Sayed Soheil S/O. Sayed Jakeer Banadar & Ors. Vs State Of Karnataka (Through Dharwad Town Police Station, Dharwad) Rep.By H.C.G.P., High Court Building Bench, Dharwad

Karnataka High Court, Dharwad Bench 23 Jan 2025 Criminal Petition No. 103279 Of 2024 [439(CR.PC)/483(BNSS)] (2025) 01 KAR CK 0737
Bench: Single Bench
Result Published

Judgement Snapshot

Case Number

Criminal Petition No. 103279 Of 2024 [439(CR.PC)/483(BNSS)]

Hon'ble Bench

Ravi V. Hosmani, J

Advocates

Kiran M. Goli, Girija S.Hiremath

Final Decision

Dismissed

Judgement Text

Translate:

Ravi V.Hosmani, J

1. Learned counsel for petitioners has filed a memo stating that present application was filed prior to filing of charge-sheet. Bail application filed

subsequent to filing of charge-sheet has been allowed and bail is granted, therefore, present petition may be dismissed as not pressed.

2. In view of memo, petition is dismissed as not pressed.

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