Karnataka High Court
K. Srinivasan Kola vs The State Of Karnataka on 25 November, 2019
Author: K.N.Phaneendra
Bench: K.N.Phaneendra
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 25TH DAY OF NOVEMBER 2019
BEFORE
THE HON'BLE MR. JUSTICE K.N.PHANEENDRA
CRIMINAL PETITION NO.6558 OF 2019
Between:
K.Srinivasan Kola,
Aged about 57 years,
S/o. Venugopal,
Presently R/at No.11-139/6,
Muthunagar, Yogimmallavaram,
Tiruchanur, Chittoor (District)
Andra Pradesh-502503.
... Petitioner
(By Sri. K.Elangovan. Advocate)
And:
1. The State of Karnataka by S.H.O.,
Maraathahalli Police Station,
Rep by S.P.P. Bengaluru Ctiy,
Bengaluru-560037.
2. Smt. Geethanjali R.,
D/o. R.P.Raju,
Aged about 27 years,
Mohan Buildings
No.71, Sri. Krishna Temple Road,
Garudacharpalya, Mahadevapura,
Bengaluru-560048.
Ph.No.9739698818.
...Respondents
2
(By Sri. Honnappa, HCGP)
This Criminal Petition is filed under Section 438
Cr.P.C., praying to enlarge the petitioner on bail in
the event of his arrest in Cr.NO.321/2019 of
Marathahalli Police Station, Bengaluru city for the
offence punishable under Section 417, 376, 376(N)
read with 34 of IPC and Section 3(1)(w), (i)(ii),
3(1)(r)(s), 3(2)(v) of SC/ST (POA) Act.
This Criminal Petition coming on for orders this
day, the court made the following:-
ORDER
Memo for withdrawing the petition was filed on 6.11.2019. Memo recorded.
In view of the memo filed, the petition is dismissed as not pressed.
Sd/-
JUDGE sd