Karnataka High Court
Sri N Venkataramaiah vs The State Of Karnataka on 1 June, 2020
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IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 1ST DAY OF JUNE 2020
BEFORE
THE HON'BLE MR. JUSTICE SREENIVAS HARISH KUMAR
CRIMINAL PETITION No.8881 OF 2018
BETWEEN
Sri. N.Venkataramaiah,
S/o. Sri. Muniswamy,
Aged about 63 years,
Resident No.2174,
HAL III Stage, Bengaluru-75.
...Petitioner
(By Smt. Sandhya V. Prabhu, Advocate)
AND
1. The State of Karnataka
By the Police of
Indiranagar Police Station,
Bengaluru
Represented by SPP
High Court of Karnataka
Bengaluru-560001.
2. IDBI Bank Ltd.,
Represented by DGM,
Kuvempunagar,
Mysore-570009.
3. M/s. Dhanush Power Trators
Represented by its partners
Sri. Divakar CP & Niranjan MP,
Having its office at No.55/15,
2
Next to Sterling Theater,
Vishweswara Nagar,
Mysore.
4. Sri. Divakar C P
S/o. G Puttaswamy Gowda,
Aged about 43 years,
R/at No.10, 5th Block,
SBM Colony,
Srirampura, Mysore.
5. Sri. M.P.Niranjan,
S/o. G Puttaswamy Gowda,
Aged about 44 years,
R/at No.228, 17th Main,
5th Cross, J.P.Nagar,
Mysore.
...Respondents
(By Smt. Yashodha K.P., HCGP for R1,
Sri. M.R.Dilip, Advocate for R2, R3-Served)
This Criminal Petition is filed under Section 439(2)
Cr.P.C, praying to cancel the bail granted in
Crl.Misc.No.25855/2018 under Section 438 of Cr.P.C. by
XXVI Additional City Civil and Sessions Judge, Bengaluru
Dated 15.10.2018 and the respondent Nos.3 to 5 may be
committed to custody.
This Criminal Petition coming on for orders this day,
the Court made the following :
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ORDER
The counsel for the petitioner submits that the petitioner wants to withdraw this petition. Submission of the counsel is placed on record. Petition is dismissed as withdrawn.
Sd/-
JUDGE Kmv*