Sri Rakesh vs State Of Karnataka
2026 Latest Caselaw 3303 Kant

Karnataka High Court

Sri Rakesh vs State Of Karnataka on 16 April, 2026

                                              -1-
                                                         NC: 2026:KHC:20718
                                                    CRL.P No. 14046 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 R. NATARAJ
               CRIMINAL PETITION NO. 14046 OF 2025 (438(Cr.PC) /
                                          482(BNSS))
              BETWEEN:

              SRI RAKESH
              S/O MUNIRAJU
              AGED ABOUT 28 YEARS
              R/O JANGALPALYA VILLAGE
              BANNERGHATTA POST
              JIGANI HOBLI, ANEKAL TALUK
              BENGALURU DISTRICT-560 083.
                                                               ...PETITIONER
              (BY SRI. JEEVAN K., ADVOCATE)
              AND:

              STATE OF KARNATAKA
              BY BANNERGHATTA POLICE STATION,
              BANNERGHATTA
              REPRESENTED BY THE S.P.P
Digitally     HIGH COURT OF KARNATAKA
signed by     BENGALURU - 560 001.
HEMALATHA J
Location:
                                                              ...RESPONDENT
HIGH COURT    (BY SRI. M R PATIL, HCGP)
OF
KARNATAKA
                     THIS CRL.P IS FILED UNDER SECTION 438 (FILED U/S.482
              BNSS) THE CODE OF CRIMINAL PROCEDURE, 1973 PRAYING THAT
              TO ENLARGE THE PETITIONER ON BAIL IN THE EVENT OF HIS
              ARREST BY THE RESPONDENT POLICE IN CRIME NO.231/2025 OF
              BANNERGHATTA POLICE STATION ON THE FILE OF THE 3rd ADDL.
              CIVIL JUDGE AND JMFC ANEKAL BENGALURU RURAL FOR THE
              OFFENCE P/US 118(1), 352, 109(1), 351(2), 351(3), 190, READ
              WITH 3(5) OF BNSS 2023.
                                 -2-
                                             NC: 2026:KHC:20718
                                        CRL.P No. 14046 of 2025


 HC-KAR



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

CORAM: HON'BLE MR. JUSTICE R. NATARAJ


                          ORAL ORDER

Learned counsel for the petitioner has filed a memo dated

23.12.2025 seeking permission of this Court to withdraw this

petition.

2. The memo is taken on record.

3. In view of the memo, this petition is dismissed as

withdrawn.

Sd/-

(R. NATARAJ) JUDGE

BKN List No.: 2 Sl No.: 1