Karnataka High Court
Santosh S/O Sukirth Bhover vs The State Of Karnataka on 3 June, 2011
'7 7. Praveen, S/o. David Kalpal, Age: 35 years, Occ: Nil, R/o. Bassel Mission Compound, Hubli, District Dharwad. 8. Abdul Rasheed Shaikh, Age: Major, Occ: Business, R/o. House No.lOlO, Hulideyar;'Vaadteiyui 'A Ankola, District Karwar. 9. Govind, s /o. Venkanna"'N:a'ik, Age: Major, Occ:i__Busine_S.S}*.__ ' R/o. Ankola, Divsitiict K"ar\_§/Car, _ ..."Petitioners (By Shri Vijayendra AND: l. The A 1 Re .Byi.Stat;e.V_PL1_blic Pro-seeutor, Hon 'ble' iHigiCl:' .Court.,__ Circuit Bench, 2. Smt.'=Shilpa-,_ W./io;.,.Santosh Bhover, ; ' Cl_airnin'g,to be Kurn. Shilpa, " D./o..,i_Guruput.rappa Gudagur, A'ge:_2'8,_ years, Occ: Asst. Lecturer, ii '* _ Sri."T'aral. Bhalu Jagadguru V, 1'nsti,,tu~tie=of Technology, V Ra.ne'b_ennur, District Haveri. ...Respondents
(By shii'; K.B.Adyapa1<:, AGA., for Rl '' Sri.,i_M.M.Kannur, Advocate for R2) This criminal petition is filed under Section 407 of the Code of Criminal Procedure to transfer the V' ""c.c.Ne.228/2009 pending on the file of the Senior cmi Judge and Prinicipal J.M.F.C., Ranebennur to Dharwad Court of Senior Civil Judge and Principal J.M.F.C., or any other Court in Haveri or Dharwad District Eiircept Ranebennur Jurisdicitional Court. This criminal petition coming on for oi-*ders;.o:"'thyi.s1 * day, the Court made the following:
ORDERJ The counsel for the peti_tione'rhas filed7.aii_imemioi'fordK disposal of this petition oniiith:e'groundi_ have entered into comprise Criminal PKL55/2010 and C13lkf22d/CbO9tllfinpeuUon befine this Court the Cases to one Court H parties. In the ythie"i-...._preseint petition, the parties cannotiienitervintiolcomipromise, as they have to get the casecomprori1i_sed by approaching the Courts in which . the cases are pending.
the circumstances, the learned counsel for theiiipetitioner submits that he may be permitted to withdraw the petition.
3. His submission is placed on record and the petition is dismissed as withdrawn, with liberty to the the Court in which the Cases are cases compromised.
petitioner to approach pending for getting the Rsh