Karnataka High Court
Santosh S/O.Babagouda Patil vs The State Of Karnataka on 19 June, 2023
Author: V.Srishananda
Bench: V.Srishananda
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WP No. 147411 of 2020
IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH
DATED THIS THE 19TH DAY OF JUNE, 2023
BEFORE
THE HON'BLE MR JUSTICE V.SRISHANANDA
WRIT PETITION NO. 147411 OF 2020 (GM-RES)
BETWEEN:
SANTOSH S/O. BABAGOUDA PATIL,
AGE: 42 YEARS, OCC: EXECUTIVE ENGINEER,
HESCOM, JAMKHANDI,
R/O: PLOT NO.13, BHAVANI NIWAS,
NEAR RAILWAY GATE, VAJRAHANUMAN NAGAR,
VIJAYAPUR- 586109.
...PETITIONER
(BY SRI. K.L. PATIL, ADVOCATE)
AND:
THE STATE OF KARNATAKA,
THROUGH ACB POLICE STATION,
BAGALKOT, REPRESENTED BY
SPECIAL PUBLIC PROSECUTOR,
CHANDRASHEKAR
LAXMAN
HIGH COURT OF KARNATAKA,
KATTIMANI DHARWAD BENCH- 580001.
...RESPONDENT
Digitally signed by
CHANDRASHEKAR
(BY SRI. SANTOSH B. MALAGOUDAR, ADVOCATE)
LAXMAN KATTIMANI
Date: 2023.06.21
11:18:44 -0700 THIS WRIT PETITION IS FILED PRAYING TO:- ISSUE A
WRIT IN THE NATURE OF CERTIORARI QUASHING THE FIR AND
COMPLAINT REGISTERED IN BAGALKOT ACB POLICE STATION
CRIME NO.06/2020 FOR OFFENCE PUNISHABLE UNDER
SECTION 7(A) OF PREVENTION OF CORRUPTION ACT, IN SO
FAR AS THE PRESENT PETITION IS CONCERNED, VIDE
ANNEXURES-A AND B IN THE INTEREST OF JUSTICE AND
EQUITY.
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WP No. 147411 of 2020
THIS PETITION COMING ON FOR PRELIMINARY HEARING,
THIS DAY, THE COURT MADE THE FOLLOWING:
ORDER
Learned counsel for the petition er filed a memo which reads as under:
"The petitioner above named most respectfully submits as under:
That, in view of abolition of ACB, and the matters pending with ACB having been transferred to Lokayukta, the petitioner craves leave of the Hon'ble Court to withdraw the petition with liberty to file fresh petition arraigning Lokayukta as a respondent in the event Lokayukta proceeds against the petition er, to meet the ends of justice.
Hence this memo."
2. In view of the memo, petition is disposed off with liberty as prayed for.
Sd/-
JUDGE CLK/List No.: 2 Sl No.: 47