Karnataka High Court
Sri. L.K. Shivananda vs The State By Deputy Superintendent Of ... on 25 September, 2023
Author: Hemant Chandangoudar
Bench: Hemant Chandangoudar
-1-
NC: 2023:KHC:34825
WP No. 13642 of 2023
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 25TH DAY OF SEPTEMBER, 2023
BEFORE
THE HON'BLE MR JUSTICE HEMANT CHANDANGOUDAR
WRIT PETITION NO. 13642 OF 2023 (GM-RES)
BETWEEN:
SRI. L.K. SHIVANANDA,
S/O. KEMPEGOWDA,
AGED ABOUT 67 YAERS,
RETIRED ASSISTANT EXECUTIVE ENGINEER,
BRUHATH BENGALURU MAHANGARA PALIKE,
RESIDING AT NO.405,
11TH CROSS, 14TH MAIN,
J.P. NAGAR, 2ND PHASE,
BANGALORE - 560 078.
...PETITIONER
(BY SRI. VIJAYA KUMAR, ADVOCATE)
AND:
Digitally signed by B
K
MAHENDRAKUMAR
Location: HIGH 1. STATE BY DEPUTY SUPERINTENDENT
COURT OF
KARNATAKA OF POLICE, C.I.D,
BENGALURU - 560 001.
2. THE COMMISSIONER,
BRUHATH BENGALURU MAHANAGARA PALIKE,
N.R. SQUARE,
BENGALURU - 560 002.
3. THE SUPERINTENDENT OF POLICE,
BANGALORE METROPOLITAN TASK FORCE,
BBMP,
-2-
NC: 2023:KHC:34825
WP No. 13642 of 2023
BANGALORE - 560 001.
...RESPONDENTS
(BY SMT. WAHEEDA M.M., HCGP FOR R1)
THIS W.P IS FILED UNDER ARTICLES 226 AND 227 R/W
SECTION 482 OF CRIMINAL PROCEDURE CODE PRAYING TO
CALL FOR RECORDS RELATING TO ISSUE OF THE IMPUGNED
CHARGE-SHEET FILED BY THE R-1 DATED 20.1.2018 IN
SPECIAL C.C. NO.105/2018 (CRIME NO.4/2011) ON THE FILE
OF 77TH ADDL CITY CIVIL AND SESSIONS JUDGE, BENGALURU
VIDE ANNEXURE-A AND AFTER PERUSAL SET ASIDE THE SAME
IN SO FAR AS IT RELATES TO THE PETITIONER (ACCUSED
NO.2) IS CONCERNED AND ETC.,
THIS PETITION, COMING ON FOR PRELIMINARY
HEARING, THIS DAY, THE COURT MADE THE FOLLOWING:
ORDER
Learned counsel for the petitioner has filed a memo seeking leave of this Court to withdraw the petition reserving liberty to file an application for discharge before the trial Court. Memo is placed on record.
Accordingly, the Petition is dismissed as withdraw reserving liberty as prayed for.
Sd/-
JUDGE KA Ct- THK