Karnataka High Court
Sri. Abjijeet Lalchand Landge vs State Of Karnataka on 15 December, 2018
Author: P.S.Dinesh Kumar
Bench: P.S.Dinesh Kumar
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 15TH DAY OF DECEMBER, 2018
BEFORE
THE HON'BLE Mr.JUSTICE P.S.DINESH KUMAR
CRIMINAL PETITION NO.6905 OF 2018
Between:
1. Sri. Abjijeet Lalchand Landge,
S/o. Lal Chand Landge,
Aged about 27 years,
Landge Ali, Bapuji Buwa Chowk,
Mahatma Phule, Shalejawal,
Pune City, Pune,
Maharastra-411 039.
2. Suryakant Prakash Shitale,
S/o. Prakash Shitale,
Aged about 33 years,
R/at No.1/a/30,
Shivshakar Nagar,
Chakrapani Vasahat Road,
Bhosari Pun, Pune City,
Pune,
Maharastra-411039. ... Petitioners
(By Sri. Pratheep.K.C, Advocate)
And:
1. State of Karnataka,
Represented by the
Excise Inspector,
Hunsur Zone, Hunsur,
2
Mysuru District-45,
Rep. by SPP,
High Court Building,
High Court of Karnataka,
Bengaluru-01.
2. Inspector of Excise,
Hunsur Zone,
Hunsur,
Mysuru District-45. ... Respondents
(By Sri.I.S.Pramod Chandra, Learned SPP-II)
This Criminal Petition is filed under Section 482 of
Cr.P.C praying to quash the entire proceedings in
Cr.No.50/2017-18/2610E/261010 on the file of respondent
No.1 and pending on the file of Civil Judge and J.M.F.C.,
Hunsur.
This Criminal Petition coming on for Admission this
day, the court made the following:-
ORDER
Learned advocate for the petitioners has filed a memo of even date seeking leave of this Court to withdraw the petition with liberty to file a fresh petition after filing of the chargesheet. 3
2. Memo is placed on record. The petition is accordingly dismissed as withdrawn with liberty as prayed for.
3. In view of dismissal of the petition, I.A.No.1/2018 does not survive for consideration and the same stands disposed of.
No costs.
Sd/-
JUDGE bnv*