Karnataka High Court
Sri H Sandeep Singh vs State Of Karnataka on 24 January, 2017
Author: Rathnakala
Bench: Rathnakala
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 24TH DAY OF JANUARY 2017
BEFORE
THE HON' BLE MRS. JUSTICE RATHNAKALA
CRL.R.P.NO.103/2017
BETWEEN:
Sri H.Sandeep Singh
S/o Late R.Hari Singh
Aged about 42 Years,
R/at No.32, 8th Main Road,
Telecom Layout, Thanisandra,
Hegdenagar Main Road,
Bengaluru -560 077. ... Petitioner
(By Sri Nishanth A V. Advocate)
AND:
1. State of Karnataka,
Department of Urban
Development, Vidhana Soudha,
Dr.Ambedkar Veedhi,
Bengaluru - 560 001.
2. Bangalore Metropolitan Task
Force, Rep. By Station House Officer,
BMTF Police Station, BBMP,
N.R.Square, Bengaluru-560 002 ... Respondents
(By Sri.K.Nageshwarappa, HCGP for R1)
This Criminal Revision Petition is filed under
Section 397 R/w Section 401 of Cr.P.C, praying to set
2
aside the order dated 08.02.2016 in C.C.No.2635/2016
pending on the file of the IV ACMM, Bangalore Directing
the Registration of a Case against the petitioner made
under Section 192A, 192B of Karnataka Land Revenue
Act and Sections 420, 409, 468, 471 R/w Section 34 of
IPC and ordering process against them for appearance.
This criminal revision petition coming on for
orders this day, the court made the following:
ORDER
Learned Counsel for the revision petitioner submits that this revision petition may be dismissed as withdrawn.
2. The submission made by the learned Counsel for the revision petitioner is placed on record.
3. Accordingly the revision petition is dismissed as withdrawn.
Registry is directed to return the documents to the Counsel for the petitioner on record.
Sd/-
JUDGE em/RS