Karnataka High Court
K. Vijay Kumar @ Viji vs The State Of Karnataka on 23 April, 2015
Author: A.V.Chandrashekara
Bench: A.V.Chandrashekara
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IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 23RD DAY OF APRIL 2015
BEFORE
THE HON'BLE MR.JUSTICE A.V.CHANDRASHEKARA
CRIMINAL PETITION NO.2249 OF 2015
BETWEEN :
K.VIJAY KUMAR @ VIJI,
S/O K.KRISHNAPPA,
AGED ABOUT 24 YEARS,
R/A NO.8, S.R.NAIDU BUILDING,
NEAR GOLDEN APARTMENT,
DEVARACHIKKANAHALLI ROAD,
KODICHIKKANAHALLI,
BANGALORE-560 068.
... PETITIONER
(BY SRI DILRAJ SEQUIERA, ADV.,)
AND :
THE STATE OF KARNATAKA,
BY THE MADIWALA POLICE STATION,
BANGALORE DISTRICT,
REPRESENTED BY THE
PUBLIC PROSECUTOR,
HIGH COURT OF KARNATAKA,
BANGALORE-560 001.
... RESPONDENT
(BY SRI.B.J. ESHWARAPPA, HCGP)
THIS CRIMINAL PETITION IS FILED UNDER SECTION 439
CR.P.C. PRAYING TO ENLARGE THE PETITIONER ON BAIL IN
CR.NO.1468/2014 OF MADIVALA P.S., BANGALORE CITY AND
C.C NO.2157/2015 FOR THE OFFENCES PUNISHABLE UNDER
SECTIONS 143, 147, 149, 302, 307 OF IPC AND ETC.,
THIS PETITION COMING ON FOR ORDERS THIS DAY, THE
COURT PASSED THE FOLLOWING:
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ORDER
On the oral submission made by the learned counsel for the petitioner, petition is dismissed as withdrawn for the present.
Sd/-
JUDGE MS*