Karnataka High Court
Hrithik Gowda M vs State Of Karnataka By on 2 February, 2026
Author: M.Nagaprasanna
Bench: M.Nagaprasanna
-1-
NC: 2026:KHC:6382
WP No. 6877 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 2ND DAY OF FEBRUARY, 2026
BEFORE
THE HON'BLE MR. JUSTICE M.NAGAPRASANNA
WRIT PETITION NO. 6877 OF 2025 (GM-RES)
BETWEEN:
HRITHIK GOWDA M
S/O MUKUND.R.GOWDA,
AGED ABOUT 25 YEARS,
R/AT NO.103/B, 2ND FLOOR,
NEXT TO MILK DAIRY,
SAMPIGEHALLI,
BENGALURU - 560 064
...PETITIONER
(BY SRI. ATHREYA C SHEKAR, ADVOCATE)
AND:
STATE OF KARNATAKA BY
GOVINDARAJA NAGARA POLICE STATION,
Digitally signed by BENGALURU,
PANKAJA S REPRESENTED BY HCGP,
Location: HIGH
COURT OF HIGH COURT COMPLEX,
KARNATAKA BENGALURU-560 001.
...RESPONDENT
(BY SRI. B.N. JAGADEESHA, ADDL. SPP FOR R1)
THIS WP IS FILED UNDER ARTICLE 226 OF THE
CONSTITUTION OF INDIA PRAYING TO QUASHING THE ORDER
OF HONBLE XXXIII ADDITIONAL CITY CIVIL AND SESSSIONS
JUDGE AND SPECIAL JUDGE (NDPS) (CCH-33) AT BENGALURU
(ANNEXURE-C) PASSED IN CRL.MISC. NO.6768/2024 DATED
13-08-2024 PASSED IN RELATION TO CRIME NO.240/2024
REGISTERED BY RESPONDENT POLICE BY IMPOSING A 50,000
-2-
NC: 2026:KHC:6382
WP No. 6877 of 2025
HC-KAR
CASH DEPOSIT AS AN EXCESSIVE AND ARBITRARY
CONDITION.
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE M.NAGAPRASANNA
ORAL ORDER
Learned counsel appearing for the petitioner files a memo seeking withdrawal of the petition. The memo so filed reads as follows:
"MEMO FOR WITHDRAWAL The Petitioner most respectfully prays that this Hon'ble Court be pleased to permit to withdraw the above Petition, since the petition is infructuous. Therefore the petition does not survive for consideration. Hence the writ petition may be dismissed as withdrawn, in the interest of justice and equity."
In terms of memo, the petition is disposed as withdrawn.
SD/-
(M.NAGAPRASANNA) JUDGE PKS List No.: 1 Sl No.: 248