Karnataka High Court
National Projects Construction vs The Station House Officer on 16 September, 2020
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 16TH DAY OF SEPTEMBER, 2020
BEFORE
THE HON'BLE MR. JUSTICE SACHIN SHANKAR MAGADUM
CRIMINAL PETITION No.8014/2017 (482)
BETWEEN:
NATIONAL PROJECTS CONSTRUCTION
CORPORATION LIMITED
A GOVT. OF INDIA ENTERPRISE
HAVING ITS REGISTERED OFFICE AT
RAJA HOUSE, 30-31, NEHRU PLACE
NEW DELHI - 110 019.
ALSO HAVING ITS
SOUTHERN ZONAL OFFICE AT
#1316, 2ND CROSS,
K.H.B.COLONY, MAGADI ROAD,
BANGALORE - 560079,
BY ITS PROJECT MANAGER
MR.D.TRINADHACHARI
... PETITIONER
(BY SRI S.KALYAN BASAVARAJ, ADVOCATE)
AND:
1. STATE OF KARNATAKA BY
THE STATION HOUSE OFFICER,
TOWN POLICE STATION
CHITRADURGA - 577501.
2
CHITRADURGA DISTRICT.
REPT. BY SPP
HIGH COURT OF KARNATAKA
BANGALORE -01
2. THE PROJECT DIRECTOR
DISTRICT URBAN DEVELOPMENT CELL
CHITRADURGA DISTRICT
CHITRADURGA - 577501.
3. THE DEPUTY COMMISSIONER
CHITRADURGA DISTRICT
CHITRADURGA - 577501.
... RESPONDENTS
(BY SMT. K.P.YASHODHA, HCGP)
THIS CRL.P IS FILED U/S.482 OF CR.P.C PRAYING
TO QUASH THE F.I.R REGISTERED IN CRIME NO.386/2017
DATED 27.09.2017, ON THE FILE OF THE LEARNED
PRINCIPAL CIVIL JUDGE (JR. DIVN) & JMFC AT
CHITRADURGA DISTRICT, CHITRADURGA.
THIS CRL.P COMING ON FOR ORDERS THIS DAY,
THE COURT MADE THE FOLLOWING:-
ORDER
Learned counsel for the petitioner has filed a Memo on 09.09.2020 seeking for withdrawal of the above petition is taken on record. 3
In view of the memo, petition does not survive for consideration and accordingly it is dismissed as withdrawn.
In view of disposal of the main matter, the prayer sought in I.A.No.1/2018 does not survive for consideration. Hence, I.A.No.1/2018 also stands disposed of.
Sd/-
JUDGE mbb