Karnataka High Court
Sri Sanjay Goel vs State Of Karnataka on 31 October, 2022
Author: Mohammad Nawaz
Bench: Mohammad Nawaz
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IN THE HIGH COURT OF KARNATAKA
KALABURAGI BENCH
DATED THIS THE 31ST DAY OF OCTOBER 2022
BEFORE
THE HON'BLE MR. JUSTICE MOHAMMAD NAWAZ
CRIMINAL PETITION No.201020/2022
BETWEEN:
SRI. SANJAY GOEL
S/O LT. BALBIR SHARAN GOEL
AGE: 53 YEARS
R/O: MM-18, LANE-10,
ANUPAM GARDEN
SAINIK FARMS, NEW DELHI-110068. ... PETITIONER
(BY SRI. RAJESH DODDAMANI, ADVOCATE)
AND:
01. STATE OF KARNATAKA
BY CEN SPECIAL OFFENCE
POLICE STATION, KALABURAGI
KALABURAGI DISTRICT
REPRESENTED BY
STATE PUBLIC PROSECUTOR.
HIGH COURT OF KARNATAKA
AT: KALABURAGI-585 103.
02. SRI. ARAMANI SHARANABASAPPA
PROPRIETOR OF SHANTHA,
LINGESHWAR PULSES
S/1304/6F, NEAR GANDHI NAGAR,
HUMNABAD ROAD,
GULBARGA-585 104. ... RESPONDENTS
(BY SRI. GURURAJ V. HASILKAR, HCGP FOR R1
BY SRI. SANTOSH KUMAR B. BIRADAR, ADVOCATE FOR
R2)
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THIS CRIMINAL PETITION IS FILED UNDER SECTION 482
OF CRIMINAL PROCEDURE CODE, PRAYING TO CALL FOR THE
RECORDS IN CRIME NO.05/2020 AND FIR NO.1002/2020 OF
CEN SPECIAL CRIME POLICE STATION, KALABURAGI FOR THE
OFFENCES PUNISHABLE UNDER SECTIONS 406 AND 420 AND
34 OF THE INDIAN PENAL CODE ON THE FILE OF I ADDITIONAL
CIVIL JUDGE (JR. DN) AND JMFC, AT KALABURAGI AND TO
QUASH THE ENTIRE PROCEEDINGS AND GRANT SUCH OTHER
AND FURTHER RELIEFS.
THIS PETITION COMING ON FOR ORDERS THIS DAY, THE
COURT MADE THE FOLLOWING:
ORDER
The learned counsel for the petitioner submits that since charge sheet has been filed, he may be permitted to withdraw the petition reserving liberty to challenge the final report.
02. The memo filed by the learned counsel is placed on record.
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03. The petition is dismissed as withdrawn, with liberty as sought for.
04. In view of dismissal of the petition, pending I.A. does not survive for consideration and the same is dismissed.
05. Registry is directed to return the certified copies of the documents filed along with the petition, after receiving photo copies of the same.
Sd/-
JUDGE KJJ