Karnataka High Court
V K Sasikala vs State By The Superintendent Of Police on 11 September, 2014
Author: Anand Byrareddy
Bench: Anand Byrareddy
1
IN THE HIGH COURT OF KARNATAKA AT
BANGALORE
DATED THIS THE 11TH DAY OF SEPTEMBER, 2014
BEFORE
THE HON'BLE MR. JUSTICE ANAND BYRAREDDY
CRIMINAL PETITION No.5194 OF 2014
BETWEEN:
1. V.K.Sasikala,
Aged about 60 years,
Daughter of Vivekanandan,
81, Poes Garden,
Chennai - 600 086.
2. V.N.Sudhakaran,
Aged about 46 years,
Son of Vivekanandan,
9, 9th Cross Street,
Kapaleeswarar Nagar,
Neelangarai,
Chennai - 600 041.
3. J. Elavarasi,
Aged about 51 years,
Wife of Jayaraman (Late),
No.181/69, Habibulla Road,
T.Nagar, Chennai - 600 017.
...PETITIONERS
(By Shri. N. Barani Kumar, Advocate)
2
AND:
State by the Superintendent of Police,
Vigilance and Anti-Corruption,
Special Investigation Cell,
Chennai - 600 006.
...RESPONDENT
(By Shri. G. Bhavani Singh, Special Public Prosecutor)
*****
This Criminal Petition is filed under Section 482 of the
Code of Criminal Procedure, 1973, praying to quash the order
dated 20.8.2014 passed in I.A.No.1537/2014 on the file of the
Special Court XXXVI Additional City Civil and Sessions
Judge, Bangalore and allow the said I.A.1537/2014 and pass
such other and further orders as may be deemed necessary in
the facts and circumstances of this case.
This petition coming on for Admission this day, the court
made the following:
ORDER
The learned Counsel for the petitioners files a memo, seeking to withdraw the petition.
The memo is placed on record and the petition is dismissed as withdrawn.
Sd/-
JUDGE nv