Karnataka High Court
Ranjitha And Anr vs The State on 25 October, 2018
Author: Mohammad Nawaz
Bench: Mohammad Nawaz
1
IN THE HIGH COURT OF KARNATAKA
KALABURAGI BENCH
DATED THIS THE 25TH DAY OF OCTOBER 2018
BEFORE
THE HON'BLE MR. JUSTICE MOHAMMAD NAWAZ
CRIMINAL PETITION No.201120/2018
BETWEEN:
1. RANJITHA W/O SURYAKANT REDDY
AGE: 50 YEARS OCC: HOUSEHOLD
R/O: CHANDRABHANDA, RAICHUR.
2. SWATHI D/O RAGHAVA REDDY
AGE: 33 YEARS OCC: HOUSEHOLD
R/O: C-54 SANGAMBANDA
POST: MAKTHAL MANDAL, GOLPALLE
SANGANBANDA, MAHEBOOB NAGAR
ANDHRA PRADESH-509208. ... PETITIONERS
(BY SRI.N.KRISHNACHARYA, ADVOCATE)
AND:
THE STATE THROUGH ITS
SHO YAPALADINNI POLICE STATION
RAICHUR RURAL CIRCLE
RAICHUR-584101.
REPRESENTED BY ADDL. SPP
HIGH COURT OF KARNATAKA
KALABURAGI. ... RESPONDENT
(BY SRI.P.S.PATIL, HCGP)
THIS CRIMINAL PETITION IS FILED UNDER SECTION 438 OF
CRIMINAL PROCEDURE CODE PRAYING TO ALLOW THE PRESENT
PETITION BY GRANTING BAIL IN THE EVENT OF ARREST MADE BY THE
RESPONDENT IN SPL.(A) FIR.NO.107/2018 (CRIME NO.89/2018) FOR
THE OFFENCES PUNISHABLE UNDER SECTIONS 143, 147, 323, 324,
504 AND 506 READ WITH SECTION 149 OF INDIAN PENAL CODE,
SCHEDULE CASTES AND SCHEDULE TRIBES PREVENTION OF
ATROCITIES AMENDMENT ORDINANCE 2014 (UNDER SECTIONS 3 (1)
(R) (S) AND 3 (2) (5A) BY THE SHO YAPALADINNI POLICE STATION,
RAICHUR RURAL CIRCLE RAICHUR ON THE FILE OF ADDL. DIST. AND
SESSIONS JUDGE, RAICHUR, DIST: RAICHUR.
THIS PETITION COMING ON FOR ORDERS THIS DAY, THE
COURT MADE THE FOLLOWING:
2
ORDER
The learned counsel appearing for the petitioner has filed a memo seeking withdrawal of the petition, with a liberty to approach the Sessions Court for the relief's as sought for.
2. Memo is placed on record.
3. The permission is granted. Office is directed to return the papers to the learned counsel appearing for the petitioner.
Accordingly, the petition is dismissed as withdrawn.
Sd/-
JUDGE KJJ