Karnataka High Court
Rajendra Alias Rajappa S/O Shivanand ... vs The State Of Karnataka on 13 January, 2022
Author: Mohammad Nawaz
Bench: Mohammad Nawaz
IN THE HIGH COURT OF KARNATAKA
DHARWAD BENCH
DATED THIS THE 13TH DAY OF JANUARY, 2022
BEFORE
THE HON'BLE MR. JUSTICE MOHAMMAD NAWAZ
CRIMINAL PETITION No.102303/2021
BETWEEN:
1 . RAJENDRA ALIAS RAJAPPA
S/O SHIVANAND GOUDAR
AGE. 35 YEARS,
OCC. AGRICULTURE,
R/O.CHOUDAKAMALADINNI
TQ.HUNAGUND,
DIST-BAGALKOT.
...PETITIONER
(BY SHRI SADIQ N.GOODWALA, ADVOCATE)
AND:
THE STATE OF KARNATAKA,
THROUGH HUNAGUND POLICE STATION,
DIST. BAGALKOTE,
REPRESENTED BY THE
STATE PUBLIC PROSECUTOR,
HIGH COURT OF KARNATAKA,
DHARWAD BENCH. ...RESPONDENT
(BY SHRI RAMESH B.CHIGARI, HCGP)
THIS CRIMINAL PETITION IS FILED U/S 439 OF CR.P.C.,
SEEKING TO ENLARGE ON BAIL IN CRIME NO.40/2021 OF
HUNAGUND P.S. FOR OFFENCES PUNISHABLE U/S 498A, 302, 307
OF IPC PENDING ON THE FILE OF PRINCIPAL DISTRICT AND
SESSIONS JUDGE AT BAGALKOTE.
THIS CRIMINAL PETITION COMING ON FOR ORDERS, THIS
DAY, THE COURT MADE THE FOLLOWING:
2
ORDER
Learned counsel for the petitioner seeks permission of the Court to withdraw the petition with liberty to file a fresh petition before the learned Sessions Court, if the trial does not commence within a reasonable time.
Petition is dismissed as withdrawn, reserving liberty to the petitioner to file a fresh petition before the Sessions Court, if the trial does not commence within a period of six months from today.
(Sd/-) JUDGE Jm/-