Karnataka High Court
Syed Zubir vs State By on 27 May, 2020
Author: John Michael Cunha
Bench: John Michael Cunha
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 27TH DAY OF MAY 2020
BEFORE
THE HON'BLE MR. JUSTICE JOHN MICHAEL CUNHA
CRIMINAL PETITION NO.2345 OF 2020
BETWEEN:
1. SYED ZUBIR
S/O LATE SYED KAREEM SAB
AGED ABOUT 46 YEARS,
R/AT 3RD CROSS,
MARALURU DINNE JANTHA COLONY,
TUMKUR - 572 105.
2. PATHAN ALMAS KHAN
S/O YUSUF KHAN
AGED ABOUT 25 YEARS,
R/AT 1598-1
KANKODIVALA POLE
BHANDERI POLE
KALUPUR
AHMENDABAD - 380 001.
3. SHAHJ AALAM @ SHAHJAD AALAM
S/O RAIS AHAMAD
AGED ABOUT 37 YEARS,
R/AT H.NO. 167
MANDHEYA KAMRUDDIN
POLICE STN AMROHA CITY
TAHSIL AMROHA
DISTRICT AMROHA - 244 221
...PETITIONERS
2
(BY SRI: MOHAMMED TAHIR, ADVOCATE)
AND:
1. STATE BY THILAK PARK P S
TUMKUR CITY.
2. RAGHU
POLICE OFFICER.
R1 AND R2 ARE REPRESENTED BY
STATE PUBLIC PROSECUTOR
ADVOCATE GENERAL OFFICE
HIGH COURT COMPLEX
OPP. VIDHAN SOUDHA
BANGALORE - 560 001.
RESPONDENTS
(BY SMT: NAMITHA MAHESH B.G., HCGP )
---
THIS CRIMINAL PETITION IS FILED U/S 482 CR.PC
PRAYING TO QUASH THE FIR NO.27/2020, U/S 14(a) AND 14(c)
OF FOREIGNERS ACT REGISTERED BY THE RESPONDENT POLICE
AT THE INSTANCE OF RESPONDENT NO.2 AND PENDING ON THE
FILE OF III ADDITIONAL CIVIL JUDGE (JN) AND JMFC COURT,
TUMKUR DISTRICT WHEREIN PETITIONERS ARE ARRAYED AS
ACCUSED NOS.2, 3 AND 4 RESPECTIVELY.
THIS CRIMINAL PETITION COMING ON FOR ORDERS,
THROUGH VIDEO CONFERENCE, THIS DAY, THE COURT MADE
THE FOLLOWING:
3
ORDER
Heard learned counsel for petitioners. Learned counsel for petitioners seeks permission to forward a memo to the office seeking leave to withdraw the petition.
Submission of the learned counsel is placed on record. Accordingly, criminal petition is dismissed as withdrawn reserving liberty to file a fresh petition as prayed for.
Sd/-
JUDGE Bss