Smt Ashwini vs State Of Karnataka on 11 July, 2019

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Karnataka High Court

Smt Ashwini vs State Of Karnataka on 11 July, 2019

Bench: P.S.Dinesh Kumar

                                     CRL.P.No.1616/2018

                           1


     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

         DATED THIS THE 11TH DAY OF JULY 2019

                        BEFORE

       THE HON'BLE Mr.JUSTICE P.S.DINESH KUMAR

        CRIMINAL PETITION NO.1616 OF 2018

BETWEEN:

1.     SMT. ASHWINI
       D/O. LAKSHMANA,
       AGED ABOUT 36 YEARS,
       RESIDING AT NO.22/23,
       2ND CROSS, GREEN GARDEN,
       N.R.I.LAYOUT,
       BANGALORE-560 036.

2.     SRI LAKSHMANA
       S/O LATE D.THIMMAIAH,
       AGED ABOUT 68 YEARS,

3.     SMT. SUVARNA
       W/O. LAKSHMANA,
       AGED ABOUT 61 YEARS,

4.     SRI ADHARSHA
       S/O. LAKSHMANA,
       AGED ABOUT 34 YEARS,
       PETITIONERS 2 TO 4 ARE
       RESIDING AT T-2-PSR ARCADE,
       GUDDAHALLI MAIN ROAD,
       HEBBAL,
       BANGALORE-560 032.                ...PETITIONERS


(BY SHRI GOPALAKRISHNA MURTHY C., ADVOCATE)
                                      CRL.P.No.1616/2018

                           2


AND:

1.     STATE OF KARNATAKA
       BY RAMAMURTHY NAGARA POLICE,
       REPRESENTED BY STATE PUBLIC PROSECUTOR,
       HIGH COURT BUILDINGS,
       BENGALURU-560 001.

2.     SRI NARAYANAN V
       S/O VISHWANATHAN N. NARAYAN SWAMY AYYAR,
       AGED ABOUT 39 YEARS,
       MANAGING CONSULTANT,
       TALENT AND CHANGE MANAGEMENT,
       IBM INDIA PVT LTD.,
       EMBASSY GOLF LINKS,
       BUSINESS PARK, BLOCK-A,
       OFF INDIRANAGAR,
       KORAMANGALA INTERMEDIATE,
       RING ROAD, BANGALORE-560 071
                                    ... RESPONDENTS
(BY SMT.K.P.YASHODHA, HCGP FOR R1
    SHRI ABHIMANYU DEVAIAH, ADV., FOR R2)

     THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF CR.P.C., PRAYING TO QUASH THE ENTIRE
PROCEEDINGS IN CR.NO.23/2018 (RAMAMURTHY NAGAR
POLICE) NOW WHICH IS PENDING ON THE FILE OF THE X
A.C.M.M., BANGALORE.

    THIS   CRIMINAL    PETITION  COMING   ON   FOR
ADMISSION THIS DAY, THE COURT MADE THE FOLLOWING:-


                        ORDER

Shri Gopalakrishnamurthy C, learned advocate for the petitioners has filed a memo of even date seeking CRL.P.No.1616/2018 3 leave of this Court to withdraw this petition with liberty to challenge the charge sheet, which is filed subsequent to filing of this petition.

3. Memo is placed on record. The petition is accordingly dismissed as withdrawn with liberty as prayed for.

4. In view of disposal of this petition, I.A. No.1/18 does not survive of consideration and the same is also disposed of.

No costs.

Sd/-

JUDGE HJ

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