Mohammed Milon Biswas vs The National Investigation ...
2021 Latest Caselaw 5781 Kant

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 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 8TH DAY OF DECEMBER 2021

                         PRESENT

         THE HON'BLE MR. JUSTICE ALOK ARADHE

                            AND

 THE HON'BLE MR.JUSTICE ANANT RAMANATH HEGDE

             CRL. APPEAL NO.1443 OF 2021

BETWEEN:

MOHAMMED MILON BISWAS
S/O KHALEEL BISWAS
AGED ABOUT 40 YEARS
R/AT SHINA SOLPUR
JESSORE, NORAIL DISTRICT
BANGLADESH (ACCUSED NO 13).
                                           ... APPELLANT
(BY MR. NATARAJU T, ADV.)

AND:

THE NATIONAL INVESTIGATION AGENCY
BRANCH HYDERABAD
CAMP AT BENGALURU
REPT. BY ITS S.P.P., HIGH COURT BUILDING
BENGALURU 560001.
                                           ... RESPONDENT
(BY MR. P. PRASANNA KUMAR, SPP)
                           ---

      THIS  CRL.  APPEAL   IS  FILED   UNDER    NATIONAL
INVESTIGATION AGENCY ACT, PRAYING TO ENLARGE THE
PETITIONER ON BAIL IN CR.NO.185/2021 OF RAMAMURTHY
NAGAR P.S. BENGALURU CITY FOR THE OFFENCE P/U/S 3,4,5, 6,7
OF IMMORAL TRAFFIC PREVENTION ACT AND SEC.370 OF IPC.
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     THIS CRL. APPEAL COMING ON FOR ORDERS, THIS DAY,
ALOK ARADHE J., DELIVERED THE FOLLOWING:

                           JUDGMENT

Mr.Nataraju T., learned counsel for the appellant.

Mr.P.Prasanna Kumar, learned State Public Prosecutor.

Learned counsel for the appellant has filed a memo

seeking leave of this Court to withdraw the appeal. The

aforesaid memo is taken on record.

Accordingly, the appeal is dismissed as withdrawn.

Sd/-

JUDGE

Sd/-

JUDGE

RV