RANJITH KUMAR R. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In this petition, the petitioner seeks for quashing the entire proceedings in S.C.No.1054/2024 on the file of the XIII Additional City Civil and Sessions Judge at Bangalore (CCH-22) registered for the offences punishable under Ss. 120B, 201, 302, 34 of IPC in Crime No.137/2024 of Halasur Police Station, insofar as petitioner is concerned.

(2.) After arguing the matter for some time, learned counsel for the petitioner submits that the impugned proceedings in S.C.No.1054/2024 is posted today i.e., 4/11/2025 for framing of charges and the present petition may be disposed of as withdraw, reserving liberty in favour of the petitioner to seek discharge before the trial Court, which may be directed to consider the request of the petitioner/application for discharge by permitting him to file discharge application and consider the same and thereafter proceed further in accordance with law.

(3.) Submission is placed on record.