Karnataka High Court
Pradeep. N vs State By Chitradurga Town P.S., on 31 August, 2018
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IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 31ST DAY OF AUGUST, 2018
BEFORE
THE HON'BLE MR. JUSTICE SREENIVAS HARISH KUMAR
CRIMINAL PETITION No.5558 OF 2018
BETWEEN
Pradeep.N,
S/o. Narasimhappa,
Aged about 38 years,
ATM Custodian work,
R/at Sollapura Village,
Chitradurga Taluk,
Chitradurga District-577501.
...Petitioner
(By Sri. C.GopalaKrishnamurty, Advocate)
AND
State by Chitradurga Town P.S.,
R/b its SPP, High Court Complex,
Bengaluru-560001.
...Respondent
(By Sri. Chetan Desai, HCGP)
This Criminal Petition is filed under Section 438 of
Cr.P.C. praying to enlarge the petitioner on bail in the
event of his arrest in Crime No.201/2018 of Chitradurga
Town Police Station, Chitradurga District for the offence
punishable under Sections 403, 420 and 34 of IPC.
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This Criminal Petition coming on for orders this day,
the court made the following:
ORDER
The petitioner's counsel submits that he withdraws the petition. Therefore, petition is dismissed as withdrawn.
Sd/-
JUDGE sd