Karnataka High Court
Sri. V Gajendra vs State Of Karnataka on 16 August, 2010
Author: N.Ananda
Bench: N.Ananda
" V' _ BangaE_ere.~~ A IN THE HIGH COURT or KARNATAKA AT BANGALORE DATED THIS THE 16TH DAY or AUGUST 201o..____ BEFORE J V THE HON'BLE MR.JUS'I'ICE N. 'A: *' CRIMINAL PETITION 1_\Io.'316o3;"2o'1o:'_';V. BETWEEN: : -:' A. ' S1-i.V.Ga}endra, S/o.G.Venkatesh, Aged about 28 Years, R/at Sree Venkataramana Swamy Temple, V - Near Kempambudi L Kempegowdanagar, Bangalore -- 560019. _ ' '.'..Petitioner (By Sri.K.A.Pasha,-.Adxtocatej; A " ' State of Kan1atakE1.,byA. T avarekere Rural Police "Station, Bangalore Rural D_isri.ct., Rep, by Pubiie Prosecutor, High Court of Ka1fnata};a, ... Respondent , [By S1j.Vj]a.yk1;mar Majage, HCGP) . . '1"h1IsV,peVt;'uon is filed under section 439 Cr.P.C., praying to enlarge thepefiitioner on bail in SC. No.118/2007 on the file of the-4.__Pr1nei'pa1.~"D1str1ct and Sessions Judge, Bangalore (R) District, Bangalore, registered for offences punishable under sectlon 323, 341, 342,3-354, 504, 505 and 376 r/W 34 of IPC r/w 9, 16, 17, 18 " V' 'ofrfionciecl Labour Act. This petition coming on for orders this day, the Court made the following: ORDER
After arguing the matter for some ti'1f1f1.é',". _ counsel for the petitioner wouid submit that_t.he,ujjetitioh._maty' be dismissed as withdrawn.
2. The submission of 1ea§rn_ed..vcoufise1Vfolflpetitionejr is " V recorded.
3. The petition is dismissed t2'V1sVWit1_--1dVf'.3.'\.:7»~'.1.1_.'_'.. SNN