Karnataka High Court
Smt P R Sarojini Ammal vs The State Of Karnataka on 9 April, 2012
IN THE HIGH COURT OF KARNATAKA AT manne - BEFORE | | os THE HON'BLE MR JUSTICE &. N. KESHAVANARAYANA | CRIMINAL PETITION ws 1694 OF 2012 BETWEEN: 1. 1. SMT.P.R.SAROJINI AMMAL | W/O LATE P.RAMAKRISHNA. ~ AGED ABOUT 76 YEARS SMT.G. Vv. PPE! MALATHA, : D/Q. LATE P.RAMAKRISHNA.... © W/O G.V.VISHWANATHAN AGED ABOUT 58 YEARS : KUM. YOSHITHA SRIRAM D/O P.R.SRIRAM . | AGED ABOUT. 20 YEARS | - SRLP.R.SRIRAM S/O LATE. P.RAMAKRISHNA "AGED ABOUT 50 YEARS ALLARER RESIDENTS OF NO.12/A, 39TH A CROSS, 5TH MAIN 5TH BLOCK, JAYANAGAR me BANGALORE ~ 560 041. ...PETITIONERS "(BY SRLS.P.KULKARNI, ADVOCATE) -- AND: THE STATE OF KARNATAKA REPRESENTED BY ITS STATE P.P., HIGH COURT OF KARNATAKA BLDG.., BANGALORE. 4 2 2. THE STATE OF TAMIL NADU REPRESENTED BY ITS LAND GRABBING PROHIBITION SPECIAL DIVISION . . SALEM POLICE, SALEM DISTRICT NOW REPRESENTED ITS STATE P.P., HIGH COURT OF TAMIL NADU BLDG. ad oa CHENNAI. ; =. ARESPONDENTS (BY SRI. SATISH R GIRJI, RCGP) THIS CRIMINAL PETITION. IS. FILED UNDER SECTION 438 CR.P.C. BY THE ADVOCATE. FOR THE PETITIONERS PRAYING TO ENLARGE THE PETITIONERS ON BAIL IN THE EVENT OF THEIR': ARREST IN FIR" NO.13/12 OF LAND PROHIBITION. 'SPECIAL DIVISION, "SALEM POLICE, SALEM DISTRICT, FOR. THE OFFENCES. PUNISHABLE UNDER SECTIONS. 468, 471, "ALO AND 506-OF IPC. THIS CRIMINAL 'PETITION COMING FOR ORDERS ON THIS DAY, THE COURT MADE: THE FOLLOWING: ORDER
_ After arguing the matter for some time, learned counsel! for 'the. petitioners sought dismissal of the petition as not pressed. The submission is placed on record. In the light of the above submission, this ' petition is dismissed as not pressed. Sd/-
JUDGE KGR*