Smt. Shabana vs The State Of Karnataka
2026 Latest Caselaw 2353 Kant

Karnataka High Court

Smt. Shabana vs The State Of Karnataka on 16 March, 2026

                                           -1-
                                                        NC: 2026:KHC:15401
                                                    CRL.P No. 2102 of 2026


                 HC-KAR




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 16TH DAY OF MARCH, 2026

                                          BEFORE
                           THE HON'BLE MR. JUSTICE S RACHAIAH
                  CRIMINAL PETITION NO. 2102 OF 2026 (439(Cr.PC) /
                                       483(BNSS))
                 BETWEEN:

                 SMT. SHABANA
                 W/O. WAZEER KHAN
                 AGED ABOUT 52 YEARS
                 R/AT. KEERTHINAGARA
                 CHINTAMANI TOWN
                 CHIKKABALLAPURA DIST- 563 125.
                                                             ...PETITIONER
                 (BY SRI. MANJUNATHA A C., ADVOCATE)

                 AND:
Digitally
signed by
SREEDHARAN
BANGALORE        THE STATE OF KARNATAKA
SUSHMA
LAKSHMI          BY CHINTAMANI TOWN POLICE STATION
Location: High   CHINTAMANI
Court of
Karnataka        CHIKKABALLAPURA DIST - 563 125
                 REP. BY STATE PUBLIC PROSECUTOR
                 HIGH COURT OF KARNATAKA
                 BENGALURU- 560 001.
                                                            ...RESPONDENT
                 (BY SRI. RANGASWAMY.R., HCGP)
                              -2-
                                           NC: 2026:KHC:15401
                                     CRL.P No. 2102 of 2026


HC-KAR




       THIS CRL.P IS FILED U/S.439 (FILED U/S.483 BNSS)

CR.P.C BY THE ADVOCATE FOR THE PETITIONER            PRAYING

THAT     THIS   HONOURABLE   COURT   MAY    BE   PLEASED   TO

RELEASE THE PETITIONER ON BAIL IN SPL.C.NO.293/2025 (IN

CR.NO.200/2025 OF THE RESPONDENT CHINTAMANI TOWN

POLICE STATION, CHINTAMANI, CHIKKABALLAPURA DISTRICT

REGISTERED FOR ALLEGED OFFENCE P/US/20(b) OF NDPS ACT

1985 NOW PENDING ON THE FILE OF THE LEARNED PRINCIPAL

DISTRICT AND SESSIONS JUDGE AT CHIKKABALLAPURA VIDE

ANNEXURE D.


       THIS PETITION, COMING ON FOR ORDERS, THIS DAY,

ORDER WAS MADE THEREIN AS UNDER:s

CORAM: HON'BLE MR. JUSTICE S RACHAIAH
                                -3-
                                             NC: 2026:KHC:15401
                                         CRL.P No. 2102 of 2026


HC-KAR




                         ORAL ORDER

After arguing the matter for sometime, learned counsel

for the petitioner files a memo seeking permission of the court

to withdraw the petition with liberty to file fresh petition after

examination of the material witnesses.

2. Memo is taken on record.

3. Accordingly, petition is dismissed as withdrawn with

liberty as sought.

Sd/-

(S RACHAIAH) JUDGE

SS List No.: 1 Sl No.: 40