Karnataka High Court
K M Lakshmana Gowda vs The State By Lokayuktha Police on 17 June, 2019
Author: Mohammad Nawaz
Bench: Mohammad Nawaz
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 17TH DAY OF JUNE, 2019
BEFORE:
THE HON'BLE MR. JUSTICE MOHAMMAD NAWAZ
CRIMINAL REVISION PETITION NO.610 OF 2015
BETWEEN:
K.M. LAKSHMANA GOWDA,
S/O. MANJEGOWDA, MAJOR,
SECRETARY GRADE-I,
THOGARIHANKAL GRAMA PANCHAYATHI,
CHIKAMAGALURU TALUKA,
AND DISTRICT-577 101.
(THE THEN SECRETARY, KELAGOOR
GRAM PANCHAYATHI, CHIKAMAGALURU
TALUKA AND DISTRICT)
... PETITIONER
[BY SRI. R.B. DESHPANDE, ADVOCATE]
AND:
THE STATE BY LOKAYUKTHA POLICE,
CHIKMAGALUR-577 101.
... RESPONDENT
***
THIS CRIMINAL REVISION PETITION IS FILED UNDER
SECTIONS 397 AND 401 CR. P.C. PRAYING TO SET ASIDE THE
ORDER DATED 17.04.2015 PASSED BY THE PRL. SESSIONS AND
SPL. JUDGE, CHIKKAMAGALURU IN SPL. CASE NO.21/2014 AND
DISCHARGE THE PETITIONER FOR THE CHARGES ALLEGED
AGAINST HIM.
THIS CRIMINAL REVISION PETITION COMING ON FOR
ADMISSION, THIS DAY THE COURT PASSED THE FOLLOWING:
2
ORDER
The learned counsel appearing for the petitioner has filed a memo seeking withdrawal of the petition. Memo is placed on record.
The criminal revision petition is dismissed as withdrawn.
I.A.No.1/2015 is accordingly dismissed.
Sd/-
JUDGE Snc