Karnataka High Court
Mrs. Sushma vs The Director General Of Police, on 16 April, 2018
Author: Krishna S Dixit
Bench: Krishna S.Dixit
IN THE HIGH COURT OF KARNATAKA
DHARWAD BENCH
DATED THIS THE 16 T H DAY OF APRIL 2018
BEFORE
THE HON'BLE MR.JUSTICE KRISHNA S.DIXIT
WRIT PETITION NO.107707 OF 2016 (GM-RES)
BETWEEN:
MRS. SUSHMA W/O SHRINIVAS NAIK,
AGE: 27 YEARS, OCC: HOUSEHOLD,
R/O. FLAT NO.20, CTS NO.4857/65,
NEAR 2ND BUS STOP,
SADASHIVNAGAR, BELAGAVI-590 010.
.... PETITIONER
(BY SRI. PRASHANT F. GOUDAR, ADVOCATE)
AND
1. THE DIRECTOR GENERAL OF POLICE,
CRIMINAL INVESTIGATION DEPARTMENT,
ECONOMIC OFFENCES SPECIAL UNITS,
CARLTON HOUSE NO.1,
PALACE ROAD, BANGALORE-560 001.
2. THE INSPECTOR GENERAL OF POLICE,
ECONOMIC OFFENCES, C.I.D.
CARLTON HOUSE NO.1,
PALACE ROAD, BANGALORE-560 001.
3. THE COMMISSIONER OF POLICE,
COMMISSIONERATE OF POLICE,
BELAGAVI-590 001.
4. THE POLICE INSPECTOR (S.H.O.)
KHADE BAZAR POLICE STATION,
BELAGAVI-590 001.
2
5. SHRI.SHRINIVAS VENKATESH NAIK,
AGE:31 YRS, OCC:SERVICE,
AT & POST-HOSAKOTI,
TALUKA-RAMDURG,
DISTRICT-BELAGAVI-591 130.
6. SHRI VENKATESH B. NAIK,
AGE:60 YEARS, OCC:BUSINESS,
AT & POST-HOSAKOTI,
TALUKA-RAMDURG,
DISTRICT-BELAGAVI-591 130.
7. SMT.KASTURI VENKATESH NAIK,
AGE:51, OCC:HOUSEHOLD,
AT & POST-HOSAKOTI,
TALUKA-RAMDURG,
DISTRICT-BELAGAVI-591 130.
... RESPONDENTS
(BY SRI.RAVI HOSAMANI AGA FOR R1-R4)
(BY SRI.A.G.MULAWADMATH, ADVOCATE FOR R-5)
(BY SRI.S.H.MITTALKOD, ADVOCATE FOR R-6 AND 7)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE
CONSTITUTION OF INDIA, PRAYING TO DIRECT THE RESPONDENT NOS.1 AND
2 TO CONDUCT INVESTIGATION BY THE CORPS OF DETECTIVES (C.O.D.) OF
THE OFFENCES PUNISHABLE UNDER SECTIONS 67 AND 67-A OF THE
INFORMATION TECHNOLOGY ACT IN WPS CRIME NO.22 OF 2015 REGISTERED
AS CC.NO.721 OF 2015 PENDING BEFORE HON'BLE II JMFC, BELAGAVI.
THIS PETITION COMING ON FOR ORDERS, THIS DAY THE COURT
MADE THE FOLLOWING:-
3
ORDER
The learned counsel for the Petitioner has filed a memo seeking permission to withdraw the Writ Petition alleging that, there is a kind of amicable settlement between the parties.
2. The learned counsel for the contesting Respondents concurs with the said submission. Therefore the Writ Petition is permitted to be withdrawn and accordingly the same is disposed off.
Sd/-
JUDGE Ckk