High CourtsSingle Bench(2026) 10 KAR CK 2825

Smt. A. Saroja Devi vs The State Of Karnataka & Anr.

Karnataka High Court, Bengaluru Bench · Decided on 17 October 2026

HON’BLE JUDGES
H.P. Sandesh, J
RESULT
Dismissed
CASE NUMBER
Criminal Petition No.1843 of 2021

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Judgment

3 paragraphs · 46 words

Learned counsel for the petitioner submits that already charge sheet is filed and the petition may be dismissed as withdrawn with liberty to question the charge sheet.

2.

The submission is placed on record.

Accordingly, the criminal petition is dismissed as withdrawn with liberty as sought.