Karnataka High Court
Krishnaram Manaram Patel vs The State Of Karnataka on 1 August, 2023
Author: M.Nagaprasanna
Bench: M.Nagaprasanna
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NC: 2023:KHC-D:7985
CRL.P No. 100373 of 2020
IN THE HIGH COURT OF KARNATAKA,
DHARWAD BENCH
DATED THIS THE 1ST DAY OF AUGUST, 2023
BEFORE
THE HON'BLE MR JUSTICE M.NAGAPRASANNA
CRIMINAL PETITION NO. 100373 OF 2020 (482)
BETWEEN:
KRISHNARAM MANARAM PATEL,
AGE: 36 YEARS, OCC: BUSINESS,
R/O: R/4, THAKARE CHAWL,
DUTTA MANDIR X ROAD,
DHANJUKAR WADI, KANDIVALI(W),
MUMBAI-400067, CHOUDHARIYA KAVAS,
KALYANPUR, BARMER, RAJASTHAN-344026.
... PETITIONER
(BY SRI. SHIVASAI M PATIL., ADVOCATE)
AND:
THE STATE OF KARNATAKA,
THROUGH PSI, KALAGHATAGI POLICE STATION,
R/BY ADDL STATE PUBLIC PROSECUTOR,
VISHAL SPP OFFICE, HIGH COURT OF KARNATAKA,
NINGAPPA DHARWAD BENCH.
... RESPONDENT
PATTIHAL (BY SRI. V S KALASURMATH, HCGP)
Digitally signed by
VISHAL NINGAPPA THIS CRIMINAL PETITION IS FILED U/S 482 OF CR.P.C.
PATTIHAL
SEEKING TO SET ASIDE THE ORDER DATED 19.03.2019 PASSED BY
Date: 2023.08.02
10:21:25 +0530 THE PRL. DIST. AND SESSIONS JUDGE, DHARWAD IN KALAGHATAGI
POLICE STATION CRIME NO.298/2017 AND CONSEQUENTLY ALLOW
THE APPLICATION FILED U/S 451 R/W 457 OF CR.P.C. AS PRAYED
THEREIN BY ALLOWING THE PRESENT CRIMINAL PETITION.
THIS PETITION, COMING ON FOR ADMISSION, THIS DAY, THE
COURT MADE THE FOLLOWING:
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NC: 2023:KHC-D:7985
CRL.P No. 100373 of 2020
ORDER
Learned counsel for the petitioner seeks leave of this Court to withdraw the petition and approach competent authority / the Karnataka Protection of Interest of Depositors In Financial Establishments Act, 2004, for redressal of grievance for release of vehicle.
The submission is placed on record. The petition is disposed of as withdrawn reserving aforesaid liberty.
Sd/-
JUDGE Rsh/Ct:Bck List No.: 1 Sl No.: 49