Karnataka High Court
Shamsuddin @ Shaman Dastgirsab Multani vs The State Of Karnataka on 4 August, 2014
Author: L.Narayana Swamy
Bench: L.Narayana Swamy
1
IN THE HIGH COURT OF KARNATAKA
DHARWAD BENCH
DATED THIS THE 4 T H DAY OF AUGUST, 2014
BEFORE
THE HON'BLE MR. JUSTICE L.NARAYANA SWAMY
CRIMINAL PETITION No.100737/2014
BETWEEN:
SHAMSUDDIN @ SHAMAN
DASTGIRSAB MULTANI
AGE: 29 YEARS, OCC: NIL
R/O HANJANHATTI,
TQ: HUKKERI, DIST: BELGAUM
... PETITIONER
(BY SRI. A G MULAWADMATH, ADV.)
AND:
THE STATE OF KARNATAKA
R/BY SPECIAL PUBLIC PROSECUTOR
DHARWAD
HIGH COURT OF KARNATAKA
DHARWAD BENCH
... RESPONDENT
(BY SRI. VIJAYAKUMAR MAJAGE, HCGP)
---
2
THIS CRIMINAL PETITION IS FILED U/S 482
OF CR.P.C. SEEKING THAT THE ORDER DATED
01.03.2014 PASSED BY THE VII-ADDL. DIST. &
SESSIONS JUDGE, BELGAUM, AT CHIKODI IN
S.C.NO.39/2011 AND THE APPLICATION
SUBMITTED U/S 45 OF INDIAN EVIDENCE ACT,
BE ALLOWED.
THIS PETITION COMING ON FOR ADMISSION
THIS DAY, THE COURT MADE THE FOLLOWING:
ORDER
The learned Counsel for the petitioner has filed a memo seeking to withdraw the petition.
Memo is taken on record.
The petition is dismissed as withdrawn.
Sd/-
JUDGE gab/-