Karnataka High Court
Premankar Samantho vs The State Of Karnataka on 5 February, 2018
Author: R.B Budihal
Bench: R.B Budihal
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 05TH DAY OF FEBRUARY, 2018
BEFORE
THE HON'BLE MR. JUSTICE BUDIHAL R.B.
CRIMINAL PETITION NO.10111/2017
BETWEEN:
Premankar Samantho
S/o Jagabandhu Samantho,
Aged about 38 years,
Residing at Shibaganj Village,
Shampura Thana,
Oura District,
West Bengal.
...Petitioner
(By Sri. M. Krishne Gowda, Advocate)
AND:
The State of Karnataka
Represented by Kadugodi Police,
High Court Government Pleader,
Bengaluru - 560 001.
....Respondent
This Criminal Petition is filed under Section 439 and
167(2)(a)(i) of Cr.P.C. praying to enlarge the petitioner on bail
in Crime No.103/2017 of Kadugodi P.S., Bengaluru for the
offence p/u/s 302 of IPC.
This criminal petition coming on for Orders, this day,
the Court made the following:-
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ORDER
Learned counsel for the petitioner filed a memo seeking withdrawal of the petition.
Perused the memo dated 31.01.2018.
In view of the memo, petition is disposed of as withdrawn.
Sd/-
JUDGE VBS