Karnataka High Court
K. Mehfuz Ali Khan vs State By Cbi/Acb/Bangalore on 15 October, 2014
Author: A.V.Chandrashekara
Bench: A.V.Chandrashekara
1
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 15TH DAY OF OCTOBER 2014
BEFORE
THE HON'BLE MR. JUSTICE A.V.CHANDRASHEKARA
CRIMINAL PETITION NO.2145/2014
BETWEEN:
K. MEHFUZ ALI KHAN
S/O K IQBAL ALI KHAN,
AGED ABOUT 29 YEARS,
FLAT NO.516,THIRUMALAI SAI
APARTMENT,BELAGAL CROSS,
BELLARY-570 181
(NOW IN JUDICIAL CUSTODY
CENTRAL PRISON,BANGALORE)
... PETITIONER
(By Sri: HASHMATH PASHA, ADV.)
AND:
STATE BY CBI/ACB/BANGALORE
560 032,
(REPRESENTED BY LEARNED SPECIAL PUBLIC
PROSECUTOR)
... RESPONDENT
(By Sri: C H JADHAV, SR. ADV. SPL PP )
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 THE XLVI ADDL.CITY CIVIL AND SESSIONS
2
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 AND ETC. .
THIS CRIMINAL PETITION COMING ON FOR ORDERS
THIS DAY, THE COURT MADE THE FOLLOWING:
ORDER
The learned counsel for the petitioner has filed a memo seeking permission of the Court to withdraw the petition with liberty to file fresh bail application before the concerned Trial Court.
The memo is placed on record. Accordingly, the petition is dismissed as withdrawn with liberty to file fresh bail application before the concerned Trial Court.
Sd/-
JUDGE DM