Karnataka High Court
Syed Ameen vs State By Hunsur Town Police on 2 September, 2013
Author: N.Ananda
Bench: N. Ananda
Crl P 72/2013
1
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 02ND OF SEPTEMBER 2013
BEFORE
THE HON'BLE MR. JUSTICE N. ANANDA
CRIMINAL PETITION No.72/2013
BETWEEN:
Syed Ameen,
S/o Syed Musthaq,
Aged about 23 years,
R/at No.640, 10th Cross,
Rajiv Nagara, 2nd Stage,
Mysore City-570 008.
Petitioner
(By Sri Harish A. Charvaka, Adv.)
AND:
State by Hunsur Town Police,
CCB, NT Pete (Spl. Investigation)
Represented by State Public Prosecutor,
High Court of Karnataka Building,
Bangalore-560 001.
Respondent
(By Sri Vijay Kumar Majage, HCGP)
This criminal petition is filed under Section 439 of
the Code of Criminal Procedure praying to release the
petitioner on bail in Cr.No.118/2011 of Hunsur Town
P.S. Mysore, for offence punishable under Section 364
of the Indian Penal Code.
This petition coming on for Orders this day, the
Court made the following:
Crl P 72/2013
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ORDER
The learned counsel for petitioner has filed a memo reading as hereunder:
"The undersigned counsel hereby submits that, he may be permitted to withdraw the petition as the petitioner instructed to withdraw as he is not interested to press the matter, in the ends of justice."
2. The memo is taken on record. The petitioner is not interested in prosecuting the petition. The petition is dismissed.
Sd/-
JUDGE kcm