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Sri. Jeevan @ Jeeva R vs The State Of Karnataka
2026 Latest Caselaw 3304 Kant

Citation : 2026 Latest Caselaw 3304 Kant
Judgement Date : 16 April, 2026

[Cites 0, Cited by 0]

Karnataka High Court

Sri. Jeevan @ Jeeva R vs The State Of Karnataka on 16 April, 2026

                                                  -1-
                                                              NC: 2026:KHC:20758
                                                         CRL.P No. 15975 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. 15975 OF 2025
                      BETWEEN:

                         SRI. JEEVAN @ JEEVA R
                         S/O RAJKUMAR,
                         AGED ABOUT 27 YEARS,
                         R/AT NO.162, 3RD D CROSS,
                         NEAR KANTI SWEETS,
                         ANANDPURA, K.R.PURAM,
                         BENGALURU - 560 036.
                                                                   ...PETITIONER
                      (BY SRI. IMRAN PASHA, ADVOCATE)

                      AND:

                         THE STATE OF KARNATAKA
                         BY K.R. PURAM P.S.,
                         BENGALURU.
Digitally signed by
CHAYA S A
                         REP. BY STATE PUBLIC PROSECUTOR,
Location: HIGH
COURT OF                 HIGH COURT COMPLEX,
KARNATAKA                BENGALURU - 560 001.
                                                                  ...RESPONDENT
                      (BY SMT.M.M.WAHEEDA, HCGP)


                             THIS CRL.P FILED U/S 439 CR.PC (FILED U/S 483 BNSS)
                      BY THE ADVOCATE FOR THE PETITIONER PRAYING THAT THIS
                      HONOURABLE COURT MAY BE PLEASED TO ENLARGE THE
                      PETITIONER ON REGULAR BAIL IN THEIR CR.NO.725/2025 OF
                      RESPONDENT K.R.PURAM P.S. FOR THE OFFENCE P/U/S 109 OF
                                 -2-
                                              NC: 2026:KHC:20758
                                         CRL.P No. 15975 of 2025


 HC-KAR



BNS 2023 PENDING ON THE FILE OF THE HONBLE XXIX
A.C.J.M MAYO HALL AT BENGALURU. THE C/C XXVI ADDL.CITY
CIVIL     JUDGE,    BENGALURU     HAS    DISMISSED     THE    BAIL
PETITION ON 07.11.2025 IN CRL.MISC.NO.25851/2025.

        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 seeks

leave of the Court to withdraw the petition as not pressed.

2. Accordingly, the petition is dismissed as

withdrawn.

SD/-

(E.S.INDIRESH) JUDGE

DH List No.: 1 Sl No.: 3

 
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