SHASHIKUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The learned counsel for the petitioners has filed a memo stating that petitioner No. 1 has been arrested and thereafter enlarged on bail. Hence, he is not pressing the petition in respect of petitioner No. 1.

(2.) In view of the submission, the petition as against petitioner No. 1 is dismissed as having become infructuous.

(3.) This petition is filed under Sec. 438 of Cr.P.C. praying this Court to enlarge petitioner No. 2 on bail in the event of his arrest in respect of Crl.Misc.No. 641/2022 (Crime No. 82/2022) registered by Harihara Police Station, Davanagere District, for the offences punishable under Ss. 323, 324, 354B, 504, 506 read with 34 of IPC.