Karnataka High Court
Shri C P Yogeshwara vs Station House Officer on 24 June, 2019
Author: John Michael Cunha
Bench: John Michael Cunha
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 24TH DAY OF JUNE 2019
BEFORE
THE HON'BLE MR. JUSTICE JOHN MICHAEL CUNHA
CRIMINAL PETITION NO.206/2017
BETWEEN:
1. SHRI C.P.YOGESHWARA
S/O PUTTAMADEGOWDA
AGED 52 YEARS
MANAGING DIRECTOR
MEGACITY (BANGALORE)
DEVELOPERS & BUILDERS LTD.
NO.464, 1ST "G" CROSS
2ND PHASE, BSK 3RD STAGE
BANGALORE - 560 085
2. SHRI C.P.GANGADHARESHWARA
S/O PUTTAMADEGOWDA
AGED 50 YEARS
WHOLE TIME DIRECTOR
MEGACITY (BANGALORE)
DEVELOPERS & BUILDERS LTD.
NO.367, 1ST "E" CROSS
2ND PHASE, BSK 3RD STAGE
BANGALORE - 560 085
3. SHRI P.MAHADEVAIAH
S/O PUTTAMADEGOWDA
AGED 61 YEARS
DIRECTOR
MEGACITY (BANGALORE)
DEVELOPERS & BUILDERS LTD.
NO.143, 5TH MAIN, BSK 3RD STAGE
BANGALORE - 560 085
4. SHRI RAMESH H.R.
AGED 45 YEARS
2
DIRECTOR
MEGACITY (BANGALORE)
DEVELOPERS & BUILDERS LTD.
NO.435, I STATE THAT "G" CROSS
6TH BLOCK, BSK 3RD STAGE
BANGALORE - 560 085
... PETITIONERS
(BY SRI KIRAN S JAVALI, ADVOCATE)
AND:
1. STATION HOUSE OFFICER
S.R.NAGAR POLICE STATION
SAMPANGI RAM NAGAR
BANGALORE
2. DEPUTY SUPERINTENDENT
OF POLICE
FRAUD SQUAD, CORP OF DETECTIVE
CARLTON HOUSE, PALACE ROAD
BANGALORE - 560 052
3. RAVINDRA BELLIYAR
S/O B.RAMACHANDRA
AGED 51 YEARS
NO.48/3, 2ND FLOOR, I MAIN
2ND CROSS, RAYAN CIRCLE
CHAMARAJPET
BANGALORE
NOW PRESIDENT
MEGACITY (BANGALORE)
DEVELOPERS & BUILDERS LTD.
C/O R.S.HOSMANI
NO.228, BHARATHI NAGAR
OPPOSITE WATER TANK
BEML NAGAR
K.G.F. - 563 115
...RESPONDENTS
(BY SRI VIJAYA KUMAR MAJAGE, ADDL.S.P.P. FOR R1 AND R2;
SRI NITIN R., ADVOCATE FOR R3)
THIS CRIMINAL PETITION IS FILED UNDER SECTION 482
OF CR.P.C PRAYING TO SET ASIDE THE ORDER DATED
3
15.03.2010 IN C.C.NO.10389/2010 ON THE FILE OF I A.C.M.M.,
BANGALORE AND QUASH THE CHARGE SHEET FILED IN
C.C.NO.10389/2010 ON THE FILE OF I A.C.M.M., BANGALORE
AND ALL PROCEEDINGS CONSEQUENT THERETO.
THIS CRIMINAL PETITION COMING ON FOR HEARING THIS
DAY, THE COURT MADE THE FOLLOWING:
ORDER
Learned counsel for the petitioners files a memo in Court today seeking leave to withdraw the petition with liberty to the petitioners to approach this Court, if need be.
The memo is placed on record. Leave and liberty sought for is granted. Accordingly, petition is dismissed as withdrawn.
Sd/-
JUDGE hkh.