Karnataka High Court
Mr. Srinivas Shetty. V vs Sri. Mohammed Shafi on 6 June, 2019
Author: Alok Aradhe
Bench: Alok Aradhe
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 6TH DAY OF JUNE 2019
BEFORE
THE HON'BLE MR. JUSTICE ALOK ARADHE
CRIMINAL PETITION NO.984 OF 2019
BETWEEN:
Mr. Srinivas Shetty V.,
S/o Late Vittal Shetty,
Aged about 43 years,
Proprietor,
Bombay Vada Pav,
11th Main, Opposite Vijaya PU College,
Next to Burger King,
4th Block, Jayanagar,
Bengaluru - 560 011.
... Petitioner
(By Sri. M. R. Balakrishna, Advocate)
AND:
Sri. Mohammed Shafi,
S/o Mohammed Haneef,
Aged about 61 years,
R/at C/o Smt. Madhu Prakash,
No.629, 12th Cross,
MC HCR Layout,
Shivaramkarantnagar Post,
Bengaluru - 560 077.
... Respondent
This Criminal Petition is filed under Section
482 of Cr.P.C. praying to set aside the order dated
30.01.2019 passed by the LXXII Additional City
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Civil and Sessions Judge, Mayo Hall Unit, Bengaluru
in Crl.A.No.25186/2018 and allow the application
filed by the petitioner under Section 389(1) of the
Code of Criminal Procedure for extension of interim
order dated 12.10.2018.
This Petition coming on for Orders, this day,
the Court made the following:-
ORDER
Learned counsel for the petitioner has filed a memo seeking leave of this Court to withdraw the petition.
The aforesaid memo is taken on record. Accordingly, the petition is dismissed as withdrawn.
Sd/-
JUDGE Mds/-