Karnataka High Court
Durgappa @ Durgesh S/O Rajendra Bhovi ... vs The State Through University P.S. on 20 February, 2013
Author: Anand Byrareddy
Bench: Anand Byrareddy
1
IN THE HIGH COURT OF KARNATAKA,
CIRCUIT BENCH AT GULBARGA
DATED THIS THE 20TH DAY OF FEBRUARY, 2013
BEFORE
THE HON'BLE MR.JUSTICE ANAND BYRAREDDY
CRIMINAL PETITION NO.15220 OF 2013
BETWEEN:
1. Durgappa @ Durgesh,
S/o. Rajendra Bhovi,
Aged 18 years,
Occupation: Agriculture,
Resident of Venkatbenur,
Taluk and District: Gulbarga.
2. Gurappa @ Gurulingappa,
S/o. Shamrao Kundagol,
Aged 21 years, Occupation: Agriculture,
Resident of Venkatbenur,
Taluk and District: Gulbarga. ... PETITIONERS.
(By Shri M.M. Allur, Advocate)
AND:
The State,
Through University Police Station,
Gulbarga. ... RESPONDENT.
(Shri S.S. Aspalli, Government Pleader)
2
This Criminal Petition is filed under Section 439 of the
Code of Criminal Procedure, 1973, praying to release the
petitioners on bail in Crime No.308/2012 of University Police
Station, Gulbarga, which is registered for the offences
punishable under Sections 341, 323, 354, 376, 506, 109 and 34
of the Indian Penal Code, 1860.
This petition coming on for orders, this day, the Court
made the following:
ORDER
The learned counsel for the petitioners seeks leave of the Court to withdraw the petition.
The submission of the learned counsel is taken on record and the petition is dismissed as withdrawn.
Sd/-
JUDGE KS