Karnataka High Court
Sri. R Sriram vs State By Bidadi Police Station on 17 August, 2017
Author: Rathnakala
Bench: Rathnakala
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 17TH DAY OF AUGUST, 2017
BEFORE
THE HON' BLE MRS. JUSTICE RATHNAKALA
CRIMINAL PETITION NO.6304/2017
BETWEEN
SRI R. SRIRAM,
S/O LATE N. RAMASWAMY,
AGED ABOUT 53 YEARS,
RESIDING AT NO.126,
YELETHOTADAPALYA,
'CHAMPAKA KRUPA',
ANJANAPURA POST,
UTTAHARALLI HOBLI,
BENGALURU SOUTH TALUK,
BENGALURU-560 062.
...PETITIONER
(BY SRI RAVISHANKAR G., FOR
SRI VENKATESH P. DALWAI, ADVOCATE)
AND
STATE BY BIDADI POLICE STATION,
RAMANAGARA RURAL CIRLCE,
RAMANAGARA DISTRICT-562159.
REP. BY SPP, HIGH COURT BUILDING,
BENGALURU-560 001.
...RESPONDENT
(BY SRI S. VISHWAMURTHY, HCGP)
2
THIS CRIMINAL PETITION IS FILED UNDER SECTION 438
OF CR.P.C., PRAYING TO ENLARGE THE PETITIONER ON BAIL IN
THE EVENT OF HIS ARREST IN CR.NO.329/2017 OF BIDADI
POLICE STATION, RAMANAGARA, REGISTERED FOR THE
OFFENCE PUNISHABLE UNDER SECTION 286 OF IPC AND
SECTION 9B(1)(b) OF EXPLOSIVE ACT AND SECTION 5 OF
EXPLOSIVE SUBSTANCES ACT.
THIS CRIMINAL PETITION COMING ON FOR ORDERS, THIS
DAY, THE COURT MADE THE FOLLOWING:
ORDER
Learned counsel for the petitioner submits that the petition has become infructuous, hence, the same may be dismissed.
2. The submission of the learned counsel for the petitioner is placed on record. Petition is dismissed as having become infructuous.
Sd/-
JUDGE SBS*