಾFೆ . ಆಗಆಗಆಗಆಗ ಾ�ಾ�ಾ�ಾ�-3 ರವರುರವರುರವರುರವರು �ಾ>&ಂದ�ಾ>&ಂದ�ಾ>&ಂದ�ಾ>&ಂದ ಇಇXದುಇಇXದುXದುXದು /ೕ+/ೕ+/ೕ+/ೕ+ ನ��ನ��ನ��ನ�� �ಾತFಾY�ಾತFಾY�ಾತFಾY�ಾತFಾY ಪ'ನಃಪ'ನಃಪ'ನಃಪ'ನಃ �ಾ>7ೆ�ಾ>7ೆ�ಾ>7ೆ�ಾ>7ೆ ಹBರು=ಾFೆಹBರು=ಾFೆಹBರು=ಾFೆಹBರು=ಾFೆ . ನಂತರನಂತರನಂತರನಂತರ ಎಎಎಎ1 ಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯು �ಾ�ಾ�ಾ�ಾ ಚ?ಾV�ಚ?ಾV�ಚ?ಾV�ಚ?ಾV� �ೊಳ�ಾಸಪ'ರಂ�ೊಳ�ಾಸಪ'ರಂ�ೊಳ�ಾಸಪ'ರಂ�ೊಳ�ಾಸಪ'ರಂ ಜಂ�+ಜಂ�+ಜಂ�+ಜಂ�+ ರ ೆ ಯ��ರ ೆ ಯ��ರ ೆ ಯ��ರ ೆ ಯ�� ಬಲ�ೆLಬಲ�ೆLಬಲ�ೆLಬಲ�ೆL Bರು<Bರು<Bರು<Bರು< ಸು�ಾರುಸು�ಾರುಸು�ಾರುಸು�ಾರು 100 QೕಟQೕಟQೕಟQೕಟ Oೋ<Oೋ<Oೋ<Oೋ< ಯೂಯೂಯೂಯೂ ಟ+.ಟ+.ಟ+.ಟ+. �ಾY�ಾY�ಾY�ಾY ರ ೆ ಯ��nೕರ ೆ ಯ��nೕರ ೆ ಯ��nೕರ ೆ ಯ��nೕ �ಾ�ಾ�ಾ�ಾ &���ರು=ಾFೆ&���ರು=ಾFೆ&���ರು=ಾFೆ&���ರು=ಾFೆ . ಸದ>ಸದ>ಸದ>ಸದ> �ಾ�ಾ�ಾ�ಾ �ಂ�ೆnೕ�ಂ�ೆnೕ�ಂ�ೆnೕ�ಂ�ೆnೕ ಾL�.aೕಾL�.aೕಾL�.aೕಾL�.aೕ, ಇFೋ3ಾಇFೋ3ಾಇFೋ3ಾಇFೋ3ಾ ಮತುಮತುಮತುಮತು Sೈ�Sೈ�Sೈ�Sೈ� ಸಹಸಹಸಹಸಹ ಯೂಯೂಯೂಯೂ-ಟ+.ಟ+.ಟ+.ಟ+. �ಾY�ಾY�ಾY�ಾY &���ರು=ಾೆ&���ರು=ಾೆ&���ರು=ಾೆ&���ರು=ಾೆ . ಎಎಎಎ1 ಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯು �ೈ�ೈ�ೈ�ೈ ಸFೆ\ಸFೆ\ಸFೆ\ಸFೆ\ �ಾY�ಾY�ಾY�ಾY ಹುಡುಗರನು\ಹುಡುಗರನು\ಹುಡುಗರನು\ಹುಡುಗರನು\ ಕ ೆ �ಾಗಕ ೆ �ಾಗಕ ೆ �ಾಗಕ ೆ �ಾಗ , ಎಎಎಎ3 ಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯು ಬಂbರು=ಾFೆಬಂbರು=ಾFೆಬಂbರು=ಾFೆಬಂbರು=ಾFೆ . ಆತ&7ೆಆತ&7ೆಆತ&7ೆಆತ&7ೆ ಎಎಎಎ1 ಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯು ೕವಂತನನು\ =ೋ>� ೇವಂತನನು\ =ೋ>�ೇವಂತನನು\ =ೋ>� ೇವಂತನನು\ =ೋ>� ೆ "ಈಈಈಈ ಸೂ;ೆಸೂ;ೆಸೂ;ೆಸೂ;ೆ ಮಗನ\ಮಗನ\ಮಗನ\ಮಗನ\ OೊeೆದುOೊeೆದುOೊeೆದುOೊeೆದು Oಾ`Oಾ`Oಾ`Oಾ`'ಎಂದುಎಂದುಎಂದುಎಂದು BXಸು=ಾFೆBXಸು=ಾFೆBXಸು=ಾFೆBXಸು=ಾFೆ .

