Sri.V.Ramesh Chandra Irs vs. State By Suddagunatepalya Police Station

Held

The Court considered the memo filed by the learned counsel for the petitioner seeking to withdraw the criminal petition. The Court acknowledged the memo and placed it on record. Following the petitioner's request, the Court ordered the petition to be dismissed as withdrawn. No decision was made on the merits of the case concerning the grant of anticipatory bail or the allegations made in the FIR. The operative direction was solely to dismiss the petition due to its withdrawal by the petitioner.

Facts

The petitioner, Sri V Ramesh Chandra IRS, an Assistant Commissioner working in the Customs and GST (Audit) Commissionerate, filed a criminal petition under Section 438 of the Code of Criminal Procedure (Cr.P.C.) seeking anticipatory bail. The petition was filed in relation to Crime No. 26/2018 registered at Suddaguntepalya Police Station, Bengaluru District. The alleged offences were punishable under Sections 504, 406, 307, and 120-B read with Section 34 of the Indian Penal Code (IPC). The respondent was the State, represented by the Suddagunatepalya Police Station.

Key Issues

The primary issue before the Court was whether the petitioner, Sri V Ramesh Chandra IRS, should be granted anticipatory bail in connection with FIR No. 26/2018 registered at Suddaguntepalya Police Station for offences under Sections 504, 406, 307, and 120-B read with Section 34 of the IPC. The petitioner, through his counsel, sought to withdraw the petition. The respondent State did not present any arguments as the petition was withdrawn. The Court had to decide whether to allow the withdrawal and dismiss the petition accordingly.