Karnataka High Court
Sri T K Biju vs The State Of Karnataka on 3 November, 2014
Author: A.V.Chandrashekara
Bench: A.V.Chandrashekara
1
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 03RD DAY OF NOVEMBER 2014
BEFORE
THE HON'BLE MR. JUSTICE A.V.CHANDRASHEKARA
CRIMINAL PETITION NO.2941 OF 2014
BETWEEN:
SRI T K BIJU
AGED ABOUT 42 YEARS
S/O KURUVILA
R/AT THURUTHIKKARA FARMS
AJEKAR, KARKALA TALUK,
DIST: UDUPI ...PETITIONER
(BY SRI S K ACHARYA, ADVOCATE)
AND:
THE STATE OF KARNATAKA
BY KARKALA TOWN POLICE STATION
KARKALA, UDUPI DISTRICT
REP. BY STATE PUBLIC PROSECUTOR
HIGH COURT OF KARNATAKA
BANGALORE - 560 001. ...RESPONDENT
(BY SRI K NAGESHWARAPPA, HCGP)
THIS CRIMINAL PETITION IS FILED UNDER 439
CR.P.C BY THE ADVOCATE FOR THE PETITIONER
PRAYING THAT THIS HON'BLE COURT MAY BE PLEASED
TO ENLARGE THE PETITIONER ON BAIL IN CR.NO.85/2014
OF KARKALA TOWN P.S., UDUPI, FOR THE OFFENCE
P/U/S/ 9(B)(1)(b) OF EXPLOSIVE ACT, 1884, SEC.5 OF
EXPLOSIVIE SUBSTANCE ACT, 1908, SEC.113 OF
2
EXPLOSIVE RULES 1983 AND SEC.11 OF AMMONIUM
NITRATE RULES 2012 AND ETC.
THIS CRIMINAL PETITION COMING ON FOR ORDERS
THIS DAY, THE COURT MADE THE FOLLOWING:
ORDER
The learned counsel for the petitioner has filed a memo seeking permission of the Court to withdraw the petition since bail has been granted to the petitioner by the Trial Court.
The memo is placed on record. Accordingly, the petition is dismissed as withdrawn.
SD/-
JUDGE DM