Karnataka High Court
V. Munawar Shaikh @ Munna vs State By Koramangala Police on 19 March, 2013
Author: K.Bhakthavatsala
Bench: K. Bhakthavatsala
Crl.P.1305/2013
1
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 19TH DAY OF MARCH 2013
BEFORE
THE HON'BLE DR. JUSTICE K. BHAKTHAVATSALA
CRIMINAL PETITION NO.1305/2013
BETWEEN
V Munawar Shaikh @ Munna,
S/o V Khadar Basha,
No.64-65,
Sector-I,
HSR Layout,
NIFT Road,
27th Main,
Bangalore-560 034. Petitioner
(By Sri V Srinivas, Adv.)
AND
1. State,
By Koramangala Police,
Bangalore.
2. Syed Nawazuddin,
Age: 44 years,
S/o Syed Salauddin,
No.483,
14th Main,
3rd Block,
Kormangala,
Bangalore-560 034. Respondents
(By Sri Vijayakumar Majage, HCGP, for R-1)
Crl.P.1305/2013
2
This Criminal Petition is filed under Section 482 of the
Code of Criminal Procedure, praying to quash the entire
proceedings in Cr. No.113/2012 on the file of VIII ACMM,
Bangalore.
This Petition coming on for Admission this day, the Court
made the following:
ORDER
Learned Counsel for the petitioner files a memo for withdrawal.
2. In view of the above, Petition is dismissed as withdrawn, with liberty to take such course of remedy available in law before the trial Court.
I.A-I/2013 for stay does not survive for consideration and the same is accordingly disposed off.
Sd/-
Judge Bjs