Karnataka High Court
Tanveer Baig vs State Of Karnataka on 15 November, 2012
Author: H N Nagamohan Das
Bench: H.N. Nagamohan Das
1
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 15TH DAY OF NOVEMBER, 2012
BEFORE
THE HON'BLE MR. JUSTICE H.N. NAGAMOHAN DAS
CRIMINAL PETITION No.3425 OF 2012
C/W
CRIMINAL PETITION No.4943 OF 2012
IN CRL.P.No.3425 OF 2012
BETWEEN
TANVEER BAIG
S/O BASHEER BAIG
AGED ABOTU 25 YEARS
R/O KAZI MOHALLA
HUNSUR TOWN
HUNSUR TALUK
MYSORE DISTRICT
... PETITIONER
(BY SRI. YOUNOUS ALI KHAN,ADV.,)
AND
STATE OF KARNATAKA
BY HUNSUR TOWN POLICE
MYSORE
REPRESENTED BY
THE STATE PUBLIC PROSECUTOR,
HIGH COURT OF KARNATAKA
HIGH COURT BUILDINGS,
BANGALORE
... RESPONDENT
2
(BY SRI. SRINIVASA REDDY, HCGP.,)
CRL.P FILED U/S.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.121/2010 (C.C.NO.268/2011) PENDING
ON THE FILE OF THE J.M., MYSORE FOR THE OFFENCE
P/U/S 302,201,120-B R/W SEC.34 OF IPC.
IN CRL.P.No.4943 OF 2012
BETWEEN
GOUS KHAN @ MUNNA
S/O SABULAL KHAN
AGED ABOUT 30 YEARS
R/AT NO. 9993
I K KALYANAMANTAPA
ROAD
HUNSUR TOWN-571105
MYSORE DISTRICT.
... PETITIONER
(BY SRI. M V VEDACHALA, ADV.,)
AND
THE STATE OF KARNATAKA
THROUGH ITS
STATE PUBLIC PROSECUTOR
(BY SHO, HUNSUR TOWN POLICE STATION,
HUNSUR) 571105
MYSORE DISTRICT.
... RESPONDENT
(BY SRI.SRINIVASA REDDY, HCGP.,)
CRL.P FILED U/S.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 S.C.NO.304/2011 (CR. NO.121/2010 OF
3
HUNSUR TOWN P.S., MYSORE DIST.) ON THE FILE OF THE
P.O., F.T.C., HUNSUR, MYSORE DIST, FOR THE OFFENCE
P/U/S 302,201,120B R/W SEC.34 OF IPC.
THESE CRIMINAL PETITIONS COMING ON FOR
ORDERS THIS DAY, THE COURT MADE THE FOLLOWING:
ORDER
After arguing for some time, learned counsel for the petitioner submits that he may be permitted to withdraw the petition for the present.
Accordingly, the petitions are hereby dismissed as withdrawn.
Sd/-
JUDGE GH