Karnataka High Court
Inayath vs The State Of Karnataka on 6 March, 2017
Author: P.S.Dinesh Kumar
Bench: P.S.Dinesh Kumar
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 6TH DAY OF MARCH 2017
BEFORE
THE HON'BLE MR. JUSTICE P.S.DINESH KUMAR
CRIMINAL PETITION NO.9798 OF 2016
BETWEEN:
INAYATH
S/O ABDUL SATTAR,
AGED ABOUT 45 YEARS,
RESIDING AT HOUSE OF
SHAKEEL AHMED,
NO.294, 1ST FLOOR,
3RD CROSS, SAHUKAR LANE,
A.M.C. ROAD, KUSHALNAGAR,
KADGONDANAHALLI,
ARABIC COLLEGE POST,
BENGALURU - 560 045
...PETITIONER
(BY SRI A.S. KULKARNI, ADVOCATE)
AND:
THE STATE OF KARNATAKA
BY K.G. HALLI POLICE STATION,
BENGALURU -560045
REP. BY STATE PUBLIC PROSECUTOR,
HIGH COURT OF KARNATAKA,
BENGALURU - 560 001
...RESPONDENT
(BY SRI B.VISHWESHWARAIAH, HCGP)
THIS CRIMINAL PETITION IS FILED UNDER
SECTION 439 CR.P.C. PRAYING TO ENLARGE THE
2
PETITIONER ON BAIL IN CRIME NO.34/2016 OF
KADUGONDANAHALLI POLICE STATION, BANGALURU
FOR THE OFFENCE PUNISHABLE UNDER SECTION 302
OF IPC.
THIS PETITION COMING ON FOR ORDERS THIS
DAY, THE COURT MADE THE FOLLOWING:
ORDER
Learned counsel for the petitioner has filed a memo of even date seeking leave of this Court to withdraw this petition.
2. Memo is taken on record. Petition is dismissed as withdrawn.
Sd/-
JUDGE PB