Karnataka High Court
Huchaiah @ K C Kalase Gowda vs The State Of Karnataka on 22 May, 2014
Author: K.N.Phaneendra
Bench: K.N.Phaneendra
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 22ND DAY OF MAY, 2014
BEFORE
THE HON'BLE MR. JUSTICE K.N.PHANEENDRA
CRL.P.No.1915 OF 2014
BETWEEN:
HUCHAIAH
@ K.C.KALASE GOWDA,
S/O CHALUVAIAH,
AGED ABOUT 40 YEARS,
R/AT KASABA HOBLI,
KUNIGAL THALUQ,
TUMKUR - 572 130. ... PETITIONER
(BY SRI CHANDRAPPA.K.N, ADV.)
AND
THE STATE OF KARNATAKA BY
HALASUR GATE POLICE STATION,
BANGALORE - 560 009. ... RESPONDENT
(BY SRI VIJAYAKUMAR MAJAGE, HCGP)
THIS CRIMINAL PETITION IS FILED UNDER SECTION 439
OF CR.P.C. PRAYING TO ENLARGE THE PETITIONER ON BAIL IN
CR. NO.46/2014 OF HALASURGATE P.S., BANGALORE CITY,
FOR THE OFFENCE P/U/S 420, 419 R/W 34 OF IPC.
THIS CRIMINAL PETITION COMING FOR ORDERS ON THIS
DAY, THE COURT MADE THE FOLLOWING:
2
ORDER
Learned counsel for the petitioner has filed a memo seeking permission of this Court to withdraw the petition.
The memo is taken on record. Petition is dismissed as withdrawn.
Sd/-
JUDGE KLY/