Karnataka High Court
Bala @ Balu vs State By Yelahanka New Town P.S on 25 March, 2019
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 25TH DAY OF MARCH, 2019
BEFORE
THE HON'BLE MR.JUSTICE B.A. PATIL
CRIMINAL PETITION NO.4886/2018
BETWEEN:
Bala @ Balu
S/o Ramappa
Aged about 26 years
R/at No.247/1
1st Cross, Ambedkar Nagar
Chikkabommasandra
Yelahanka New Town
Bengaluru - 560064.
...Petitioner
(By Sri Shivaprasad .S - Advocate)
AND:
State by Yelahanka New Town P.S.,
Represented by
Special Public Prosecutor,
High Court of Karnataka,
Bengaluru - 560001.
...Respondent
(By Sri M. Divakar Maddur - HCGP)
This Criminal Petition is filed under Section 439 of
Cr.P.C praying to enlarge the petitioner on bail in Crime
No.113/2017 of Yelahanka New Town Police Station,
Bengaluru and in S.C. No.38/2018 pending on the file
-2-
of LXII Additional City Civil and Sessions Judge,
Bengaluru for the offence P/U/S 307 and 302 of IPC.
This Criminal Petition coming on for Orders, this
day, the Court made the following:
ORDER
Learned counsel for the petitioner has filed a memo to withdraw the petition.
The said memo is placed on record.
Accordingly, petition is dismissed as withdrawn.
Sd/-
JUDGE VBS