UDAY KUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition under Sec. 438 of Cr.P.C. has been filed by accused Nos.1 and 2 in Crime No.58/2022 registered by the Ramanagara Rural Police Station, Ramanagara, for the offences punishable under Ss. 324, 326, 504, 506 read with Sec. 34 of IPC.

(2.) Learned counsel for the petitioners submits that the petition insofar as accused No.2/petitioner No.2 may be dismissed as withdrawn.

(3.) Having regard to the said submission, the petition as against petitioner No.2 is dismissed as withdrawn.