R. ANAND S/O RAMESH AGED ABOUT 23 YEARS VIJAYANANDA NAGARA NANDINI LAYOUT BENGALURU Vs. THE STATE OF KARNATAKA BY NEW EXTENSION POLICE STATION TUMAKURU

JUDGEMENT

(1.) This is the petition filed by the petitioners/accused Nos.5 and 6 under Sec. 439 of Crimial P.C. seeking their release on bail of the alleged offences punishable under Sec. 302 and 120(B) of IPC, registered in Crime No. 25/2016.

(2.) Learned counsel for the petitioners has filed a memo dated 05.11.2016 stating that he may be permitted to withdraw the petition in respect of petitioner No. 2/accused No. 6.

(3.) The said memo is placed on record and the petition in respect of petitioner No. 2/accused No. 6 is dismissed as withdrawn.