Karnataka High Court
Lokesh(In Custody) vs State By on 28 June, 2013
Author: Anand Byrareddy
Bench: Anand Byrareddy
1
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 28TH DAY OF JUNE 2013
BEFORE
THE HON'BLE MR. JUSTICE ANAND BYRAREDDY
Criminal Petition No. 3085 OF 2013
BETWEEN:
Lokesh(in custody)
S/o Sri.Krishnappa
Aged about 23 years
r/at:New Town
Bethamangala
Bangarapet Taluk-563 116
... PETITIONER
(By Sri.C.Pattabi Raman, Advocate)
AND:
State by
Bethamangala Police
Kolar Gold Fields-563 116
...RESPONDENT
(By Sri.Dilip Kumar, High Court Government Pleader)
-0-0-0-0-0-0-
This criminal petition is filed under Section 439
Cr.P.C. seeking to enlarge the petitioner on bail in
Cr.No.30/2013 of Bethamangala P.S., K.G.F, which is
registered for the offences punishable under Section
376 and 448 of Indian Penal Code and Section 4 of
Prevention of Children From Sexual Offences Act, 2012.
2
This criminal petition coming on for orders this
day, the Court passed the following:-
ORDER
The learned counsel for the petitioner seeks permission to withdraw the petition. Permission accorded.
2. Accordingly, this criminal petition is dismissed as withdrawn.
Sd/-
JUDGE *alb/-.