Karnataka High Court
Syed Ibrahim vs State Of Karnataka on 18 January, 2017
Author: Rathnakala
Bench: Rathnakala
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 18TH DAY OF JANUARY, 2017
BEFORE
THE HON' BLE MRS JUSTICE RATHNAKALA
CRIMINAL PETITION NO.9117 OF 2016
C/W.
CRIMINAL PETITION NO.9118 OF 2016
IN CRL.P.No.9117/2016
BETWEEN
SYED IBRAHIM
S/O ASSAN ALI
AGE 31 YEARS
R/O P.90/1, 3RD CROSS
NAGAPPA BLOCK
SRIRAMPURA
BANGALORE - 560 021. ... PETITIONER
(BY SRI CHANDRASHEKAR.R.P , ADV.)
AND
STATE OF KARNATAKA BY
C.B.I/A.C.B./BENGALURU
NO.36, BELLARY ROAD
GANGANAGAR
BANGALORE CITY PIN - 560 032.
REPRESENTED BY
SPECIAL PUBLIC PROSECUTOR (CBI)
2
HIGH COURT OF KARNATAKA AT
BANGALURU - 560 001. ... RESPONDENT
(BY SRI P.PRASANNA KUMAR, ADV.)
THIS CRIMINAL PETITION IS FILED UNDER SECTION 439
OF CR.P.C., PRAYING TO ENLARGE THE PETITIONER ON BAIL IN
RC NO.14(A)/2016 OF CBI/ACB/BLR, BANGALORE CITY WHICH
IS PENDING ON THE FILE OF THE XXI ADDL.CITY CIVIL AND
S.J., AND PRL.SPL.JUDGE FOR CBI CASES, BENGALURU, FOR
THE OFFENCE P/U/S 120(B), 420 OF IPC AND SECTION 13(2)
R/W 13(1) (d) OF PREVENTION OF CORRUPTION ACT, 1988 AND
SECTION 136 OF CUSTOMS ACT, 1962, AND SECTION 24 OF
KARNATAKA FOREST ACT, 1963.
IN CRL.P.No.9118/2016
BETWEEN
SYED IBRAHIM
S/O ASSAN ALI
AGE 31 YEARS
R/O P.90/1, 3RD CROSS
NAGAPPA BLOCK
SRIRAMPURA
BANGALORE - 560 021. ... PETITIONER
(BY SRI CHANDRASHEKAR.R.P , ADV.)
AND
STATE OF KARNATAKA BY
C.B.I/A.C.B./BENGALURU
NO.36, BELLARY ROAD
GANGANAGAR
BANGALORE CITY PIN - 560 032.
3
REPRESENTED BY
SPECIAL PUBLIC PROSECUTOR (CBI)
HIGH COURT OF KARNATAKA AT
BENGALURU - 560 001. ... RESPONDENT
(BY SRI P.PRASANNA KUMAR, ADV.)
THIS CRIMINAL PETITION IS FILED UNDER SECTION 439
OF CR.P.C., PRAYING TO ENLARGE THE PETITIONER ON BAIL IN
RC NO.17(A)/2016 OF CBI/ACB/BLR, BANGALORE CITY WHICH
IS PENDING ON THE FILE OF THE XXI ADDL.CITY CIVIL AND
S.J., AND PRL.SPL.JUDGE FOR CBI CASES, BENGALURU, FOR
THE OFFENCE P/U/S 120(B), 420 OF IPC AND SECTION 13(2)
R/W 13(1) (d) OF PREVENTION OF CORRUPTION ACT, 1988 AND
SECTION 136 OF CUSTOMS ACT, 1962, AND SECTION 24 OF
KARNATAKA FOREST ACT, 1963.
THESE PETITIONS COMING ON FOR ORDERS, THIS DAY,
THE COURT MADE THE FOLLOWING:
ORDER
Learned counsel for the petitioner submits that the petitions may be dismissed as withdrawn.
2. The above submission of the learned counsel for the petitioner is placed on record.
Accordingly, the petitions are dismissed as withdrawn.
Sd/-
JUDGE ST