Karnataka High Court
Hebsur Rehaman vs State By Hunsur Town Police on 24 July, 2017
Author: Aravind Kumar
Bench: Aravind Kumar
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 24TH DAY OF JULY, 2017
BEFORE
THE HON'BLE MR.JUSTICE ARAVIND KUMAR
CRIMINAL PETITION NO.660/2017
BETWEEN:
1. HEBSUR REHAMAN
S/O ILIYAZ SHARIEF
AGED ABOUT 37 YEARS
R/AT SHABBIR NAGAR
HUNSUR TOWN
MYSORE
2. SYED YUNUS
S/O SYED YAKHUB
AGED ABOUT 37 YEARS
R/AT SHABBIR NAGAR
HUNSUR TOWN
MYSORE
... PETITIONERS
(BY SRI.MOYEEZUDDIN KHAN, ADVOCATE FOR
SRI. MOHAMMED TAHIR, ADVOCATE)
AND:
1. STATE BY
HUNSUR TOWN POLICE
REPRESENTED BY
2
STATE PUBLIC PROSECUTOR
HIGH COURT COMPLEX BUILDING
BANGALORE - 560 001
2. MAHADEVA
S/O SIDDASHETTY
AGED ABOUT 46 YEARS
R/AT V.P. BORE
HUNSUR TOWN
MYSORE
...RESPONDENTS
(BY SRI. S. RACHAIAH, HCGP FOR R1)
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF CR.P.C PRAYING TO QUASH THE PROCEEDINGS
"ANNEXURE - C" CHARGE SHEET AGAINST THE PETITIONERS
I.E., THE CHARGE SHEET IN C.C.NO.154/2016 IN CRIME
NO.280/2015 PENDING ON THE FILE OF ADDITIONAL CIVIL
JUDGE (SR.DN.) AND C.J.M. COURT, HUNSUR, MYSORE
DISTRICT AND THESE PETITIONERS ARRAYED AS ACCUSED
NO.10 TO 13 FOR THE ALLEGED OFFENCES P/U/S 143, 144,
147, 148, 295A, 341, 324 R/W 149 OF IPC.
THIS CRIMINAL PETITION COMING ON FOR ORDERS
THIS DAY, THE COURT MADE THE FOLLOWING:
ORDER
Learned counsel for petitioners has filed a memo seeking leave of this court to withdraw the appeal.
3Memo is placed on record. Accordingly, petition is dismissed as withdrawn.
Liberty is granted to file a fresh petition with necessary documents as sought for, within one week from today.
SD/-
JUDGE Psg