ಆಗಆಗಆಗಆಗ ಎಎಎಎ3, ಎಎಎಎ4, ಎಎಎಎ6 ಆ ೆ ೂೕ�ಗಳlಆ ೆ ೂೕ�ಗಳlಆ ೆ ೂೕ�ಗಳlಆ ೆ ೂೕ�ಗಳl ಮಚುzಗಳನು\ಮಚುzಗಳನು\ಮಚುzಗಳನು\ಮಚುzಗಳನು\ �Yದು�Yದು�Yದು�Yದು, ಎಎಎಎ5 ಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯು SಾಕುSಾಕುSಾಕುSಾಕು(iಾಕುiಾಕುiಾಕುiಾಕು) =ೆ7ೆದು�ೊಂಡು=ೆ7ೆದು�ೊಂಡು=ೆ7ೆದು�ೊಂಡು=ೆ7ೆದು�ೊಂಡು �ಾಚು.�ಾಚು.ನ�ಾಚು.�ಾಚು.ನನನ �ಾ�ಾ�ಾ�ಾ ಬXಬXಬXಬX ಬಂbರು=ಾೆಬಂbರು=ಾೆಬಂbರು=ಾೆಬಂbರು=ಾೆ . ಎಎಎಎ3 ಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯು "ಅಣ"ಅಣ"ಅಣ"ಅಣ" ಇ��ಇ��ಇ��ಇ�� SೆಡSೆಡSೆಡSೆಡ ^ೕ+^ೕ+^ೕ+^ೕ+ ೂೕ� ೋ� ೋ�ೂೕ� ೆೆ ಇ�ೆಇ�ೆಇ�ೆಇ�ೆ , ಒಳ7ೆಒಳ7ೆಒಳ7ೆಒಳ7ೆ &ಜ.ನ&ಜ.ನ&ಜ.ನ&ಜ.ನ ಪ8�ೇಶ�ೆLಪ8�ೇಶ�ೆLಪ8�ೇಶ�ೆLಪ8�ೇಶ�ೆL ಕ ೆ �ೋಕ ೆ �ೋಯುCಕ ೆ �ೋಕ ೆ �ೋಯುCಯುCಯುC OೊeೆaೕಣOೊeೆaೕಣ” ”OೊeೆaೕಣOೊeೆaೕಣ”” ಎಂದುಎಂದುಎಂದುಎಂದು OೇXದುCOೇXದುCOೇXದುCOೇXದುC ಅದ�ೆLಅದ�ೆLಅದ�ೆLಅದ�ೆL ಎಎಎಎ1 ಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯು "ಎಲ�ವನು\ಎಲ�ವನು\ಎಲ�ವನು\ಎಲ�ವನು\ FಾನುFಾನುFಾನುFಾನು FೋY�ೊಳl|=ೇFೆFೋY�ೊಳl|=ೇFೆFೋY�ೊಳl|=ೇFೆFೋY�ೊಳl|=ೇFೆ , @ಾರು@ಾರು@ಾರು@ಾರು ಭಯಭಯಭಯಭಯ ಪಡSೇYಪಡSೇYಪಡSೇYಪಡSೇY , ಇನು\ಇನು\ಇನು\ಇನು\ ಮುಂ�ೆಮುಂ�ೆಮುಂ�ೆಮುಂ�ೆ FಾFೆಂದ ೆFಾFೆಂದ ೆFಾFೆಂದ ೆFಾFೆಂದ ೆ ಎಲ�ರೂಎಲ�ರೂಎಲ�ರೂಎಲ�ರೂ ಭಯಭಯಭಯಭಯ ಪಡSೇಕುಪಡSೇಕುಪಡSೇಕುಪಡSೇಕು , ಆಆಆಆ >ೕB>ೕB>ೕB>ೕB OೊeೆದುOಾ`OೊeೆದುOಾ`OೊeೆದುOಾ`OೊeೆದುOಾ` "ಎಂದುಎಂದುಎಂದುಎಂದು OೇXರು=ಾFೆOೇXರು=ಾFೆOೇXರು=ಾFೆOೇXರು=ಾFೆ . ಆಗಆಗಆಗಆಗ ಎಎಎಎ2 ಮತುಮತುಮತುಮತು ಎಎಎಎ8888 ಆ ೆ ೂೕ�ಗಳlಆ ೆ ೂೕ�ಗಳlಆ ೆ ೂೕ�ಗಳlಆ ೆ ೂೕ�ಗಳl �ಾಚು.ನ�ಾಚು.ನ�ಾಚು.ನ�ಾಚು.ನ �ಾ�ಾ�ಾ�ಾ &ಂದ&ಂದ&ಂದ&ಂದ �ೆಳ7ೆ�ೆಳ7ೆ�ೆಳ7ೆ�ೆಳ7ೆ ಇXದುಇXದುಇXದುಇXದು ದೂರ�ೆLದೂರ�ೆLದೂರ�ೆLದೂರ�ೆL ಸ>bರು=ಾೆಸ>bರು=ಾೆಸ>bರು=ಾೆಸ>bರು=ಾೆ . ಎಎಎಎ3 ಮತುಮತುಮತುಮತು ಎಎಎಎ4 ಆ ೆ ೂೕ�ಗಳlಆ ೆ ೂೕ�ಗಳlಆ ೆ ೂೕ�ಗಳlಆ ೆ ೂೕ�ಗಳl ೕವಂತ ೇವಂತೇವಂತ ೇವಂತ ೆ ನನು\ನನು\ನನು\ನನು\ �Yದು�Yದು�Yದು�Yದು Oೊರ7ೆOೊರ7ೆOೊರ7ೆOೊರ7ೆ ಎ;ೆಯಲುಎ;ೆಯಲುಎ;ೆಯಲುಎ;ೆಯಲು ಪ8ಯB\�ರು=ಾೆಪ8ಯB\�ರು=ಾೆಪ8ಯB\�ರು=ಾೆಪ8ಯB\�ರು=ಾೆ . ಾದ43ಾಗb�ಾCಗಾದ43ಾಗb�ಾCಗಾದ43ಾಗb�ಾCಗಾದ43ಾಗb�ಾCಗ ಎಎಎಎ3 ಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯು �ಾ>ನ�ಾ>ನ�ಾ>ನ�ಾ>ನ ಒಳ7ೆಒಳ7ೆಒಳ7ೆಒಳ7ೆ ೕವಂತನ ೇವಂತನೇವಂತನ ೇವಂತನ ೆ ತ?ೆ7ೆತ?ೆ7ೆತ?ೆ7ೆತ?ೆ7ೆ ಮ�z&ಂದಮ�z&ಂದಮ�z&ಂದಮ�z&ಂದ ಒಂದುಒಂದುಒಂದುಒಂದು ಏಟುಏಟುಏಟುಏಟು Oೊeೆbರು=ಾFೆOೊeೆbರು=ಾFೆOೊeೆbರು=ಾFೆOೊeೆbರು=ಾFೆ . ಆಗಆಗಆಗಆಗ ೕವಂ ೇವಂತೇವಂ ೇವಂ ೆತತತ �ಾ>&ಂದ�ಾ>&ಂದ�ಾ>&ಂದ�ಾ>&ಂದ �ೆಳ�ೆL�ೆಳ�ೆL�ೆಳ�ೆL�ೆಳ�ೆL ಬಂbರು=ಾFೆಬಂbರು=ಾFೆಬಂbರು=ಾFೆಬಂbರು=ಾFೆ . ಎಎಎಎ3 ಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯು ಮ�z&ಂದಮ�z&ಂದಮ�z&ಂದಮ�z&ಂದ ಮ=ೊಮ=ೊಮ=ೊಮ=ೊ ಂದುಂದುಂದುಂದು ಏಟುಏಟುಏಟುಏಟು Oೊeೆbರು=ಾFೆOೊeೆbರು=ಾFೆOೊeೆbರು=ಾFೆOೊeೆbರು=ಾFೆ . ಎಎಎಎ4 ಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯು ಮ�z&ಂದಮ�z&ಂದಮ�z&ಂದಮ�z&ಂದ ೇವಂತನ ೇವಂತನೕವಂತನ ೇವಂತನ ೆ ತ?ೆ7ೆತ?ೆ7ೆತ?ೆ7ೆತ?ೆ7ೆ 2 ಏಟುಏಟುಏಟುಏಟು Oೊeೆbರು=ಾFೆOೊeೆbರು=ಾFೆOೊeೆbರು=ಾFೆOೊeೆbರು=ಾFೆ . ಆಗಆಗಆಗಆಗ ಎಎಎಎ1 ಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯು �ಾ>&ಂದ�ಾ>&ಂದ�ಾ>&ಂದ�ಾ>&ಂದ ಇXದುಇXದುಇXದುಇXದು ಎಎಎಎ3333 ಆ ೆ ೂೕ�ಯಆ ೆ ೂೕ�ಯಆ ೆ ೂೕ�ಯಆ ೆ ೂೕ�ಯ �ೈಯ��ದC�ೈಯ��ದC�ೈಯ��ದC�ೈಯ��ದC ಮಚzನು\ಮಚzನು\ಮಚzನು\ಮಚzನು\ ಪeೆದು�ೊಂಡುಪeೆದು�ೊಂಡುಪeೆದು�ೊಂಡುಪeೆದು�ೊಂಡು ೕವಂತನ ೇವಂತನೇವಂತನ ೇವಂತನ ೆ ಮುಖ�ೆLಮುಖ�ೆLಮುಖ�ೆLಮುಖ�ೆL 2 ಏಟುಏಟುಏಟುಏಟು ಮ�z&ಂದಮ�z&ಂದಮ�z&ಂದಮ�z&ಂದ OೊeೆದುOೊeೆದುOೊeೆದುOೊeೆದು 3ಾಪ03ಾಪ03ಾಪ03ಾಪ0 eೆ�eೆ�eೆ�#ಂgeೆ�#ಂg#ಂg#ಂg �ೕ��ೕ��ೕ��ೕ� ನ��ನ��ನ��ನ�� ಕುXತು�ೊಳl|=ಾFೆಕುXತು�ೊಳl|=ಾFೆಕುXತು�ೊಳl|=ಾFೆಕುXತು�ೊಳl|=ಾFೆ . ಎಎಎಎ5 ಆ ೆ ೂೕ�ಆ ೆ ೂೕ�ಆ ೆ ೂೕ�ಆ ೆ ೂೕ� SಾಕುSಾಕುSಾಕುSಾಕು (iಾಕುiಾಕುiಾಕುiಾಕು) &ಂದ&ಂದ&ಂದ&ಂದ ೇವಂತನ ೇವಂತನೕವಂತನ ೇವಂತನ ೆ Oೊ6ೆ�Oೊ6ೆ�Oೊ6ೆ�Oೊ6ೆ� , ಎ�ೆಎ�ೆಎ�ೆಎ�ೆ xಾಗ�ೆLxಾಗ�ೆLxಾಗ�ೆLxಾಗ�ೆL ಚು�zರು=ಾFೆಚು�zರು=ಾFೆಚು�zರು=ಾFೆಚು�zರು=ಾFೆ . ನಂತರನಂತರನಂತರನಂತರ ಎಎಎಎ3, ಎಎಎಎ4, ಎಎಎಎ5, ಎಎಎಎ6666 ಆ ೆ ೂೕ�ಗಳlಆ ೆ ೂೕ�ಗಳlಆ ೆ ೂೕ�ಗಳlಆ ೆ ೂೕ�ಗಳl �ೆಳ7ೆ�ೆಳ7ೆ�ೆಳ7ೆ�ೆಳ7ೆ �bCದC�bCದC�bCದC�bCದC ೕವಂತ&7ೆ ೇವಂತ&7ೆೇವಂತ&7ೆ ೇವಂತ&7ೆ ೆ ಮಚುzಮಚುzಮಚುzಮಚುz SಾಕುSಾಕುSಾಕುSಾಕು #&ಂದ#&ಂದ#&ಂದ#&ಂದ ಸು�ಾರುಸು�ಾರುಸು�ಾರುಸು�ಾರು 40-50 Sಾ>Sಾ>Sಾ>Sಾ> ಮನ ೆ ೂೕಇiೆ�ಮನ ೆ ೂೕಇiೆ�ಮನ ೆ ೂೕಇiೆ�ಮನ ೆ ೂೕಇiೆ� ತ?ೆ7ೆತ?ೆ7ೆತ?ೆ7ೆತ?ೆ7ೆ OೊeೆದುOೊeೆದುOೊeೆದುOೊeೆದು ೕವಂತನನು\ ೇವಂತನನು\ೇವಂತನನು\ ೇವಂತನನು\ ೆ �ೕಕರ3ಾ<�ೕಕರ3ಾ<�ೕಕರ3ಾ<�ೕಕರ3ಾ< �ೊ?ೆ�ೊ?ೆ�ೊ?ೆ�ೊ?ೆ �ಾYರು=ಾ�ಾYರು=ಾೆ ೆ ೆ ೆ�ಾYರು=ಾ�ಾYರು=ಾ . ಆಗಆಗಆಗಆಗ ಸಮಯಸಮಯಸಮಯಸಮಯ ಾB8ಾB8ಾB8ಾB8 22.15 ಗಂ6ೆಗಂ6ೆಗಂ6ೆಗಂ6ೆ ಆ<ರುತ�ೆಆ<ರುತ�ೆಆ<ರುತ�ೆಆ<ರುತ�ೆ . ಆ ೆ ೂೕ�ಗಳlಆ ೆ ೂೕ�ಗಳlಆ ೆ ೂೕ�ಗಳlಆ ೆ ೂೕ�ಗಳl ಮೃತ�ೇಹವನು\ಮೃತ�ೇಹವನು\ಮೃತ�ೇಹವನು\ಮೃತ�ೇಹವನು\ ಅ?ೆ�ಅ?ೆ�ಅ?ೆ�ಅ?ೆ� �ಟು��ಟು��ಟು��ಟು� Oೋ<ರು=ಾೆOೋ<ರು=ಾೆOೋ<ರು=ಾೆOೋ<ರು=ಾೆ .

