Karnataka High Court
M K Suresha @ Sura vs The State Of Karnataka on 31 May, 2010
Author: Subhash B.Adi
Bench: Subhash B.Adi
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THES THE 313T DAY OF MAY 2010
BEFORE
THE HONBLE MR.JUS'I'ICE SUBHASH A '
CRINENAL PETITION re'0;139/iao1idE"I.
BETWEEN:
M.K.Suresha @ Sura
Aged 35 years,
Son of Late Kumara,
Cooke, V_ .
Kukknoor Rajappa Lme House, '
Karadigodu ViI1ag€.. A
Virajpet Taiukg 3: 'V j'
KodaguDist.r.ic-15.. {A ~. 3 ...PE'I'ITIONER
{By I .
AND: I . . I _
The State " A
Represented by Siddapurai Police
Viraj.gget,A'Kodagu;-.._H 'V .. RESPONDENT
I {BY_Sr£IB,BgI1akrishna., HCGP}
$**=i=**$#=Il*
T'I4I1S'c'RL.p FILED UNDER SECTION 439'cR.p.(: PRAYING TO
RELEASETI-1E PETITIONER ON BAIL EN CRIME NO.155/2008 OF
SIDDAPURA POLICE STATION, VIRAJPET TALUK. KODAGU
A " ¥JiS'i'RICT, FOR THE OFFENCE P/U/S 448, 376 & 506 OF IPC.
I A THIS PE'I'ITION COMING ON FOR ORDERS THIS DAY. TI-IE
COURT MADE THE FOLLOWING:
ORDER
Learned Counsei for the petitioner seeks to withdraw the petition.
Accordingiy, the petition is dismissed as H