Karnataka High Court
Mayakanna Naik M vs State By Lokayuktha Police on 6 November, 2024
Author: V Srishananda
Bench: V Srishananda
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NC: 2024:KHC:44747
CRL.RP No. 381 of 2024
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 6TH DAY OF NOVEMBER, 2024
BEFORE
THE HON'BLE MR JUSTICE V SRISHANANDA
CRIMINAL REVISION PETITION NO. 381 OF 2024
BETWEEN:
MAYAKANNA NAIK M.,
S/O LATE MADHUNAIK,
AGED ABOUT 43 YEARS,
WORKING AS AEE,
BESCOM, MADHUGIRI,
PRESENTLY RESIDING AT 3RD CROSS,
MANJUNATHNAGARA, KYATASANDRA ROAD,
TUMAKURU - 572 102.
...PETITIONER
(BY SRI B.M.HARISH GOWDA, ADVOCATE FOR
SMT. LATHA D.L., ADVOCATE)
AND:
Digitally STATE BY LOKAYUKTHA POLICE
signed by TUMAKURU
MALATESH
KC REPRESENTED BY SPP,
Location: KARNATAKA HIGH COURT,
HIGH BENGALURU-560 001.
COURT OF ...RESPONDENT
KARNATAKA
THIS CRL.RP IS FILED U/S. 397 R/W 401 CR.P.C
PRAYING TO SET ASIDE THE IMPUGNED ORDER DATED
29.02.2024 AT ANNEXURE-H PASSED BY VII ADDITIONAL
SESSION JUDGE ON APPLICATION FILED UNDER SECTION 284
OF CR.PC DATED 29.02.2024 IN SPL.CASE NO.425/2020 FOR
THE OFFENCE P/U/S 7(a) OF P.C ACT 1988 BY ALLOWING THIS
PETITION FILED BY THE PETITIONERS.
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NC: 2024:KHC:44747
CRL.RP No. 381 of 2024
THIS CRL.RP, COMING ON FOR ADMISSION, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR JUSTICE V SRISHANANDA
ORAL ORDER
After arguing the matter for sometime, learned counsel for the revision petitioner files a memo, which reads as under:
The undersigned counsel herein prays this Hon'ble Court be pleased to allow to withdraw the petition by reserving liberty in the interest of justice and equity.
2. In view of the memo, revision petition is dismissed as withdrawn with liberty as prayed for.
Sd/-
(V SRISHANANDA) JUDGE BS List No.: 1 Sl No.: 81