Karnataka High Court
Schenker India Pvt Ltd., vs State Of Karnataka on 26 August, 2019
Author: K.Somashekar
Bench: K.Somashekar
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IN THE HIGH COURT OF KARNATAKA
DHARWAD BENCH
DATED THIS THE 26TH DAY OF AUGUST, 2019
BEFORE
THE HON'BLE MR.JUSTICE K.SOMASHEKAR
CRIMINAL PETITION NO.102125/2018
BETWEEN
1. Schenker India Pvt. Ltd.,
Having its registered officer at:
No.101, Touch Down Building, 1st Floor,
Nos.1 & 2, Old Airport Road,
Marathahalli, Bengaluru-560 037,
Being Rep. by its Director.
2. Shri Sureshkumar Kannapan,
Age 45 years, Occ: Private Service,
R/o.: C/o. 101, Touch Down Bldg.,
Marathahalli, Bengaluru.
3. Shri Manivannan R.N.,
Age 51 years, Occ: Private Service,
R/o.: C/o. 101, Touch Down Bldg.,
Marathahalli, Bengaluru.
4. Shri Satya Narayan,
Age 40 years, Occ: Private Service,
R/o.: C/o. 101, Touch Down Bldg.,
Marathahalli, Bengaluru.
5. Mrs. Manjula V.M.,
Age 36 years, Occ: Private Service,
R/o.: C/o. 101, Touch Down Bldg.,
Marathahalli, Bengaluru.
... Petitioners
(By Shri Nitin Bolabandi &
Smt.Swetha Kulkarni Nitin, Advocates)
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And:
1. State of Karnataka,
Rep. by SPP, High Court of Karnataka,
Dharwad, Through Udyambag
Police Station, Dharwad.
2. Inflow Valves & Automation,
Rep. by its Managing Partner,
Shri Shashikant S/o.Bhimrao Jerage,
Age 61 years, Occ: Business,
At: D-66, Govt. Industrial Estate,
Belagavi.
... Respondents
This Criminal Petition is filed under Section 482 of
Cr.P.C. seeking to quash the entire proceedings in Crime
No.135/218 registered by Udyambag Police Station on
06.09.2018 for the offences punishable under Sections 406,
420 read with Section 34 of IPC, pending on the file of the
JMFC, IV-Court, Belagavi in P.C.No.25/2018.
This criminal petition coming on for orders, this day, the
Court made the following:
ORDER
Learned counsel for the petitioner has filed a memo seeking permission of this Court to withdraw this petition.
Memo is placed on record. Accordingly, the petition is dismissed as withdrawn.
SD JUDGE Vnp*