Karnataka High Court
Sunil Kumar @ Silent Sunil vs State By on 19 March, 2024
Author: Suraj Govindaraj
Bench: Suraj Govindaraj
-1-
NC: 2024:KHC:11257
CRL.P No. 3902 of 2017
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 19TH DAY OF MARCH, 2024
BEFORE
THE HON'BLE MR JUSTICE SURAJ GOVINDARAJ
CRIMINAL PETITION NO. 3902 OF 2017 (482)
BETWEEN:
SUNIL KUMAR @ SILENT SUNIL
S/O KRISHNAPPA
AGED ABOUT 36 YEARS,
R/AT NO.S-4, FORTUNE ICON
APARTMENT,
JODIDAR ASHWATHAPPA FARM
SAHAKAR NAGAR
BANGALORE-560 092
...PETITIONER
(BY SRI. I.S PRAMOD CHANDRA.,ADVOCATE)
AND:
STATE BY
YELAHANKA POLICE STATION
BANGALORE
Digitally signed
by
NARAYANAPPA REPRESENTED BY
LAKSHMAMMA THE STATE PUBLIC PROSECUTOR
Location: HIGH HIGH COURT OF KARNATAKA
COURT OF HIGH COURT BUILDINGS
KARNATAKA
BANGALORE
...RESPONDENT
(BY SRI.M.R. PATIL., HCGP)
THIS CRIMINAL PETITION IS FILED U/S.482 CR.P.C PRAYING
TO QUASH THE FIR IN CR.NO.58/2017 OF YELAHANKA POLICE
STATION, PENDING ON THE FILE OF PRL. CITY CIVIL AND S.J.,
BANGALORE.
THIS CRIMINAL PETITION, COMING ON FOR ORDERS, THIS
DAY, THE COURT MADE THE FOLLOWING:
-2-
NC: 2024:KHC:11257
CRL.P No. 3902 of 2017
ORDER
1. The petitioner is before this Court seeking for the following relief:
Quash the FIR in Cr.No.58/2017 of Yelhanka Police Station pending on the file of the Court of Principal City Civil and Sessions Judge, at Bangalore.
2. A memo dated 11.3.2024 has been filed and signed by the learned counsel for the petitioner, which reads a under;
Memo for withdrawal It is submitted that the petitioner had filed the above petition seeking quashing of the proceedings in Cr.No.58/2017 registered with Respondent Police Station. However, later, the police have investigated the matter and filed charge sheet before the jurisdictional Court for various offences including the ones under th KCOCA and now pending in Spl.C.C.No.414/2017. In view of the said development, the Petition seeking quashing of the F.I.R. would not survive for consideration and the Petitioner intends to challenge the filing of charge sheet and order taking of cognizance and further proceedings before the learned City Civil Judge, Bengaluru City.
WHEREFORE, it is humbly prayed that this Hon'ble Court be pleased to permit the Petitioner to withdraw the present petition with liberty to file a petition afresh challenging the proceedings pending before the learned Principal City Civil and Sessions Judge, Bengaluru City, at Bengaluru, in Spl. C.C.No.414/2017, in the interest of justice and equity.
-3-NC: 2024:KHC:11257 CRL.P No. 3902 of 2017
3. Accepting the said memo and submission of learned counsel for the petitioner, the petition is dismissed as withdrawn.
4. Reserving liberty to the petitioner to challenge the charge sheet filed.
Sd/-
JUDGE SR List No.: 1 Sl No.: 4