Karnataka High Court
Ganesh Palanisamy @ vs State Of Karnataka on 20 August, 2018
Author: John Michael Cunha
Bench: John Michael Cunha
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 20TH DAY OF AUGUST, 2018
BEFORE
THE HON'BLE MR. JUSTICE JOHN MICHAEL CUNHA
CRIMINAL PETITION NO.1567/2015
BETWEEN:
1. Ganesh Palanisamy @
Guru Ganesh,
S/o Palaniswamy,
Aged about 32 years,
Residing at No.3,
K K Pudur Road,
Velandipalayam,
Coimbatore-641 025.
2. Karthik Subramanian
S/o T N Subramanian,
Aged about 37 years,
Residing at No.42/70,
53rd Street, Ashok Nagar,
Chennai-600 083.
...Petitioners
(By Sri.Sandesh.J.Chouta, Advocate)
AND:
1. State of Karnataka
Through Pulikeshi Nagar PS.
2
2. Mrs. Vindya
W/o Shreedhara,
Aged about 56 years,
Residing at No.95,
3rd Main, 4th Cross,
AGB Layout 2nd Stage,
Mahalakshmipuram,
Bengaluru-560 086. ...Respondents
(By Sri.S.Rachaiah, HCGP for R1,
vide order dated 10.01.2017 - notice to
R2 is dispensed with)
This Criminal petition is filed under Section 482 of
Cr.P.C praying to quash the impugned order dated
24.03.2014 in C.C.No.51968/2014 (arising out of
Cr.No.2/2014 registered by Pulakeshinagar P.S.,
passed by the XI A.C.M.M., Bengaluru, so far as these
petitioners are concerned produced hereto as
Annexure-A and quash the charge sheet dated
22.03.2014 and further charge sheet dated 20.06.2014
submitted by the respondent No.1 in
C.C.No.51968/2014 so far as these petitioners are
concerned, produced hereto as Annexure-E and
Annexure-H.
This Criminal petition coming on for Orders, this
day, the court made the following:
ORDER
Learned counsel for the petitioners has filed a memo dated 16.08.2018 seeking to withdraw the petition.
3Memo is placed on record.
In view of the said memo, petition is dismissed as withdrawn.
Sd/-
JUDGE dn/ha