HAMEED Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner has filed above petition seeking for anticipatory bail in Cr.No.49/2025 registered before the respondent police. It is further submitted that, initially petitioner approached this court seeking for anticipatory bail in Crl.Pet.6951/2025 however said petition was withdrawn on the account of grant of stay of further investigation in Crl.Pet.No.7268/2025 dtd. 27/5/25 by this court. The de-facto complainant had challenged the order of stay in Crl.Pet.7268/2025 before the Hon'ble apex court in SLP (Crl) No.12852/2025 and Hon'ble apex court vide order dtd. 1/9/2025 stayed the order of stay granted by this court. In that circumstances the petitioner was constrained to approach this court in the above petition seeking for anticipatory bail and this court vide order dtd. 22/9/25 granted interim anticipatory bail subject to certain conditions.

(2.) It is submitted that, the Hon'ble apex court vide final order dtd. 17/11/2025 dismissed the special leave petitions No.12852/2025, 12498/2025, 14916/2025 preferred by the de-facto complainant. In view of dismissal of special leave petitions the order of stay granted by this court dtd. 27/5/25 continuous to operate in favour of petitioner herein. Therefore, in view of the above circumstance, the petitioner has no apprehension of arrest as of now. Therefore petitioner may be permitted to withdraw the above petition with liberty to approach this court for seeking anticipatory bail in the event stay granted by this court in Crl.Pet.7268/2025 is vacated or if the petition is dismissed on merit. The memo may be taken on record in the interest of justice and equity. In view of the memo, the petition is dismissed as withdrawn with a liberty as prayed.