Karnataka High Court
Mr Hitesh Kishore Kant Dwivedi vs State Of Karnataka on 28 March, 2022
Author: K.Natarajan
Bench: K.Natarajan
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 28TH DAY OF MARCH, 2022
BEFORE
THE HON'BLE MR. JUSTICE K.NATARAJAN
CRIMINAL PETITION NO.7987 OF 2019
BETWEEN
MR HITESH KISHORE KANT DWIVEDI
@ HITESH DWIVEDI
S/O. MR. KISHORE KANT DWIVEDI,
AGED ABOUT 45 YEARS,
RESIDING AT NO. 34,
ROHAN ASHIMA,
SY. NO. 84, 85, 86, BROOKFIELDS,
NEAR RYAN SCHOOL,
KUNDANAHALLI,
BANGALORE-560 037. ... PETITIONER
(BY SRI JAYAKUMAR N D, ADVOCATE)
AND
1. STATE OF KARNATAKA
BY MAHADEVAPURA POLICE,
WHITEFIELD MAIN ROAD,
BESIDE SINGAYYANAPALYA BUS STOP,
MAHADEVAPURA,
BANGALORE-560 048.
BY STATE PUBLIC PROSECUTOR
HIGH COURT OF KARNATAKA
BENGALURU - 560 001.
2. FUEGO FURNITURE PRIVATE LIMITED
A COMPANY INCORPORATED UNDER
THE PROVISIONS OF THE COMPANIES ACT
HAVING ITS OFFICE AT NO. A/2,
NCPR INDUSTRIAL ESTATE,
2
DODDANAKKUNDI PHASE 2,
MAHADEVAPURA POST,
BANGALORE-560 048,
REPRESENTED HEREIN
BY ITS GPA HOLDER
MR. T. SHANTHA KUMAR.
... RESPONDENTS
(BY SRI VINAYAKA V.S., HCGP FOR R1
SRI P RAVINDRA KUMAR, ADVOCATE FOR R2)
THIS CRIMINAL PETITION IS FILED UNDER SECTION 482
OF THE CODE OF CRIMINAL PROCEDURE, PRAYING TO QUASH
THE CRIMINAL PROCEEDINGS AGAINST THE PETITIONER IN
C.C.NO.16403/2019 PENDING ON THE FILE OF THE IV
A.C.M.M., AT BENGALURU AS THE RESPONDENT NO.1 HEREIN
HAS INITIATED A FRIVOLOUS CRIMINAL PROCEEDINGS UNDER
THE PROVISION OF SECTION 378,379,420,405,406 AND 408 OF
THE IPC, VIDE ANNEXURE-A.
THIS CRIMINAL PETITION COMING ON FOR ADMISSION
THIS DAY, THE COURT MADE THE FOLLOWING:
ORDER
This learned counsel for the petitioner submits that she has filed memo for withdrawing the petition on the ground that the matter is already settled out of the court.
Learned counsel for the respondents also submits the same.
In view of the settlement arrived between the parties, the petition does not survive for consideration. 3
Hence, this petition is dismissed, as settled out of the court.
Sd/-
JUDGE AKV