Sri Gaurav Bhat vs The State Of Karnataka
2026 Latest Caselaw 3191 Kant

Karnataka High Court

Sri Gaurav Bhat vs The State Of Karnataka on 10 April, 2026

                                      -1-
                                                  NC: 2026:KHC:20004
                                               CRL.P No. 190 of 2026


            HC-KAR




              IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                     DATED THIS THE 10TH DAY OF APRIL, 2026
                                    BEFORE
                      THE HON'BLE MR. JUSTICE S RACHAIAH
                      CRIMINAL PETITION NO. 190 OF 2026
                            (438(Cr.PC)/482(BNSS))
            BETWEEN:

            SRI. GAURAV BHAT
            S/O SRI. RAGHAVENDRA BHAT,
            AGED ABOUT 33 YEARS,
            RESIDING AT FLAT NO.410,
            BALAJI SERENITY APARTMENT,
            DODDATHONGURU VILLAGE,
            ELECTRONICS CITY,
            BENGALURU - 560 100.

                                                       ...PETITIONER
            (BY SRI. ARUN K.S., ADVOCATE)

Digitally   AND:
signed by
PAVITHRA    THE STATE OF KARNATAKA BY
N           MANAGALORE RURAL POLICE STATION
Location:   REP BY STATE
High        PUBLIC PROSECUTOR
Court of    HIGH COURT OF KARNATAKA
Karnataka   BENGALURU - 560 001.

                                                      ...RESPONDENT
            (BY Ms. ASMA KOUSER., ADDL. SPP)
                                 -2-
                                                 NC: 2026:KHC:20004
                                           CRL.P No. 190 of 2026


HC-KAR




     THIS     CRL.P   FILED   U/S.438    (FILED     U/S.482     BNSS)
CR.P.C BY THE ADVOCATE FOR THE PETITIONER PRAYING TO
GRANT        THE      ANTICIPATORY       BAIL       IN    FIR      IN
CRIME.NO.108/2025 AGAINST THE PETITIONER FOR OFFENCE
P/U/S 316(4) AND 318(4) OF BNS 2023, REGISTERED BY
MANGALURU RURAL POLICE NOW PENDING ON THE FILE OF
HON'BLE III JMFC COURT, MANGALURU.
     THIS PETITION, COMING ON FOR ORDERS, THIS DAY,

ORDER WAS MADE THEREIN AS UNDER:

CORAM:    HON'BLE MR. JUSTICE S RACHAIAH

                          ORAL ORDER

1. Learned counsel for the petitioner has filed a

memo dated 04.03.2026 seeking permission of this Court

to withdraw the petition. The memo is accepted and taken

on record.

2. Accordingly, this Criminal Petition stands

dismissed as withdrawn.

Sd/-

(S RACHAIAH) JUDGE

NM