Full Judgment Text
- 1 -
NC: 2026:KHC:21172
CRL.P No. 17188 of 2025
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 M.NAGAPRASANNA
CRIMINAL PETITION NO. 17188 OF 2025
BETWEEN:
SHRI. BIBIL S. BENNY
S/O BENNY K. GEORGE
AGED ABOUT 24 YEARS
OCC.:STUDENT
R/O KAYALAVARATHUPUTHEN VEEDU PULLAMALA
PUTHUR, KOLLAM, KERALA – 691 507
CURRENTLY RESIDING AT MYSURU.
…PETITIONER
(BY SRI T.M.VIJAYA KUMAR, ADVOCATE)
AND:
THE STATE OF KARNATAKA
REPRESENTED BY
NAZARBAD POLICE STATION
MYSURU, KARNATAKA
REPRESENTED BY
STATE PUBLIC PROSCUTOR,
HIGH COURT OF KARNATAKA
PRINCIPAL BENCH
BENGALURU – 01.
…RESPONDENT
Digitally signed
by SANJEEVINI
J KARISHETTY
Location: High
Court of
Karnataka
(BY SRI B.N.JAGADEESHA, ADDL.SPP)
THIS CRL.P IS FILED U/S 439 CR.PC (FILED U/S 483
BNSS) PRAYING TO ENLARGE THE PETITIONER/ACCUSED NO.
- 2 -
NC: 2026:KHC:21172
CRL.P No. 17188 of 2025
HC-KAR
2 ON REGULAR BAIL IN NAZARBAD POLICE STATION CRIME
NO.102/2025 REGISTERED FOR OFFENCES PUNISHABLE
UNDER SECTION 22 (c) OF NDPS ACT 1985 PENDING ON THE
FILE OF VII ADDITIONAL DISTRICT AND SESSIONS JUDGE
COURT AT MYSURU.
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE M.NAGAPRASANNA
ORAL ORDER
Learned Additional State Public Prosecutor would submit
that after filing of the charge sheet, the concerned Court has
enlarged the petitioner on grant of regular bail.
In that light, the petition is rendered infructuous and is
disposed as having become infructuous.
Sd/-
(M.NAGAPRASANNA)
JUDGE
BKP
List No.: 2 Sl No.: 6