Karnataka High Court
Hidayath Khan vs State Of Karnataka on 20 September, 2010
Author: N.Ananda
Bench: N.Ananda
IN THE HIGH COURT OF KARNATAKA AT BANGALORE DATED THIS THE 20TH DAY OF SEPTEMBERV2't'3§O_V_ BEFORE THE HON'BLE MRJUSTIQVE N.ANAi\Ij§_Ifit"'~A:: J" CRIMINAL PETITION N'Q.4.%o93/2/OiQ"" I BETWEEN: I-Iidayath Khan S/o Mehaboob Khan. Aged about 23 Years R/at No.24, Shampur _ f ' .- Main Road, Kavaibyraiséndra '' - * 10th Cross, Bang?aI0re:3City.""' ~ ...PETI'£'IONER (By sn AII.«.; AND: State of Katnataka = 44 V SHOVof BagéIh,_Ir Police. Steltion (Repijesented by.Learn ed State " .Pt1i3lie Pros'eeut0r)7f IIIII " ...RESPONDENT I.S[Ey.t'_S'11K:t1j.nar Ma} age, HCGP) is filed under Section 439 Cr.P.C praying"'.A to enlarge the petitioner on bail in __V'~»Cr.No.'i42/2009 of Bagalur Police Station, Bangalore V' registered for the offences punishable under * T "Sections 186, 353, 332, 307 r/W 34 IPC and section 25 ' ofjndiarl Arms Act. This petition coming on for orders this day, the ' Court made the following: ORDER
The learned Counsel for petitioner a memo for dismissai of petition as as.' petitioner Wants to engage some oth,e«rjj.a'dVooat§_ f
2. Petition is dismisSecf;"~hoWei2er withjoiitéivfeservingii iiberty to petitioner tojile fibailt Aaptplieation. I138.