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Karnataka High Court

Shri Sangi Reddy @ Tilak Sai vs Union Of India on 27 September, 2023

Author: S Vishwajith Shetty

Bench: S Vishwajith Shetty

                                         -1-
                                                    NC: 2023:KHC:35235
                                                CRL.P No. 7933 of 2023




                 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                   DATED THIS THE 27TH DAY OF SEPTEMBER, 2023

                                      BEFORE
                  THE HON'BLE MR JUSTICE S VISHWAJITH SHETTY
                       CRIMINAL PETITION NO. 7933 OF 2023
              BETWEEN:

              SHRI SANGI REDDY @ TILAK SAI
              AGED ABOUT 24 YEARS
              S/O SANGI REDDY RAMAKRISH
              NGR LAYOUT, BOMMANAHALLI
              NEAR SILK BOARD, BTM LAKE
              LEFT WIDE AREA
              BENGALURU - 560 099.
                                                         ...PETITIONER
              (BY SRI BALAKRISHNA BABURAO, ADVOCATE AND
                  SRI B.V.HARISH KUMAR, ADVOCATE)

              AND:


Digitally signed UNION OF INDIA
by PADMAVATHI NARCOTICS CONTROL BUREAU
BK
                 H.NO.7/1-2, PRIYANK VILLAS
Location: HIGH
COURT OF         KATTIGENAHALLI, BAGLUR MAIN ROAD
KARNATAKA        YELAHANKA
              BENGALURU - 560 063.
              REPRESENTED BY CGSC
              HIGH COURT OF KARNATAKA
              BENGALURU - 560 001.
                                                        ...RESPONDENT
              (BY SMT. SHRIDEVI BHOSALE M., ADVOCATE)

                   THIS CRL.P IS FILED U/S.439 CR.P.C BY THE ADVOCATE
              FOR THE PETITIONER PRAYING TO ENLARGE THE PETITIONER
                               -2-
                                           NC: 2023:KHC:35235
                                       CRL.P No. 7933 of 2023




ON BAIL IN NCB F.NO.48/1/29/2023/BZU, REGISTERED BY THE
RESPONDENT PENDING ON THE FILE OF THE HONBLE XXXIII
ADDITIONAL CITY CIVIL AND SESSIONS JUDGE AND SPECIAL
COURT FOR NDPS CASES, BENGALURU FOR THE OFFENCE
P/U/S.8(c) R/W SEC.22(c),23(c),27,27-A,28,29 OF THE NDPS
ACT.

     THIS CRIMINAL PETITION, COMING ON FOR ORDERS,
THIS DAY, THE COURT MADE THE FOLLOWING:


                             ORDER

Learned counsel for the petitioner after arguing the matter for sometime, seeks permission of this Court to withdraw the petition with liberty to approach this Court after the charge sheet is filed.

2. The submission is placed on record. The petition is dismissed as withdrawn with liberty as prayed for.

Sd/-

JUDGE NVJ List No.: 1 Sl No.: 50