Karnataka High Court
Sri Rustom Kerawalla vs State Of Karnataka on 5 November, 2014
Author: K.N.Phaneendra
Bench: K.N. Phaneendra
1
IN THE HIGH COURT OF KARNATAKA, BANGALORE
DATED THIS THE 5TH DAY OF NOVEMBER, 2014
:BEFORE:
THE HON'BLE MR.JUSTICE K.N. PHANEENDRA
CRIMINAL PETITION NO.6596/2014
BETWEEN
SRI.RUSTOM KERAWALLA,
AGED ABOUT 48 YEARS,
S/O PESI KERAWALLA,
4TH FLOOR, NO.25, P.J. RAM CHANDANI MARG,
MUMBAI-400 001. ... PETITIONER
(BY SRI.C.V.NAGESH, SR. COUNSEL FOR
SRI.K.RAGHAVENDRA.K, ADVOCATE)
AND
1. STATE OF KARNATAKA,
BY THE STATION HOUSE OFFICER,
VARTHUR POLICE STATION,
BANGALORE.
2. SRI. N.BASAVARAJ,
AGED ABOUT 36 YEARS,
S/O LATE NARAYANAPPA,
NO.1, C/O BABU,
VEERASWAMY LAYOUT, KADUGODI,
WHITEFIELD, BANGALORE-560 067. ... RESPONDENTS
(BY SRI.B.J. ESHWARAPPA, HCGP FOR R1)
THIS CRL.P IS FILED U/S.482 CR.P.C PRAYING TO QUASH
THE FIR NO.155/14 REGISTERED AT VARTHUR P.S.,
BANGALORE CITY, THE INVESTIGATION OF WHICH IS TAKEN
UP AND IS BEING DONE AS AGIANST THE PETITIONER FOR AN
OFFENCE WHICH IS MADE PENAL U/S 202 OF IPC AND U/S
21(1)(2) OF THE POCSO ACT.
THIS PETITION COMING ON FOR ORDERS, THIS DAY,
THE COURT MADE THE FOLLOWING:
2
ORDER
Learned counsel for the petitioner has filed a memo seeking permission to withdraw the petition, as it has become infructuous.
Memo recorded. Accordingly, the petition is dismissed as having become infructuous.
SD/-
JUDGE KGR*