Zubair Pasha @ Zubair vs State Of Karnataka
2026 Latest Caselaw 3252 Kant

Karnataka High Court

Zubair Pasha @ Zubair vs State Of Karnataka on 15 April, 2026

Author: M.G.S. Kamal

Bench: M.G.S. Kamal

                                        -1-
                                                      NC: 2026:KHC:20366
                                              CRL.P No. 15695 of 2025


            HC-KAR



                 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                     DATED THIS THE 15TH DAY OF APRIL, 2026

                                     BEFORE

                     THE HON'BLE MR. JUSTICE M.G.S. KAMAL

                     CRIMINAL PETITION NO. 15695 OF 2025

            BETWEEN:

            1.    ZUBAIR PASHA @ ZUBAIR
                  S/O CHAND KPASHA
                  AGE ABOUT 24 YEARS
                  R/A NO.18TH CROSS, 3RD CROSS ROAD
                  3RD BLOCK, H.B.R. LAYOUT
                  NAGAWARA
                  BENGALURU 560045
                                                           ...PETITIONER

            (BY SRI. MOHAN KUMAR H G., ADVOCATE)

            AND:

            1.    STATE OF KARNATAKA
Digitally         BY GOVINDAPURA POLICE STATION
signed by         BENGALURU
SUMA B N
Location:         REPRESENTED BY
HIGH              STATAE PUBLIC PROSECUTOR
COURT OF
KARNATAKA         HIGH COURT OF KARNATAKA
                  BENGALURU 560001
                                                          ...RESPONDENT

            (BY SRI.B.LAKSHMAN, HCGP)

                 THIS CRL.P IS FILED U/S.439 (FILED U/S.483 BNSS)
            CR.P.C PRAYING TO ENLARGE THE PETITIONER ON BAIL IN
            CRIME NO.304/2025 OF GOVINDAPURA POLICE STATION,
            DATED 05.10.2025 FOR THE OFFENCE P/US/ 109(1), 115(2),
            352, 351(1), 126(2), 49, 3(5) OF BNS 2023 PENDING ON THE
                                       -2-
                                                      NC: 2026:KHC:20366
                                               CRL.P No. 15695 of 2025


 HC-KAR



FILE OF THE HONBLE COURT OF 11th ADDL CMM COURT, MAYO
HALL BENGALURU CITY.

    THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:

CORAM: HON'BLE MR. JUSTICE M.G.S. KAMAL

                               ORAL ORDER

Learned counsel for the petitioner files a Memo which

reads as under :

"In the above matter petition filed by the petitioner for Bail (439), it may be 'WITHDRAWN' as not pressed. Wherefore prays this Hon'ble Court kindly same it may take it on the record. Hence, this Memo in the interest of justice."

2. The Memo is taken on record.

3. The Petition is dismissed as withdrawn.

SD/-

(M.G.S. KAMAL) JUDGE

HNM List No.: 2 Sl No.: 4