Karnataka High Court
Smt Rashmi Yadav vs Sri Akilesh Kumar Yadav on 28 August, 2018
Author: John Michael Cunha
Bench: John Michael Cunha
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IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 28th DAY OF AUGUST, 2018
BEFORE
THE HON'BLE MR. JUSTICE JOHN MICHAEL CUNHA
CRIMINAL PETITION No.1049/2014
BETWEEN:
SMT RASHMI YADAV
AGED ABOUT 32 YEARS,
W/O AKILESH KUMAR YADAV,
ELITE PROMONDE,
FLAT NO.A3-604,
ELITA PROMENADE,
J.P.NAGAR, 7TH PHASE,
BANGALORE-560 078.
...PETITIONER
(BY SRI C.V.SUDHINDRA, ADV.,)
AND:
SRI AKILESH KUMAR YADAV
AGE: MAJOR,
S/O H.L.YADAV,
ASSOCIATE VICE PRESIDENT-PRESALES
(HEALTH CARE) WIPRO BPO
('A' DIVISION OF WIPRO LIMITED)
SEZ, DODDAKANNELLI,
SARJAPURA ROAD,
BANGALORE-560 035, INDIA.
...RESPONDENT
THIS CRIMINAL PETITION IS FILED U/S.482 OF
CR.P.C PRAYING TO QUASH THE ORDER DATED:25.1.14 IN
CRL.MISC.NO.299/12 PENDING ON THE FILE OF THE
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MMTC-II COURT, BANGALORE VIDE UNDER ANNEXURE-A
AND DIRECT THE PRESIDING OFFICER OF THE II MMTC,
BANGALORE TO RECORD ORAL EVIDENCE AS
CONTEMPLATED UNDER ACT AND RULES.
THIS CRIMINAL PETITION COMING ON FOR ORDERS
THIS DAY, THE COURT MADE THE FOLLOWING:
ORDER
Learned counsel for the petitioner files a memo seeking to withdraw the criminal petition.
2. Memo is placed on record.
3. In view of the said memo, criminal petition is dismissed as withdrawn.
Sd/-
JUDGE PB