Karnataka High Court
B. Govindaraj Hegde vs The State Of Karnataka on 13 July, 2015
Author: A.N.Venugopala Gowda
Bench: A.N.Venugopala Gowda
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 13TH DAY OF JULY 2015
BEFORE
THE HON'BLE MR.JUSTICE A.N.VENUGOPALA GOWDA
CRIMINAL PETITION NO.4135 OF 2015
BETWEEN:
B.GOVINDARAJ HEGDE
S/O LATE SANJEEVA HEGDE,
AGED ABOUT 54 YEARS,
CL-9 LICENSEE,
SANJEEVA BAR AND RESTAURANT,
UPPINKOTE, VARAMBALLI VILLAGE,
UDUPI TALUK - 576 213,
UDUPI DISTRICT. ... PETITIONER
(BY SRI MOHAN MAHABALESHWAR BHAT, ADVOCATE)
AND :
THE STATE OF KARNATAKA
REPRESENTED BY INSPECTOR OF EXCISE,
UDUPI SUB-DIVISION - 576 101,
UDUPI. ... RESPONDENT
(BY SRI B.VISWESWARAIAH, HCGP FOR R1)
THIS CRIMINAL PETITION IS FILED UNDER
SECTION-482 OF CR.P.C., PRAYING TO QUASH THE FIR
DATED 25.5.2015 IN NO.67/2014-15 REGISTERED BY THE
RESPONDENT ON THE FILE OF ADDL.J.M.F.C. UDUPI.
2
THIS CRIMINAL PETITION COMING ON FOR ORDERS
THIS DAY, THE COURT MADE THE FOLLOWING:
ORDER
The memo filed by Sri Mohan Mahabaleshwar Bhat, learned counsel for the petitioner is placed on record. The Petition is dismissed as not pressed.
SD/-
JUDGE Rsk/-