Karnataka High Court
Sirajudeen @ Shihabudeen @ Khalid @ ... vs State By on 6 January, 2026
Author: H.P.Sandesh
Bench: H.P.Sandesh
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NC: 2026:KHC:444-DB
CRL.A No. 2391 of 2024
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 6TH DAY OF JANUARY, 2026
PRESENT
THE HON'BLE MR. JUSTICE H.P.SANDESH
AND
THE HON'BLE MR. JUSTICE VENKATESH NAIK T
CRIMINAL APPEAL NO.2391 OF 2024
BETWEEN:
1. SIRAJUDEEN @ SHIHABUDEEN
@ KHALID @ RAJESH,
AGED ABOUT 41 YEARS,
S/O SYEDALAVAI,
R/O NO.6, TIRUMARAI NAGAR EXTENSION,
KURCHI, PIRIVU, PODANUR (PS),
COMBATORE DISTRICT,
TAMIL NADU - 641004.
...APPELLANT
Digitally signed (BY SRI. SIRAJUDDIN AHMED, ADVOCATE)
by DEVIKA M
Location: HIGH
COURT OF AND:
KARNATAKA
1. STATE BY
NATIONAL INVESTIGATION AGENCY,
BENGALURU-560001
REP. BY SPL. PUBLIC PROSECUTOR.
...RESPONDENT
(BY SRI. PRASANNA KUMAR P., SPL. PUBLIC PROSECUTOR)
THIS CRIMINAL APPEAL IS FILED UNDER SECTION 21(4)
OF THE NIA ACT, 2008 PRAYING TO ENLARGE THE APPELLANT
ON BAIL IN SPL.C.NO.320/2020 FOR THE OFFENCE
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NC: 2026:KHC:444-DB
CRL.A No. 2391 of 2024
HC-KAR
PUNISHABLE UNDER SECTION 120-B OF IPC, SECTIONS 18,
20, 38, 39 OF THE UA(P) ACT 1967 AND SECTION 25(1)(a) OF
ARMS ACT 1959.
THIS APPEAL COMING ON FOR ADMISSION THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE H.P.SANDESH
and
HON'BLE MR. JUSTICE VENKATESH NAIK T
ORAL JUDGMENT
(PER: HON'BLE MR. JUSTICE H.P.SANDESH) The learned counsel for the appellant files a memo seeking permission of this Court to withdraw the appeal.
2. The memo is taken on record.
3. In view of the memo, the appeal is dismissed as withdrawn.
Sd/-
(H.P.SANDESH) JUDGE Sd/-
(VENKATESH NAIK T) JUDGE MD List No.: 1 Sl No.: 17