Karnataka High Court
Sayed Ameen vs State By Hunsur Town Police on 9 December, 2013
Author: H.S.Kempanna
Bench: H.S.Kempanna
1
IN THE HIGH COURT OF KARNATAKA BANGALORE
DATED THIS THE 09TH DAY OF DECEMBER, 2013
BEFORE
THE HON' BLE MR. JUSTICE H.S.KEMPANNA
CRL.P.No.6716 OF 2013
BETWEEN:
SAYED AMEEN,
S/O SYED MUSTHAQ,
AGED ABOUT 23 YEARS
RESIDING AT NO.640,
10TH CROSS, RAJIV NAGAR,
2ND STAGE, MYSORE CITY.
... PETITIONER
(By SRI HARISH A.CHARVAKA, ADV.)
AND
STATE BY HUNSUR TWON POLICE,
MYSORE, REP. BY STATE PUBLIC PROSECUTOR,
HIGH COURT OF KARNATAKA,
BANGALORE - 560 001
... RESPONDENT
(BY SRI B.VISWESWARAIAH, HCGP)
***
THIS CRL.P FILED U/S.439 CR.P.C BY THE
ADVOCATE FOR THE PETITIONER PRAYING THAT THIS
HON'BLE COURT MAY BE PLEASED TO ENLARGE THE
PETR. ON BAIL IN CR NO.118/11 OF HUNSUR P.S., AND
SC 109/12 ON THE FILE OF THE FTC-XIII, BANGALORE
FOR THE OFFENCES P/U/S 3364(A), 302, 201 R/W 34
OF IPC, ETC.,
THIS PETITION IS COMING ON FOR ORDERS THIS
DAY, THE COURT MADE THE FOLLOWING:-
2
ORDER
After hearing this matter for considerable time on 06.12.2013 and today, the learned counsel for petitioner submits that he would not press the petition and hence it be dismissed as not pressed
2. It is pertinent to note that this very petitioner earlier had filed Crl. P. No.72/2012 and had also got the same dismissed as not pressed. This would indicate that petitioner is acquiesced of the case alleged against him by the prosecution. Therefore, having regard to the material on record and in view of the submissions made by the learned counsel for petitioner, the present petition is dismissed as not pressed.
Sd/-
JUDGE VK