Karnataka High Court
Dr Robert Rebello vs State Of Karnataka on 23 August, 2024
Author: M.Nagaprasanna
Bench: M.Nagaprasanna
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NC: 2024:KHC:33994
CRL.P No. 6903 of 2024
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 23RD DAY OF AUGUST, 2024
BEFORE
THE HON'BLE MR JUSTICE M.NAGAPRASANNA
CRIMINAL PETITION NO. 6903 OF 2024
BETWEEN:
DR. ROBERT REBELLO,
S/O JEROME REBELLO,
AGED ABOUT 57 YEARS,
R/AT NO.119/5, FREDS VILLA,
CHURCH ROA, KUNDAPURA,
UDUPI - 576 201.
ADDRESS INDICATED IN THE FIR AS:
SRI. ROBERT REBELLO,
ADMINISTRATIVE MEDICAL OFFICE,
TALUK GOVT HOSPITAL,
KUNDAPURA UDUPI - 576 201.
...PETITIONER
(BY SRI. AMAR CORREA, ADVOCATE)
Digitally signed
by NAGAVENI
Location: HIGH AND:
COURT OF
KARNATAKA
1. STATE OF KARNATAKA
BY KUNDAPURA POLICE STATION,
UDUPI - 576 201.
REPRESENTED BY STATE PUBLIC PROSECUTOR,
HIGH COURT BUILDING,
BENGALURU - 560 001.
2. DR. PALLAVI H.P,
W/O NAVEEN HEBBAR,
AGED ABOUT 32 YEARS,
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NC: 2024:KHC:33994
CRL.P No. 6903 of 2024
R/AT NO.4-6, KALANJE,
ANAGALLI VILLAGE, KUNDAPURA TALUK,
DOCTOR NRC DEPARTMENT,
TALUK GOVERNMENT HOSPITAL,
KUNDAPURA, UDUPI - 576 201.
...RESPONDENTS
(BY SRI. P. THEJESH, HCGP FOR R1)
THIS CRL.P. IS FILED U/S.482 OF CR.P.C. PRAYING TO
QUASH THE FIR AND COMPLAINT DATED 30.05.2024 IN
CR.NO.48/2024 REGISTERED BY RESPONDENT NO.1
KUNDAPURA POLICE, AGAINST THE PETITIONER, FOR THE
OFFENCES P/U/S 354, 354A, 504, 506 AND 509 OF IPC
PENDING ON THE FILE OF THE 1ST ADDITIONAL CIVIL JUDGE
(JR.DN) AND JMFC COURT, KUNDAPURA, UDUPI, VIDE
ANNEXURE-A AND B.
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR JUSTICE M.NAGAPRASANNA
ORAL ORDER
After arguing the matter for some time, the learned counsel for the petitioner seeks leave of this Court to withdraw the petition and avail of the remedy of filing of discharge before the appropriate forum.
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2. Reserving such liberty, the petition is disposed as withdrawn.
Sd/-
(M.NAGAPRASANNA) JUDGE SJK List No.: 1 Sl No.: 14 CT: BHK