Karnataka High Court
Ravi @ Chod Ravi @ Chultu Ravi vs The State Of Karnataka By on 7 July, 2023
Author: Mohammad Nawaz
Bench: Mohammad Nawaz
-1-
NC: 2023:KHC:23501
CRL.P No. 4893 of 2023
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 7TH DAY OF JULY, 2023
BEFORE
THE HON'BLE MR JUSTICE MOHAMMAD NAWAZ
CRIMINAL PETITION NO. 4893 OF 2023
BETWEEN:
RAVI @ CHOD RAVI @ CHULTU RAVI
S/O LATE ARUMUGAM,
AGED ABOUT 46 YEARS,
R/AT NO.22ND, 3RD CROSS,
GOPALPURA, MAGADI ROAD,
BENGALURU-560 023.
...PETITIONER
(BY SRI. CHANDRAPPA K.N., ADVOCATE)
AND:
THE STATE OF KARNATAKA BY
K.P. AGRAHARA POLICE STATION,
BANGALORE,
REP. BY STATE PUBLIC PROSECUTOR,
Digitally HIGH COURT OF KARNATAKA,
signed by BANGALORE-560 001.
SUMA
Location:
...RESPONDENT
HIGH
COURT OF (BY SRI. R.D. RENUKARADHYA, HIGH COURT GOVERNMENT
KARNATAKA PLEADER)
THIS CRL.P IS FILED UNDER SECTION 439 OF THE CODE
OF CRIMINAL PROCEDURE, 1973 PRAYING TO ENLARGE THE
PETITIONER ON BAIL IN CRIME NO.39/2023 OF KEMPAPURA
AGRAHARA P.S., BENGALURU CITY FOR THE OFFENCE
PUNISHABLE UNDER SECTION 307 OF THE INDIAN PENAL
-2-
NC: 2023:KHC:23501
CRL.P No. 4893 of 2023
CODE, 1860 PENDING ON THE FILE OF XXX ADDITIONAL CHIEF
METROPOLITAN MAGISTRATE AT BENGALURU.
THIS PETITION COMING ON FOR ORDERS, THIS DAY,
THE COURT MADE THE FOLLOWING:
ORDER
Learned counsel for the petitioner has sought permission of the Court to withdraw the petition reserving liberty to the petitioner to file a fresh petition before the Sessions Court after completion of the investigation.
The petition is dismissed as withdrawn reserving liberty to the petitioner to file a fresh petition before the Sessions Court under Section 439 of Cr.P.C. after filing of charge sheet.
Sd/-
JUDGE SMA List No.: 1 Sl No.: 52