Karnataka High Court
Hema Reddy S/O Kotrappa vs State Of Karnataka on 10 June, 2011
IN THE HIGH COURT OF KARNATAKA CIRCUIT BENCH AT DHARWAD DATED THIS THE 107U [ Hema Redd Kotrappa, Age >d about 38 years, vos asa Ju ection Officer, # Hagaribom manahalli naan, inior Engin eer fo Through Tambaraha ili Police Station, Hage garibominne unalli Taluk, .. Respondent :.P.) - This criminal ¢ the Code of Crimit tire proceedings pen under Section 482 of edure seeking to quash the le of the Civil Judge and J.M.F.C. Court, Hagaribommanahalli in This oominal petition coming on for adin sion, this day the Court made the following: : a ORDER
The learned counsel for. the. petitioner. havitig:
argued the matter for somé time, aeéks permission to withdraw the petition with Hiberty | to' approsich the Magistrate seeking stupping of the: proceedings on the basis of the documents wb ch he has 'produced before this Court.
2." Hehice, © 'the. "petition is dismissed as 4 withdrawn withi liberty tothe petitioner to approach the a documents and in case, if ch Magistrate by producing the "the Magisti: ate iS Satisfied, he shall take action in acéo rdan ce vith | low,