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Karnataka High Court

Smt. Padmaja D. N. D/O. Late Narayan Jois ... vs The State Of Karnataka on 27 January, 2023

Author: Mohammad Nawaz

Bench: Mohammad Nawaz

                                        -1-




                                              CRL.P No. 101756 of 2022

               IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

                   DATED THIS THE 27TH DAY OF JANUARY, 2023

                                     BEFORE
                  THE HON'BLE MR JUSTICE MOHAMMAD NAWAZ
                  CRIMINAL PETITION NO. 101756 OF 2022 (482)
          BETWEEN:

          SMT. PADMAJA D. N. D/O. LATE NARAYAN JOIS D. R.,
          AGED ABOUT 50 YEARS, OCC. WRITER,
          R/O. 6TH CROSS, RANGANATH COLONY,
          GOPALA, SHIVAMOGGA-577205.

                                                             ...PETITIONER
          (BY SRI. S. R. HEGDE., ADVOCATE)
          AND:
          1.   THE STATE OF KARNATAKA
               R/BY THE SUB-INSPECTOR OF POLICE,
               NEW MARKER POLICE STATION, SIRSI,
               UTTARA KANNADA DISTRICT-581401.
               BY STATE PUBLIC PROSECUTOR,
               HIGH COURT OF KARNATAKA,
               DHARWAD BENCH, DHARWAD-580001.

          2.   SRI. PRAVEENKUMAR S/O. VENKATRAMAN TONDEKERI,
               AGED ABOUT 38 YEARS, OCC. DATA ENTRY OPERATOR
J              (E-TENDER SECTION) IN APMC YARD SIRSI,
MAMATHA
               R/O. GANESH NAGAR, PUTTANAMANE, SIRSI,
               UTTARA KANNADA-581401.

                                                         ...RESPONDENTS
          (BY SMT. GIRIJA S. HIREMATH., HCGP FOR R1)
          (BY SRI. VIJAY MALALI., ADVOCATE FOR SRI. A. P. HEGDE
          JANMANE., ADVOCATE FOR R2)
                 THIS CRIMINAL PETITION IS FILED U/SEC.482 OF CR.P.C.
          SEEKING TO CALL FOR THE RECORDS CONCERNING, CONNECTED
          WITH AND RELATING TO THE CASE NUMBER NMPS CR. NO.13/2022
          OFFENCE P/U/S. 386, 388, 406, 384, 342, 423, 506 R/W SEC. 34 OF
                                    -2-




                                            CRL.P No. 101756 of 2022

IPC, PENDING     ON THE FILE OF THE III J.M.F.C. SIRSI, UTTARA
KANNADA     DISTRICT      PURSUE      THE   SAME   AND    QUASH     THE
PROCEEDINGS      IN      THE   SAID   CASE,   IN   SO    FAR   AS   THE
PETITIONER/A3 IS CONCERN.

      THIS PETITION COMING ON FOR ORDERS, THIS DAY, THE
COURT MADE THE FOLLOWING:

                                 ORDER

Learned counsel for petitioner has filed a memo seeking permission of the Court to withdraw the petition, with liberty to challenge the charge sheet, if any, filed against the petitioner.

Memo is placed on record.

Liberty sought is granted. Criminal Petition is dismissed as withdrawn.

Sd/-

JUDGE PJ List No.: 1 Sl No.: 37