Karnataka High Court
Sri Yankappa S/O Yallappa And Anr vs The State Reptd By Public Prosecutor on 10 September, 2013
1
IN THE HIGH COURT OF KARNATAKA,
GULBARGA BENCH
DATED THIS THE 10TH DAY OF SEPTEMBER, 2013
:BEFORE:
THE HON'BLE MR. JUSTICE B V PINTO
CRIMINAL PETITION NO.15720/2013
BETWEEN:
1. SRI YANKAPPA,
S/O. YALLAPPA,
AGED MAJOR,
OCC: AGRICULTURE.
2. SRI HULIGEPPA,
S/O. YALLAPPA,
AGED MAJOR,
OCC: AGRICULTURE,
BOTH ARE R/AT CHIKKAKOTNEKAL,
TALUK MANVI, DISTRICT RAICHUR. ... PETITIONERS
(BY SRI.MAHANTESH PATIL, ADV.)
AND:
THE STATE,
REPRESENTED BY PUBLIC PROSECUTOR,
THROUGH S.H.O. MANVI PS,
HIGH COURT CIRCUIT BENCH,
BUILDING AT GULBARGA. ... RESPONDENT
(BY SRI.S.S.ASPALLI, HCGP)
2
THIS CRIMINAL PETITION FILED U/S. 438 OF
CR.P.C PRAYING TO, GRANT BAIL TO THE
PETITIONERS IN CRIME NO: 151/2013 (FIR NO:
272/13) OF MANVI POLICE STATION TQ: MANVI ON
THE FILE OF ADDITIONAL CIVIL JUDGE (JUNIOR
DIVISION) AND JMFC, MANVI, WHICH IS REGISTERED
FOR THE OFFENCE P/U/S. 504, 323, 506, 306, 34 OF
IPC.
THIS CRIMINAL PETITION COMING ON FOR
ORDERS THIS DAY THE COURT MADE THE
FOLLOWING:
ORDER
Learned Counsel for the petitioners submits that, he may be permitted to withdraw the petition with liberty to file an application after the charge sheet is filed.
2. Accordingly, the petition is dismissed as withdrawn.
Sd/-
JUDGE KSR