Karnataka High Court
Sri.T.K.Biju vs The State Of Karnataka on 27 June, 2014
Author: R.B Budihal
Bench: R.B Budihal
1
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 27TH DAY OF JUNE 2014
BEFORE
THE HON'BLE MR. JUSTICE BUDIHAL R.B.
CRIMINAL PETITION No.2971/2014
BETWEEN:
Sri. T.K. Biju,
Aged about 42 years,
S/o. Kuruvila,
R/at Thuru thikkera Farms,
Ajekar,
Kerala Taluk,
Udupi District-576 101. .. PETITIONER
(By Sri. S.K. Acharya, Adv.)
AND:
The State of Karnataka,
By Karkala Rural Police Station,
Karkala, Udupi District,
Rep. by State Public Prosecutor,
High Court of Karnataka,
Bangalore-560 001. .. RESPONDENT
(By Sri. Nasrulla Khan, HCGP)
This criminal petition is filed under Section 439 of the
Cr.P.C. praying to enlarge the petitioner on bail in Cr.
No.47/2014 of Karkala Rural P.S., Udupi, for the offences
punishable under Sections 5 of Explosive Substances Act,
1908, 9B(1)(b) of Explosive Act, 1884 and under section 113
of the Explosive Rules 1983.
2
This petition coming on for Orders this day, the Court
made the following :
ORDER
Learned Counsel appearing for the petitioner has filed a memo seeking permission of this Court to withdraw the criminal petition.
2. The memo is placed on record. The criminal petition is disposed of accordingly.
Sd/-
JUDGE Cs/-