Smt Gomi @ Gomee @ Gomee Shailesh vs State By Basavanagara Police ...
2022 Latest Caselaw 9285 Kant

                          1



      IN THE HIGH COURT OF KARNATAKA AT BENGALURU

          DATED THIS THE 21ST DAY OF JUNE, 2022

                        BEFORE

        THE HON'BLE MR. JUSTICE M. NAGAPRASANNA

             CRIMINAL PETITION No.2224/2022

BETWEEN

SMT. GOMI @ GOMEE @ GOMEE SHAILESH,
W/O SHAILESH D.,
AGED ABOUT 42 YEARS,
R/O NO.47, MULLA MANSION,
MAIN ROAD, OPP.HEAD POST OFFICE,
HARIHARA - 577 601,
DAVANAGERE DISTRICT.

ADDITIONAL ADDRESS:
R/O NO.7/7/7, MARATHA GALLI,
HAVALADA BEEDI,
NEAR SRI. CHOWDAMMADEVI
WATER FILTER, HARIHARA,
DAVANAGERE DISTRICT.
                                              ... PETITIONER

[BY SRI.V.B.SIDDARAMAIAH, ADVOCATE]


AND

1.    STATE BY BASAVANAGARA
      POLICE STATION,
      DAVANGERE.
      REPRESENTED BY
      STATE PUBLIC PROSECUTOR,
      HIGH COURT BUILDING,
      BANGALORE - 560 001.
                              2



2.   SRI. RITHESH KUMAR JAIN,
     S/O RAMAN LAL JAIN,
     AGE 39 YEARS,
     R/AT NAVRANG JEWELLERS,
     BELLODI GALLI,
     DAVANAGERE - 577 001.
                                              ... RESPONDENTS

[BY SMT.K.P.YASHODHA, HCGP FOR R1]


     THIS CRIMINAL PETITION IS FILED UNDER SECTION 482 OF
CR.P.C. PRAYING TO SET ASIDE THE JUDGMENT OF THE COURT
OF   THE    PRINCIPAL  DISTRICT   AND   SESSIONS   JUDGE,
DAVANAGERE DATED 19.02.2022 PASSED IN CRL.RP.NO.5/2022,
WHICH IS FILED AGAINST THE ORDER DATED 27.11.2021 PASSED
BY THE COURT OF J.M.F.C. - III COURT, DAVANAGERE IN
CR.NO.62/2021, PASSED ON I.A. FILED BY THE PETITIONER U/S
457 OF CR.P.C., FOR RELEASE OF THE PROPERTIES IN
P.F.NO.42/2021 AND THEREBY ALLOW THE APPLICATION FILED
BY THE PETITIONER.


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

                           ORDER

Learned counsel appearing for the petitioner after arguing

the matter at length would seek leave of this Court to withdraw

the petition and take recourse to proceedings in a manner

known to law.

Reserving such liberty, the petition is dismissed as

withdrawn.

Sd/-

JUDGE

SJK