ನಂತರನಂತರನಂತರನಂತರ ಎಎಎಎ1 ಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯು �ಾಚು.ನ�ಾಚು.ನ�ಾಚು.ನ�ಾಚು.ನ �ಾ�ಾ�ಾ�ಾ ಚ?ಾV��ೊಂಡುಚ?ಾV��ೊಂಡುಚ?ಾV��ೊಂಡುಚ?ಾV��ೊಂಡು ಎಎಎಎ2 ಮತುಮತುಮತುಮತು ಾ�ಾ�ಾ�ಾ�-3 ರವರನು\ರವರನು\ರವರನು\ರವರನು\ �ಾ>ನ���ಾ>ನ���ಾ>ನ���ಾ>ನ�� ಹB��ೊಂಡುಹB��ೊಂಡುಹB��ೊಂಡುಹB��ೊಂಡು Sೇ>7ೆSೇ>7ೆSೇ>7ೆSೇ>7ೆ ಕeೆ7ೆಕeೆ7ೆಕeೆ7ೆಕeೆ7ೆ Oೋ<ರು=ಾೆOೋ<ರು=ಾೆOೋ<ರು=ಾೆOೋ<ರು=ಾೆ . �ಾ>ನ��ದC�ಾ>ನ��ದC�ಾ>ನ��ದC�ಾ>ನ��ದC ೕವಂತನ ೇವಂತನೇವಂತನ ೇವಂತನ ೆ �Sೈ��Sೈ��Sೈ��Sೈ� �ೕನನು\�ೕನನು\�ೕನನು\�ೕನನು\ ಆiೆಆiೆಆiೆಆiೆ OಾಕುವಂOಾಕುವಂ=ೆOಾಕುವಂOಾಕುವಂ=ೆ=ೆ=ೆ ಾ�ಾ�ಾ�ಾ�-3 ರವ>7ೆರವ>7ೆರವ>7ೆರವ>7ೆ �ೊ��ದುC�ೊ��ದುC�ೊ��ದುC�ೊ��ದುC ಆತಆತಆತಆತ �ೕನನು\�ೕನನು\�ೕನನು\�ೕನನು\ Oೊರ7ೆOೊರ7ೆOೊರ7ೆOೊರ7ೆ ಎ ೆ bರು=ಾFೆಎ ೆ bರು=ಾFೆಎ ೆ bರು=ಾFೆಎ ೆ bರು=ಾFೆ . ಎಎಎಎ3, ಎಎಎಎ4, ಎಎಎಎ5, ಎಎಎಎ6 ಆ ೆ ೂೕ�ಗಳlಆ ೆ ೂೕ�ಗಳlಆ ೆ ೂೕ�ಗಳlಆ ೆ ೂೕ�ಗಳl ಇFೋ3ಾಇFೋ3ಾಇFೋ3ಾಇFೋ3ಾ �ಾ>ನ���ಾ>ನ���ಾ>ನ���ಾ>ನ�� ಹBಹBಹBಹB ಎಎಎಎ1 ಆ ೆ ೂೕ�ಯಆ ೆ ೂೕ�ಯಆ ೆ ೂೕ�ಯಆ ೆ ೂೕ�ಯ �ಾರನು\�ಾರನು\�ಾರನು\�ಾರನು\ �ಂSಾ��ರು=ಾೆ�ಂSಾ��ರು=ಾೆ�ಂSಾ��ರು=ಾೆ�ಂSಾ��ರು=ಾೆ . ಎಎಎಎ1 ಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯು ಎಎಎಎ13 ಆ ೆ ೂೕ�7ೆಆ ೆ ೂೕ�7ೆಆ ೆ ೂೕ�7ೆಆ ೆ ೂೕ�7ೆ �ೕ+�ೕ+�ೕ+�ೕ+ �ಾY�ಾY�ಾY�ಾY ೕವಂತನನು\ ೇವಂತನನು\ೇವಂತನನು\ ೇವಂತನನು\ ೆ SಾಗಲೂರುSಾಗಲೂರುSಾಗಲೂರುSಾಗಲೂರು-Sೇ>7ೆSೇ>7ೆSೇ>7ೆSೇ>7ೆ ರ ೆ ಯ��ರ ೆ ಯ��ರ ೆ ಯ��ರ ೆ ಯ�� �ೊ?ೆ�ೊ?ೆ�ೊ?ೆ�ೊ?ೆ �ಾYರುವ�ಾYರುವ�ಾYರುವ�ಾYರುವ ಬ7ೆ_ಬ7ೆ_ಬ7ೆ_ಬ7ೆ_ BX�BX�BX�BX� ಎಎಎಎ3, ಎಎಎಎ4, ಎಎಎಎ5, ಎಎಎಎ6 ಆ ೆ ೂೕ�ಗಳನು\ಆ ೆ ೂೕ�ಗಳನು\ಆ ೆ ೂೕ�ಗಳನು\ಆ ೆ ೂೕ�ಗಳನು\ SಾಗಲೂರುSಾಗಲೂರುSಾಗಲೂರುSಾಗಲೂರು /�ೕ0/�ೕ0/�ೕ0/�ೕ0 1ಾ2ೆಯ��1ಾ2ೆಯ��1ಾ2ೆಯ��1ಾ2ೆಯ�� ರಂಡೆರಂಡೆರಂಡೆರಂಡೆ �ಾYಸಲು�ಾYಸಲು�ಾYಸಲು�ಾYಸಲು ಮತುಮತುಮತುಮತು ಅವ>7ೆಅವ>7ೆಅವ>7ೆಅವ>7ೆ /�ೕಸರು/�ೕಸರು/�ೕಸರು/�ೕಸರು Oೊeೆಯದಂ=ೆOೊeೆಯದಂ=ೆOೊeೆಯದಂ=ೆOೊeೆಯದಂ=ೆ FೋY�ೊಳ|ಲುFೋY�ೊಳ|ಲುFೋY�ೊಳ|ಲುFೋY�ೊಳ|ಲು ವ4ವ ೆ yವ4ವ ೆ yವ4ವ ೆ yವ4ವ ೆ y �ಾಡುವಂ=ೆ�ಾಡುವಂ=ೆ�ಾಡುವಂ=ೆ�ಾಡುವಂ=ೆ BX�BX�BX�BX� ಸದ4�ೆLಸದ4�ೆLಸದ4�ೆLಸದ4�ೆL ತಮ7ೆತಮ7ೆತಮ7ೆತಮ7ೆ ಊಟಊಟಊಟಊಟ SೇಕುSೇಕುSೇಕುSೇಕು ಎಂದುಎಂದುಎಂದುಎಂದು �ೇXರು=ಾFೆ�ೇXರು=ಾFೆ�ೇXರು=ಾFೆ�ೇXರು=ಾFೆ . ಎಎಎಎ13 ಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯು ತನ\ತನ\ತನ\ತನ\ ಹುಡುಗನಹುಡುಗನಹುಡುಗನಹುಡುಗನ �ೈನ���ೈನ���ೈನ���ೈನ�� ಜಯಮಂಗಲಜಯಮಂಗಲಜಯಮಂಗಲಜಯಮಂಗಲ ಬ0ಬ0ಬ0ಬ0 &?ಾCಣದ&?ಾCಣದ&?ಾCಣದ&?ಾCಣದ ಬXಬXಬXಬX ಊಟಊಟಊಟಊಟ ಕಳl�ಸುವ'�ಾ<ಕಳl�ಸುವ'�ಾ<ಕಳl�ಸುವ'�ಾ<ಕಳl�ಸುವ'�ಾ< BX�ರು=ಾFೆBX�ರು=ಾFೆBX�ರು=ಾFೆBX�ರು=ಾFೆ . ಅದರಂಅದರಂ=ೆಅದರಂಅದರಂ=ೆ=ೆ=ೆ ಎಎಎಎ1 ಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯು ಜಯಮಂಗಲಜಯಮಂಗಲಜಯಮಂಗಲಜಯಮಂಗಲ ಬ0ಬ0ಬ0ಬ0 &?ಾCಣದ&?ಾCಣದ&?ಾCಣದ&?ಾCಣದ ಬXಬXಬXಬX 3ಾಹನ3ಾಹನ3ಾಹನ3ಾಹನ &����ೊಂY�ಾCಗ&����ೊಂY�ಾCಗ&����ೊಂY�ಾCಗ&����ೊಂY�ಾCಗ ಒಬsಒಬsಒಬsಒಬs ಆ ಾQಯುಆ ಾQಯುಆ ಾQಯುಆ ಾQಯು ��ೕ���ೕ���ೕ���ೕ� Sಾ�vSಾ�vSಾ�vSಾ�v ನ��ನ��ನ��ನ�� ಊಟಊಟಊಟಊಟ ತಂbದುCತಂbದುCತಂbದುCತಂbದುC, ಎಎಎಎ3 ಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯು ಊಟದಊಟದಊಟದಊಟದ Sಾ�vSಾ�vSಾ�vSಾ�v ಪeೆದುಪeೆದುಪeೆದುಪeೆದು ಇFೋ3ಾಇFೋ3ಾಇFೋ3ಾಇFೋ3ಾ �ಾ>ನ���ಾ>ನ���ಾ>ನ���ಾ>ನ�� ಇಟು��ೊಂYರು=ಾFೆಇಟು��ೊಂYರು=ಾFೆಇಟು��ೊಂYರು=ಾFೆಇಟು��ೊಂYರು=ಾFೆ . ನಂತರನಂತರನಂತರನಂತರ ಎಲ�ರೂಎಲ�ರೂಎಲ�ರೂಎಲ�ರೂ ಾB8ಾB8ಾB8ಾB8 12.30 ಗಂ6ೆ7ೆಗಂ6ೆ7ೆಗಂ6ೆ7ೆಗಂ6ೆ7ೆ (19.09.2024) 3ಾಪ03ಾಪ03ಾಪ03ಾಪ0 #?ಾ�7ೆ#?ಾ�7ೆ#?ಾ�7ೆ#?ಾ�7ೆ ಬಂbರು=ಾೆಬಂbರು=ಾೆಬಂbರು=ಾೆಬಂbರು=ಾೆ . ಎಎಎಎ8, ಎಎಎಎ9, ಎಎಎಎ11 ಆ ೆ ೂೕ�ಗಳlಆ ೆ ೂೕ�ಗಳlಆ ೆ ೂೕ�ಗಳlಆ ೆ ೂೕ�ಗಳl ಾLಾL�.aೕಾLಾL�.aೕ�.aೕ�.aೕ �ಾ>ನ���ಾ>ನ���ಾ>ನ���ಾ>ನ�� ಾB8ಾB8ಾB8ಾB8 02.30 ಗಂ6ೆ7ೆಗಂ6ೆ7ೆಗಂ6ೆ7ೆಗಂ6ೆ7ೆ #?ಾ�7ೆ#?ಾ�7ೆ#?ಾ�7ೆ#?ಾ�7ೆ 3ಾಪ03ಾಪ03ಾಪ03ಾಪ0 ಬಂbರು=ಾೆಬಂbರು=ಾೆಬಂbರು=ಾೆಬಂbರು=ಾೆ . ಎಎಎಎ10 ಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯು ತನ\ತನ\ತನ\ತನ\ ಊ>7ೆಊ>7ೆಊ>7ೆಊ>7ೆ Oೋ<ರು=ಾFೆOೋ<ರು=ಾFೆOೋ<ರು=ಾFೆOೋ<ರು=ಾFೆ . ಆಗಆಗಆಗಆಗ ಎಎಎಎ1 ಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯು ಸಂಪಕ.�ಾL<ಸಂಪಕ.�ಾL<ಸಂಪಕ.�ಾL<ಸಂಪಕ.�ಾL< ಎಎಎಎ8888 ಆ ೆ ೂೕ�7ೆಆ ೆ ೂೕ�7ೆಆ ೆ ೂೕ�7ೆಆ ೆ ೂೕ�7ೆ �ೊ��ದC�ೊ��ದC�ೊ��ದC�ೊ��ದC �Sೈ��Sೈ��Sೈ��Sೈ� �ೕನನು\�ೕನನು\�ೕನನು\�ೕನನು\ 3ಾಪ03ಾಪ03ಾಪ03ಾಪ0 ಪeೆbರು=ಾFೆಪeೆbರು=ಾFೆಪeೆbರು=ಾFೆಪeೆbರು=ಾFೆ . ನಂತರನಂತರನಂತರನಂತರ ಎಎಎಎ1 ಆ ೆ ೂೕ�ಯಆ ೆ ೂೕ�ಯಆ ೆ ೂೕ�ಯಆ ೆ ೂೕ�ಯ ಸೂಚFೆಯಂ=ೆಸೂಚFೆಯಂ=ೆಸೂಚFೆಯಂ=ೆಸೂಚFೆಯಂ=ೆ ಎಎಎಎ3, ಎಎಎಎ4, ಎಎಎಎ5, ಎಎಎಎ6 ಆ ೆ ೂೕ�ಗಳlಆ ೆ ೂೕ�ಗಳlಆ ೆ ೂೕ�ಗಳlಆ ೆ ೂೕ�ಗಳl =ಾವ'=ಾವ'=ಾವ'=ಾವ' �ೊ�ೊ�ೊ?ೆ�ೊ?ೆ?ೆ?ೆ �ಾಡಲು�ಾಡಲು�ಾಡಲು�ಾಡಲು ಬಳ�ದCಬಳ�ದCಬಳ�ದCಬಳ�ದC ಮಚುzಗಳನು\ಮಚುzಗಳನು\ಮಚುzಗಳನು\ಮಚುzಗಳನು\ ಮತುಮತುಮತುಮತು ಅವರುಅವರುಅವರುಅವರು ಧ>�ದCಧ>�ದCಧ>�ದCಧ>�ದC ಬ6ೆ�ಗಳನು\ಬ6ೆ�ಗಳನು\ಬ6ೆ�ಗಳನು\ಬ6ೆ�ಗಳನು\ =ೊ;ೆbರು=ಾೆ=ೊ;ೆbರು=ಾೆ=ೊ;ೆbರು=ಾೆ=ೊ;ೆbರು=ಾೆ . �ಾಚು.ನ�ಾಚು.ನ�ಾಚು.ನ�ಾಚು.ನ �ಾ�ಾ�ಾ�ಾ 7ೆ7ೆ7ೆ7ೆ ಅಂ�ದCಅಂ�ದCಅಂ�ದCಅಂ�ದC ರಕದರಕದರಕದರಕದ ಕ?ೆಗಳನು\ಕ?ೆಗಳನು\ಕ?ೆಗಳನು\ಕ?ೆಗಳನು\ ಒ ೆ �ಒ ೆ �ಒ ೆ �ಒ ೆ � =ೊ;ೆದು=ೊ;ೆದು=ೊ;ೆದು=ೊ;ೆದು ಾ��ಾ��ಾ��ಾ�� FಾಶಪY�ರು=ಾೆFಾಶಪY�ರು=ಾೆ ..FಾಶಪY�ರು=ಾೆFಾಶಪY�ರು=ಾೆ..

