Karnataka High Court
Karthik vs The State Of Karnataka on 3 November, 2015
Author: A.V.Chandrashekara
Bench: A.V.Chandrashekara
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 03RD DAY OF NOVEMBER, 2015
BEFORE
THE HON'BLE Mr. JUSTICE A.V.CHANDRASHEKARA
CRIMINAL PETITION NO. 4042 OF 2015
BETWEEN:
1. KARTHIK, S/O RACHAPPA
AGED ABOUT 26 YEARS
R/O HOUSE NEXT TO RAMA MANDIRA
KARIGODARA BEEDHI
HUNSUR TOWN, MYSURU DISTRICT.
2. ABHI @ AVINASH, S/O SWAMY
AGED ABOUT 25 YEARS
R/O HOUSE SITUATED
NEXT TO RAMA MANDIRA
KARIGOWDARA BEEDHI, HUNSUR TOWN
MYSURU DISTRICT.
... PETITIONERS
(By Sri CHANDRASHEKARA K.A., Advocate)
AND:
THE STATE OF KARNATAKA
BY THE POLICE OF
HUNASURU TOWN POLICE STATION
MYSURU DISTRICT. ... RESPONDENT
(By Sri K.NAGESHWARAPPA, HCGP)
2
THIS CRIMINAL PETITION IS FILED UNDER
SECTION 439 OF Cr.P.C., PRAYING TO ENLARGE THE
PETITIONER ON BAIL IN CRIME NO.40/10 OF HUNSUR
TOWN P.S., MYSORE DISTRICT FOR THE OFFENCE
P/U/S 366(A), 376, 368, 109, 114, 344 R/W 34 OF IPC.
THIS PETITION COMING ON FOR ORDERS, THIS
DAY, THE COURT PASSED THE FOLLOWING:
ORDER
As per the memo filed in the Court today, by the learned counsel for the petitioner, this petition is dismissed as having become infructuous.
Sd/-
JUDGE dh*