Karnataka High Court
Girish Nayak @ Tattoo Girish vs State By on 9 December, 2022
Author: Rajendra Badamikar
Bench: Rajendra Badamikar
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 9TH DAY OF DECEMBER 2022
BEFORE
THE HON'BLE MR.JUSTICE RAJENDRA BADAMIKAR
CRIMINAL PETITION NO.10218 OF 2022
BETWEEN:
GIRISH NAYAK @ TATTOO GIRISH,
S/O. NAGARAJ,
AGED ABOUT 24 YEARS,
R/AT 8TH CROSS, 1ST MAIN,
JOREGOWDANA DODDI,
RR NAGARA-560091.
... PETITIONER
(BY SRI. RANGANATH REDDY.R, ADVOCATE)
AND:
STATE BY THE STATION HOUSE OFFICER
GOVINDARAJANAGARA POLICE STATION,
BANGALORE.
REPRESENTED BY STATE PUBLIC PROSECUTOR
(HIGH COURT OF KARNATAKA)-560001.
... RESPONDENT
(BY SRI.K.NAGESHWARAPPA, HCGP)
THIS CRIMINAL PETITION IS FILED UNDER SECTION
439 OF CR.P.C. BY THE ADVOCATE FOR THE PETITIONER
PRAYING THAT THIS HONOURABLE COURT MAY BE
PLEASED TO ENLARGE THE PETITIONER ON BAIL IN
CR.NO.173/2022 OF GOVINDARAJA NAGAR P.S.,
BANGALORE FOR THE OFFENCE P/U/S 341, 504, 506, 307,
323 R/W 34 OF IPC ON THE FILE OF THE 24TH ACMM,
BANGALORE AND ETC.,
2
THIS CRIMINAL PETITION COMING ON FOR ORDERS,
THIS DAY, THE COURT MADE THE FOLLOWING:-
ORDER
After arguing the matter for sometime the learned counsel for the petitioner submits that he may be permitted to withdraw the petition with liberty to file a fresh bail petition before the learned Sessions Judge, since, the final report has been submitted.
The submission is placed on record. Accordingly, the petition is dismissed as withdrawn with liberty as prayed for.
Sd/-
JUDGE PK