Karnataka High Court
Aravind @ Kurkure vs The State Of Karnataka on 11 August, 2020
Author: K.Somashekar
Bench: K.Somashekar
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 11TH DAY OF AUGUST, 2020
BEFORE
THE HON'BLE MR.JUSTICE K.SOMASHEKAR
CRIMINAL PETITION NO.3490/2020
BETWEEN
ARAVIND @ KURKURE
S/O. RAJA
AGED ABOUT 22 YEARS
R/AT. 281, 6TH CROSS, 5TH BLOCK
CHAMUNDINAGAR, RAJAJINAGAR
BENGALURU - 560010
... PETITIONER
(BY SRI RAJARAM, ADV.
FOR SRI MOHAN KUMARA D, ADV.,)
AND
THE STATE OF KARNATAKA
BY MAGADI ROAD PS
REPRESENTED BY ITS
STATE PUBLIC PROSECUTOR
HIGH COURT COMPLEX
BANGALORE - 560001
...RESPONDENT
(BY SRI DIVAKAR M.MADDUR, HCGP)
THIS CRL.P. IS FILED UNDER SECTION 439 OF
CR.P.C., PRAYING TO ENLARGE THE PETITIONER ON BAIL
IN CR.NO.326/2015 OF MAGADI ROAD P.S., BENGALURU
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CITY FOR THE OFFENCE P/U/S 341, 323, 324, 307, 504
R/W 34 OF IPC.
THIS CRIMINAL PETITION COMING ON FOR ORDERS,
THROUGH VIDEO CONFERENCING THIS DAY, THE COURT
MADE THE FOLLOWING:
ORDER
Heard learned counsel for the petitioner and learned HCGP for the respondent-State through video conferencing. Perused the records.
2. This petition is filed under Section 439 of Cr.P.C., wherein the petitioner seeks grant of bail in Cr.No.326/2015 registered by Magadi Road police for the offence under Section 307, 504 r/w 34 of IPC. Subsequent to registration of above case against the accused, the investigating officer has laid the charge sheet in S.C.No.1248/2015 for the offence punishable under Sections 341, 323, 324, 307, 504 r/w 34 of IPC.
3. But this accused was absconding since from committing the alleged offence. On issuance of NBW 3 against him and on execution of Non-bailable Warrant, he produced before the concerned court of law on 28.02.2020.
3. In the meanwhile, learned counsel for the petitioner submits that he is not inclined to persuade the matter and seeks permission to withdraw this petition as not pressed.
4. His submission is placed on record. Accordingly, the petition is dismissed as not pressed.
Sd/-
JUDGE HJ