Karnataka High Court
Manjunath @ Manja vs State By Banaswadi P.S. on 7 December, 2016
Author: Anand Byrareddy
Bench: Anand Byrareddy
1
IN THE HIGH COURT OF KARNATAKA AT
BENGALURU
DATED THIS THE 07TH DAY OF DECEMBER, 2016
BEFORE
THE HON'BLE MR. JUSTICE ANAND BYRAREDDY
CRIMINAL PETITION No.5822 OF 2016
BETWEEN:
Manjunath @ Manja,
Son of Ramesh,
Aged about 22 years,
Residing at No.102,
12th Cross,
Behind Mariyamma Temple,
Narayanapura,
Bangalore - 560 030.
...PETITIONER
(By Shri Younous Ali Khan, Advocate)
AND:
State by
Banaswadi Police Station,
Bangalore.
Represented by
The State Public Prosecutor,
High Court of Karnataka,
High Court Buildings,
2
Bangalore - 560 001.
...RESPONDENT
(By Shri B. Visweswaraiah, Government Pleader )
*****
This Criminal Petition is filed under Section 438 of the
code of Criminal Procedure, 1973, praying to enlarge the
petitioner on bail in the event of his arrest in Crime No.
360/2016 of Banaswadi Police Station, Bangalore City, which
is registered for the offences punishable under Sections 399 and
402 of Indian Penal Code, 1860.
This petition coming on for Orders this day, the court
made the following:
ORDER
The learned counsel for the petitioner files a memo seeking to withdraw the petition as not pressed.
2. The memo is taken on record and the petition is dismissed as withdrawn.
Sd/-
JUDGE KS