ಮರುbನಮರುbನಮರುbನಮರುbನ bFಾಂಕbFಾಂಕ:bFಾಂಕbFಾಂಕ::: 19.09.202419.09.202419.09.202419.09.2024 ರಂದುರಂದುರಂದುರಂದು ಎಎ1ಎಎ111 ಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯು ಎಎ13ಎಎ131313 ಆ ೆ ೂೕ�aಂb7ೆಆ ೆ ೂೕ�aಂb7ೆಆ ೆ ೂೕ�aಂb7ೆಆ ೆ ೂೕ�aಂb7ೆ �ಾತFಾY�ಾತFಾY�ಾತFಾY�ಾತFಾY SಾಗಲೂರುSಾಗಲೂರುSಾಗಲೂರುSಾಗಲೂರು /�ೕ0/�ೕ0/�ೕ0/�ೕ0 1ಾ2ೆಯ��1ಾ2ೆಯ��1ಾ2ೆಯ��1ಾ2ೆಯ�� �ೊ?ೆ�ೊ?ೆ�ೊ?ೆ�ೊ?ೆ ಆ ೆ ೂೕ�ಗಳನು\ಆ ೆ ೂೕ�ಗಳನು\ೆಆ ೆ ೂೕ�ಗಳನು\ಆ ೆ ೂೕ�ಗಳನು\ ರಂಡೆರಂಡರಂಡೆರಂಡೆ �ಾYಸಲು�ಾYಸಲು�ಾYಸಲು�ಾYಸಲು �ಾತFಾYದುC�ಾತFಾYದುC,�ಾತFಾYದುC�ಾತFಾYದುC,,, ಾದ43ಾಗb�ಾCಗಾದ43ಾಗb�ಾCಗ ?ಾಯಾದ43ಾಗb�ಾCಗಾದ43ಾಗb�ಾCಗ?ಾಯ?ಾಯ?ಾಯ ಒಬsರಒಬsರ 5ೊ=ೆಒಬsರಒಬsರ5ೊ=ೆ5ೊ=ೆ5ೊ=ೆ �ಾತFಾY�ಾತFಾY ಎ�ಾತFಾY�ಾತFಾYಎಎ3,ಎ3,3, ಎ3,ಎಎ4,ಎ4,4, ಎ4,ಎಎ5,ಎ5,5, ಎ5,ಎಎ6ಎ66 ರವ>7ೆ6ರವ>7ೆರವ>7ೆರವ>7ೆ OೊಸೂರುOೊಸೂರು �ೋ�.OೊಸೂರುOೊಸೂರು�ೋ�.�ೋ�. ನ���ೋ�.ನ��ನ�� ಶರ2ಾ<ಸಲುನ��ಶರ2ಾ<ಸಲುಶರ2ಾ<ಸಲು ವ4ವ ೆ yಶರ2ಾ<ಸಲುವ4ವ ೆ yವ4ವ ೆ yವ4ವ ೆ y �ಾY�ರು=ಾFೆ�ಾY�ರು=ಾFೆ..�ಾY�ರು=ಾFೆ�ಾY�ರು=ಾFೆ. ಅ�ೇ.ಅ�ೇಅ�ೇಅ�ೇ bನbನbನ ಸಂ5ೆbನಸಂ5ೆಸಂ5ೆ 5.00ಸಂ5ೆ5.005.00 ಗಂ6ೆ7ೆ5.00ಗಂ6ೆ7ೆಗಂ6ೆ7ೆಗಂ6ೆ7ೆ ಎಎ10ಎಎ101010 ಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯು bPಚಕ83ಾಹನದ��ಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯುbPಚಕ83ಾಹನದ��bPಚಕ83ಾಹನದ�� 3ಾಪ0bPಚಕ83ಾಹನದ��3ಾಪ03ಾಪ0 #?ಾ�7ೆ3ಾಪ0#?ಾ�7ೆ#?ಾ�7ೆ ಬಂbರು=ಾFೆ#?ಾ�7ೆಬಂbರು=ಾFೆಬಂbರು=ಾFೆ..ಬಂbರು=ಾFೆ..

