Apporva Choudary vs State Of Karnataka
2022 Latest Caselaw 962 Kant

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 IN THE HIGH COURT OF KARNATAKA, BENGALURU

    DATED THIS THE 20TH DAY OF JANUARY 2022

                      BEFORE

       THE HON'BLE MR. JUSTICE H P SANDESH

         CRIMINAL PETITION NO.215/2022


BETWEEN:

APPORVA CHOUDARY
S/O SHIVARAM BAI
AGED ABOUT 20 YEARS
R/AT: MEGHALIASA GRAMA
MAHSENA TALUK & ZILLA
GUJARATH - 384 001               ...PETITIONER

(BY SMT.SHIVAMMA D, ADVOCATE)

AND:

STATE OF KARNATAKA
STATE BY V.V.PURAM P.S.
REPTD. BY HIGH COURT GOVT. PLEADER
HIGH COURT OF KARNATAKA
BANGALORE - 560 001            ...RESPONDENT

(BY SMT.RASHMI JADHAV, HCGP)

     THIS CRIMINAL PETITION IS FILED UNDER SECTION
439 OF CR.P.C. PRAYING TO ENLARGE THE PETITIONER ON
BAIL IN CR.NO.132/2018 REGISTERED BY V.V.PURAM
POLICE   STATION,    BENGALURU   (S.C.NO.2015/2018),
PENDING BEFORE THE LII ADDITIONAL CITY CIVIL AND
SESSIONS JUDGE, BENGALURU (CCH-53) FOR THE
OFFENCE PUNISHABLE UNDER SECTION 302 READ WITH
SECTION 34 OF IPC.

     THIS CRIMINAL PETITION COMING ON FOR ORDERS
THIS DAY, THE COURT THROUGH VIDEO CONFERENCE
MADE THE FOLLOWING:
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                    ORDER

Learned counsel appearing for the petitioner submits

that the trial is concluded and the matter is posted for

judgment. Hence learned counsel for the petitioner is not

pressing the petition. Hence petition is dismissed as not

pressed.

Sd/-

JUDGE

PKN