Karnataka High Court
Shail Ahmed vs State Of Karnataka on 11 January, 2024
Author: Mohammad Nawaz
Bench: Mohammad Nawaz
-1-
NC: 2024:KHC:1562
CRL.P No. 12371 of 2023
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 11TH DAY OF JANUARY, 2024
BEFORE
THE HON'BLE MR JUSTICE MOHAMMAD NAWAZ
CRIMINAL PETITION NO. 12371 OF 2023
BETWEEN:
SOHAIL AHMED,
S/O KHADEER AHMED,
AGED ABOUT 28 YEARS,
RESIDING AT BYLANARASAPURA
NANDUGUDI HOBLI, HOSAKOTE TALUK,
BANGALORE RURAL DISTRICT - 562 122.
...PETITIONER
(BY SRI. AFROZ PASHA, ADVOCATE)
AND:
1. STATE OF KARNATAKA
REPRESENTED BY
NANDAGUDI POLICE STATION.
Digitally signed
by SUCHITRA M
J REPRESENTED BY
Location: High
Court of THE STATE PUBLIC
Karnataka
PROSECUTOR,
HIGH COURT OF KARNATAKA,
HIGH COURT BUILDING,
BANGALORE - 560 001.
2. MR. ASIF ULLA KHAN,
S/O NAZEER AHMED,
AGED ABOUT 40 YEARS,
RESIDING AT NO.
NEAR MOHAMMADIYA NASJID,
-2-
NC: 2024:KHC:1562
CRL.P No. 12371 of 2023
TARAKARI MARKET, D.J. HALLI,
BANGALORE - 560 047.
...RESPONDENTS
(BY SRI. RAJAT SUBRAMANYA, HCGP FOR R1)
THIS CRL.P IS FILED U/S.438 OF CR.P.C PRAYING TO
ENLARGE THE PETITIONER ON BAIL IN THE EVENT OF HIS
ARREST IN CR.NO.172/2023 REGISTERED BY NANDAGUDI
POLICE STATION, BENGALURU DISTRICT, FOR THE OFFENCE
P/U/S 5(L), 5(j), 6, 4(2) OF POCSO ACT AND SECTION
376(2)(n) OF IPC, PENDING ON THE FILE OF II ADDITIONAL
DISTRICT AND SESSIONS JUDGE, FTSC-1, BENGALURU RURAL
DISTRICT, BENGALURU.
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
THE COURT MADE THE FOLLOWING:
ORDER
The learned counsel for petitioner has filed a memo seeking permission of the Court to withdraw the petition as not pressed.
2. Memo is placed on record.
3. Petition is dismissed as not pressed..
Sd/-
JUDGE LDC List No.: 1 Sl No.: 43 CT:SNN