Karnataka High Court
Rohan Salian vs State Of Karnataka on 25 September, 2019
Author: John Michael Cunha
Bench: John Michael Cunha
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 25TH DAY OF SEPTEMBER, 2019
BEFORE
THE HON'BLE MR. JUSTICE JOHN MICHAEL CUNHA
CRIMINAL PETITION No.5795/2017
BETWEEN:
1. Rohan Salian,
S/o. Late Praveen Kumar Salian,
Aged about 40 years,
2. Romaine Salian,
W/o. Late Praveen Kumar Salian,
Aged about 67 years,
3. Vijaya Salian,
W/o. Rohan Salian,
Aged about 33 years,
All are residing at
No.301, 4th Floor,
Mont Tabor,
BDS Nagar,
Kothanoor,
Bengaluru - 560 077. ...Petitioners
(By Sri. Dilraj Rohit Sequeira, Advocate)
AND:
1. State of Karnataka,
By Kothanoor Police Station,
Represented by
State Public Prosecutor,
2
High Court of Karnataka,
High Court Building,
Bengaluru - 560 001.
2. Mr. Naveen R.,
S/o. Ramkrishna R.P.,
Aged about 39 years,
R/a No.626, 4th C Main Road,
OMBR Layout, Banaswadi,
Bengaluru-560 043. ...Respondents
(By Sri. Vijayakumar Majage, Addl. SPP for R1;
Sri. Prathap, Advocate for R2)
This Criminal petition is filed under Section 482 of
Cr.P.C. praying to quash all further proceedings in PCR
No.53115/2017 for the offences punishable under Section
323, 419, 420, 465, 468, 471, 504, 506 read with 34 of IPC
pertaining to Kothanoor Police Station.
This Criminal petition coming on for Orders this day,
the Court made the following:
ORDER
Learned counsel for the petitioners' has filed a memo dated 24.09.2019 seeking to withdraw the petition.
Memo is placed on record. In view of the said memo, petition is dismissed as withdrawn.
Sd/-
JUDGE SV