Karnataka High Court
Sri V N Veerabhadraswamy vs State By Cbi/Acb on 11 April, 2017
Author: Rathnakala
Bench: Rathnakala
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IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 11TH DAY OF APRIL, 2017
BEFORE
THE HON'BLE MRS.JUSTICE RATHNAKALA
CRIMINAL REVISION PETITION No.258/2017
BETWEEN :
Sri. V.N.Veerabhadraswamy,
S/o Late Ningegowda,
Aged about 49 years,
Commissioner,
Ramanagara Urban Development
Authority, Ramanagar.
R/at No.19, 2nd Phase,
Ideal Homes, C Road,
Rajarajeshwari Nagar,
Bengaluru-560098
R/at Hunasekatte,
Chitradurga Taluk and District. ...Petitioner
(By Sri. K.M.Prakash, Adv.)
AND :
State by CBI/ACB,
No.36, Bellary Road,
Dena Bank Colony,
Ganganagar, Bangalore-560032
Rep by. Public Prosecutor
High Court Building,
Bangalore-560001. ...Respondent
THIS CRIMINAL REVISION PETITION IS FILED
UNDER SECTION 397 R/W 401 CR.P.C. PRAYING TO
SET ASIDE THE IMPUGNED ORDER DATED 08.12.2016
PASSED BY THE XLVI ADDL. CITY CIVIL AND S.J., AND
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SPL. JUDGE, FOR CBI CASES, BANGALORE (CCH-47) IN
SPL.C.C.NO.507/2015 AND TO ALLOW THE
APPLICATION FILED BY THE PETITIONER UNDER
SECTION 227 OF CODE OF CRIMINAL PROCEDURE.
THIS CRIMINAL REVISION PETITION COMING ON
FOR ORDERS, THIS DAY THE COURT MADE THE
FOLLOWING:-
ORDER
Learned counsel of the petitioner submits that the petition may be dismissed as withdrawn with liberty to file appropriate writ petition for relief.
The submission of the learned counsel for the petitioner is placed on record. Liberty as sought for is granted.
Sd/-
JUDGE sd ct-bl