State Of Karnataka vs Raghu
2022 Latest Caselaw 958 Kant

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      IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 20TH DAY OF JANUARY, 2022

                             BEFORE

          THE HON'BLE MR. JUSTICE K.NATARAJAN

             CRIMINAL PETITION NO.1816/2020

BETWEEN

STATE OF KARNATAKA
BY CHAMARAJANAGAR POLICE STATION,
CHAMARAJANAGAR,
REP BY STATE PUBLIC PROSECUTOR,
HIGH COURT BUILDING,
BENGALURU - 560 001.                      ... PETITIONER

(BY SRI ROHITH B.J., HCGP)

AND

1 . RAGHU
    S/O. LATE. RAJU,
    AGED ABOUT 23 YEARS,

2 . KANTHARAJU
    S/O. LATE. CHIKKAMADAIAH,
    AGED ABOUT 47 YEARS

   BOTH ARE R/AT
   VADGALPURA GRAMA,
   CHAMARAJANAGARA TLAUK,
   CHAMARAJANAGARA DISTRICT
                                        ... RESPONDENTS

     THIS CRIMINAL PETITION IS FILED UNDER SECTION 482
OF THE CODE OF CRIMINAL PROCEDURE, PRAYING TO ALLOW
THE ABOVE CRIMINAL PETITION BY SETTING ASIDE THE
JUDGMENT AND ORDER DATED 01.03.2019 PASSED BY THE
COURT OF PRINCIPAL DISTRICT AND SESSIONS COURT,
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CHAMRAJANAGAR IN SPECIAL CASE NO.300/2018 WHEREIN,
THE SESSIONS COURT HAS REJECTED PRAYER OF THE
PROSECUTION TO CROSS-EXAMINE THE HOSTILE WITNESS.

     THIS CRIMINAL PETITION COMING ON FOR ADMISSION
THROUGH VIDEO CONFERENCING THIS DAY, THE COURT MADE
THE FOLLOWING:

                        ORDER

The learned HCGP seeking permission to withdrawn

the petition, as not pressed.

The said submission is placed on record.

Accordingly, this criminal petition is dismissed as

not pressed.

Sd/-

JUDGE

AKV