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Karnataka High Court

Mr Wayne Anthony Page vs State Of Karnataka on 29 January, 2019

Author: P.S.Dinesh Kumar

Bench: P.S. Dinesh Kumar

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                                          CRL.P. NO.5465/2017


     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 29TH DAY OF JANUARY, 2019

                           BEFORE

      THE HON'BLE MR. JUSTICE P.S. DINESH KUMAR

            CRIMINAL PETITION No.5465 OF 2017

BETWEEN:

1.    MR. WAYNE ANTHONY PAGE
      S/O MR. CLARENGA NOEL PAGE
      AGED ABOU 45 YEARS
      R/A NO.201, SARVA ENCLAVE, 2
      HORAMAVU AGRA MAIN ROAD
      VAADDRAPALYA, BANGALORE-560 043

2.    MR. VIJAYANANDA KRISHNAN
      S/O MR. S. KRISHNAN
      AGED ABOUT 52 YEARS
      R/A NO.376, 2ND 'A' MAIN
      16TH CROSS, J.P.NAGAR
      4TH PHASE, BANGALORE-560 078

3.    MR. DHANABAL S.N.
      S/O MR. NADARAJAN
      AGED ABOUT 28 YEARS
      R/A NO.202, SAI MEADOWS APARTMENT
      1ST CROSS, VAIKUNTAM LAYOUT
      KUNDALAHALLI GATE
      BANGALORE-560 037

4.    MR. ARUN PRAKASH B.R.
      S/O MR. B.N. RANGANATHAN
      AGED ABOUT 35 YEARS
      R/A NO.64, 2ND FLOOR, 4TH CROSS
      5TH MAIN, ASHOKA NAGAR
      BSK 1ST STAGE, BANGALORE-560 085        ... PETITIONERS

(BY SHRI. B.K. SAMPATH KUMAR, ADVOCATE)
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                                          CRL.P. NO.5465/2017

AND:

1.     STATE OF KARNATAKA
       REPRESENTED BY THE
       WHITEFIELD POLICE STATION
       REPRESENTED BY THE SPP
       HIGH COURT BUILDING
       AMBEDKAR VEEDI
       BANGALORE-560 001

2.     MS. NUZHATH SARDAR
       D/O MR. SYED SARDAR
       MAJOR
       R/A NO.31, NABEEL HERITAGE
       FRAZER TOWN, BANGALORE-560 005     ... RESPONDENTS

(BY SHRI. NASRULLA KHAN, HCGP FOR R1)


      THIS CRIMINAL PETITION IS FILED U/S 482 CR.P.C PRAYING
TO QUASH THE COMPLAINT DATED 01.06.2017 FILED BY THE 2ND
RESPONDENT AND THE FIR REGISTERED ON 01.06.2017 IN
CR.NO.210/2017 BY THE 1ST RESPONDENT VIDE ANNEXURE-B AND A,
PENDING BEFORE THE ADDL. C.M.M., BANGALORE AND DIRECT THE
2ND RESPONDENT TO PAY THE COSTS OF THESE PROCEEDINGS TO
THE PETITIONER.


      THIS CRIMINAL PETITION COMING ON FOR ADMISSION THIS
DAY, THE COURT MADE THE FOLLOWING:-


                           ORDER

Shri B.K. Sampath Kumar, learned advocate for the petitioners has filed a memo of even date seeking leave of this Court to withdraw the petition.

2. Memo is placed on record. The petition is accordingly dismissed as withdrawn.

3. In view of dismissal of the petition, I.A.No.1/2017 does not survive for consideration and the same stands disposed of.

No costs.

Sd/-

JUDGE AV