Karnataka High Court
Sangeetha Sivaswamy vs State Of Karnataka on 17 December, 2014
Author: A.N.Venugopala Gowda
Bench: A.N.Venugopala Gowda
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 17TH DAY OF DECEMBER, 2014
BEFORE
THE HON'BLE MR. JUSTICE A.N.VENUGOPALA GOWDA
CRIMINAL PETITION NO.946/2013
BETWEEN:
SANGEETHA SIVASWAMY
D/O P. SIVASAMY,
AGED ABOUT 23 YEARS,
R/A C/O KASINATEAN,
N.4, RAMAKRISHNAN,
1ST STREET, PORUR,
CHENNAI-116.
... PETITIONER
(BY SMT. K.S. CHAMPOO, FOR
SRI M. SUNIL SASTRY, ADV.)
AND:
1. STATE OF KARNATAKA
R/BY HSR LAYOUT POLICE STATION,
BANGALORE.
2. SRI ANAND THANGAVELU
S/O P. THANGAVELU,
AGED ABOUT 34 YEARS,
3. SRI P. THANGAVELU
S/O PAZHAMALAI UDAYAR,
AGED ABOUT 62 YEARS,
RESPONDENT NOS.2 AND 3 ARE
R/AT NO.9, MINOR TRUSTPURAM,
CHOOLAIMEDU,
CHENNAI - 600 094.
2
4. SMT. SANGEETHA S.
W/O ANAND THANGAVELU,
AGED ABOUT 33 YEARS,
NO.1138/32/18, 2ND MAIN,
OUTER RING ROAD,
BELLANDUR VILLAGE,
BANGALORE - 560 103.
... RESPONDENTS
(BY SRI Y.D. HARSHA, AGA)
THIS CRL.P. IS FILED UNDER SECTION 482 CR.P.C.
PRAYING TO QUASH THE FIR AND COMPLAINT IN CR.NO.81/12,
HSR LAYOUT P.S., PENDING BEFORE THE VI ADDL.C.M.M.,
BANGALORE AND ALL CONSEQUENTIAL ACTIONS THEREIN.
THIS CRL.P. COMING ON FOR ADMISSION THIS DAY, THE
COURT MADE THE FOLLOWING:
ORDER
Memo filed by the learned advocate for the petitioner is placed on record and the petition is disposed of in terms thereof.
Consequently, I.A.No.1/2013, for stay, does not survive for consideration.
Sd/-
JUDGE ca