Karnataka High Court
V S Sham Sundar vs The State Of Karnataka By on 19 February, 2019
Author: P.S.Dinesh Kumar
Bench: P.S. Dinesh Kumar
1
CRL.P. NO.2253/2013
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 19TH DAY OF FEBRUARY, 2019
BEFORE
THE HON'BLE MR. JUSTICE P.S. DINESH KUMAR
CRIMINAL PETITION No.2253 OF 2013
BETWEEN:
V.S. SHAM SUNDAR
ADVOCATE
AGED ABOUT 37 YEARS
S/O V.N. SATYANARAYANA
NO.31, 3RD CROSS, TATA SILK FARM
THYAGARAJANAGAR
BANGALORE-560 028 ... PETITIONER
(BY SHRI. R. GOPAL, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA BY
BYATARAYANAPURA POLICE
REP. BY SUB-INSPECTOR OF POLICE
BYATANARAYANAPURA POLICE STATION
BANGALORE - 560 026
2. THE SENIOR MANAGER
CANARA BANK
BYATARAYANAPURA BRANCH
BYATARAYANAPURA, MYSORE ROAD
BANGALORE-560 026 ... RESPONDENTS
(BY SHRI. S.T. NAIK, HCGP FOR R1;
SHRI. JAIPATIL, ADVOCATE FOR R2)
THIS CRIMINAL PETITION IS FILED UNDER SECTION 482 OF
CR.P.C., PRAYING TO QUASH FIR REGISTERED IN CRIME NO.495/12 ON
THE FILE OF II C.M.M., BANGALORE, FOR THE OFFENCES P/U/Ss 468,
471, 420 R/W 34 OF IPC AS AGAINST THE PETITIONER WHO IS ARRAYED
AS ACCUSED NO.4
2
CRL.P. NO.2253/2013
THIS CRIMINAL PETITION COMING ON FOR ADMISSION THIS DAY,
THE COURT MADE THE FOLLOWING:-
ORDER
Petitioner has filed this petition with a prayer to quash FIR No.495/2012 registered in Byatarayanapura Police Station.
2. Shri R. Gopal, learned advocate for the petitioner has filed a memo of even date stating that after investigation, police have filed 'B' Report. Accordingly, he prays to withdraw the petition with liberty to challenge the proceedings, if 'B' Report is challenged by the complainant and process is issued.
3. Memo is placed on record. The petition is accordingly dismissed as withdrawn with liberty as prayed for.
No costs.
Sd/-
JUDGE AV