Karnataka High Court
M N Subramanyam vs Sri Niranjan Raja Reddy on 12 October, 2012
Author: H N Nagamohan Das
Bench: H.N. Nagamohan Das
1
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 12TH DAY OF OCTOBER, 2012
BEFORE
THE HON'BLE MR. JUSTICE H.N. NAGAMOHAN DAS
CRIMINAL PETITION No.1018 OF 2012
BETWEEN
1. M.N.SUBRAMANYAM
S/O M.ANJANEYULU
AGEAD 50 YEARS
2. M.PADMAJA
W/O M.N.SUBRAMANYAM
AGED 41 YEARS
BOTH RESIDING AT NO.E-2
VILLA ROYALE APARTMENT
SRIPURAM JUNCTION
VISHAKAPATNAM, AP
... PETITIONERS
(BY SRI C.R.RAGHAVENDRA REDDY, ADV.,)
AND
1. SRI NIRANJAN RAJA REDDY
PROP:M/S SLV ENTERPRISES
NO.401, LAKE MOUND ENCLAVE
AGED ABOUT 21 YEARS
BASAVANAGAR, MARATHALLI POST
BANGALORE-560037.
2. STATE OF KARNATAKA BY
SHESHADRIPURAM POLICE.
... RESPONDENTS
CRL.P FILED U/S.482 CR.P.C BY THE ADVOCATE FOR
THE PETITIONER PRAYING THAT THIS HON'BLE COURT MAY BE
2
PLEASED TO QUSH THE PROCEEDINGS IN CRIME NO.63/2011
PENDING ON THE FILE OF THE VIII ACMM., BANGALORE AND
ETC.,
THIS CRIMINAL PETITION COMING ON FOR ORDERS
THIS DAY, THE COURT MADE THE FOLLOWING:
ORDER
Learned counsel for the petitioners file a memo seeking withdrawal of the petition.
Memo is placed on record. Accordingly, the petition is dismissed as withdrawn.
Sd/-
JUDGE PB