Full Judgment Text
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NC: 2026:KHC:21213
CRL.P No. 5521 of 2026
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
TH
DATED THIS THE 17 DAY OF APRIL, 2026
BEFORE
THE HON'BLE MR. JUSTICE S RACHAIAH
CRIMINAL PETITION NO. 5521 OF 2026
(439(Cr.PC)/483(BNSS))
BETWEEN:
1. PUPPLA SHIVA KUMAR RAO
@ PRATHIK
S/O LATE PUPPLA KUMAR RAO,
AGED ABOUT 32 YEARS,
R/A NO.40, BLOCK NO.1,
SHASTHRI NAGAR,
KADMA POST, JAMSHEDPUR,
EAST SINGHBUM DISTRICT,
JHARKHAND – 831 005.
Digitally
signed by
PAVITHRA
N
Location:
High Court
of
Karnataka
2. HARSHA MISHRA,
S/O JNANA PRAKASH MISHRA,
AGED ABOUT 21 YEARS,
R/A BABHAN GAAVAN,
POST ROOPAPUR,
SULTHANPUR DISTRICT,
UTTAR PRADESH – 228 155.
…PETITIONERS
(BY SRI. MOHAMMAD IBRAHIM ARSHAD M P., ADVOCATE)
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NC: 2026:KHC:21213
CRL.P No. 5521 of 2026
HC-KAR
AND:
STATE OF KARNATAKA
BY MANGALORE CEN CRIME
POLICE STATION,
REP. BY SPP,
HIGH COURT BUILDING,
BANGALORE – 560 001.
…RESPONDENT
(BY SRI. HARISH GANAPATHY., HCGP)
----
THIS CRL.P FILED U/S 439 CR.PC (FILED U/S 483 BNNS)
BY THE ADVOCATE FOR THE PETITIONER PRAYING TO
RELEASE HIM ON BAIL IN CRIME.NO.2/2026 OF MANGALORE
CEN CRIME POLICE STATION, BENGALURU FOR THE OFFENCES
PUNISHABLE UNDER SECTIONS.66(C) AND 66(D) OF
INFORMATION TECHNOLOGY ACT 2008, AND UNDER
SECTION.318(4) OF BNS ACT 2023, PENDING BEFORE III
ADDITIONAL DISTRICT AND SESSIONS JUDGE, D.K.
MANGALORE.
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE S RACHAIAH
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NC: 2026:KHC:21213
CRL.P No. 5521 of 2026
HC-KAR
ORAL ORDER
1. Learned counsel for the petitioner has filed a memo
dated 17.04.2026 seeking permission of this Court to withdraw
the petition. The memo is accepted and taken on record.
dismissed as
2. Accordingly, this Criminal Petition is
withdrawn.
Sd/-
(S RACHAIAH)
JUDGE
NM