Karnataka High Court
Maduhu Sudhana. V vs The Superintendent on 1 July, 2021
Author: K.Somashekar
Bench: K.Somashekar
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IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 1ST DAY OF JULY, 2021
BEFORE
THE HON'BLE MR.JUSTICE K.SOMASHEKAR
CRIMINAL PETITION NO.8840 OF 2018
BETWEEN
1. Maduhu Sudhana V
S/o. Venkateshappa
Aged about 28 years
Occ: Private Business
14th Ward, Araalpete
Vijayapura
Bangalore Rural - 562135.
2. Venkateshappa
Aged about 58 year
Occ: Pujari
14th Ward, Araalpete
Vijayapura
Bangalore Rural - 562135.
3. Bhagyamma
W/o. Venkateshappa
Aged about 52 years
Occ: House Hold
14th Ward, Araalpete
Vijayapura
Bangalore Rural - 562135.
4. Narayanaswamy
Aged about 45 years
Occ: Tailor
S.N. Palya, Shiragatte
Tumkur - 572 137.
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5. Ashwiny
W/o. Narayanaswamy
S.N. Palya, Shiragatte
Tumkur - 572 137.
... Petitioners
(By Smt. Suman Hegde - Advocate)
AND
1. The Superintendent
Child Development Plan
Devanahalli
Bangalore - 562 135.
2. The Inspector of Police
Police Station, Devanahalli
Bangalore - 562 135.
3. The Chairman
Child Welfare Committee
Bangalore Rural - 562 135.
... Respondents
(By Sri. Rahul Rai K - HCGP for R-1 to R-3)
This Criminal Petition is filed under Section 482 of
the Code of Criminal Procedure, praying that the
complaint No.210/2018 dated 18.11.2018 by the
Respondent No.1 at Document No.1 and FIR dated
18.11.2018 by the 2nd Respondent Vijayapur Police
Station at Document No.2 against the petitioners be
quashed by this Hon'ble Court.
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This Criminal Petition coming on for Orders through
video conference, this day, the court made the following:
ORDER
Learned counsel for petitioners Smt. Suman Hegde who is on record, has filed a memo dated 23.04.2019 seeking to withdraw the petition as not pressed.
2. Learned HCGP takes notice for Respondent Nos. 1 to 3.
3. The memo filed by the learned counsel for petitioners is placed on record and the petition is dismissed as withdrawn.
Sd/-
JUDGE KS