M/S Vela International vs State By on 7 February, 2019

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Karnataka High Court

M/S Vela International vs State By on 7 February, 2019

Bench: P.S. Dinesh Kumar

                                 1


                                            CRL.P. NO.4900/2017


       IN THE HIGH COURT OF KARNATAKA AT BENGALURU

         DATED THIS THE 7TH DAY OF FEBRUARY, 2019

                               BEFORE

         THE HON'BLE MR. JUSTICE P.S. DINESH KUMAR

             CRIMINAL PETITION No.4900 OF 2017

BETWEEN:

M/S VELA INTERNATIONAL
NO.23, ROSE BLOCK, 4TH FLOOR
BEN ORCHARD APARTMENTS
PADIKUPPAM ROAD
ANNA NAGAR WEST
CHENNAI-600 040
REPRESENTED BY
MR. VELMURUGAN                                 ... PETITIONER

(BY SHRI. M.G.S. KAMAL, ADVOCATE)

AND:

1.     STATE BY
       HALASURU POLICE STATION
       BANGALORE-560 001

2.     TRITON VALVES LIMITED
       A COMPANY INCORPORATED UNDER
       THE COMPANIES ACT, 1956
       HAVING ITS OFFICE AT
       SUNRISE CHAMBERS, 1ST FLOOR
       22, ULSOOR ROAD, BANGALORE-560 042
       REPRESENTED BY ITS REPRESENTATIVE
       MR. ANOOP.G

3.     M/S V.I.P. ENGINEERING WORKS
       F-95, NEW SEELAMPUR
       DELHI-110 053
       REPRESENTED BY ITS PROPRIETOR
       MR. HAIDER MALIK                     ... RESPONDENTS

(BY SHRI. NASRULLA KHAN, HCGP FOR R1;
 SHRI. SHYAM V. PRASAD, ADVOCATE FOR
 SHRI. C. MURALIDHARA, ADVOCATE FOR R2;
 R3-SERVED BUT UNREPRESENTED)
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                                              CRL.P. NO.4900/2017


      THIS CRIMINAL PETITION IS FILED U/S 482 OF CR.P.C., PRAYING
TO QUASH THE COMPLAINT AND PROCEEDINGS INITIATED AGAINST THE
PETITIONER HEREIN AS PER ANNEXURE-B AND C PRODUCED
HEREINABOVE; AND ALSO QUASH CONSEQUENT REGISTRATION OF FIR
IN CR.NO.190/2017 DATED 27.05.2017 BY THE 1ST RESPONDENT POLICE
AS PER ANNEXURE-A PRODUCED HEREINABOVE.


      THIS CRIMINAL PETITION COMING ON FOR ADMISSION THIS DAY,
THE COURT MADE THE FOLLOWING:-


                            ORDER

Shri Shyam V. Prasad, learned advocate appearing for respondent No.2-complainant has filed a Memo of even date stating that complainant has withdrawn the PCR No.51802/2017, which was pending before X A.C.M.M., Bengaluru. In the circumstances, the petition has become infructuous and accordingly prayed for its dismissal.

2. Memo is placed on record. The petition is accordingly dismissed as having become infructuous.

3. In view of dismissal of the petition, I.A.No.1/2017 does not survive for consideration and the same stands disposed of.

No costs.

Sd/-

JUDGE AV

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