Sri. Sathish vs The State Of Karnataka
2023 Latest Caselaw 6711 Kant

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                                                      NC: 2023:KHC:34257
                                                  CRL.P No. 5573 of 2023




               IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                    DATED THIS THE 21ST DAY OF SEPTEMBER, 2023

                                        BEFORE
                THE HON'BLE MR JUSTICE S VISHWAJITH SHETTY
                        CRIMINAL PETITION NO.5573 OF 2023
               BETWEEN:

               SRI. SATHISH
               S/O SHANKAR GOWDA,
               AGED ABOUT 25 YEARS,
               R/AT NEAR GOVT. PRIMARY SCHOOL,
               3rd CROSS, THALAGHATTAPURA
               BANGALORE CITY - 560 109.
                                                           ...PETITIONER
               (BY SRI. PRAKASH R., ADVOCATE)

               AND:

               1.    THE STATE OF KARNATAKA
                     BY WILSON GARDEN POLICE STATION,
Digitally
                     BANGALORE,
signed by
VANDANA S            REP BY ITS STATE PUBLIC PROSECUTOR,
                     HIGH COURT COMPLEX,
Location:            BANGALORE - 560 001.
High Court
of Karnataka   2.    SHEKAR @ SHANKAR
                     S/O MANJAPPA
                     AGED ABOUT 49 YEARS,
                     R/AT #24, 6th CROSS,
                     NEAR AYYAPPA TEMPLE, SUDHAMANAGARA
                     BENGALURU - 27.
                                                       ...RESPONDENTS
               (BY SMT. SOWMYA.R, HCGP FOR R-1;
                   NOTICE TO R-2 IS HELD SUFFICIENT
                   VIDE ORDER DATED 12.09.2023)
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                                              NC: 2023:KHC:34257
                                         CRL.P No. 5573 of 2023




     THIS CRL.P IS FILED U/S 439 PRAYING TO RELEASE THE
PETITIONER      ON      BAIL      IN     CR.NO.181/2022,
SPL.C.C.NO.2773/2022 FOR THE OFFENCE P/U/S 376(2)(n),
376(3), 366 OF IPC AND SEC. 5(L) AND 6 OF POCSO ACT,
2012, REGISTERED BY WILSON GARDEN POLICE STATION,
BANGALURU.

     THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
THE COURT MADE THE FOLLOWING:


                             ORDER

Learned counsel for the petitioner submits that

arguments before the Trial Court is completed and case is

now reserved for judgment and therefore, at this stage he

does not press the petition.

2. Submission is placed on record.

3. Accordingly, petition is dismissed as not

pressed.

Sd/-

JUDGE

SV