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Karnataka High Court

Chethan D N S/O Ningaiah vs The State Of Karnataka on 24 June, 2024

                                                -1-
                                                                   NC: 2024:KHC:22842
                                                             CRL.P No. 4164 of 2024




                      IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                            DATED THIS THE 24TH DAY OF JUNE, 2024

                                               BEFORE
                              THE HON'BLE MRS JUSTICE M G UMA
                            CRIMINAL PETITION NO. 4164 OF 2024
                 BETWEEN:

                      CHETHAN D.N. S/O NINGAIAH,
                      AGED ABOUT 28 YEARS,
                      R/AT CARE OF ANITHA,
                      5TH MAIN, BESIDES KRISHNA DEVARAYA
                      RAILWAY STATION, BAPUJINAGAR,
                      BENGALURU - 560 026.
                      AND ALSO R/O DALIMBA VILLAGE,
                      SANTHUNUR HOBLI, KANAKAPURA TALUK,
                      RAMANAGARA DISTRICT - 562 117.
                                                                         ...PETITIONER
                 (BY SRI. A.N. RADHA KRISHNA, ADVOCATE)

                 AND:

                 1.   THE STATE OF KARNATAKA,
                      NU RAMANAGARA TOWN POLICE,
Digitally
signed by V           REPRESENTED BY THE STATE PUBLIC PROSECUTOR,
KRISHNA               HIGH COURT BUILDINGS, BENGALURU - 560 001.
Location: High
Court of         2.   SRI. VEERABHADREGOWDA S/O RAMEGOWDA,
Karnataka
                      AGED ABOUT 43 YEARS,
                      R/AT CARE OF NANJUNDA GARMENTS
                      FACTORY ROAD, JIGANAHALLI,
                      II STAGE, RAYARADODDI, RAMANAGARA TOWN,
                      RAMANAGARA DISTRICT - 562 159.
                                                             ...RESPONDENTS
                 (BY SMT. K.P. YASHODHA, HCGP FOR R1;R2 - SERVED)

                        THIS CRL.P IS FILED U/S.439 OF CR.P.C PRAYING TO
                 ENLARGE    THE   PETITIONER    ON    BAIL    IN   CR.NO.83/2023   OF
                                  -2-
                                            NC: 2024:KHC:22842
                                        CRL.P No. 4164 of 2024




RAMANAGARA TOWN P.S., RAMANAGARA FOR THE OFFENCE P/US/
307, 366-A, 363, 506 OF IPC AND SEC.12 OF POCSO ACT, NOW THE
FILE PENDING BEFORE THE I ADDITIONAL DISTRICT AND SESSIONS
JUDGE, RAMANAGARA IN SPL.C.(POCSO) NO.161/2023.

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

                            ORDER

Learned counsel for the petitioners after addressing the arguments at length is seeking permission to withdraw the petition and he has filed a memo to that effect.

2. His submission is placed on record.

3. In view of the memo, the petition stands dismissed as not pressed.

Sd/-

JUDGE JS List No.: 1 Sl No.: 17 CT: BHK