Sri.Varun Kumar N R @ Kuna H vs State By Kempegowda Police Station
2026 Latest Caselaw 3301 Kant

Karnataka High Court

Sri.Varun Kumar N R @ Kuna H vs State By Kempegowda Police Station on 16 April, 2026

                                                -1-
                                                            NC: 2026:KHC:20753
                                                       CRL.P No. 13032 of 2025


                      HC-KAR



                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                               DATED THIS THE 16TH DAY OF APRIL, 2026

                                              BEFORE
                               THE HON'BLE MR. JUSTICE E.S.INDIRESH
                               CRIMINAL PETITION NO. 13032 OF 2025

                      BETWEEN:

                         SRI.VARUN KUMAR N R @ KUNA H
                         S/O N RAJASHEKAR,
                         AGED ABOUT 21 YEARS,
                         R/AT BEHIND PADMASHALIKALYANA MANTAPA,
                         DEVARAJANAGAR,
                         DODDABALLAPURA TOWN AND TALUK,
                         BENGALURU - 561 203.
                                                             ...PETITIONER
                      (BY SRI. BASAVARAJU H R., ADVOCATE)

                      AND:

                         STATE BY KEMPEGOWDA POLICE STATION
                         BENGALURU DISTRICT,
Digitally signed by
                         REPRESENTED BY LEARNED STATE PUBLIC
CHAYA S A                PROSECUTOR,
Location: HIGH           HIGH COURT OF KARNATAKA,
COURT OF
KARNATAKA                HIGH COURT BUILDING,
                         BENGALURU - 560 001
                                                                ...RESPONDENT
                      (BY SMT.M.M.WAHEEDA, HCGP)


                           THIS CRL.P FILED U/S 439 CR.PC (FILED U/S 483 BNNS)
                      BY THE ADVOCATE FOR THE PETITIONER PRAYING THAT THIS
                      HONOURABLE COURT MAY BE PLEASED TO RELEASE THE
                      PETITIONER/ACCUSED      NO.3    IN   CR.NO.112/2025   OF
                      KEMPEGOWDA NAGAR POLICE STATION FOR THE OFFENCES
                      P/U/S. 20(b)(ii) A, 21A, 22(C), 23(a) OF NDPS ACT, 1985
                                -2-
                                            NC: 2026:KHC:20753
                                      CRL.P No. 13032 of 2025


 HC-KAR



PENDING ON THE FILE OF XXXVII ADDL. CJM AT BENGALURU.
THE XXXIV ADDL. DISTRICT AND SESSIONS JUDGE, AND
SPECIAL JUDGE (NDPS), BENGALURU HAS REJECTED BAIL
PETITION ON 06.08.2025 IN CRL.MISC.NO.6506/2025.

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

CORAM: HON'BLE MR. JUSTICE E.S.INDIRESH


                         ORAL ORDER

Learned counsel appearing for the petitioner has filed

a memo dated 16.04.2026, which reads as under:

"The under signed counsel is most respectfully submitted that the above petition may be pleased to withdrawal as not pressed, it is submitted that the above petition is filed before filing charge-sheet, now the I.O. filed charge-sheet. Hence, this memo to withdrawal the above petition in the interest of justice".

2. Memo is placed on record. In view of the

memo, petition is dismissed as withdrawn.

SD/-

(E.S.INDIRESH) JUDGE

DH List No.: 1 Sl No.: 2