Karnataka High Court
Mrs Hu Xiaolin vs The State Of Karnataka on 16 June, 2021
Author: S Vishwajith Shetty
Bench: S Vishwajith Shetty
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WP.No.10329/2021
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 16TH DAY OF JUNE, 2021
BEFORE
THE HON'BLE MR. JUSTICE S VISHWAJITH SHETTY
WRIT PETITION No.10329 OF 2021 (GM-RES)
BETWEEN:
MRS. HU XIAOLIN
WIFE OF ANAS AHMED
AGED ABOUT 35 YEARS
RESIDING AT NO.366
SWISS TOWN
NEAR CLARKS EXOTICA
SADAHALLI GATE
DEVANAHALLI
BENGALURU - 562 110.
... PETITIONER
(BY SRI. MOH. KAMARAN KHAN, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
BY CID, CYBER CRIME POLICE
CARLTON HOUSE, PALACE ROAD
BANGALORE
REPRESENTED BY ITS GOVERNMENT PLEADER
HIGH COURT COMPLEX
BENGALURU - 560 001.
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WP.No.10329/2021
2. ABHISHEK ABHINAV ANAND
SON OF ABHINAV ANAND
AGEDA BOUT 28 YEARS
COMPANY EXECUTIVE /AUTHORISED
REPRESENTATIVE
RAZORPAY SOFTWARE PVT LTD.
1ST FLOOR, SJR CYBER NO.22
LASKAR HOSUR ROAD
ADUGODI
BANGALORE - 560 030.
AND ALSO RESIDING AT
NO.263/1, 2ND CROSS
2ND BLOCK, JAYANAGAR
BANGALORE - 560 001.
... RESPONDENTS
(BY SMT. RASHMI JADHAV, HCGP)
THIS WRIT PETITION IS FILED UNDER ARTICLES
226 AND 227 OF THE CONSTITUTION OF INDIA R/W
482 OF CR.P.C. PRAYING THIS HON'BLE COURT MAY
BE PLEASED TO DIRECT THE R1 POLICE NOT TO
TAKE ANY COERCIVE STEPS AGAINST THIS
PETITIONER IN RESPECT OF FIR IN CRIME
NO.08/2021 REGISTERED DATED 01.06.2021 BY THE
R1 POLICE FOR THE OFFENCES U/S 66D OF
INFORMATION TECHNOLOGY ACT 2008 AND 420 OF
INDIAN PENAL CODE 1860 PENDING ON THE FILE OF
THE I ADDITIONAL CHIEF METROPOLITAN
MAGISTRATE AT BENGALURU.
THIS WRIT PETITION COMING ON FOR ORDERS
GROUP THIS DAY THROUGH VIDEO CONFERENCE,
THE COURT MADE THE FOLLOWING:
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WP.No.10329/2021
ORDER
Learned counsel for the petitioner submits that he may be permitted to withdraw the petition with a liberty to file a fresh petition, having regard to the developments in the case.
2. In view of the said submission, petition is dismissed as withdrawn with liberty as prayed for.
Sd/-
JUDGE RKA