Karnataka High Court
Shankar vs State By Koppa Police Station on 30 October, 2012
Author: H N Nagamohan Das
Bench: H.N. Nagamohan Das
1
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 30TH DAY OF OCTOBER, 2012
BEFORE
THE HON'BLE MR. JUSTICE H.N. NAGAMOHAN DAS
CRIMINAL PETITION No.5820 OF 2012
BETWEEN
SHANKAR
S/O DASEGOWDA
AGED ABOUT 50 YEARS
AGRICULTURIST, BEKKALALE VILLAGE
KOPPA HOBLI, MADDUR TALUK
MANDYA DISTRICT-571401
... PETITIONER
(BY SRI. H V SUBRAMANYA, ADV.,)
AND
STATE BY KOPPA POLICE STATION
REPRESENTED BY S.P.P
HIGH COURT
BUILDING, BANGALORE-560001
... RESPONDENT
(BY SRI.B.RAJA SUBRAMANYA BHAT, HCGP.,)
CRL.P FILED U/S.439 CR.P.C BY THE ADVOCATE
FOR THE PETITIONER PRAYING THAT THIS HON'BLE
COURT MAY BE PLEASED TO ENLARGE THE PETITIONER
ON BAIL IN CR. NO.121/2012 OF KOPPA P.S., MANDYA,
FOR THE OFFENCE P/U/S 114,504,324,307 AND 506 R/W
34 OF IPC.
2
THIS CRIMINAL PETITION COMING ON FOR ORDERS
THIS DAY, THE COURT MADE THE FOLLOWING:
ORDER
After arguing for some time, learned counsel for the petitioner submits that he may be permitted to withdraw the petition with a liberty to renew the petition after the charge sheet is filed.
Reserving liberty to the petitioner to renew the petition, this petition is hereby dismissed as withdrawn for the present.
Sd/-
JUDGE GH