Karnataka High Court
Vinayprasanna vs The State Of Karnataka on 10 August, 2020
Author: K.Somashekar
Bench: K.Somashekar
CRL.P.293/2020
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 10TH DAY OF AUGUST, 2020
BEFORE
THE HON'BLE MR. JUSTICE K.SOMASHEKAR
CRL.P.No.293/2020
BETWEEN:
Vinayprasanna,
S/o Jayakumar,
Aged about 24 years,
Residing at No.44, R.K.Block,
A.K.Colony, 1st Cross,
J.C.Nagar,
Bangalore - 560 006. ... PETITIONER
(By Sri Kulkarni Abdul Rasheed Sikander Sab, Adv.)
AND:
The State of Karnataka,
By R.T.Nagar Police Station,
Bangalore - 560 032,
Represented by
State Public Prosecutor,
High Court Building,
Bangalore - 560 001. ... RESPONDENT
(By Sri C.H.Hanumantharaya, Spl.PP)
This Criminal Petition is filed under 439 Cr.PC praying to
enlarge the petitioner on bail in Crime No.219/2019 registered
by R.T.Nagar Police Station, Bengaluru, for the offences
punishable under Sections 302, 120(B), 109, 212 IPC.
CRL.P.293/2020
2
This petition coming on for Orders, this day, the Court
made the following:
ORDER
1. Learned Counsel for the petitioner and the learned Spl.PP representing the State have appeared through video conference.
2. However the learned Counsel for the petitioner seeks permission to withdraw the petition.
3. The submission of the learned Counsel for the petitioner is placed on record. Petition is dismissed as withdrawn. Counsel for the petitioner is directed to file a memo to the said effect.
Sd/-
JUDGE KK