Karnataka High Court
Mr Dhananjaya G @ Raja Reddy vs The State Of Karnataka on 14 February, 2014
Author: R.B Budihal
Bench: R.B Budihal.
1
IN THE HIGH COURT OF KARNATAKA AT
BANGALORE
DATED THIS THE 14TH DAY OF FEBRUARY 2014
BEFORE
THE HON'BLE MR. JUSTICE BUDIHAL. R.B
CRIMINAL PETITION NO.459/2014
BETWEEN:
Mr. Dhananjaya G @ Raja Reddy
S/o. Govindappa,
Aged about 24 years,
R/at No.151,
8th Cross,
Ananthanagara,
1st Phase, Huskur Gate,
Anekal Taluk,
Bangalore Rural District-560 302. .. PETITIONER
(By Sri. Mahesh.S, Adv.)
AND:
The State of Karnataka,
By Koramangala Police Station,
Bangalore-560 095. .. RESPONDENT
(By Sri. K. Nageshwarappa, HCGP)
This Criminal Petition is filed under Section 439 of
the Cr.P.C. praying to enlarge the petitioner on bail in
Cr. No.603/2013 of Koramangala P.S., Bangalore city,
pending on the file of the VIII Addl. C.M.M., Bangalore
for the offence P/U/S 420 of IPC.
2
This Criminal Petition coming on for orders this
day, the Court made the following:
ORDER
Learned counsel for the petitioner has filed a Memo seeking withdrawal of the petition.
2. Memo is placed on record.
3. In view of the Memo filed, petition is disposed of as withdrawn.
Sd/-
JUDGE bkp