High CourtsSingle Bench(2026) 10 KAR CK 2872

Sri. Ramachandra B. vs 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.1922 OF 2021

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Judgment

2 paragraphs · 43 words

The learned counsel for the petitioner files a memo seeking permission of this Court to withdraw the petition, since the police have filed a ‘B’ report after completion of the investigation.

2.

In view of the memo, the petition is dismissed as withdrawn.