Karnataka High Court
Sri A S Somesh vs The Sub Inspector Of Police on 11 December, 2018
Author: P.S.Dinesh Kumar
Bench: P.S.Dinesh Kumar
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 11TH DAY OF DECEMBER, 2018
BEFORE
THE HON'BLE MR.JUSTICE P.S.DINESH KUMAR
CRIMINAL PETITION NO.1474 OF 2013
BETWEEN
SRI A S SOMESH
S/O LATE SIDDEGOWDA
AGED ABOUT 48 YEARS
MANAGING PARTNER,
M/S. CHAMUNDI DEVELOPERS,
R/AT NO 66, 3RD BLOCK
JAYALAKSHMIPURAM
MYSORE 570 012
... PETITIONER
(BY SRI R S RAVI, ADVOCATE)
AND
1. STATE OF KARNATAKA
THE SUB INSPECTOR OF POLICE
LAW AND ORDER
NAZARBAD POLICE STATION
MYSORE - 570012.
2. SRI. SRIDAR,
S/O VENKATARANGAIAH,
AGED MAJOR,
R/AT CABLE OPERATOR,
NO.115, 4TH CROSS, J.C. NAGAR,
MAIN ROAD, J.C. NAGAR,
MYSORE CITY - 570 008.
... RESPONDENTS
(BY SRI. I.S.PRAMOD CHANDRA, SPP-II FOR R1,
SRI. K.V. NARASIMHAN, ADVOCATE FOR R2)
2
THIS CRIMINAL PETITION IS FILED UNDER SECTION 482
CR.P. PRAYING TO QUASH THE CHARGE SHEET FILED IN
C.C.NO.463/2011 REGISTERED IN NAZARBAD POLICE STATION
U/S 341,352,109,504,506 R/W SECTION 34 OF IPC PENDING
ON THE FILE OF THE III JMFC COURT, MYSORE.
THIS CRIMINAL PETITION COMING ON FOR ADMISSION
THIS DAY, THE COURT MADE THE FOLLOWING:
ORDER
After arguing the matter for some time, Shri R.S.Ravi, learned advocate for the petitioner seeks leave of this Court to withdraw this petition with liberty to urge all contentions urged in this petition in a discharge application, which he proposes to file before the Trial Court.
Petition is disposed of with liberty as sought for. No costs.
Sd/-
JUDGE KLY/