Karnataka High Court
Sureshbabu Rudrappa Pawar @ ... vs The State Of Karnataka on 18 July, 2019
IN THE HIGH COURT OF KARNATAKA
DHARWAD BENCH
DATED THIS THE 18TH DAY OF JULY 2019
BEFORE
THE HON'BLE MR.JUSTICE B.A.PATIL
CRL.P.NO.100146 OF 2019
BETWEEN
SURESHBABU RUDRAPPA PAWAR @ BANDIWADDAR
AGE: 52 YEARS, OCC: PSI,
R/O: HUNAGUND, DIST: BAGALKOTE,
PRESENTLY AT GOGI P.S.,
TQ: SHAHAPUR, DIST: YADAGIRI.
... PETITIONER
(BY SRI. VIJAY K NAIK, ADV.)
AND
THE STATE OF KARNATAKA
THROUGH BELAGAVI LOKAYUKTA,(ACB)
POLICE STATION,
R/BY SPL. PP, HIGH CURT OF KARNATAKA,
DHARWAD.
... RESPONDENT
(BY SRI.SANTOSH B MALAGOUDAR, SPL.PP.)
THIS CRIMINAL PETITION IS FILED U/S 407 OF CR.P.C.
SEEKING THAT THE CASE IN SPECIAL CASE NO.80/2013, FOR
THE OFFENCES U/S 7, 13 (1)(D) R/W 13(2) OF P.C. ACT,
PENDING ON THE FILE OF THE IV-ADDL. DIST. & SESSIONS
JUDGE & SPECIAL JUDGE (PCA), BELAGAVI AND TRANSFER
THE SAME TO THE FILE OF THE PRL. DIST. & SESSIONS
JUDGE & SPECIAL JUDGE, BAGALKOT.
:2:
THIS PETITION COMING ON FOR ADMISSION THIS DAY,
THE COURT MADE THE FOLLOWING:
ORDER
After hearing the leaned counsel for the petitioner for sometime, he submits that he is not intending to pursue the case and the same may be dismissed as withdrawn. The said submission is placed on record.
2. Petition is dismissed as withdrawn. However, trial Court is hereby directed to expedite the trial expeditiously by following the provisions under Section 309 and 232 of Cr.P.C. in accordance with law.
Sd/-
JUDGE Hmb