Karnataka High Court
Mohammed Thousif vs National Investigation Agency on 30 October, 2025
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NC: 2025:KHC:43487-DB
WP No.16897/2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 30TH DAY OF OCTOBER, 2025
PRESENT
THE HON'BLE MRS. JUSTICE K.S.MUDAGAL
AND
THE HON'BLE MR. JUSTICE VENKATESH NAIK T
WRIT PETITION NO.16897/2025 (GM-RES)
BETWEEN:
1. MOHAMMED THOUSIF
S/O MOHAMMED SARDAR
AGED ABOUT 20 YEARS
R/O DOOR NO.29, 4TH CROSS
ASHOK NAGAR, D J HALLI
BANGALORE - 560 045
2. SHABAZ M S/O M BABU
AGED ABOUT 20 YEARS
R/O DOOR NO.101, 15TH MAIN
J.C.NAGAR, KURABANAHALLI
BANGALORE - 560 086
3. SHAMEEL PASHA
S/O LATE KHADER PASHA
AGED ABOUT 33 YEARS
Digitally
R/O DOOR NO.2, 2ND CROSS
signed by K S
RENUKAMBA BASAVA NAGAR, SHAMPUR MAIN ROAD
K G HALLI, BANGALORE - 560 045
Location:
High Court of 4. TANVEER KHAN S/O ILYAZ KHAN
Karnataka AGED ABOUT 33 YEARS
R/O NEAR GOVERNMENT URDU
ROUND TABLE SCHOOL, ANWAR LAYOUT PARK
VENKATESHPURA, K G HALLI
BANGALORE - 560 045 ... PETITIONERS
(BY SRI.SIRAJUDDIN AHMED, ADVOCATE)
AND:
1. NATIONAL INVESTIGATION AGENCY
MINISTRY OF HOME AFFAIRS
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NC: 2025:KHC:43487-DB
WP No.16897/2025
HC-KAR
GOI, BRANCH OFFICE HYDERABAD
REP. BY SPECIAL PUBLIC PROSECUTOR
HIGH COURT BUILDING/ COMPLEX
BANGALORE - 560 001
2. STATE OF KARNATAKA
SHO DJ HALLI POLICE STATION
REP. BY SPP HIGH COURT BUILDING
BANGALORE - 560 001
3. CHIEF SUPERINTENDENT
CENTRAL PRISON, BANGALORE
PARAPPANA AGRAHARA
HOSUR ROAD, BANGALORE
REP. BY SPP HIGH COURT BUILDING
BANGALORE - 560 001 ...RESPONDENTS
(BY SRI.P.PRASANNA KUMAR, SPL.PP FOR R.1;
SRI.VIJAYAKUMAR MAJAGE, SPP-II FOR R2 AND R3)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
READ WITH SECTION 482 OF CRIMINAL PROCEDURE CODE PRAYING
TO ISSUE WRIT OF MANDAMUS OR ANY OTHER APPROPRIATE
WRIT(S), ORDER(S) OR DIRECTION(S) AND THEREBY A. DIRECT
RESPONDENT NO.3 TO RELEASE THE PETITIONERS MOHAMMED
THOUSIF (A12), SHABAZ M (A13), SHAMEEL PASHA (A20), TANVEER
KHAN (A21) FORTHWITH ON BAIL IN SPECIAL C NO.152/2021
ARISING OUT OF RC NO.34/2020/NIA/DLI ARISING OUT OF CRIME
NO. 195/2020 OF DJ HALLI P S FOR OFFENCES UNDER SECTION 15,
16,18 AND 20 OF UAP (ACT) AND 143, 147, 307, 436, 353, 332,
333, 427, 504, 506, 149 AND 34 OF IPC AND SEC 4 OF PDPP ACT
AND SEC 2 OF KPDLP ACT REGISTERED IN DJ HALLI P.S. PENDING
ON THE FILE OF THE COURT OF THE XLIX ADDL. CITY CIVIL AND
SESSION JUDGE AND SPECIAL COURT FOR NIA CASES (CCH-50) AT
BENGALURU IN THE INTEREST OF JUSTICE AND ETC.
THIS PETITION, COMING ON FOR PRELIMINARY HEARING,
THIS DAY, ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MRS. JUSTICE K.S.MUDAGAL
AND
HON'BLE MR. JUSTICE VENKATESH NAIK T
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NC: 2025:KHC:43487-DB
WP No.16897/2025
HC-KAR
ORAL ORDER
(PER: HON'BLE MRS. JUSTICE K.S.MUDAGAL) Learned counsel for the petitioners submits memo seeking withdrawal of the petition with liberty to file bail application before the Trial Court.
Reserving such liberty, petition is dismissed as withdrawn. Registry shall return the certified copies of the Annexures to the petitioners in accordance with the rules.
Sd/-
(K.S.MUDAGAL) JUDGE Sd/-
(VENKATESH NAIK T) JUDGE AKC List No.: 1 Sl No.: 15