Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 1, Cited by 0]

Karnataka High Court

Sahibul Ansari @ Maggi vs The State Of Karnataka By on 4 November, 2024

Author: S Vishwajith Shetty

Bench: S Vishwajith Shetty

                                          -1-
                                                        NC: 2024:KHC:44131
                                                    CRL.P No. 9262 of 2024




                  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                     DATED THIS THE 4TH DAY OF NOVEMBER, 2024

                                       BEFORE
                   THE HON'BLE MR JUSTICE S VISHWAJITH SHETTY
                        CRIMINAL PETITION NO. 9262 OF 2024
                BETWEEN:
                1. SAHIBUL ANSARI @ MAGGI,
                   S/O JAHIMUDDIN ANSARI @ JAYAMU ANSARI,
                   AGED ABOUT 26 YEARS,
                   PRESENTLY RESIDING AT
                   C/O SHANKAREGOWDA,
                   THURUVEKERE, TUMKUR DISTRICT
                   PIN - 572 227.

                   PERMANENTLY RESIDING AT
                   R/AT SORNDA VILLAGE,
                   BANDH TOLI, BALSOTA POST,
                   BHANDRA STATION,
                   LOHARDAGGA DISTRICT,
                   JARKHAND - 835 302.
                                                             ...PETITIONER
Digitally
signed by       (BY SRI. JAGADEESHA H., ADVOCATE)
KAVYA R
Location:       AND:
High Court of
Karnataka       1. THE STATE OF KARNATAKA BY
                   KUNIGAL POLICE STATION,
                   TUMAKUR - 572 130.

                   REP BY PUBLIC PROSECUTOR,
                   HIGH COURT COMPLEX,
                   BANGALORE - 560 001.
                                                            ...RESPONDENT
                (BY SRI.M.DIWAKAR MADDUR., HCGP FOR RESPONDENT)
                              -2-
                                         NC: 2024:KHC:44131
                                     CRL.P No. 9262 of 2024




     THIS CRL.P IS FILED U/S 439 CR.PC (FILED U/S 483
BNNS) BY THE ADVOCATE FOR THE PETITIONER PRAYING
THAT THIS HONOURABLE COURT MAY BE PLEASED TO
ENLARGE THE PETITIONER ON BAIL IN S.C.NO.122/2024
(CR.NO.136/2024) OF RESPONDENT KUNIGAL POLICE FOR THE
OFFENCE P/U/S 397, 307, 448 OF IPC AND 3, 25 OF ARMS
ACT, PENDING ON THE FILE OF BEFORE PRL. DIST. AND
SESSIONS JUDGE AT TUMKUR.

    THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM:       HON'BLE MR JUSTICE S VISHWAJITH SHETTY


                         ORAL ORDER

Learned Counsel for the petitioner submits that the petition may be dismissed as not pressed at this stage.

2. The aforesaid submission placed on record.

Petition is dismissed as not pressed.

Sd/-

(S VISHWAJITH SHETTY) JUDGE KVR List No.: 1 Sl No.: 43