Karnataka High Court
C P Yogeshwara vs Serious Fraud Investigation Office on 20 November, 2012
Author: H N Nagamohan Das
Bench: H.N.Nagamohan Das
1
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 20TH DAY OF NOVEMBER, 2012
BEFORE
THE HON'BLE MR.JUSTICE H.N.NAGAMOHAN DAS
CRIMINAL PETITION NO.4454/2012
BETWEEN:
C.P.YOGESHWARA,
S/O.SRI.PUTTAMADEGOWDA,
AGED ABOUT 48 YEARS,
MANAGING DIRECTOR OF
MEGACITY (BANGALORE) DEVELOPERS
& BUILDERS LTD.,
464, 1ST 'G' CROSS, 2ND PHASE,
BANASHANKARI 3RD STAGE,
BANGALORE- 560 085 ...PETITIONER
(BY SRI.TOMY SEBASTAIN, SENIOR COUNSEL)
AND:
SERIOUS FRAUD INVESTIGATION OFFICE,
MINISTRY OF CORPORATE AFFAIRS,
GOVERNMENT OF INDIA, 2ND FLOOR,
PARYAVARAN BHAVAN,
CGO COMPLEX, LODHI ROAD,
NEW DELHI- 110 003.
REPRESENTED BY
ASSISTANT DIRECTOR ...RESPONDENT
(BY SRI. B.P. PUTTASIDDAIAH, CGC)
2
THIS CRIMINAL PETITION IS FILED UNDER
SECTION 438 OF CR.P.C PRAYING TO ENLARGE THE
PETITIONER ON BAIL IN THE EVENT OF HIS ARREST IN
C.C.NO.6906/2012 ON THE FILE OF THE I ADDL. CMM,
BANGALORE, WHICH IS REGISTERED FOR THE
OFFENCES PUNISHABLE UNDER SECTION 177, 416,
419, 420 OF IPC.
THIS CRIMINAL PETITION IS COMING ON FOR
ORDERS THIS DAY, THE COURT MADE THE
FOLLOWING:
ORDER
The learned Senior counsel for the petitioner submits that, he may be permitted to withdraw the petition.
2. Accordingly, the petition is hereby dismissed as withdrawn.
Sd/-
JUDGE KSR