Mr. Vinod Kesavan vs State Of Karnataka
2026 Latest Caselaw 3090 Kant

Karnataka High Court

Mr. Vinod Kesavan vs State Of Karnataka on 8 April, 2026

                                      -1-
                                                   NC: 2026:KHC:19420
                                               CRL.P No. 4642 of 2026


            HC-KAR




              IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                     DATED THIS THE 8TH DAY OF APRIL, 2026

                                    BEFORE

                     THE HON'BLE MR. JUSTICE S RACHAIAH

                     CRIMINAL PETITION NO. 4642 OF 2026

                            (439(Cr.PC)/483(BNSS))

            BETWEEN:

            MR. VINOD KESAVAN
            S/O LATE P.A.K KUTTY,
            AGE ABOUT 50 YEARS,
            R/A NO.12 INDRASREE,
            1ST FLOOR, 1ST MAIN ROAD,
            AMARJYOTHI LAYLOUT,
            NEAR SRISHTI APARTMENTS ,
            BANGALORE NORTH, R T NAGAR,
            BENGALURU - 560 032.
                                                        ...PETITIONER
Digitally   (BY SRI. RADHIKA M., ADVOCATE)
signed by
PAVITHRA    AND:
N
Location:   STATE OF KARNATAKA
High        BY ELECTRONIC CITY POLICE
Court of    BENGALURU - 561 00
Karnataka
            INVESTIGATING BY CID (EOCD)
            REP BY STATE PUBLIC PROSEDCUTOR
            HILGH COURT OF KARNATAKA
            BENFGALURU - 560 100.

                                                       ...RESPONDENT
            (BY Ms. ASMA KOUSER., ADDL. SPP)
                                     -2-
                                                 NC: 2026:KHC:19420
                                             CRL.P No. 4642 of 2026


 HC-KAR




         THIS CRL.P FILED U/S 439 CR.PC (FILED U/S 483 BNNS)
BY     THE      ADVOCATE     FOR   THE    PETITIONER   PRAYING    TO
ENLARGE THE PETITIONER ON BAIL IN CR.NO.327/2025 NOW
CC.NO.45834/2025 WHICH IS PENDING BEFORE THE HON'BLE
CJM BENGLAURU             RURAL DISTRICT,     BENGALURU     OF   CID
POLICE, BENGALURU CITY FOR THE OFFENCES PUNISHABLE
UNDER SECTION 318(4), 316(2), 61(2) R/W 3(5) OF BNS.
         THIS PETITION, COMING ON FOR ORDERS, THIS DAY,

ORDER WAS MADE THEREIN AS UNDER:

CORAM:          HON'BLE MR. JUSTICE S RACHAIAH

                              ORAL ORDER

Learned counsel for the petitioner has filed a memo

seeking permission of Court to withdraw the petition.

2. The said memo is placed on record.

3. Accordingly, the petition is dismissed as withdrawn

with liberty as sought for.

Sd/-

(S RACHAIAH) JUDGE

NR/-

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