Karnataka High Court
H.V. Lakshman vs The State By S.H.O on 6 June, 2019
Author: S.Sunil Dutt Yadav
Bench: S. Sunil Dutt Yadav
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 06TH DAY OF JUNE, 2019
BEFORE
THE HON'BLE MR. JUSTICE S. SUNIL DUTT YADAV
CRIMINAL PETITION No.1833/2019
BETWEEN:
H.V. Lakshman
S/o H.N. Venugopal,
Aged about 47 years,
R/o Sowmya Nilaya,
2nd Main, 2nd Cross,
LBS Nagar,
Shivamogga-577 201. ... Petitioner
(By Sri S.G.Rajendra Reddy, Advocate)
AND:
1. The State by S.H.O.
Jayanagara Police Station,
Shivamogga,
Rept. by SPP, High Court Building,
Bengaluru-560 001.
2. V. G. Srinivasaiah
S/o Lt. Govindaiah,
Aged about 59 years,
Deputy Commissioner for Transport
And Senior R.T.O,
Shivamogga-577 201. ... Respondents
(By Sri K. P. Yoganna, HCGP)
2
This Criminal Petition is filed under Section 438 of
Criminal Procedure Code praying to enlarge the
petitioner on bail in the event of his arrest in Crime
No.17/2019 of Jayanagara Police Station, Shivamogga
for the offences punishable under Sections 506, 186,
504, 355, 353, 448, 143, 149, 147 of IPC and U/s
3(1)(r), 3 (1)(s), 3(2)(va), 3(1)(m) of SC/ST (Prevention of
Atrocities) Act, 1989.
This Criminal Petition coming on for Orders this
day, the Court made the following:
ORDER
Learned counsel for the petitioner has filed a memo dated 06.06.2019 seeking permission to withdraw the petition.
In light of the memo filed and submission made, petition is dismissed as withdrawn.
Sd/-
JUDGE RB