SYED SADIK Vs. STATE

JUDGEMENT

(1.) Criminal Petition No.9410/2018 is filed by accused No.12 and Criminal Petition No.355/2019 is filed by accused Nos.7 and 8 under Section 439 of Cr.P.C. to release them on bail in Crime No.178/2018 of Chikkajala Police Station, for the offences punishable under Sections 324, 506, 342, 420, 364A, 120B r/w. Section 149 of IPC.

(2.) I have heard Sri Viswanath Shetty, learned counsel and Sri Hashmath Pasha, learned Senior Counsel appearing for the petitioners as well as the learned HCGP Smt.Namitha Mahesh B.G., for the respondent-State.

(3.) A memo is filed by the learned counsel for the petitioner in Criminal Petition No.355/2019 seeking permission to withdraw the petition filed by accused No.7-petitioner No.1. The said memo is taken on record. Criminal petition No.355/2019 filed by petitioner No.1 is dismissed as withdrawn.