Karnataka High Court
Jaideep Singh vs State Of Karnataka on 14 January, 2020
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 14TH DAY OF JANUARY, 2020
BEFORE
THE HON'BLE MR.JUSTICE B.A. PATIL
WRIT PETITION NO.23841/2018
BETWEEN:
1. Jaideep Singh
S/o Narinder Singh
Aged about 50 years
Director, Unitech Valdel
Valmark Pvt. Ltd.
R/at No.24, 1st Street
Shantiniketan
New Delhi - 110 021.
2. Ajaya Chandra
S/o Ramesh Chandra
Aged about 50 years
Director, Unitech Valdel
Valmark Pvt. Ltd.
R/at No.C-41, Mayfair Gardens
New Delhi - 110 016. ... Petitioners
(By Smt. Farah Fathima, Advocate)
AND:
1. State of Karnataka by
Bharatiya Nagar Police Station
Bengaluru - 560 012.
Represented by Public Prosecutor
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High Court of Karnataka
Bengaluru - 560 001.
2. Mrs. Bhargavi Vattigunta
W/o Yallanty Satish
Aged about 40 years
R/o No.21, Bindu Anmol Apartments
Amarjyothi Nagar
Bengaluru - 560 040. ... Respondents
(By Sri. H.R. Showri, HCGP for R1;
Sri. V. Ranjith Shankar, Adv. for R2)
This Writ Petition is filed under Section 226 and
227 of the Constitution of India and Section 482 of
Cr.P.C. praying to quash the PCR.No.13348/2016 dated
28.11.2016 filed by R-2 before the 4th Additional Chief
Metropolitan Magistrate at Bengaluru in
C.C.No.21629/2017.
This Writ Petition is coming on for Orders, this
day, the court made the following:
ORDER
Learned High Court Government Pleader is present and accepts notice for respondent No.1-State.
2. Sri. V. Rangith Shankar, learned counsel filed power for respondent No.2 and the same is taken on record.
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3. Learned counsel for respondent No.2 submits that the matter has been amicably settled between the parties by withdrawing the complaint and hence, the petition becomes infructuous.
4. In view of the settlement and as the petition has become infructuous, the Writ Petition is dismissed as withdrawn.
Sd/-
JUDGE NR/-