Karnataka High Court
Mr. R Yathish Gowda @ Yathi vs The State Of Karnataka on 18 December, 2025
Author: Shivashankar Amarannavar
Bench: Shivashankar Amarannavar
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NC: 2025:KHC:54118
CRL.P No. 14988 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 18TH DAY OF DECEMBER, 2025
BEFORE
THE HON'BLE MR. JUSTICE SHIVASHANKAR AMARANNAVAR
CRIMINAL PETITION NO. 14988 OF 2025
[(439(Cr.PC) / 483(BNSS)]
BETWEEN:
MR. R. YATHISH GOWDA @ YATHI
S/O MR. D. RAMESH,
AGED ABOUT 27 YEARS,
RESIDENT OF RAMAGONDANAHALLI VILLAGE,
SINGANAYAKANAHALLI HOBLI,
BENGALURU NORTH TALUK,
BENGALURU - 560 064.
...PETITIONER
(BY SRI. VINAY KUTTAPPA K.S., ADVOCATE)
AND:
THE STATE OF KARNATAKA
BY SOLADEVANAHALLI POLICE STATION,
Digitally signed by
BENGALURU.
LAKSHMINARAYANA REPRESENTED BY SPP,
MURTHY RAJASHRI
Location: HIGH HIGH COURT OF KARNATAKA,
COURT OF
KARNATAKA BENGALURU - 560 001.
...RESPONDENT
THIS CRL.P IS FILED UNDER SECTION 439 OF CR.PC
(FILED UNDER SECTION 483 BNNS) PRAYING TO ENLARGE THE
PETITIONER/ACCUSED NO.3 ON REGULAR BAIL IN CRIME
NO.68/2025 OF SOLADEVANAHALLI POLICE STATION,
BENGALURU FOR THE OFFENCES PUNISHABLE UNDER
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NC: 2025:KHC:54118
CRL.P No. 14988 of 2025
HC-KAR
SECTIONS 103, 55, 58, 61(2), 238 READ WITH 3(5) OF BNS,
2023 AND SECTION 3 OF KCOCA, REGISTERED IN CHIEF
JUDICIAL MAGISTRATE (CJM) BENGALURU RURAL,
BENGALURU.
THIS PETITION COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE SHIVASHANKAR AMARANNAVAR
ORAL ORDER
Learned counsel for the petitioner files a memo for withdrawal.
2. The memo reads thus:
"The instant petition is filed seeking regular bail in Crime No.68/2025 of Soladevanahalli Police Station, Bengaluru, for the offences punishable under Sections 103, 55, 58, 61(2), 238 read with Section 3(5) of the Bharatiya Nyaya Sanhitha, 2023 and Section 3 of KCOCA.
The Respondent Police filed the charge sheet came before the Ld. Sessions Judge, Bangaluru being SPL.C. 2421 of 2025 titiled as Soladevanahalli PS vs Muniraju and Others. Hence the Petitioner seeks permission of this -3- NC: 2025:KHC:54118 CRL.P No. 14988 of 2025 HC-KAR Hon'ble Court to withdraw the present petition and grant liberty approach the sessions court to file a regular bail in the interest of justice."
3. In view of the memo, this Criminal Petition is dismissed as withdrawn with liberty as prayed.
Sd/-
(SHIVASHANKAR AMARANNAVAR) JUDGE KLV List No.: 3 Sl No.: 2