Karnataka High Court
Sri D S Vishwanatha Shetty vs Sri T N Ratnaraj S/O Late Nemirajaiah on 27 June, 2012
Author: Subhash B.Adi
Bench: Subhash B Adi
1
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 27th DAY OF JUNE 2012
BEFORE
THE HON'BLE MR. JUSTICE SUBHASH B ADI
CRL.P No.4585/2010
BETWEEN :
SRI D S VISHWANATHA SHETTY
S/O SHESHA SHETTY
PROPRIETOR AND EDITOR
THUNGAVARTHE WEEKLY
THIRTHAHALLI
...PETITIONER
( BY SRI. B.V.BADRINATH, ADV. )
AND :
SRI T N RATNARAJ S/O LATE NEMIRAJAIAH
ADVOCATE AND NOTARY PUBLIC
KOPPA TOWN
...RESPONDENT
( BY SRI. B.S. MURALI, ADV.)
THIS CRIMINAL PETITION IS FILED UNDER SECTION
407 IPC, PRAYING TO WITHDRAW C.C. NO.279/2009 ON THE
FILE OF THE C.J.(JR.DN.) & JMFC, KOPPA,
CHICKAMAGALUR DISTRICT AND ASSIGNED TO THE COURT
OF C.J. AND JMFC., THIRTHALLI, SHIMOGA DISTRICT, TO
DISPOSED OF THE CASE IN ACCORDANCE WITH LAW.
2
THIS PETITION COMING ON FOR ORDERS THIS DAY,
THE COURT MADE THE FOLLOWING:
ORDER
Learned counsel appearing for the petitioner has filed a memo seeking dismissal of the petition as not pressed. Memo is taken on record.
Accordingly, this petition is dismissed as not pressed.
Sd/-
JUDGE Bsv