Karnataka High Court
Mahesh @ Maggi vs State Of Karnataka By on 15 June, 2018
Author: John Michael Cunha
Bench: John Michael Cunha
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 15TH DAY OF JUNE, 2018
BEFORE
THE HON'BLE MR. JUSTICE JOHN MICHAEL CUNHA
CRIMINAL PETITION NO.517/2018
BETWEEN:
Mahesh @ Maggi,
S/o Pandiyan,
Aged about 21 years,
c/o Veeramma House,
Near Chamundeswari Temple,
Arundathi Nagar,
Chandra Layout,
Bengaluru - 560 048.
...Petitioner
(By Sri.Bhyresh V,Advocate for
Sri.Kemparaju, Advocate)
AND:
State of Karnataka by
Kengeri Police Station.
Represented by State Public Prosecutor,
High Court Complex,
Bengaluru - 560 001.
...Respondent
(By Sri.S.Vishwa Murthy,HCGP)
2
This Criminal petition is filed under Section 439 of
Cr.P.C praying to enlarge the petitioner on bail in Crime
No.384/2017 of Kengeri Police Station, Bangalore City
for the offence punishable under Section 397 of IPC.
This Criminal petition coming on for Orders, this
day, the court made the following:
ORDER
Learned counsel for the petitioner has filed a memo dated 15.06.2018 seeking to withdraw the petition.
Memo is placed on record. In view of the said memo, petition is dismissed as withdrawn.
Sd/-
JUDGE dn/-