Karnataka High Court
Mr Fasaluddin T @ Fasal vs State Of Karnataka on 17 April, 2025
Author: Mohammad Nawaz
Bench: Mohammad Nawaz
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NC: 2025:KHC:15923
CRL.P No. 1472 of 2025
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 17TH DAY OF APRIL, 2025
BEFORE
THE HON'BLE MR JUSTICE MOHAMMAD NAWAZ
CRIMINAL PETITION NO. 1472 OF 2025
(439(Cr.PC) / 483(BNSS))
BETWEEN:
MR. FASALUDDIN T @ FASAL
S/O PHAROOK K.M
AGED ABOUT 41 YEARS,
R/O NO.37 AND 38, GREEN DANI LAYOUT,
YADIYORU, BAGALOR,
BANGALORE - 560 076.
PERMANENT RESIDENCE:
R/O SAJAN MANZIL, KARAMBEERI HOUSE,
MADATHIL, KANNUR DISTRICT,
KERALA STATE.
...PETITIONER
(BY SRI. ISMAIL M. MUSBA, ADVOCATE)
AND:
STATE OF KARNATAKA BY HULIMAVU PS,
Digitally BENGALURU - 560 076,
signed by
LAKSHMI T REPRESENTED BY STATE PUBLIC PROSECUTOR,
Location: HIGH COURT OF KARNATAKA,
High Court
of Karnataka BENGALURU - 560 001.
...RESPONDENT
(BY SRI. RAJAT SUBRAMANYAM, HCGP)
THIS CRL.P IS FILED U/S 439 OF CR.PC PRAYING TO
ENLARGE THE PETITIONER ON BAIL IN CR.NO.014/2023 AND
SPL.CC.NO.1821/2023 FOR THE ALLEGED OFFENCES P/U/S
20(b)(ii)(c) OF NDPS ACT, 1685 AND 483 OF IPC REGISTERED
BY THE RESPONDENT/HULIMAVU POLICE STATION,
BANGALORE, NOW PENDING ON THE FILE OF HONBLE 33RD
ADDL. CIVIL AND SESSIONS JUDGE AND SPECIAL JUDGE FOR
NDPS CASE, BANGALORE.
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NC: 2025:KHC:15923
CRL.P No. 1472 of 2025
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR JUSTICE MOHAMMAD NAWAZ
ORAL ORDER
Learned counsel for petitioner appearing in Crl.P.No.1472/2025 has filed a memo seeking permission of the Court to withdraw the petition.
2. Memo is placed on record.
3. Petition is dismissed as withdrawn.
4. Petitioner is permitted to pursue Crl.P.No.5024/2025.
Sd/-
(MOHAMMAD NAWAZ) JUDGE PK List No.: 1 Sl No.: 3 CT: BHK