Full Judgment Text
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NC: 2026:KHC:21176
CRL.P No. 4871 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. 4871 OF 2026 (439(Cr.PC)
/ 483(BNSS))
BETWEEN:
1. PUNITH KUMAR
S/O. SRINIVAS,
AGED ABOUT 37 YEARS,
ST
R/O. NO. 26, KALPASHREE, 1 CROSS,
L.V. ENCLAVE, NEAR AYYAPPA SCHOOL,
ABBIGERE MAIN ROAD,
BENGALURU - 560 090.
…PETITIONER
Digitally
signed by
PAVITHRA
N
Location:
High Court
of
Karnataka
(BY SRI. RUDRESH H.B..,ADVOCATE)
AND:
1. STATE BY SOLADEVANAHALLI POLICE STATION
REPRESENTED BY
STATE PUBLIC PROSECUTOR,
HIGH COURT OF KARNATAKA,
BENGALURU - 560 001
…RESPONDENT
(BY SRI. HARISH GANAPATHY, HCGP)
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NC: 2026:KHC:21176
CRL.P No. 4871 of 2026
HC-KAR
THIS CRL.P IS FILED UNDER SECTION 439 CR.PC (FILED
U/S 483 BNNS) PRAYING TO RELEASE THE PETITIONER ON
REGULAR BAIL IN CR.NO.0090/2026 OF SOLADEVANAHALLI
POLICE STATION, BENGALURU CITY, REGISTERED FOR THE
ALLEGED OFFENCES PUNISHABLE UNDER SECTIONS 80(2), 85,
AND 3(5) OF THE BHARATIYA NYAYA SANHITA, 2023, AND
UNDER SECTIONS 3 AND 4 OF THE DOWRY PROHIBITION ACT,
1961, PENDING ON THE FILE OF THE BEFORE THE HONORABLE
COURT OF CHIEF JUDICIAL MAGISTRATE (CJM) BANGALORE
RURAL DISTRICT, BANGALORE IN CRIME NO.0090/2026, ON
SUCH TERMS AND CONDITIONS AS THIS HONBLE COURT MAY
DEEM FIT AND PROPER.
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE S RACHAIAH
ORAL ORDER
The learned counsel for the petitioner has filed a
memo seeking leave of this Court to withdraw the petition.
Considering the same, leave is granted.
The petition is dismissed as not pressed.
Sd/-
(S RACHAIAH)
JUDGE
BKM
List No.: 1 Sl No.: 47