Karnataka High Court
Smt. P. Mangamma W/O Boollasurayya vs The State on 31 January, 2023
Author: V.Srishananda
Bench: V.Srishananda
1
IN THE HIGH COURT OF KARNATAKA
KALABURAGI BENCH
DATED THIS THE 31ST DAY OF JANUARY, 2023
BEFORE
THE HON'BLE MR. JUSTICE V.SRISHANANDA
CRIMINAL PETITION NO.201028/2022
BETWEEN:
SMT. P. MANGAMMA
W/O BOOLLASURAYYA
AGE: 48 YEARS,
OCC: HOUSEHOLD,
R/O H.NO. 1-88,
CANAL ROAD,
K. HANCHINAL CAMP,
TQ. SINDHANUR,
DIST. RAICHUR-584101
... PETITIONER
(BY SRI MAHANTESH PATIL, ADVOCATE)
AND:
THE STATE THROUGH
LABOUR INSPECTOR,
SINDHANUR CIRCLE,
SINDHANUR,
DIST.RAICHUR-584101,
R/BY ADDL. SPP
HIGH COURT OF KARNATAKA
KALABURAGI BENCH-585107.
... RESPONDENT
(BY SMT. MAYA T.R., HCGP)
2
THIS CRIMINAL PETITION IS FILED UNDER
SECTION 482 OF CR.P.C PRAYING TO QUASH THE ORDER
OF TAKING COGNIZANCE AND ISSUE OF SUMMONS
DATED 06.04.2018 FOR THE OFFENCE U/S 3 OF CHILD
LABOUR (PROBHITION & CONTROL ACT 1986) PASSED BY
THE PRL. JMFC SINDHANUR, IN C.C.NO. 178/2018 & P.C.
No.NIL/2015.
THIS PETITION COMING ON FOR ADMISSION THIS
DAY, THE COURT MADE THE FOLLOWING:
ORDER
After hearing the learned counsel for the parties, for sometime on admission, Sri Mahantesh Patil, learned counsel for the petitioner has filed a memo for withdrawal of the Criminal Petition. Memo which is placed on record reads as under:
"The counsel for the petitioner most humbly submits that, during the pendency of the criminal proceedings before this Learned JMFC in CC No.178/2018 (PC No./2015), the Learned Sessions Judge, in respect of the criminal charges for the offences punishable U/Secs. 342, 324, 504, 506 R/w Sec.34 of IPC 3 and Sec.3(1)(10) of SC/ST PA Act by Judgment dated: 16.03.2017 in Spl. AC No.34/2015 acquitted the petitioner, since the proceedings under challenge arising out of same transactions, the petitioner may be kindly be permitted to produce the Judgment of Spl. AC No.34/2015 in CC No.178/2018 and seek for discharge from the case. Wherefore, the petition may kindly be disposed of in terms of present memo, the same may be taken on record, in the interest of justice"
In view of the memo, the criminal petition is dismissed as withdrawn with liberty as prayed for.
Sd/-
JUDGE VNR