Karnataka High Court
N Nageshwar Rao And Anr vs The State Of Karnataka & Anr on 4 December, 2018
Author: John Michael Cunha
Bench: John Michael Cunha
1
IN THE HIGH COURT OF KARNATAKA
KALABURAGI BENCH
DATED THIS THE 4TH DAY OF DECEMBER, 2018
BEFORE
THE HON'BLE MR. JUSTICE JOHN MICHAEL CUNHA
CRIMINAL PETITION NO. 201087/2018
BETWEEN:
1. N. NAGESHWAR RAO
S/O VENKATAKRISHANRAO
AGED ABOUT 36 YEARS, OCC: AGRICULTURE
R/O WARD NO.12, VASAVINAGAR
KARATAGI TQ.KARATAGI
DIST: KOPPAL
2. N. DURGA RANI
W/O NAGESHWAR RAO
AGED ABOUT 36 YEARS, OCC:AGRICULTURE
R/O WARD NO.12, VASAVINAGAR
KARATAGI, TQ.KARATAI
DIST: KOPPAL
...PETITIONERS
(BY SRI CHAITANYAKUMAR CHANDRIKI, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
THROUGH TURVIHAL P.S.
TQ.SINDHANOOR, DIST.RAICHUR
REP.BY SPP
2
HIGH COURT OF KARNATAKA
KALABURAGI BENCH
2. SRI DEEPAK KAMATH
S/O SHANKARA KAMATH
AGE: 53 YEARS
HEAD OF SURVEILLANCE & COMPLIANCE
PAN INDIA IN 294
M/S GEO CHEM LABORATORIES PVT.LTD.
SHAHID BHAGATHSINGH ROAD
FORT, MUMBAI, MAHARASHTRA
PIN 400 001.
... RESPONDENTS
(BY SRI MALLIKARJUN SAHUKAR, HCGP)
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF CR.P.C. PRAYING TO QUASH THE FIR NO.06/2018
REGISTERED BY THE 1ST RESPONDENT POLICE IN CRIME
NO.6/2018 FOR THE OFFENCES PUNISHABLE UNDER
SECTIONS 467, 468, 420, 471, 408, 120B, 34 OF IPC.
THIS CRIMINAL PETITION COMING ON FOR
ADMISSION THIS DAY, THE COURT MADE THE
FOLLOWING:
ORDER
Heard learned counsel for the petitioners and the learned High Court Government Pleader. 3
Learned counsel for the petitioners seeks leave to withdraw the petition reserving liberty to challenge the final report, if any submitted by the respondent-police.
Submission is placed on record. Petition is dismissed as withdrawn. Liberty is reserved as prayed for.
Sd/-
JUDGE VNR