Karnataka High Court
Toyota Kirloskar Motor Private Limited vs State Of Karnataka on 30 November, 2017
Author: K.N.Phaneendra
Bench: K.N. Phaneendra
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 30TH DAY OF NOVEMBER, 2017
BEFORE
THE HON'BLE MR.JUSTICE K.N. PHANEENDRA
Crl.P. No.7753 OF 2015
BETWEEN:
Toyota Kirloskar Motor Private Limited,
A Company incorporated under the
Companies Act, 1956, and having its
Registered Office and Factory at
Plot No.1, Bidadi Industrial Area,
Ramanagar District, Karnataka,
Represented by its Srinivas P Gotur,
DGM-Legal and Company Secretary.
.....Petitioner
(By Sri. Parameshwar N Hegde-Advocate)
AND:
1. State of Karnataka,
Through Doddabelavangal P.S.,
Represented by S.P.P.,
High Court of Karnataka,
Bangalore-560001.
2. Govindaraju M,
S/o late Mutharasaiah,
Aged about 35 years,
R/at Kamana Agrahara Village,
Doddabelavangala Hobli,
Doddaballapura Taluk,
Bangalore Rural District,
2
PIN-560001.
...Respondents
(By Sri.Sandesh J Chouta-SPP-II for R1)
This Criminal Petition is filed under Section 482 of
Cr.P.C., to set aside the complaint and FIR in
Cr.No.273/2015 registered on the file of Addl. Civil
Judge (Jr.Dn.) JMFC Court at Doddaballapura,
Doddabelavangala police station for the offence
punishable under Section 328, 269, 270, 277, 278, 284,
120B R/w Sec. 34 of IPC.
This petition coming on for 'admission' this day,
the Court made the following:
ORDER
Learned counsel appearing for the petitioner files a memo seeking withdrawal of the petition as the same has become infructuous.
2. Memo is placed on record. In view of the memo, petition is dismissed as withdrawn.
Sd/-
JUDGE JS