R ANAND & ANR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This is the petition filed by the petitioners/accused Nos. 5 and 6 under Section 439 of Cr.P.C., seeking their release on bail of the alleged offences punishable under Section 302 and 120-B of IPC, registered in Crime No. 25/2016.

(2.) Learned counsel for the petitioners has filed a memo dated 05.11.2016 stating that he may be permitted to withdraw the petition in respect of petitioner No. 2/accused No. 6.

(3.) The said memo is placed on record and the petition in respect of petitioner No. 2/accused No. 6 is dismissed as withdrawn.