bFಾಂಕbFಾಂಕ:bFಾಂಕbFಾಂಕ::: 2020.09.20242020.09.2024.09.2024.09.2024 ರಂದುರಂದುರಂದುರಂದು ಎಎ2ಎಎ222 ಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯು ತನ\ತನ\ತನ\ತನ\ ತಂ�ೆಯತಂ�ೆಯತಂ�ೆಯತಂ�ೆಯ ಪr5ಾಪr5ಾಪr5ಾಪr5ಾ �ಾಯ.�ಾಯ.�ಾಯ.�ಾಯ. ಇ�ೆಇ�ೆಇ�ೆಇ�ೆ ಊ>7ೆಊ>7ೆಊ>7ೆಊ>7ೆ OೋಗSೇ�ೆಂದುOೋಗSೇ�ೆಂದುOೋಗSೇ�ೆಂದುOೋಗSೇ�ೆಂದು OೇXರು=ಾFೆOೇXರು=ಾFೆ.OೇXರು=ಾFೆOೇXರು=ಾFೆ ... ಆಗಆಗಆಗಆಗ ಎಎ1ಎಎ111 ಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯು 30,000/30,000/30,000/-30,000/--- ರೂರೂರೂರೂ ಹಣಹಣಹಣಹಣ �ೊಟು��ೊಟು��ೊಟು��ೊಟು� ಎಎ3ಎಎ333 ಆ ೆ ೂೕ�7ೆಆ ೆ ೂೕ�7ೆಆ ೆ ೂೕ�7ೆಆ ೆ ೂೕ�7ೆ ಎಎ2ಎಎ22 ಆ ೆ ೂೕ�ಯನು\2ಆ ೆ ೂೕ�ಯನು\ಆ ೆ ೂೕ�ಯನು\ ಬ0ಆ ೆ ೂೕ�ಯನು\ಬ0ಬ0 &?ಾCಣ�ೆLಬ0&?ಾCಣ�ೆL&?ಾCಣ�ೆL �ಡುವಂ=ೆ&?ಾCಣ�ೆL�ಡುವಂ=ೆ�ಡುವಂ=ೆ OೇX�ಡುವಂ=ೆOೇXOೇXOೇX ಕಳl��ರು=ಾFೆಕಳl��ರು=ಾFೆಕಳl��ರು=ಾFೆ..ಕಳl��ರು=ಾFೆ. ಆಗ.ಆಗಆಗ ಎಆಗಎಎ3,ಎ3,3, ಎ3,ಎಎ4,ಎ4,4, ಎ4,ಎಎ5,ಎ5,5,5, ಎಎ6ಎಎ66 ಆ ೆ ೂೕ�ಗಳl6ಆ ೆ ೂೕ�ಗಳlಆ ೆ ೂೕ�ಗಳl SೆX7ೆ_ಆ ೆ ೂೕ�ಗಳlSೆX7ೆ_SೆX7ೆ_ 8.00SೆX7ೆ_8.008.00 ಗಂ6ೆ7ೆ8.00ಗಂ6ೆ7ೆಗಂ6ೆ7ೆಗಂ6ೆ7ೆ ಎಎ2ಎಎ22 ಆ ೆ ೂೕ�ಯನು\2ಆ ೆ ೂೕ�ಯನು\ಆ ೆ ೂೕ�ಯನು\ #?ಾ�ಆ ೆ ೂೕ�ಯನು\#?ಾ�#?ಾ�bಂದ#?ಾ�bಂದbಂದ ಕ ೆ ದು�ೊಂಡುbಂದಕ ೆ ದು�ೊಂಡುಕ ೆ ದು�ೊಂಡುಕ ೆ ದು�ೊಂಡು Oೋ<Oೋ< �ೆಂ7ೇ>Oೋ<Oೋ<�ೆಂ7ೇ>�ೆಂ7ೇ>�ೆಂ7ೇ> ಬ0ಬ0ಬ0ಬ0 &?ಾCಣ�ೆL&?ಾCಣ�ೆL&?ಾCಣ�ೆL&?ಾCಣ�ೆL �ಟು��ಟು� 3ಾಪ0�ಟು��ಟು�3ಾಪ03ಾಪ03ಾಪ0 #?ಾ�7ೆ#?ಾ�7ೆ#?ಾ�7ೆ#?ಾ�7ೆ ಬಂbರು=ಾೆಬಂbರು=ಾೆ ..ಬಂbರು=ಾೆಬಂbರು=ಾೆ. ನಂತರ.ನಂತರನಂತರ ಎನಂತರಎಎ1ಎ111 ಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯು ಎಎ12ಎಎ1212 ಆ ೆ ೂೕ�7ೆ12ಆ ೆ ೂೕ�7ೆಆ ೆ ೂೕ�7ೆಆ ೆ ೂೕ�7ೆ �ೕ+�ೕ+�ೕ+�ೕ+ �ಾY�ಾY�ಾY�ಾY ಎಎ3,ಎಎ3,3,3, ಎಎ4,ಎಎ4,4,4, ಎಎ5,ಎಎ5,5,5, ಎಎ6ಎಎ666 ರವರರವರರವರರವರ ಆkಾಆkಾಆkಾಆkಾ �ಾ�.�ಾ�.�ಾ�.�ಾ�. ಗಳನು\ಗಳನು\ಗಳನು\ಗಳನು\ ಮತುಮತುಮತುಮತು ಊಟಊಟಊಟಊಟ ತರುವಂ=ೆತರುವಂ=ೆತರುವಂ=ೆತರುವಂ=ೆ OೇXರು=ಾFೆOೇXರು=ಾFೆ.OೇXರು=ಾFೆOೇXರು=ಾFೆ .. ಅದರಂ=ೆ.ಅದರಂ=ೆಅದರಂ=ೆಅದರಂ=ೆ SೆX7ೆ_SೆX7ೆ_ 11.30SೆX7ೆ_SೆX7ೆ_11.3011.30 ಗಂ6ೆ7ೆ11.30ಗಂ6ೆ7ೆಗಂ6ೆ7ೆಗಂ6ೆ7ೆ ಎಎ12ಎಎ1212 ಆ ೆ ೂೕ�ಯು12ಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯು ಪಲvಪಲvಪಲvಪಲv Sೈ�Sೈ�Sೈ�Sೈ� ನ��ನ�� ಆ ೆ ೂೕ�ಗನ��ನ��ಆ ೆ ೂೕ�ಗಆ ೆ ೂೕ�ಗಳಆ ೆ ೂೕ�ಗಳಳಳ ಆkಾಆkಾಆkಾಆkಾ �ಾ�.�ಾ�. 5ೆ ಾ�v�ಾ�.�ಾ�.5ೆ ಾ�v5ೆ ಾ�v5ೆ ಾ�v ಮತುಮತು ಊಟಮತುಮತುಊಟಊಟ =ೆ7ೆದು�ೊಂಡುಊಟ=ೆ7ೆದು�ೊಂಡು=ೆ7ೆದು�ೊಂಡು=ೆ7ೆದು�ೊಂಡು #?ಾ�7ೆ#?ಾ�7ೆ#?ಾ�7ೆ#?ಾ�7ೆ ಬಂbರು=ಾFೆಬಂbರು=ಾFೆ..ಬಂbರು=ಾFೆಬಂbರು=ಾFೆ. ಆಗ.ಆಗಆಗ ಎಆಗಎಎ1ಎ11 ಆ ೆ ೂೕ�ಯು1ಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯು '''ಮಚುzಗಳನು\'ಮಚುzಗಳನು\ಮಚುzಗಳನು\ಮಚುzಗಳನು\ ಎ��ಎ��ಎ��ಎ�� �ಾY��ೆC�ಾY��ೆC�ಾY��ೆC�ಾY��ೆC ಸಕL=ಾ<ಸಕL=ಾ<ಸಕL=ಾ<ಸಕL=ಾ< ಇದCವ'ಇದCವ''''ಇದCವ'ಇದCವ'' ಎಂದುಎಂದುಎಂದುಎಂದು ಎಎ12ಎಎ121212 ಆ ೆ ೂೕ�7ೆಆ ೆ ೂೕ�7ೆಆ ೆ ೂೕ�7ೆಆ ೆ ೂೕ�7ೆ �ೇಳl=ಾFೆ�ೇಳl=ಾFೆ,�ೇಳl=ಾFೆ�ೇಳl=ಾFೆ ,,, ಎಎ12ಎಎ121212 ಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯು ''''�ೊಡB�ೊಡB�ೊಡB�ೊಡB 7ೇ�7ೇ�7ೇ�7ೇ� ನ��ರುವನ��ರುವನ��ರುವನ��ರುವ ಕುಲು^ಯ��ಕುಲು^ಯ��ಕುಲು^ಯ��ಕುಲು^ಯ�� ತ����ಾC<ತ����ಾC<'''ತ����ಾC<ತ����ಾC<'OೇXರು=ಾFೆOೇXರು=ಾFೆOೇXರು=ಾFೆ.OೇXರು=ಾFೆ ... ನಂತರನಂತರನಂತರನಂತರ ಎಎ1ಎಎ111 ಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯು ಎಎ12ಎಎ1212 ತಂb12ತಂbತಂbದCತಂbದCದC ಆ ೆ ೂೕ�ಗಳದCಆ ೆ ೂೕ�ಗಳಆ ೆ ೂೕ�ಗಳಆ ೆ ೂೕ�ಗಳ ಆkಾಆkಾಆkಾಆkಾ �ಾ�.�ಾ�. ಗಳ�ಾ�.�ಾ�.ಗಳಗಳ ಪ8Bಗಳಪ8Bಪ8B ಪeೆದು�ೊಂಡುಪ8Bಪeೆದು�ೊಂಡುಪeೆದು�ೊಂಡುಪeೆದು�ೊಂಡು ಎಎ13ಎಎ1313 ಆ ೆ ೂೕ�7ೆ13ಆ ೆ ೂೕ�7ೆಆ ೆ ೂೕ�7ೆಆ ೆ ೂೕ�7ೆ �ೕ+�ೕ+ �ಾY�ೊಂಡು�ೕ+�ೕ+�ಾY�ೊಂಡು�ಾY�ೊಂಡು�ಾY�ೊಂಡು ?ಾಯ?ಾಯ?ಾಯ?ಾಯ Sೇ�Sೇ�Sೇ�Sೇ� ಆಗಲುಆಗಲು 2ಆಗಲುಆಗಲು22 Sೈ�2Sೈ�Sೈ�Sೈ� ನ��ನ�� ಎನ��ನ��ಎಎ1,ಎ1,1, ಎ1,ಎಎ3,ಎ3,3, ಎ3,ಎಎಎ8888 ಮತುಮತುಮತುಮತು ಾ�ಾ�-ಾ�ಾ�---3333 ರವರನು\ರವರನು\ರವರನು\ರವರನು\ ಕ ೆ ದು�ೊಂಡುಕ ೆ ದು�ೊಂಡುಕ ೆ ದು�ೊಂಡುಕ ೆ ದು�ೊಂಡು Oೋ<Oೋ< �ಕLBರುಪBOೋ<Oೋ<�ಕLBರುಪB�ಕLBರುಪB ರ ೆ ಯ���ಕLBರುಪBರ ೆ ಯ��ರ ೆ ಯ�� ?ಾಯರ ೆ ಯ��?ಾಯ?ಾಯ?ಾಯ Sೇ�Sೇ�Sೇ� �ಾYSೇ��ಾY�ಾY 3ಾಪ0�ಾY3ಾಪ03ಾಪ0 #?ಾ�7ೆ3ಾಪ0#?ಾ�7ೆ#?ಾ�7ೆ ಬಂbರು=ಾFೆ#?ಾ�7ೆಬಂbರು=ಾFೆಬಂbರು=ಾFೆ..ಬಂbರು=ಾFೆ..

