Mohammod Eqbal Vs State Of Karnataka By Somwarpet Police Station, Kodagu District

Karnataka High Court At Bengaluru 5 Feb 2025 Criminal Petition No. 309 Of 2025 (439(Cr.PC) / 483(BNSS)) (2025) 02 KAR CK 0017
Bench: Single Bench
Result Published

Judgement Snapshot

Case Number

Criminal Petition No. 309 Of 2025 (439(Cr.PC) / 483(BNSS))

Hon'ble Bench

Mohammad Nawaz, J

Advocates

Syed Khaleel Pasha, Rangaswamy R

Final Decision

Dismissed

Judgement Text

Translate:

Mohammad Nawaz, J

1. Learned counsel for petitioner has sought to withdraw the petition, with a liberty to the petitioner to file a petition for bail before the Sessions Court,

in view of filing of the charge sheet.

2. In the light of the above submission, petition is dismissed as withdrawn with liberty as sought for.

3. If any petition is filed by the petitioner seeking bail before the Sessions Court, the same may be disposed of as expeditiously as possible.

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