Karnataka High Court
Mr S H Surpeeth vs The State on 19 August, 2019
Author: John Michael Cunha
Bench: John Michael Cunha
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 19TH DAY OF AUGUST 2019
BEFORE
THE HON'BLE MR. JUSTICE JOHN MICHAEL CUNHA
CRIMINAL PETITION No.5991/2016
BETWEEN:
MR. S H SURPEETH,
AGED 21 YEARS,
SON OF MUNIYAPPA,
JUNIOR OPERATOR,
PRODUCTION SECTION,
THRISHILA DECORATOR COMPANY,
GOWDANAHALLI,
RESIDING AT LAKSHMISHA NAGAR,
3RD CROSS, CHIKKAMAGALURU TALUK
AND DISTRICT-577101.
... PETITIONER
(BY SRI P P HEGDE, ADVOCATE)
AND:
1. THE STATE - THROUGH THE
INSPECTOR OF POLICE,
CHIKKAMAGALURU RURAL CIRCLE,
CHIKKAMAGALURU,
REPRESENTED BY THE LEARNED
STATE PUBLIC PROSECUTOR,
HIGH COURT OF KARNATAKA
AT BENGALURU-577101.
2. MUDDURAJU H.T,
AGED ABOUT 35 YEARS,
2
RESIDING AT HIREGOWJA VILLAGE,
LAKYAHOBLI,
CHIKMANGALURU-577101.
... RESPONDENTS
(BY SRI VIJAYAKUMAR MAJAGE, ADDL. SPP FOR R1,
R2 - SERVED)
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 CR.P.C PRAYING TO QUASH THE IMPUGNED ORDER
DATED 18.07.2016 PASSED BY THE I ADDL. SR. CIVIL
JUDGE AND JMFC, CHIKKAMAGALURU IN
C.C.NO.1015/2012 TAKING COGNIZANCE OF THE
OFFENCE P/U/S 287 OF IPC AND ALLOWING THE
APPLICATION U/S 216 OF CR.P.C. FILED BY THE
PROSECUTION AND ALLOW THIS PETITION.
THIS CRIMINAL PETITION COMING ON FOR
ADMISSION THIS DAY, THE COURT MADE THE
FOLLOWING:
ORDER
After arguing the matter for some time, learned counsel for petitioner seeks leave to withdraw the petition with direction to the learned Magistrate to dispose of the petition as expeditiously as possible.
2. Keeping open all the factual and legal contentions urged in this petition to be canvassed before the Trial 3 Court at appropriate stage, petition is disposed as withdrawn. Trial Court is directed to dispose of the proceedings before it as expeditiously as possible.
Sd/-
JUDGE MD