Arpith vs State Of Karnataka Panambur Police Station

Karnataka HC 27 Oct 2025 Criminal Petition No. 11701 Of 2025 (439(Cr.PC) / 483(BNSS)) (2025) 10 KAR CK 0016
Bench: Single Bench
Result Published

Judgement Snapshot

Case Number

Criminal Petition No. 11701 Of 2025 (439(Cr.PC) / 483(BNSS))

Hon'ble Bench

Shivashankar Amarannavar, J

Advocates

Shervil Adappa, B Pushpalatha

Final Decision

Dismissed

Judgement Text

Translate:

Shivashankar Amarannavar, J

1. Learned counsel for petitioner files a memo seeking withdrawal of the petition. The memo reads thus:

“I the undersigned counsel for the petitioner would like to withdraw the above-mentioned criminal petition as not pressed. The same may be taken on record in the interest of justice and equity.”

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

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