Karnataka High Court
Mohammad Altaf Hussain S/O Mohammad vs The State Of Karnataka on 13 May, 2025
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NC: 2025:KHC-D:7185
CRL.P No. 101903 of 2025
IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH
DATED THIS THE 13TH DAY OF MAY 2025
BEFORE
THE HON'BLE MRS JUSTICE K.S.HEMALEKHA
CRIMINAL PETITION NO.101903 OF 2025 (482(Cr.PC)/528(BNSS))
BETWEEN:
MOHAMMAD ALTAF HUSSAIN,
S/O. MOHAMMAD KHASIM KHAN,
AGED ABOUT 34 YEARS, OCC: BUSINESS,
R/O: DOOR NO 1644, ANJUMAN HOSPITAL,
22ND WARD, 5TH J.P.NAGAR, HOSPETE,
DIST: VIJAYANAGAR - 583 701.
...PETITIONER
(BY SRI. GURUDEV I. GACHCHINAMATH, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA,
BY EXTENSION POLICE STATION,
HOSAPETE REPRESENTED BY
STATE PUBLIC PROSECUTOR,
HIGH COURT OF KARNATAKA,
DHARWD - 01.
Digitally signed by
ASHPAK
KASHIMSA
MALAGALADINNI 2. SMT. SHANA M.S., W/O. ABBAS ALI,
Location: High
Court of AGED ABOUT 21 YEARS,
Karnataka,
Dharwad Bench, OCC: HOUSE HOLD WORK,
Dharwad
R/O: NEAR ANJUMAN, HOSPITAL,
J.P.NAGAR, HOSAPETE,
NOW RESIDING AT D.NO.1188,
KHAJI NILAYA M.J. NAGAR, HOSAPETE,
TQ: HOSAPETE - 583 701,
DIST: VIJAYANAGAR.
...RESPONDENTS
THIS CRIMINAL PETITION IS FILED UNDER SECTION 482 OF
CR.P.C. (528 OF BNSS), SEEKING TO QUASH THE ENTIRE
PROCEEDINGS OF C.C.NO.146/2025 ON THE FILE OF THE
ADDITIONAL CIVIL JUDGE AND JMFC., HOSAPETE FOR THE ALLEGED
OFFENCES PUNISHABLE UNDER SECTIONS 498-A, 323, 504, 506
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NC: 2025:KHC-D:7185
CRL.P No. 101903 of 2025
READ WITH SECTION 34 OF IPC AND UNDER SECTIONS 3 AND 4 OF
THE DOWRY PROHIBITION ACT, 1961 ARISING OUT OF HOSAPETE
EXTENTION CASE 67/2024 SO FAR IT PERTAINS TO
PETITIONER/ACCUSED NO.9 IS CONCERNED.
THIS CRIMINAL PETITION, COMING ON FOR ADMISSION THIS
DAY, ORDER WAS MADE THEREIN AS UNDER:
CORAM: THE HON'BLE MRS JUSTICE K.S.HEMALEKHA
ORAL ORDER
Learned counsel for the petitioner files a memo, dated 13.05.2025, seeking withdrawal of the petition. The memo reads as under:
"It is submitted that the petitioner hereby craves the kind leave of this Hon ble court to permit him to withdraw the above petition with the liberty to file fresh petition in the interest of justice and equity."
The memo is taken on record.
The petition is dismissed as withdrawn with liberty as prayed for.
_________SD/-_________ JUSTICE K.S.HEMALEKHA KMS CT-ASC List No.: 4 Sl No.: 36