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Karnataka High Court

Shrikant Basavaraj Batte vs The State Of Karnataka on 28 January, 2026

Author: V.Srishananda

Bench: V.Srishananda

                                                        -1-
                                                                     NC: 2026:KHC-D:989
                                                              CRL.P No. 105010 of 2025


                          HC-KAR



                          IN THE HIGH COURT OF KARNATAKA,AT DHARWAD

                             DATED THIS THE 28TH DAY OF JANUARY, 2026

                                                 BEFORE

                              THE HON'BLE MR. JUSTICE V.SRISHANANDA

                   CRIMINAL PETITION NO. 105010 OF 2025 (439(CR.PC)/483(BNSS))

                         BETWEEN:

                         SHRIKANT BASAVARAJ BATTE
                         AGE. 26 YEARS, OCC. PRIVATE WORK,
                         R/O. MYAGERI ONI, BANNIKOPPA,
                         TQ. SHIGGAON, DIST. HAVERI-581205.
                                                                             ...PETITIONER
                         (BY SRI. V.M. BANAKAR, ADVOCATE)

                         AND:

                         THE STATE OF KARNATAKA
                         THROUGH SHIGGAON POLICE STATION, HAVERI,
                         REP. BY SATE PUBLIC PROSECUTOR,
                         HIGH COURT OF KARNAAKA, BENCH DHARWAD-580011.
                                                                     ...RESPONDENT
                         (BY SRI. P.N. HATTI, HCGP)

                                THIS CRIMINAL PETITION IS FILED U/S 439 OF CR.P.C. (483 OF
Digitally signed by
CHANDRASHEKAR
LAXMAN KATTIMANI         BNSS), SEEKING TO ENLARGE THE PETITIONER/ACCUSED NO.8 ON A
Location: HIGH COURT
OF KARNATAKA
DHARWAD BENCH            REGULAR BAIL IN CONNECTION WITH SHIGGAON P S CRIME NO.
Date: 2026.01.29
11:03:32 +0530
                         74/2025 REGISTERED FOR THE OFFENCES PUNISHABLE U/S 61(2),
                         103, 126(2), 189(2), 191 (2 AND 3) AND 238 R/W 190 OF BNS-2023
                         AND SEC.27(B) OF ARMS ACT-1959, PENDING BEFORE THE SENIOR
                         CIVIL JUDGE AND JMFC SHIGGAON, TO MEET THE ENDS OF JUSTICE.


                                THIS PETITION, COMING ON FOR ORDERS, THIS DAY, ORDER
                         WAS MADE THEREIN AS UNDER:
                                 -2-
                                                NC: 2026:KHC-D:989
                                        CRL.P No. 105010 of 2025


HC-KAR



                           ORAL ORDER

(PER: THE HON'BLE MR. JUSTICE V.SRISHANANDA) Learned counsel for the petitioner filed a memo seeking withdrawal of the petition.

The memo reads as under:

"Herein, the advocate for the petitioner begs to submit the memo as under:
The petitioner has not made out a ground in the petition, regarding serious illness of his father who is suffering from paralysis. Hence, permission may kindly be granted to withdraw the petition, with liberty to file a fresh petition in the interest of justice and equity."

Placing the memo on record, petition is dismissed as withdrawn with liberty as prayed for.

Sd/-

(V.SRISHANANDA) JUDGE SMM / CT-CMU LIST NO.: 1 SL NO.: 5