Karnataka High Court
Syed Ameen vs State By Hunsur Town Police on 5 November, 2012
Author: H N Nagamohan Das
Bench: H.N. Nagamohan Das
1
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 05TH DAY OF NOVEMBER, 2012
BEFORE
THE HON'BLE MR. JUSTICE H.N. NAGAMOHAN DAS
CRIMINAL PETITION NO.5604/2012
BETWEEN
SYED AMEN
S/O. SYED MUSTHAQ,
AGED ABOUT 23 YEARS,
R/AT NO.640, 10TH CROSS,
RAJIV NAGARA, 2ND STAGE,
MYSORE CITY - 570 019 ... PETITIONER
(BY SRI : JAGADEESHA B.N, ADVOCATE)
AND
STATE BY HUNSUR TOWN POLICE,
CCB, NT PETE, (SPL INVESTIGATION)
REPRESENTED BY STATE PUBLIC PROSECUTOR,
HIGH COURT OF KARNATAKA BUILDING,
BANGALORE - 560 001. ... RESPONDENT
(BY SRI: SRINIVASA REDDY, HCGP)
THIS CRL.P IS FILED U/S.439 CR.P.C PRAYING TO
RELEASE THE PETITIONER ON BAIL IN CRIME
NO.118/2011 OF HUNSUR TOWN POLICE, REGISTERED
2
FOR OFFENCE PUNISHABLE UNDER SECTION 364(A), 302,
201 R/W 34 OF IPC, PENDING BEFORE THE CITY FAST
TRACK COURT-XIII, BANGALORE IN S.C.NO.109/2012.
THIS CRIMINAL PETITION IS COMING ON FOR
ORDERS THIS DAY, THE COURT MADE THE FOLLOWING:-
ORDER
After arguing for some time the learned counsel for the petitioner submits that he may be permitted to withdraw the petition with a liberty to renew the petition.
Accordingly, the criminal petition is hereby dismissed as withdrawn at the present.
Sd/-
JUDGE HJ*