Karnataka High Court
Basavaraj And Anr vs The State Of Karnataka & Anr on 22 March, 2018
Author: S.N.Satyanarayana
Bench: S.N.Satyanarayana
1
IN THE HIGH COURT OF KARNATAKA
KALABURAGI BENCH
DATED THIS THE 22ND DAY OF MARCH, 2018
BEFORE
THE HON'BLE MR.JUSTICE S.N.SATYANARAYANA
CRIMINAL PETITION No.200095/2018
Between:
1. Basavaraj
S/o Mallappa Bappan
Age: 40 years, Occ: Lecturer
R/o Hagaraga
Tq. & Dist. Kalaburagi - 585 102
2. Ashok S/o Bhimasha
Age: 45 years
Occ: Agriculture work
R/o Shahabad, Tq. Chittapur
Dist. Kalaburagi - 585 228
... Petitioners
(By Sri Bapugouda Siddappa, Advocate)
And:
1. The State of Karnataka
Represented by Addl. SPP
High Court of Karnataka
Kalaburagi Bench
(Through University
Police Station
Kalaburagi - 585 102
2. Hanamantharay
S/o Mallappa Bappan
Age: 45 years, Occ: Farmer
2
R/o Hagaraga
Tq. & Dist. Kalaburagi - 585 102
... Respondents
(By Sri Mallikarjun Sahukur, HCGP)
This Criminal Petition is filed under Section 482 of
Cr.P.C., praying to call for the records and to quash the
entire proceedings pending in FIR No.1782/2017 (Crime
No.330/17) registered by University Police Station,
Kalaburagi, for the offences punishable under Sections 504,
324, 323, 506 r/w Section 34 of IPC on the file of III-
Additional District and Sessions Judge Kalaburagi at
Kalaburagi.
This petition is coming on for Admission this day, the
Court made the following:-
ORDER
The learned counsel for the petitioners files a memo seeking permission to withdraw the petition.
The memo is taken on record.
Accordingly, this criminal petition is dismissed as withdrawn.
Sd/-
JUDGE NB* Ct: RRJ