Karnataka High Court
Nandish Kumar N vs State By Its Station House Officer on 27 June, 2019
Author: S.Sunil Dutt Yadav
Bench: S. Sunil Dutt Yadav
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 27TH DAY OF JUNE, 2019
BEFORE
THE HON'BLE MR. JUSTICE S. SUNIL DUTT YADAV
CRIMINAL PETITION No.888/2019
BETWEEN:
1. Nandish Kumar.N,
S/o. Naga Raju,
Aged about 25 years,
R/at No.196, Anjaneya Temple Street,
Nyanappanahalli,
Begur, Bengaluru-South,
Bengaluru-560 068.
2. Supreeth Kuar.N,
Aged about 22 years,
S/o. Narayana Swamy,
R/at: No.77, Bandepalya road,
Near Anjaneya Temple,
Nyanappanahalli,
Begur, Bengaluru-South,
Bengaluru-560 068. ... Petitioners
(By Sri. Rajashekara.R.V., Advocate)
AND:
State by its Station House Officer,
By Hulimavu Police Station,
Bengaluru-560 068.
Represented by
State Public Prosecutor,
2
High Court Building,
Bengaluru-560 001. ... Respondent
(By Sri. S.Rachaiah, HCGP)
This Criminal Petition is filed under Section 438 of
Code of Criminal Procedure praying to enlarge the
petitioners on bail in the event of their arrest in
Crime No.321/2018 of Hulimavu Police Station,
Bengaluru City for the offences punishable under
Sections 307, 120B of IPC.
This Criminal Petition coming on for Orders this
day, the Court made the following:
ORDER
Learned counsel for the petitioners states that the names of the petitioners are left out in the charge sheet. Learned counsel has filed a memo dated 27.06.2019 stating that he may be permitted to withdraw the petition. The memo is placed on record.
In light of the memo filed and submission made, the petition is dismissed.
Sd/-
JUDGE RB