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ಎಎ1ಎಎ11 ಆ ೆ ೂೕ�ಯು1ಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯು bFಾಂಕಆ ೆ ೂೕ�ಯುbFಾಂಕbFಾಂಕ:bFಾಂಕ::: 23.09.202423.09.202423.09.202423.09.2024 ರಂದುರಂದು �ರಂದುರಂದು��.�..ನರ�ಪ'ರದ.ನರ�ಪ'ರದನರ�ಪ'ರದ ಬXನರ�ಪ'ರದಬXಬX Sೇ�ಬXSೇ�Sೇ�Sೇ� ಆ<ಆ<ಆ< ನಂತರಆ<ನಂತರನಂತರ ಎನಂತರಎಎ1,ಎ1,1,1, ಎಎ2,ಎಎ2,2, ಎ2,ಎಎ8,ಎ8,8, ಎ8,ಎಎ9,ಎ9,9, ಎ9,ಎಎ10, 11ಎ10, 1110, 11 ಆ ೆ ೂೕ�ಗ;ೆಲ�ರೂ10, 11ಆ ೆ ೂೕ�ಗ;ೆಲ�ರೂಆ ೆ ೂೕ�ಗ;ೆಲ�ರೂ 22ಆ ೆ ೂೕ�ಗ;ೆಲ�ರೂ2 �ಾರುಗಳ��2�ಾರುಗಳ���ಾರುಗಳ�� ಕನಕಪ'ರ�ೆL�ಾರುಗಳ��ಕನಕಪ'ರ�ೆLಕನಕಪ'ರ�ೆL ಬಂದುಕನಕಪ'ರ�ೆLಬಂದುಬಂದುಬಂದು ಾ�ಾ�-ಾ�ಾ�--78-7878 ರವ>7ೆ78ರವ>7ೆರವ>7ೆೆರವ>7ೆ ೕ ೇ ೇ>ದCೕ ೆ>ದC>ದC>ದC �ೆ�ೆ�ೆ..�ೆ.�.�� ?ಾ�«�?ಾ�«?ಾ�« ನ��?ಾ�«ನ��ನ�� ತಂ<ದುCನ��ತಂ<ದುCತಂ<ದುC bFಾಂಕತಂ<ದುCbFಾಂಕbFಾಂಕ: 24.09.2024bFಾಂಕ: 24.09.2024: 24.09.2024 ರಂದು: 24.09.2024ರಂದುರಂದು ಪ'ನಃರಂದುಪ'ನಃಪ'ನಃ ^ೖಸೂ>7ೆಪ'ನಃ^ೖಸೂ>7ೆ^ೖಸೂ>7ೆ^ೖಸೂ>7ೆ Oೋ<ರು=ಾೆOೋ<ರು=ಾೆ .Oೋ<ರು=ಾೆOೋ<ರು=ಾೆ .. ಅ��.ಅ��ಅ�� ಎಅ��ಎಎ1ಎ111 ಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯು ಎಎ8,ಎಎ8,8, ಎ8,ಎಎ9,ಎ9,9, ಎ9,ಎಎ10ಎ1010 ಎ10ಎಎ11,ಎ11,11, ಆ ೆ ೂೕ�ಗಳನು\11,ಆ ೆ ೂೕ�ಗಳನು\ಆ ೆ ೂೕ�ಗಳನು\ಆ ೆ ೂೕ�ಗಳನು\ ಎಎ2ಎಎ22 ಆ ೆ ೂ�ಯ2ಆ ೆ ೂ�ಯಆ ೆ ೂ�ಯಆ ೆ ೂ�ಯ 5ೊ=ೆಯ��5ೊ=ೆಯ��5ೊ=ೆಯ��5ೊ=ೆಯ�� �ಟು��ಟು� 50,000�ಟು��ಟು�50,00050,000 ಹಣ50,000ಹಣಹಣಹಣ �ೊಟು��ೊಟು��ೊಟು��ೊಟು� ಅವರನು\ಅವರನು\ಅವರನು\ಅವರನು\ FೋY�ೊಳ|ಲುFೋY�ೊಳ|ಲುFೋY�ೊಳ|ಲುFೋY�ೊಳ|ಲು ಸೂ��ಸೂ��ಸೂ��ಸೂ�� =ಾನು=ಾನು=ಾನು=ಾನು ಧಮ.ಸyಳಧಮ.ಸyಳ,ಧಮ.ಸyಳಧಮ.ಸyಳ,,, ಮಂಗಳ�ರುಮಂಗಳ�ರುಮಂಗಳ�ರುಮಂಗಳ�ರು ಕeೆ7ೆಕeೆ7ೆಕeೆ7ೆಕeೆ7ೆ Oೋ<Oೋ<Oೋ<Oೋ< ತ?ೆಮ ೆ ��ೊಂYರು=ಾತ?ೆಮ ೆ ��ೊಂYರು=ಾFೆFೆತ?ೆಮ ೆ ��ೊಂYರು=ಾತ?ೆಮ ೆ ��ೊಂYರು=ಾFೆFೆ.... ಎಎ1ಎಎ111 ಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯುೆಆ ೆ ೂೕ�ಯುಆ ೆ ೂೕ�ಯು ೕವಂತನನು\ ೇವಂತನನು\ೕವಂತನನು\ ೇವಂತನನು\ ೆ �ೊ?ೆ�ೊ?ೆ�ೊ?ೆ�ೊ?ೆ �ಾಡಲು�ಾಡಲು�ಾಡಲು�ಾಡಲು ಸಂಚುಸಂಚುಸಂಚುಸಂಚು ರೂ��ದರೂ��ದರೂ��ದರೂ��ದ bನbಂದbನbಂದ 4bನbಂದbನbಂದ44-4--5-55 `ೕ5`ೕ`ೕ-`ೕ--�ಾ4�-�ಾ4��ಾ4� �Sೈ��ಾ4��Sೈ��Sೈ��Sೈ� �ೕ+�ೕ+ ಗಳl�ೕ+�ೕ+ಗಳlಗಳl ಮತುಗಳlಮತುಮತು ##ದಮತು##ದ##ದ ನಂಬ##ದನಂಬನಂಬನಂಬ ನನ 3ನನ33-3--4-44 ��4������ �ಾ�.�ಾ�.�ಾ�.�ಾ�. ಬಳ�ರು=ಾFೆಬಳ�ರು=ಾFೆ,,ಬಳ�ರು=ಾFೆಬಳ�ರು=ಾFೆ, ಅವ'ಗಳನು\,ಅವ'ಗಳನು\ಅವ'ಗಳನು\ ಮತುಅವ'ಗಳನು\ಮತುಮತು ಎಮತುಎಎ7ಎ77 ಆ ೆ ೂೕ�ತನು7ಆ ೆ ೂೕ�ತನುಆ ೆ ೂೕ�ತನುಆ ೆ ೂೕ�ತನು ಬಳ�ದCಬಳ�ದC �ೕ+ಬಳ�ದCಬಳ�ದC�ೕ+�ೕ+ ಗಳನು\�ೕ+ಗಳನು\ಗಳನು\ ಧಮ.ಸyಳ�ೆLಗಳನು\ಧಮ.ಸyಳ�ೆLಧಮ.ಸyಳ�ೆLಧಮ.ಸyಳ�ೆL OೋಗುವOೋಗುವOೋಗುವOೋಗುವ ರ ೆ ಯ��ರ ೆ ಯ��ರ ೆ ಯ��ರ ೆ ಯ�� ಎ ೆ ದುಎ ೆ ದುಎ ೆ ದುಎ ೆ ದು ಾ�Fಾಶಾ�Fಾಶ ಪY�ರು=ಾFೆಾ�Fಾಶಾ�FಾಶಪY�ರು=ಾFೆಪY�ರು=ಾFೆ..ಪY�ರು=ಾFೆ. ನಂತರ.ನಂತರನಂತರ ಎನಂತರಎಎ1ಎ11 ಆ1ಆಆ ೆ ೂೕ�ಯು ೆಆೂೕ�ಯು ೋ�ಯುೂೕ�ಯು ೆ bFಾಂಕbFಾಂಕ: 28.09.2024bFಾಂಕbFಾಂಕ: 28.09.2024: 28.09.2024 ರಂದು: 28.09.2024ರಂದುರಂದುರಂದು FೆಲಮಂಗಲFೆಲಮಂಗಲ ಬXFೆಲಮಂಗಲFೆಲಮಂಗಲಬXಬX ಇರುವಬXಇರುವಇರುವ ¬ೇಮಇರುವ¬ೇಮ¬ೇಮ¬ೇಮ ವನವನವನ ಆಯು3ೇ.b�ವನಆಯು3ೇ.b�ಆಯು3ೇ.b� �`=ಾvಲಯದ��ಆಯು3ೇ.b��`=ಾvಲಯದ���`=ಾvಲಯದ�� �`=ೆv7ಾ<�`=ಾvಲಯದ���`=ೆv7ಾ<�`=ೆv7ಾ< �ಾಖ?ಾ<ರು=ಾFೆ�`=ೆv7ಾ<�ಾಖ?ಾ<ರು=ಾFೆ�ಾಖ?ಾ<ರು=ಾFೆ..�ಾಖ?ಾ<ರು=ಾFೆ.. ಅ��ಅ�� =ಾನುಅ��ಅ��=ಾನು=ಾನು ಬಳಸುBದC=ಾನುಬಳಸುBದCಬಳಸುBದC 8971180973ಬಳಸುBದC89711809738971180973 �ೕ+8971180973�ೕ+�ೕ+ ನಂಬರನು\�ೕ+ನಂಬರನು\ನಂಬರನು\ �ೊಟು�ನಂಬರನು\�ೊಟು��ೊಟು� Fೊಂ�ಾV��ೊಂYರು=ಾFೆ�ೊಟು�Fೊಂ�ಾV��ೊಂYರು=ಾFೆFೊಂ�ಾV��ೊಂYರು=ಾFೆ. .Fೊಂ�ಾV��ೊಂYರು=ಾFೆ..

