Karnataka High Court
Shashi Poojari @ Shadow @ Shashikumar vs State Of Karnataka on 12 May, 2022
Author: M. Nagaprasanna
Bench: M. Nagaprasanna
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 12TH DAY OF MAY, 2022
BEFORE
THE HON'BLE MR. JUSTICE M. NAGAPRASANNA
CRIMINAL PETITION No. 3232/2022
BETWEEN
DHANARAJ V KOTTIYAN @ DHANRAJ POOJARI
@ DHANRAJ @ ROCK
S/O LATE VIRENDRA KUMAR,
AGED ABOUT 26 YEARS,
PRESENTLY R/AT ASHRAYA NILAYA
FOREST GATE,
NEAR KATAPADI YENAGUDDE VILLAGE,
UDUPI TALUK
AND ALSO AT SREE SAI HOUSE,
MATADHANGADI,
UDYAVARA - 576 104
KARNATAKA.
... PETITIONER
[BY SRI. DILRAJ ROHITH SEQUIERA, ADVOCATE FOR
SRI RANGANATH REDDY R., ADVOCATE)
AND
THE STATION HOUSE OFFICER,
UDUPI POLICE STATION,
UDUPI DISTRICT - 576 213,
KARNATAKA.
REPRESENTED BY
THE STATE PUBLIC PROSECUTOR,
HIGH COURT OF KARNATAKA,
2
BANGALORE-560001
... RESPONDENT
[BY SRI. V.S.VINAYAKA, HCGP]
THIS CRIMINAL PETITION IS FILED UNDER SECTION 439
CR.P.C, PRAYING TO ENLARGE THE PETITIONER ON BAIL IN
CR.NO.25/2019 OF UDUPI TOWN P.S., UDUPI FOR THE OFFENCE
P/U/S.384, 387, 504, 506, 507, 120-B, 109, 201 R/W SEC.34 OF IPC
AND SEC.3(1)(ii), 3(2), 3(4), 3(5) OF KCOCA ACT 2000 ON THE FILE
OF PRINCIPAL DISTRICT AND SESSIONS JUDGE AT MYSURU IN
SPL.C.C.NO.366/2019.
THIS CRIMINAL PETITION COMING ON FOR ORDERS, THIS
DAY, THE COURT MADE THE FOLLOWING:
ORDER
Learned counsel appearing for the petitioner submits that the petition be dismissed as withdrawn with liberty to file a fresh petition on the same cause of action owing to certain discrepancies in the petition.
Liberty so sought is granted. The petition is dismissed as withdrawn.
Sd/-
JUDGE SJK