Karnataka High Court
Sri M R Hiremath vs Lokayukta Police, Karnataka Lokayukta on 13 March, 2013
Author: K.Bhakthavatsala
Bench: K. Bhakthavatsala
1
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 13TH DAY OF MARCH, 2013
BEFORE
THE HON'BLE DR.JUSTICE K. BHAKTHAVATSALA
WRIT PETITION NO.11252 OF 2013 (GM-RES)
BETWEEN:
SRI M R HIREMATH
S/O RACHAIAH SWAMY
AGED ABOUT 54 YEARS
R/A #1, 16TH CROSS
6TH MAIN, MALLESWARAM
BANGALORE - 560 003. ...PETITIONER
(BY SRI: ASHOK HARANAHALLI, SENIOR COUNSEL
FOR SRI: PRASHANTH KUMAR D, ADVOCATE)
AND:
1. LOKAYUKTHA POLICE
KARNATAKA LOKAYUKTA
M S BUILDING
BANGALORE - 560 001.
2. NAGARAJ S/O GOVIND
R/O NO.190, I N BLOCK
RAJAJINAGAR
BANGALORE - 10. ...RESPONDENTS
(BY SRI: B A BELLIAPPA, ADVOCATE FOR RESPONDENT NO.1)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE FIRST
INFORMATION REPORT DATED 16.11.2012 IN CRIME NO.83/2012
REGISTERED BY RESPONDENT NO.1-POLICE FOR THE OFFENCE
PUNISHABLE UNDER SECTIONS 7 AND 8 OF THE PREVENTION OF
CORRUPTION ACT, 1988, VIDE ANNEXURE-A AND TO QUASH THE
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ENTIRE PROCEEDINGS IN CRIME NO.83/2012 PENDING ON THE FILE
OF XXIII ADDL. SESSIONS JUDGE AND SPECIAL JUDGE FOR
PREVENTION OF CORRUPTION ACT, BANGALORE.
THIS WRIT PETITION COMING ON FOR PRELIMINARY HEARING
THIS DAY, THE COURT MADE THE FOLLOWING:
ORDER
Sri.Ashok Haranahalli, learned Senior Counsel, after addressing arguments at length seeks permission to withdraw the writ petition with liberty to take such course of remedy available in law, in future.
2. In view of the above, petition is dismissed as withdrawn with liberty to take such course of remedy available in law.
Sd/-
JUDGE KM