Sri.Lakshmi Narayana vs State Of Karnataka By
2026 Latest Caselaw 2427 Kant

Karnataka High Court

Sri.Lakshmi Narayana vs State Of Karnataka By on 17 March, 2026

                                           -1-
                                                         NC: 2026:KHC:15536
                                                    CRL.P No. 340 of 2026


                 HC-KAR




                 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                      DATED THIS THE 17TH DAY OF MARCH, 2026

                                        BEFORE
                          THE HON'BLE MR. JUSTICE S RACHAIAH
                 CRIMINAL PETITION NO. 340 OF 2026 (439(Cr.PC) /
                                      483(BNSS))
                 BETWEEN:

                 1.   SRI.LAKSHMI NARAYANA
                      SON OF SHRI. NARAYANASWAMY
                      AGED ABOUT 30 YEARS,
                      RESIDING AT GOWNAHALLI
                      KONAPALLI, PANCHYATHI
                      AMBAJIDURGA, HOBLI
                      CHINTAMANI, TALUK
                      CHIKKABALLAPURA DISTRICT
                      PIN 563125.

                                                              ...PETITIONER
Digitally        (BY SRI. SRINATHA BV.,ADVOCATE)
signed by
SREEDHARAN       AND:
BANGALORE
SUSHMA
LAKSHMI          1.   STATE OF KARNATAKA BY
Location: High        DIBBURAHALLI POLICE STATION
Court of
Karnataka             REPRESENTED BY STATE
                      PUBLIC PROSECUTOR,
                      HIGH COURT COMPLEX
                      BENGALURU-560001

                 2.   SMT XXXXXX
                      REPRESENTED MINOR GUARDIAN
                      MOTHER OF VICTIM, SMT. MEENAKSHI
                      W/O LATE SHANKARAPPA
                      AGED ABOUT 38 YEARS,
                              -2-
                                          NC: 2026:KHC:15536
                                       CRL.P No. 340 of 2026


HC-KAR




    RESIDING AT GANGAMANGENAHALLI VILLAGE,
    GUDIBANADE TALUK, CHIKKABALLPURA DISTRICT
    PIN CODE 521301
                                       ...RESPONDENTS
(BY Smt.ANITHA GIRISH N, HCGTP FOR R1,
R2 - SERVED AND UNREPRESENTED)
      THIS CRL.P IS FILED UNDER SECTION 439 CR.P.C (U/S
483 BNSS) PRAYING TO ENLARGE THE PETITIONER ON
REGULAR BAIL IN SPL.SC.NO.155/2023 ARISING OUT OF
CR.NO.156/2023 REGISTERED BY DIBBURAHALLI P.S.,
PENDING ON THE FILE OF THE ADDITIONAL SESSIONS JUDGE,
FTSC-1 (POCSO) CHIKKABALLAPURA, FOR THE OFFENCES
PUNISHABLE UNDER SECTIONS 114, 344, 376(2)(n), 506 OF
IPC, UNDER SECTIONS 6 AND 8 OF POCSO ACT.

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

CORAM: HON'BLE MR. JUSTICE S RACHAIAH

                         ORAL ORDER

After arguing the matter for some time, the learned

counsel for the petitioner seeks leave of this Court to

withdraw the petition.

Considering the same, leave is granted, and the

petition is dismissed as withdrawn.

Sd/-

(S RACHAIAH) JUDGE BKM List No.: 1 Sl No.: 18