Karnataka High Court
K Janardhana Reddy vs Cbi/Acb/Bangalore on 10 October, 2014
Author: A.V.Chandrashekara
Bench: A.V.Chandrashekara
1
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 10TH DAY OF OCTOBER, 2014
BEFORE
HON' BLE MR. JUSTICE A.V.CHANDRASHEKARA
CRL.P NO 1951 OF 2014
BETWEEN
K JANARDHANA REDDY
S/O LATE VEMANARAYANAREDDY,
AGED ABOUT 40 YEARS,
R/AT NO.145, 23RD CROSS,
12TH MAIN, 3RD BLOCK,
JAYANAGAR, BANGALORE-560011
(NOW IN JUDICIAL CUSTODY,
CENTRAL PRISON, BANGLAORE ... PETITIONER
(By Sri. HASHMATH PASHA - ADV.)
AND
CBI/ACB/BANGALORE
REPRESENTED BY LEARNED SPECIAL
PUBLIC PROSECUTOR ... RESPONDENT
(BY SRI.C H JADHAV - SPL PP FOR CBI)
CRL.P FILED U/S.439 CR.P.C BY THE ADVOCATE
FOR THE PETITIONER PRAYING THAT THIS HON'BLE
COURT MAY BE PLEASED TO ENLARGE THE PETR. ON
BAIL IN R.C.NO.15(A)/2012 OF CBI/ACB, BANGALORE
WHICH IS PENDING IN SPL.C.C.NO.135/13 ON THE FILE
OF THE XLVI ADDL.CITY CIVIL AND SESSIONS JUDGE
AND SPECIAL JUDGE FOR CBI CASES, BANGALORE, FOR
THE OFFENCE P/U/S 120B R/W 409, 420, 434, 447, 468
AND 471 OF IPC AND U/S 13(2) R/W 13(1)(C) AND (d) OF
PC ACT, 1988.
2
THIS CRL.P. COMING ON FOR ORDERS THIS DAY,
THE COURT MADE THE FOLLOWING:
ORDER
Learned counsel for the petitioner has filed a memo with a request to dismiss the petition as withdrawn with a liberty to file fresh petition before the Trial Court.
Memo is accepted.
Petition is dismissed as withdrawn. Permission is accorded to file fresh petition before the Trial Court.
Sd/-
JUDGE rs