Karnataka High Court
Shivaji @ Kumar vs State Of Karnataka on 17 January, 2017
Author: Rathnakala
Bench: Rathnakala
-1-
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 17TH DAY OF JANUARY 2017
BEFORE
THE HON'BLE MRS.JUSTICE RATHNAKALA
CRIMINAL PETITION NO.44/2017
BETWEEN:
SHIVAJI @ KUMAR
S/O RAJANNA
AGED ABOUT 20 YEARS
C/O SHRI KRISHNAPPA
MUTYALAMMA TEMPLE ROAD
NEAR K.S.R.T.C. BUS STOP
CHINTAMANI TOWN
CHINTAMANI,
CHIKKABALLAPUR - 563 125. ...PETITIONER
(BY SRI MUNENDRAPPA B.N., ADV)
AND:
STATE OF KARNATAKA BY
KODIGEHALLI POLICE STATION
REPRESENTED BY
PUBLIC PROSECUTOR
HIGH COURT COMPLEX,
BANGALORE - 560 001. ...RESPONDENT
(BY SRI K.NAGESHWARAPPA, HCGP.)
THIS CRIMINAL PETITION IS FILED UNDER SECTION 439
OF CR.P.C., PRAYING TO ENLARGE THE PETITIONER ON BAIL IN
CR.NO.294/2016 OF KODIGEHALLI P.S., BANGALORE FOR
THE OFFENCE P/U/S 397 OF IPC.
THIS CRIMINAL PETITION COMING ON FOR ORDERS THIS
DAY, THE COURT MADE THE FOLLOWING:
-2-
ORDER
Learned Counsel appearing for the petitioner submits that the petition may be dismissed as withdrawn, reserving liberty to the petitioner to move for fresh bail petition before the concerned Court after the charge sheet is filed.
2. The statement of the learned Counsel for the petitioner is placed on record.
3. The petition is dismissed as withdrawn. Leave and liberty as sought is granted.
Sd/-
JUDGE KNM/-