ನಂತರ ಎ1 ಆ ೆ ೂೕ�ಯು bFಾಂಕ: 08.10.2024 ರಂದು Fಾ4@ಾಲಯದ�� ಶರ2ಾ<ರು=ಾFೆ. ಆ ಸಮಯದ�� =ಾನು ಬಳಸುBದC 8971180973 �ೕ+ ನಂಬರನು\ ಎ12 ಆ ೆ ೂೕ�7ೆ �ೊಟು� ಎ2 ಆ ೆ ೂೕ�aಂb7ೆ ಸಂಪಕ.ದ�� ಇದುC�ೊಂಡು ಆತ&7ೆ ಸOಾಯ �ಾಡುವಂ=ೆ BX�ರು=ಾFೆ. ಅದರಂ=ೆ ಅಂb&ಂದ 8971180973 �ೕ+ ನಂಬ ನ �ೕ+ ನಂಬರನು\ ಎ12 ಆ ೆ ೂೕ�ಯು ಬಳಸು=ಾ ಎ2 ಆ ೆ ೂೕ�aಂb7ೆ ಸಂಪಕ.ದ�� ಇದCನು. ಎ14 ರವ>ಂದ ಹಣ ಪeೆದು ಎ2 ಮತು ಆತನ 5ೊ=ೆ<ದC ಆ ೆ ೂೕ�ಗX7ೆ ಹಣ ಸOಾಯ �ಾಡುBದCನು. ಎ8 ಮತು ಎ9 ಆ ೆ ೂೕ�ಗಳlೆ ರಂಡ ಆಗುವ'�ಾ< OೇX�ಾಗ ಎ12 ಆ ೆ ೂೕ�ಯು ಎ14 ಆ ೆ ೂೕ�ಯ ಮೂ ಲಕ ?ಾಯ Fೇಮಕ �ಾY �ಾನ4 Fಾ4@ಾಲಯದ��ೆ ರಂಡ �ಾY�ರು=ಾFೆ. ಸು�ಾರು 6 Bಂ ಗಳ �ಾಲ ಎ2 ಆ ೆ ೂೕ�ಯು ಎ10 ಆ ೆ ೂೕ�ಯನು\ �ೊ;ೆ|7ಾಲದ�� ತನ\ ಮFೆಯ�� ಇ>� �ೊಂYದCನು. ಎ10 ಆ ೆ ೂೕ� ಮFೆ7ೆ OೋಗSೇ�ೆಂದು ಹಠ �ಾY�ಾಗ ಎ12 ಆ ೆ ೂೕ�ಯು ಎ14 ಆ ೆ ೂ ೕ�Vಂದ 50,000/- ಹಣ ಪeೆದು�ೊಂಡು ^ೖಸೂ>7ೆ Oೋ< ಎ2 ಆ ೆ ೂೕ�7ೆ 50,000/- ಹಣ ಮತು ಒಂದು Fೋ`ಯ `-�ಾ4� �ೕ+ ಮತು 9945242932 ನಂಬ ಏ6ೆ.� �� �ಾ�. �ೊಟು� ಬಂbರು=ಾFೆ.

