Karnataka High Court
Sri Azgar Ali vs Mr Syed Ahmed Fareed on 28 February, 2019
Author: Aravind Kumar
Bench: Aravind Kumar
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 28TH DAY OF FEBRUARY, 2019
BEFORE
THE HON' BLE MR.JUSTICE ARAVIND KUMAR
CRIMINAL PETITION No.9242 OF 2017
BETWEEN:
Sri.Azgar Ali,
S/o Mr.Rahman Sab,
Aged about 30 years,
No.118, 2nd Floor, KSR Manzil,
4th Cross, 4th Main, Vasanthappa Block,
Bengaluru-560 032.
...Petitioner
(By Sri.Manjunath.S. Advocate)
AND:
1. Mr.Syed Ahmed Fareed,
Director, M/s.Ambidant Marketing Pvt Ltd.,
9/A, 1st Floor, KHB Main Road,
Kanakanagar, R.T.Nagar,
Bengaluru.
2. Mr.Syed Ahmed Afaq,
Director, M/s.Ambidant Marketing Pvt. Ltd.,
9/A, 1st Floor, KHB Main Road,
Kanakanagar, R.T.Nagar,
Bengaluru.
3. State of Karnataka,
By Devarajeevanahalli,
Police Station,
Bengaluru.
...Respondents
(By Sri.S.Chandrashekariah, HCGP)
2
This Criminal Petition is filed under Section 482
of Code of Criminal Procedure praying to quash the
order dated 09.11.2017 passed by the Court of XI
ACMM, Bengaluru in FIR bearing Cr.No.304/2017.
This Criminal Petition coming on for Orders this
day, the Court made the following:
ORDER
None appears on behalf of the petitioner. Office objections have not been complied inspite of sufficient opportunity being granted. This would only indicate that the petitioner is not interested to prosecute the petition. Hence, petition is dismissed for non- prosecution.
Sd/-
JUDGE SB