Karnataka High Court
Prem K vs The State Of Karnataka on 6 February, 2019
-1-
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 06TH DAY OF FEBRUARY, 2019
BEFORE
THE HON'BLE MR.JUSTICE B.A.PATIL
CRIMINAL PETITION NO.8735 OF 2018
BETWEEN:
PREM.K.,
S/O LATE KRISHNAPPA,
AGED ABOUT 22 YEARS,
R/AT NO.24/3, 14TH CROSS,
NEAR ARALIKATTE,
SOLLAPURADAMMA LAYOUT,
SUNKADAKATTE,
BENGALURU - 560 091. ...PETITIONER
(BY SRI PRAKASH.R., ADVOCATE)
AND:
THE STATE OF KARNATAKA
BY RAJAGOPALNAGAR POLICE STATION,
REPRESENTED BY ITS STATE
PUBLIC PROSECUTOR,
CITY CIVIL COURT COMPLEX,
BENGALURU - 560 001. ... RESPONDENT
(BY SRI K.P.YOGANNA, HCGP)
THIS CRIMINAL PETITION IS FILED UNDER SECTION
439 OF CR.P.C. PRAYING TO ENLARGE THE PETITIONER ON
BAIL IN CR.NO.321/2018 REGISTERED BY RAJAGOPALNAGAR
-2-
POLICE STATION, BENGALURU FOR THE OFFENCE
PUNISHABLE UNDER SECTION 307 R/W 34 OF IPC.
THIS PETITION COMING ON FOR ORDERS, THIS DAY,
THE COURT MADE THE FOLLOWING:
ORDER
Learned counsel for the petitioner has filed a memo seeking withdrawal of this petition.
Memo is placed on record. The petition is dismissed as withdrawn.
Sd/-
JUDGE dh