Karnataka High Court
Dr Talavane Krishna vs The State By Karnataka on 6 October, 2009
Author: Huluvadi G.Ramesh
Bench: Huluvadi G.Ramesh
IN THE HIGH count on KARNATAKA AT BANGALo'f:E*._V Dated this the 6"' day of October, 2009 «l .1. Al Before l u H THE HON'BLE MR JUSTICE t}Vgi'D1 'V _ T if Criminal Petition 49d2}../2007 l l i Between: V ' Dr Talavane Krishna, 59 yrs S/o T Thimrnappaiah V A R/a Indus Valley Ayurvedie Cenltreh. J' . _ Lalithadripura, Mysore 5700i0 " _ ._ Petitioner (By Sri SandeshlCho1it.a,}\dv.§__ . And: H l i l l State of :%+ "thro _ High Gro u_ndS' }.'ol.E_ee 'Station' ' __ -- Bangalore' l 2 Vijay Knniat liaralt,-44' S/(JK, GoVindr2ij" 'l ' R13; # 214/33, 7"' 'c:m.s_s__o . ll A lC--nnni»nghaltnRoad, Bangalore 52 Respondents (By Rl ; Sri S G 'Bhagwan;"Ad\_%.. For R2) ThEs"Crii"minal Petition is filed under S.-482 of the Cr.PC praying to H the FIRlé1s well as all further proceedings thereto in Crime No.206/2007 .of'High_Gi"'ounds Police Station. liThis Criminal Petition coming on for Admission this day, the Court " the following: -*1;/" ORDER
Petiti0ner's counsel has filed a memo seeking pe the petition.
Petition is dismissed as withdrawn} An _-,:mi-s.sAi0n to withdraw" .