Karnataka High Court
Sri Aleemuddin Shaikh vs Smt Shazia Aleemuddin Shaikh on 7 June, 2013
Author: Anand Byrareddy
Bench: Anand Byrareddy
1
IN THE HIGH COURT OF KARNATAKA AT
BANGALORE
DATED THIS THE 07TH DAY OF JUNE, 2013
BEFORE
THE HON'BLE MR. JUSTICE ANAND BYRAREDDY
CRIMINAL REVISION PETITION No.155 of 2013
BETWEEN:
1. Sri. Aleemuddin Shaikh,
Son of Sri. Tajaddin Shaikh,
Aged about 32 years,
No.69, 4th Main,
Keshwapur,
Hubli - 580 023.
2. Sri. Tajuddin Shaikh,
Son of Late Sri. Kamaluddin,
Aged about 56 years,
No.69, 4th Main,
Keshwapur,
Hubli - 580 023.
3. Salma,
Daughter of Sri. Tajuddin Shaikh,
Aged about 26 years,
No.69, 4th Main,
Keshwapur,
Hubli - 580 023.
4. Asma,
2
Daughter of Sri. Tajuddin Shaikh,
Aged about 26 years,
No.69, 4th Main,
Keshwapur,
Hubli - 580 023. ...PETITIONERS
(By Shri. R. Kothwal, Advocate)
AND:
Smt. Shazia Aleemuddin Shaikh,
Wife of Sri. Aleemuddin Shaik,
Aged about 27 years,
No.204, 205, 5th Main,
Minhaj Nagar, BSK,
Bangalore - 560 078.
Presently at
No.F3, Nature View Residency,
Gopalappa Layout,
Manorayanapalya,
R.T.Nagar Post,
Bangalore - 560 032. ...RESPONDENT
*****
This Criminal Revision Petition is filed under Section
397 of the Code of Criminal Procedure, 1973, praying to set
aside the order dated 26.6.2012 passed by the MMTC-V,
Bangalore, in Crl. Misc. No.82 of 2010.
This petition coming on for Orders this day, the court
made the following:
3
ORDER
The learned Counsel for the petitioners has filed a memo seeking to withdraw the petition.
The memo is placed on record and the petition is dismissed as withdrawn.
Sd/-
JUDGE nv