Karnataka High Court
Mr Mohd Afzal @ Moanan Pasha vs Mr Shafiq Ahmed on 22 July, 2019
Author: P.S.Dinesh Kumar
Bench: P.S.Dinesh Kumar
CRL.P.No.7739/2018
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 22nd DAY OF JULY 2019
BEFORE
THE HON'BLE MR. JUSTICE P.S.DINESH KUMAR
CRIMINAL PETITION No.7739 OF 2018
BETWEEN:
MR. MOHD. AFZAL @ MOANAN PASHA
AGED ABOUT 48 YEARS,
S/O LATE D.MOHAMMED GHOUSE,
R/O A.R.CONSTRUCTION,
ANJUMAN STREET,
CHIKMAGALURU TALUK & DISTRICT,
CHIKMAGALURU-577 101.
...PETITIONER
(BY SHRI H.MALATESH, ADVOCATE)
AND:
MR.SHAFIQ AHMED
AGED ABOUT 48 YEARS,
S/O MOHAMMED CHHOTEY,
R/O 197, BLOCK 2ND, MADANGIR-II
DR.AMBEDKAR NAGAR,
NEW DELHI-110 062.
PRESENTLY RESIDING AT
HUKKUNDA
INDAVARA POST
CHIKMAGALURE-577 101.
...RESPONDENT
CRL.P.No.7739/2018
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THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF CR.P.C PRAYING TO SET ASIDE THE ORDER DATED
28.09.2018 PASSED BY THE III ADDITIONAL CIVIL JUDGE
AND JMFC, CHIKKAMAGALURU IN C.C.NO.156/2015 AND
PERMIT THE PETITIONER TO PROCEED HIS CASE IN
C.C.NO.156/2015 AT CHIKKAMAGALURU.
THIS PETITION COMING ON FOR ORDERS THIS DAY,
THE COURT MADE THE FOLLOWING:
ORDER
Shri H.Malatesh, learned advocate for the petitioner has filed a Memo of even date seeking leave of this Court to withdraw the petition as not pressed.
2. Memo is placed on record. The petition is accordingly dismissed as not pressed.
No costs.
Sd/-
JUDGE PB