Karnataka High Court
V. Munawar Shaikh @ Munna vs State By Koramangala Police on 3 September, 2015
Author: Rathnakala
Bench: Rathnakala
-1-
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 3RD DAY OF SEPTEMBER 2015
BEFORE
THE HON'BLE MRS.JUSTICE RATHNAKALA
CRIMINAL PETITION NO.5707/2015
BETWEEN:
V.MUNAWAR SHAIKH @ MUNNA
S/O V.KHADAR BASHA
NO.64-65, SECTOR-1,
HSR LAYOUT, NIFT ROAD
27TH MAIN, BANGALORE - 34. ...PETITIONER
(BY SRI SRINIVAS V., ADV.)
AND:
1. STATE BY KORAMANGALA POLICE,
BANGALORE - 560 001.
2. SYED NAWAZUDDIN
AGED ABOUT 44 YEARS
S/O SYED SALAUDDIN
NO.483, 14TH MAIN, 3RD BLOCK,
KORAMANGALA,
BANGALORE - 560 034. ...RESPONDENTS
(BY SRI VIJAYAKUMAR MAJAGE, ADDL. SPP. FOR R1;
SRI VASANTH KUMAR K.P., ADV. FOR R2)
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF CR.P.C., PRAYING TO QUASH THE ENTIRE
PROCEEDINGS IN C.C.NO.10736/2013 ON THE FILE OF THE
-2-
VIII A.C.M.M., BANGALORE FILED BY THE 1ST RESPONDENT
POLICE AS AGAINST THIS PETITIONER.
THIS CRIMINAL PETITION COMING ON FOR ORDERS
THIS DAY, THE COURT MADE THE FOLLOWING:
ORDER
Learned Counsel appearing for the petitioner files a memo seeking withdrawal of the petition, which reads thus:
"The petitioner in the above case pray that the Hon'ble Court be pleased to permit him to withdraw the above case with liberty to compound the offence before Trial Court, in the interest of justice and equity".
In view of the memo filed by the petitioner, the petition is dismissed as withdrawn reserving liberty to the parties to work out their remedy under Section 320 of Cr.P.C. before the Trial Court.
Sd/-
JUDGE KNM/-