Karnataka High Court
Mr Marimuthu Prakash vs The Superintendent Of Customs Air ... on 18 February, 2025
Author: Mohammad Nawaz
Bench: Mohammad Nawaz
-1-
NC: 2025:KHC:7327
CRL.P No. 485 of 2025
C/W CRL.P No. 153 of 2025
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 18TH DAY OF FEBRUARY, 2025
BEFORE
THE HON'BLE MR JUSTICE MOHAMMAD NAWAZ
CRIMINAL PETITION NO. 485 OF 2025
(439(Cr.PC) / 483(BNSS))
C/W
CRIMINAL PETITION NO. 153 OF 2025
(439(Cr.PC) / 483(BNSS))
IN CRL.P No. 485/2025
BETWEEN:
MR. MARIMUTHU PRAKASH
S/O SHRI. MARIMUTHU,
AGED ABOUT 40 YEARS,
R/A SRIRANGAM,
TIRUCHIRAPPALLI URBAN,
TAMIL NADU - 620 006
Digitally
signed by ...PETITIONER
LAKSHMI T
Location: (BY SRI. RAJ PRABHU S., ADVOCATE)
High Court
of Karnataka
AND:
THE SUPERINTENDENT OF CUSTOMS
AIR INTELLIGENCE UNIT
KEMPEGOWDA INTERNATIONAL AIRPORT
TERMINAL-2, DEVANAHALLI,
BANGALORE-560 300
...RESPONDENT
(BY SRI. HARISH GANAPATHI, HCGP)
-2-
NC: 2025:KHC:7327
CRL.P No. 485 of 2025
C/W CRL.P No. 153 of 2025
THIS CRL.P IS FILED U/S 439 OF CR.PC (FILED U/S 483
BNNS) PRAYING TO ENLARGE THE ABOVE SAID PETITIONER
ON BAIL WHO IS ARRAYED AS THE ACCUSED IN
CR.NO.67/2024 FOR THE OFFENCES P/U/S 135 OF CUSTOMS
ACT, 1962 AND SEC.51 OF THE WILD LIFE PROTECTION ACT,
1972 PENDING ON THE FILE OF THE HONBLE ECONOMIC
OFFENCES COURT, BENGALURU ON SUCH CONDITION THAT
THIS HONBLE COURT DEEMS FIT TO IMPOSE.
IN CRL.P NO. 153/2025
BETWEEN:
MR. MARIMUTHU PRAKASH,
AGED ABOUT 40 YEARS,
S/O SHRI MARIMUTHU,
R/AT NO. 36A,
VADAKKUVASAL,
KOLLIDAM ROAD,
SRIRANGAM POST,
TIRUCHIRAPLLI URBAN,
TAMIL NADU 620 006,
PRESENTLY IN JUDICIAL CUSTODY
FROM 24/11/2024
...PETITIONER
(BY SRI. MANJUNATHA B.T., ADVOCATE)
AND:
THE SUPERINTENDENT OF CUSTOMS
AIR INTELLIGENCE UNIT
KEMPEGOWDA INTERNATIONAL AIRPORT
TERMINAL-2, DEVANAHALLI,
BANGALORE-560 300
-3-
NC: 2025:KHC:7327
CRL.P No. 485 of 2025
C/W CRL.P No. 153 of 2025
REPRESENTED BY
SPECIAL PUBLIC PROSECUTOR,
HIGH COURT OF KARNATAKA
BUILDING,
BENGALURU 560 001
...RESPONDENT
(BY SRI. AKASH B SHETTY, ADVOCATE)
THIS CRL.P IS FILED U/S 439 OF CR.P.C (U/S 483
BNSS) PRAYING GRANT REGULAR BAIL IN CR.NO.67/2024
OF THE SUPERINTENDENT OF CUSTOMS AND AIR
INTELLIGENCE UNIT KEMPEGOWDA INTERNATIONAL
AIRPORT TERMINAL-2 DEVANAHALLI BENGALURU FOR THE
OFFENCE P/U/S 135 OF CUSTOMS ACT AND SEC.51 OF THE
WILD LIFE PROTECTION ACT, 1972, FILE PENDING BEFORE
THE HONBLE SPL.COURT FOR ECONOMIC OFFENCES AT
BENGALURU CITY.
THESE PETITIONS, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR JUSTICE MOHAMMAD NAWAZ
ORAL ORDER
Learned counsel for the petitioner in CRL.P No.485/2025 has filed a memo praying to withdraw the petition. It is stated that the petitioner has been granted statutory bail.
-4-NC: 2025:KHC:7327 CRL.P No. 485 of 2025 C/W CRL.P No. 153 of 2025
2. Both the petitions are filed by the same petitioner. Hence, both the petitions are dismissed as infructuous.
Sd/-
(MOHAMMAD NAWAZ) JUDGE KBM List No.: 1 Sl No.: 17 CT:SNN