Karnataka High Court
Niranjanaiyya Swamy S/O Mahadevaiyya ... vs The State on 7 December, 2012
Author: N.Ananda
Bench: N.Ananda
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IN THE HIGH COURT OF KARNATAKA
CIRCUIT BENCH AT DHARWAD
DATED THIS THE 07 t h DAY OF DECEMBER, 2012
BEFORE
THE HON'BLE MR.JUSTICE N.ANANDA
CRIMINAL PETITION No.11042 OF 2012
BETWEEN:
NIRANJANAIYYA SWAMY
S/O MAHADEVAIYYA HIREMATH
@ NAVALGUNDMATH
AGE: 37 YEARS, OCC: BUSINESS
R/O VEERAPUR ROAD,
NEAR BASAVA MANTAP, HUBLI
... PETITIONER
(By Sri. SUMANGALA CHAKALABBI ADV.)
AND:
THE STATE
R/BY WOMEN POLICE STATION
HUBLI-DHARWAD, (NORTH)
... RESPONDENT
(By Sri.VINAYAK S.KULKARNI, HCGP)
THIS CRIMINAL PETITION IS FILED U/S 482 OF
CR.P.C. IT IS HEREBY PRAYED THAT THIS HON'BLE COURT
BE PLEASED TO ALLOW THE ABOVE CRIMINAL PETITION
AND QUASH THE ENTIRE PROCEEDINGS IN
C.C.NO.552/2009 ON THE FILE OF THE COURT OF II-
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ADDL. CIVIL JUDGE (JR.DN.) & JMFC III-COURT, HUBLI, IN
THE INTEREST OF JUSTICE.
This criminal petition coming on for
Admission this day, the Court made the following:
O R D E R
The learned counsel for petitioner has filed a memo reading as hereunder:
"The Advocate for the petitioner in the above case begs to submit as under:
That the petitioner in the above case does not wish to prosecute the above petition and hence prays for withdrawal of the above petition to meet the ends of justice.
Hence, the petitioner may be permitted to withdraw the above petition."
The memo is accepted. The petition is dismissed.
Sd/-
JUDGE RK/-