Mr Syed Mohammed Beary vs State Of Karnataka on 4 November, 2011

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Karnataka High Court

Mr Syed Mohammed Beary vs State Of Karnataka on 4 November, 2011

IN THE HIGH COURT CF' KARNATAKA AT BANGALORE

DATED THIS THE 84375 DAY OF NOVEEVIBER5 

BEFQRE
THE HON'BLE§ MR. JUS'}I'IC'E B_.79f;..'? E jif§i€T1:'® :  3 A; "

CRL.P.NO.4814>_GF:2 Gj_.   "

BETWEEN :

E,

E

MR SYEQ MOHAMMED _131:;,;x.R¥,V

sxo LATE }£AJ1.K~..._  "  jé 

AGEZE} ABOUT 53-¥L:AR;s, if g  j x   %
MOHIDEEN BEARY.:.0cc.v"I»LzwAG.I~Nc;_.D1REcToR,
M/S BEARYS PRQ1:~>E:1mEsVw& DEVEZEOPMENTS PV
LTD. AT aggaaysg HQl¥?;£ZQN'; Z€~Q.21:; W009
STREET, Eg:ar{r_;,s§,L,oi212-569025 

MR.  :.;.;}i>i::1Qa;--E5 BEARY

/G  I "E'.«{IOHif)EE3I'~E BEARY,

AGED ssaofjtr €;3 ':7I3f,}?L1F{S..
o'<:(::'£;:1R;r,=x:_:*£'<>R, M_;;;<-3 "BEARYS PROPERTIES
& I3EuV'§3LOP.MENT$.."'PVT. 1333., AT BEARYS

_-- HQRIZQVN,' NO.2-E, W001} STREET.
..  :B;g3SJ?'\§Gi§i14<)'E?.:E:'f'§'€':;.':}{}25.

 PETITEQN ERS

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S?E§§§a:P§§RA, §1§N{§:.--§.§JQREw§§{§§§ En REL? B"?

V "mg STATE 9:53:35: ?§:@$Ec':;*§@a iéiﬁﬁ
' COURT 0? §m\3ATA§i;; BANGALGRE~E36GQ§§

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2. MR. 1') RAVISHANKAR
AGED ABOUT 55 YEARS.
S/O LATE: MR. DKAMESH, OCC: JOINT
MAREAGENG PARTNER, M/S HARA
PRGPERTEES 8: HOLEENOS. HAVING ms H .
ADDRESS AT HARA HQUSE, N01, OUWE  "
ANJANEYA TEMPLE STREET, 

HOSUR MAIN ROAD.    4

{BY SR1. RAJA SUBRAMANYA EHEI, ,1é:cG_P"EOE;';::e V1";   
SMT.H.Y. NEETHA, ADOVCATE APPEARSVG EOE Ev.'{;'.S;'  «
MAHESH 3: CO., FOR R2.)   A',   '  

THIS CRLP EILEDTOE./S,4S2: cE;.:§}E._"<-V-Ey--'3 TEE."

ADVOCATE) FOR THE} I3E1TITI'Q'NERS Pi12AY'§.NG '*mA'1% "mas
HON"BLE COURT MAY EE_..._9L£?$xSEO '1'Ov._Q§j"ASI~i THE
CHARGE SHEET A:~Ij::~-._ALI; rffUEf§_fH, 'EE PROCEEDINGS IN
c.c.NO_5374/09 IN THE '+:;i'3:5RTSS.j%_OVE'»»in-JE 1}; ACMEVL,
BANGALORE CETY, INSTITUTES "Ey"EESEONOENT N01
AGAENST TEE. j9EirrT1;ON'E'R(A.NN,EEE RE A).

 .O3E:O';srzI::\:'E§;"E'.j?E11ﬁON IS COMING ON FOR
ORDERS THIS _1_;>;~«:;V:*V,_ 3{'HE~'f?.{')URT MADE THE FOLLOWING:

 "' ORDER

 gﬁiezzzfd §E§"'E3;B.AppaiS.h9 iearnad CO'2mse§ far the

  R333 Subramanya Bhat, EEam.Ed HCGP

iirjﬁ f€S:;}§%.i§g€ﬁi. NOR}. and MS.NSO':ha €92" I%'E;' S.f}£ESE1ESh

 AA and §EE_r:':S@'I; COSREEE EOE %;hE rES§OndE:E€:: .:'f*{§O,2ﬁ





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2. Lear:-mid Counsei for the pexzit-.i0ners ~:-aubmitss
that the petitioners and the com.p1air1a;1'1t have

CO'E11pI'O1I"£iSE3(}. thff issue betxveen them and"  1(_3.EU:T1€(i

Counsei for thté respondent. No.2 has no

quashing the proceedings. The offenm:-"~uﬁ<:ierV.:S<:(ti§é:2ub 506 {PC r/W. Sectiori 84 IPC ' leave of the C0u1't. .7I~£.zj:1r1ce.' .v_thr»: p:fG{:'e§:vd1n_gs % c.<::.No. 53-M/2009 pendi:f1 g,::' --}:gef<§fe3 1: me Second Additional Chief Me£_fOp'oiV:ta;V;1.;"1"E.a'g§Sttjate, Bangalore is hereby quashed. V % *xQ3% S§fQ §§§@E 1'1v3'__

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Karnataka High Court

Mr Syed Mohammed Beary vs State Of Karnataka on 4 November, 2011