Karnataka High Court
Sri B. Ramaiah vs Sri Shivakumar on 25 September, 2013
1
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 25th DAY OF SEPTEMBER, 2013
BEFORE
THE HON'BLE MR.JUSTICE K.N.KESHAVANARAYANA
CRIMINAL PETITION No.5649 OF 2013
BETWEEN:
Sri.B.Ramaiah
S/o.Late Basappa
Aged about 50 years
R/a.No.623, I floor
9th Main Road, Vinaya Marga
Siddartha Layout
Mysore-570 011.
...Petitioner
(By Shri.Harish V.R., Adv.,)
AND:
Shri.Shivakumar
S/o.Murthy
Aged about 48 years
No.84, 5th Cross, I Main
Bovipalya, Mahalakshmi Layout
Bangalore-560 086.
...Respondent
This Criminal Petition is filed under section 482 of the
Code of Criminal Procedure praying that this Hon'ble Court
may be pleased to set aside the order passed in
C.C.No.30105/2006 on application under Sec.311 of Cr.P.C.
dated 16-08-2013.
2
This Criminal Petition coming on for admission this
day, the Court made the following: -
ORDER
After arguing the matter for sometime, the learned counsel for the petitioner sought dismissal of the petition as withdrawn.
2. Submission is placed on record. In the light of the same, this petition is dismissed as withdrawn.
Sd/-
JUDGE VMB