Karnataka High Court
Sri.N.C. Cherian vs State Of Karnataka on 12 February, 2019
Author: Aravind Kumar
Bench: Aravind Kumar
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 12TH DAY OF FEBRUARY 2019
BEFORE
THE HON'BLE MR.JUSTICE ARAVIND KUMAR
CRIMINAL PETITION No.3407/2018
BETWEEN
1. SRI.N.C.CHERIAN,
AGED ABOUT 68 YEARS,
R/AT FLAT NO.A-603,
MAHAVIR SADHANA CO OPERATIVE
HOUSING SOCIETY LIMITED,
PLOT NO.18E, 18F,
SECTOR 14, SANPADA,
NAVI MUMBAI - 400 705.
2. SRI.WILLIAM LEWIS,
AGED ABOUT 35 YEARS,
FLAT NO.A-603,
MAHAVIR SADHANA CO OPERATIVE
HOUSING SOCIETY LIMITED,
PLOT NO.18E, 18F,
SECTOR 14, SANPADA,
NAVI MUMBAI - 400 705.
3. MRS.REEBA CHERIAN,
AGED ABOUT 38 YEARS,
R/AT FLAT NO.A-603,
MAHAVIR SADHANA CO OPERATIVE
HOUSING SOCIETY LIMITED,
PLOT NO.18E, 18F,
SECTOR 14, SANPADA,
NAVI MUMBAI - 400 705.
... PETITIONERS
(BY SRI. AMAR CORREA, ADV.)
2
AND
1. STATE OF KARNATAKA,
BY RAMAMURTHY NAGAR
POLICE STATION,
REPRESENTED BY HCGP,
HIGH COURT OF KARNATAKA,
BANGALORE - 560 001.
2. SRI.GEORGE JACOB VENGAL,
AGED 41 YEARS,
SON OF JACOB VENGAL,
R/AT HOUSE NO.50,
VENEGAL MALIYEKKAL,
KAKKANDA LANE,
KESAVADASAPURAM,
TRIVANDRUM - 695 004.
... RESPONDENTS
(BY SRI. S.CHANDRASHEKARAIAH, HCGP FOR R1;
SRI.P.H.RAMALINGAM, ADV., FOR R2)
THIS CRIMINAL PETITION IS FILED U/S.482
CR.P.C., PRAYING TO SET ASIDE THE ORDER DATED
29.07.2017, PASSED BY THE LEARNED X A.C.M.M,
BANGALORE, THEREBY REJECTING THE 'B' FINAL
REPORT FILED BY THE RESPONDENT NO.1 POLICE
AND DIRECTING TO REGISTER A CRIMINAL CASE
AGAINST THE PETITIONERS FOR THE OFFENCES
P/U/S 323, 324, 451, 380 READ WITH 34 OF IPC AND
ETC.,
THIS PETITION COMING ON FOR ADMISSION
THIS DAY, THE COURT MADE THE FOLLOWING:
3
ORDER
The learned counsel for petitioners files a memo to withdraw the criminal petition. Memo filed to the said effect is placed on record.
2. The criminal petition is dismissed as withdrawn.
SD/-
JUDGE Np/-