Karnataka High Court
The State Through vs Nitish S/O Laxman Sagar And Ors on 23 January, 2017
1
IN THE HIGH COURT OF KARNATAKA
KALABURAGI BENCH
DATED THIS THE 23RD DAY OF JANUARY, 2017
BEFORE
THE HON'BLE MR.JUSTICE B. A. PATIL
CRIMINAL PETITION No.200587/2016
Between:
The State through
Brahampur Police Station
Reptd. by its Addl. State
Public Prosecutor
High Court of Karnataka
Kalaburagi Bench, Kalaburagi
... Petitioner
(By Sri Prabhugouda S. Patil, HCGP)
And:
1. Nitish
S/o Laxman Sagar
Aged about 23 years
Occ: ATM Custodian in ISS
SDE Pvt. Ltd.,
Residing at Yalavantagi Village
Bidar District
2. Sureshrao
S/o Vijayrao Kulkarni
Aged about 33 years
Occ: ATM Supervisor
Residing at Rajol Village
Taluk Chittapur
District Kalaburagi
2
3. Sunil
S/o Vasantrao Patil
Aged about 38 years
Occ: ATM Custodian
Residing at Arankal Village
Taluk Chittapur
District Kalaburagi
4. Sangappa
S/o Naganna Rajeshwar
Aged about 28 years
Occ: ATM Custodian
Residing at Itaga Village
Taluk Humnabad
District Bidar
... Respondents
(By Sri Hema L.K., Advocate for R2 and R3;
Sri N.B.Diwanji, Advocate for R4
R1 served)
This Criminal Petition is filed under Section 439(2) of
Cr.P.C., praying to allow this criminal petition and cancel the
bail granted in Crime No. 47/2015 dated 3/4/15 on the file
of Principal Sessions Judge at Kalaburagi dated 4/6/15 in
Criminal Misc. Nos. 380 and 385 of 2015.
This petition is coming on for Orders this day, the
Court made the following:-
3
ORDER
Learned High Court Government Pleader for petitioner-State seeking leave of the Court to withdraw the petition as not pressed.
In view of the said submission, the petition is dismissed as not pressed.
Sd/-
JUDGE sdu Ct: MHS