Karnataka High Court
Megacity (Bangalore Builders And ... vs The Income Tax Department on 4 January, 2017
Author: Anand Byrareddy
Bench: Anand Byrareddy
1
IN THE HIGH COURT OF KARNATAKA AT
BENGALURU
DATED THIS THE 04TH DAY OF JANUARY 2017
BEFORE
THE HON'BLE MR. JUSTICE ANAND BYRAREDDY
CRIMINAL PETITION No.664 OF 2016
BETWEEN:
1. Megacity (Bangalore)
Builders and Developers,
No.120, Mega Tower,
K.H.Road,
Bangalore - 560 027.
Represented by its Director-
Sri. C.P.Gangadhareshwara.
2. Shri C.P.Yogeshwara,
Managing Director,
Megacity (Bangalore)
Builders and Developers,
Son of Puttamadegowda,
Aged 52 years,
No.367, 1st "E" Cross,
7th Block, Banashankari 3rd State,
Bangalore 560 085.
...PETITIONERS
(By Shri Kiran S. Javali, Advocate)
2
AND:
The Income Tax Department,
Assistant Commissioner of
Income Tax, Central Circle 1(4),
C.R.Buildings,
Bangalore - 560 001.
By Dr. Narendra Kumar Naik.
...RESPONDENT
(By Shri Jeevan Neeralagi, Advocate)
*****
This Criminal Petition filed under Section 482 code of
Criminal Procedure, 1973, praying to set aside the order dated
21.10.2015 in C.C.No.51/2012 on the file of the Special Court
(Economic Offences) Bangalore and allow the application filed
under Section 91 read with Section 243(2) of Cr.P.C.
This Criminal Petition coming on for Admission this day,
the court made the following:
ORDER
In view of the petition in Crl.P.1997/2016 having been allowed, the corresponding petition, namely Crl.P.664/2016 is rendered infructuous.
3Hence, the present petition is dismissed. I.A.1/2016 is disposed of as a consequence.
Sd/-
JUDGE KS