ಎ1 ಆ ೆ ೂೕ�ಯುೆ ೕವಂತನ #ರುದf 3ೈಯ`ಕ �ೆPೕಷbಂ�ಾ<ೆ ೕವಂತನ ನು\ �ೊ?ೆ �ಾಡಲು ಎ2 ಇಂದ ಎ6 ಮತು ಎ8 ಇಂದ ಎ14 ಆ ೆ ೂೕ�ಗ;ೆ�ಂb7ೆ aೕಜFೆ ರೂ�� ಾ�-3 ರವರನು\ `eಾ\} �ಾY ಆತನ ಮೂಲಕೆ ೕವಂತನನು\ ಬಯಲು ಬಸವಣ" �ೇವ ಾyನದ ಬX ಕ ೆ ��ೊಂಡು, ಅ��ಂದೆ ೕವಂತನನು\ ಬಲವಂತ3ಾ< ಕ ೆ ದು�ೊಂಡು Sಾಗಲೂರು-Sೇ>7ೆ ರ ೆ ಯ�� �ೊಳ�ಾಸಪ'ರ 7ಾ8ಮ�ೆL Oೋಗುವ Bರು#ನ�� 3 ಮಚುzಗಳl ಮತು 1 Sಾಕು &ಂದ Oೊeೆದು �ೆ ೂ?ೆ �ಾYರುವ'ದು ತ&�ೆVಂದ ದೃಢಪ��ರುತ�ೆ . ಆದC>ಂದ ಎ1, ಎ2, ಎ3, ಎ4, ಎ5, ಎ6, ಎ8, ಎ9, ಎ10, ಎ11, ಎ12, ಎ13, ಎ14 ಆ ೆ ೂೕ�ಗಳ #ರುದf ಕಲಂ 61(2), 190, 191(2), 191(3), 127 (3), 140(1), 238, 249, 103(1) � ಎ+ ಎ0 -2023 & ಕಲಂ 3(2)(V) SC-ST ಆ��-2015 & ಕಲಂ 25(1B)(B) ಆ�v. ಆ��-1959 ಅYಯ�� ಘನ Fಾ4@ಾಲಯದ�� �ೋ�ಾ ೆ ೂೕಪಣ ಪ��ಯನು\ &3ೇb��ೊಂYರುತ�ೆ.”

“1.

The petitioner challenges the judgment and order dated 30.04.2025 in CRLOP No.11432/2025 titled “Rohith Kumar @ Revanna vs. State” passed by the High Court of Judicature at Madras.

2.

Permission to file SLP is granted.

3.

Delay condoned.

4.

Learned counsel for the petitioner invites our attention to the synopsis (Page D) indicating that petitioner was previously involved in at least eleven cases; he is the fastest shooter; ten cases are pending and ongoing, out of which three relate to offences of murder.

5.

Issue notice, returnable on 17.07.2026.

6.

Dasti service, in addition, is permitted. Let steps for service be taken within one week.

7.

Service of notice to respondent No.1 to be effected through the concerned S.H.O.

8.

In the notice itself, let it be mentioned that respondents are required to file their counter affidavit and reply to the interlocutory application(s), if any, before the next date of listing.”