Karnataka High Court
Sri Avinash Shetty vs State Of Karnataka on 7 September, 2023
Author: Hemant Chandangoudar
Bench: Hemant Chandangoudar
-1-
NC: 2023:KHC:32194
CRL.P No. 10632 of 2022
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 7TH DAY OF SEPTEMBER, 2023
BEFORE
THE HON'BLE MR JUSTICE HEMANT CHANDANGOUDAR
CRIMINAL PETITION NO. 10632 OF 2022
BETWEEN:
1. SRI. AVINASH SHETTY,
S/O LATE. MADHUKAR SHETTY,
AGED ABOUT 33 YEARS,
R/AT OMKAR NIVAS,
NITTE YERDOT, KARKALA TALUK,
UDUPI DISTRICT - 574 110.
2. SMT. SUJATHA,
W/O LATE. MADHUKAR SHETTY,
AGED ABOUT 59 YEARS,
R/AT OMKAR NIVAS,
NITTE YERDOT, KARKALA TALUK,
UDUPI DISTRICT - 574 110.
3. SRI. ASHWIN SHETTY,
Digitally signed by B
S/O LATE. MADHUKAR SHETTY,
K
MAHENDRAKUMAR
AGED ABOUT 30 YEARS,
Location: HIGH R/AT OMKAR NIVAS,
COURT OF
KARNATAKA NITTE YERDOT, KARKALA TALUK,
UDUPI DISTRICT - 574 110.
...PETITIONERS
(BY SRI. NISHIT KUMAR SHETTY, ADVOCATE)
AND:
1. STATE OF KARNATAKA,
BY STATION HOUSE OFFICER,
MANGALURU WOMEN POLICE STATION,
REPRESENTED by
STATE PUBLIC PROSECUTOR,
HIGH COURT BUILDING,
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NC: 2023:KHC:32194
CRL.P No. 10632 of 2022
BANGALORE - 560 001.
2. SMT. ASHALATHA,
AGED ABOUT 30 YEARS,
W/O AVINASH SHETTY,
R/AT ANAND NIVAS,
KANA ALANGARINA,
BELUVAYI POST VILLAGE,
MOODABIDRE TALUK,
D.K. DISTRICT - 574 227.
...RESPONDENTS
(BY SMT. M. M. WAHEEDA, HCGP FOR R1)
THIS CRIMINAL PETITION IS FILED UNDER SECTION 482
OF CR.P.C PRAYING TO QUASH THE ENTIRE PROCEEDINGS
AGAINST THEM IN CR.NO.75/2022 OF WOMEN POLICE
STATION, MANGALORE PENDING ON THE FILE OF J.M.F.C.-III
COURT, MANGALORE FOR THE OFFENCES P/U/S 498A, 448,
354, 323, 504 AND 506 R/W 34 OF IPC AND SECTION 3 AND 4
OF DOWRY PROHIBITION ACT.
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
THE COURT MADE THE FOLLOWING:
ORDER
Learned counsel for the petitioners files a memo seeking leave of this Court to withdraw the petition reserving liberty to challenge the charge sheet by filing a petition afresh. -3-
NC: 2023:KHC:32194 CRL.P No. 10632 of 2022
2. Memo is placed on record.
3. Accordingly, petition is dismissed as withdrawn reserving liberty as sought for.
Sd/-
JUDGE RKA List No.: 1 Sl No.: 27 CT:PH