Karnataka High Court
S.B.Hiremath vs The Totagars Co-Operative Sale Society ... on 18 April, 2022
Author: Hemant Chandangoudar
Bench: Hemant Chandangoudar
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CRL.P No. 101921 of 2019
IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH
DATED THIS THE 18TH DAY OF APRIL, 2022
BEFORE
THE HON'BLE MR JUSTICE HEMANT CHANDANGOUDAR
CRIMINAL PETITION NO. 101921 OF 2019 (482-)
BETWEEN:
1. S.B.HIREMATH
AGED ABOUT 58 YEARS,
MANAGING TRUSTEE,
JANASHAKTI VISHWASTHA MANDAL
(LOKADHWANI DAILY NEWS PAPER),
SIRSI, NORTH KANNADA.
...PETITIONER
(BY SRI. MRUTYUNJAY TATA BANGI.,ADVOCATE)
AND:
1. THE TOTAGARS CO-OPERATIVE SALE SOCIETY LTD.,
SIRSI, N.K. DISTRICT,
REP. BY ITS GENERAL MANAGER,
VN SRI RAVEESH A HEGDE,
BADIGER THE TSS LTD., SIRSI,
NORTH KANNADA DISTRICT.
Digitally signed by
V N BADIGER
Location:
DHARWAD
Date: 2022.04.23 ...RESPONDENT
19:10:46 +0530
(BY SRI. .,ADVOCATE)
THIS CRIMINAL PETITION IS FILED U/SEC.482 OF CR.P.C.,
PRAYING TO QUASH THE ENTIRE PROCEEDINGS, INTIATED AGAINST
THE PETITIONER U/SEC.499, 500, 502 AND 120B OF INDIAN PENAL
CODE IN C.C.NO.272 OF 2014 (P.C.NO.40 OF 2011) ON THE FILE OF
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CRL.P No. 101921 of 2019
2ND ADDL. JMFC, SIRASI INCLUDING THE ORDER TAKING
COGNIZANCE DATED 10.02.2014 AND THE ORDER PASSED BY THE I
ADDL. DISTRICT AND SESSIONS JUDGE, U.K. KARWAR IN CRIMINAL
23.06.2019 AS AGAINST THE PETITIONER.
THIS PETITION COMING ON FOR ADMISSION THIS DAY THE
COURT MADE THE FOLLOWIONG:
ORDER
Learned counsel for the petitioner files a memo seeking leave of this court to withdraw the petition in view of the settlement arrived at between the parties.
The memo is placed on record. Accordingly, the criminal petition is dismissed as withdrawn.
Sd/-
JUDGE VB