Karnataka High Court
Mrs Mariam Fasihuddin vs State By Adugodi on 25 June, 2018
Author: K.N.Phaneendra
Bench: K.N.Phaneendra
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 25TH DAY OF JUNE 2018
BEFORE
THE HON'BLE MR. JUSTICE K.N.PHANEENDRA
CRIMINAL PETITION NO.3298 OF 2018
BETWEEN:
1. MRS.MARIAM FAISHUDDIN
AGED ABOUT 32 YEARS
DAUGHTER OF MOHAMMED FAISUDDIN
2. MR.MOHAMMED FAISUDDIN
AGED ABOUT 65 YEARS
SON OF LATE A.M.FALUDDIN
BOTH ARE RESIDENT AT NO.14
34TH CROSS, TMCS LAYOUT, J.P.NAGAR
BENGALURU - 560 078
... PETITIONERS
(BY SMT.BHARATE PATIL ADV. FOR SRI.M.G.S.KAMAL, ADV.)
AND:
1. STATE BY ADUGODI POLICE STATION
REPRESENTED BY S.P.P.
HIGH COURT OF KARNATAKA
BENGALURU - 560 001.
2. MR.SHAIK FAHID AHMED
S/O SRI.SHAIK ALTAF AHMED
AGED ABOUT 35 YEARS
# 19 B-J, MILLER APARTMENTS
MILLER ROAD BENSON TOWN
BENGALURU - 560 046.
...RESPONDENTS
(BY SRI.S.RACHAIAH HCGP FOR R1)
2
THIS PETITION IS FILED UNDER SECTION 482 OF
CR.P.C WITH A PRAYER TO SET ASIDE THE IMPUGNED
ORDER DATED 15.03.2018 AS PER ANNEXURE-A IN
C.C.NO.23545/2011 ON THE FILE OF VI A.C.M.M.,
BANGALORE.
THIS PETITION COMING ON FOR ADMISSION, THIS DAY,
THE COURT PASSED THE FOLLOWING:-
ORDER
The learned counsel for the petitioners files a memo seeking permission to withdraw the petition with liberty to file a revision petition.
Memo is recorded.
Petition is dismissed as withdrawn with such liberty.
Sd/-
JUDGE SS/