Gousmohaddin Nazirahamed ... vs Shri.Vishwaguru Multipurpose ...
2022 Latest Caselaw 5563 Kant

                                                      -1-




                                                            CRL.P No. 100281 of 2020


                             IN THE HIGH COURT OF KARNATAKA, DHARWAD
                                                   BENCH

                              DATED THIS THE 28TH DAY OF MARCH, 2022

                                                   BEFORE
                                   THE HON'BLE MR JUSTICE HEMANT
                                             CHANDANGOUDAR
                             CRIMINAL PETITION NO. 100281 OF 2020 (482-)
                        BETWEEN:

                        1.    GOUSMOHADDIN NAZIRAHAMED MOMINDADA
                              AGE: 40 YEARS, OCC: REAL ESTATE BUSINESS,
                              R/O: H.NO.4676, GANDHI NAGAR,
                              HUKKERI,
                              DIST: BELAGAVI.
                                                                          ...PETITIONER
                        (BY SRI VITTHAL S. TELI AND
                        SRI REBECCA SOLOMAN, ADVOCATES)

                        AND:

                        1.    SHRI.VISHWAGURU MULTIPURPOSE
                              CO-OP.SOCIETY NIYAMIT BELAGAVI,
                              REPRESENTED BY ITS MANAGER,
                              SHRI.RAMESH
                              S/O BASAVANNEPPA BETASUR,
                              AGE: 35 YEARS, OCC: MANAGER,
                              R/O: VAIBHAB NAVAR,
                              BELAGAVI.
                        2.    THE STATE OF KARNATAKA
                              REPRESENTED BY
                              STATE PUBLIC PROSECUTOR,
                              HIGH COURT OF KARNATAKA,
                              DHARWAD,
VN
BADIGER                       THROUGH MARKET POLICE STATION,
Digitally signed by V
N BADIGER
Location: DHARWAD
                              BELAGAVI.
Date: 2022.04.10
14:08:03 +0530                                                        ...RESPONDENT'S
                        (BY SRI RAMESH CHIGARI, ADVOCATE)
                               -2-




                                     CRL.P No. 100281 of 2020


     THIS CRIMINAL PETITION IS FILED U/S 482 OF CR.P.C.,
PRAYING TO SET ASIDE THE JUDGMENT DATED 26/11/2019 PASSED
IN CRIMINAL REVISION PETITION NO.444/2019 BY THE VIII ADDL.
DISTRICT AND SESSIONS JDUGE, BELAGAVI FOR OFFENCE UNDER
SECTION 138 OF NI ACT, IN SO FAR PETITIONER / ACCUSED.

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


                           ORDER

Learned High Court Government Pleader accepts

notice for respondent No.2.

Learned counsel for the petitioner has filed a memo

seeking leave of this Court to withdraw the petition stating

that the impugned proceeding before the trial Court

initiated by respondents has been dismissed by the trial

Court for want of prosecution. Memo is placed on record.

Accordingly, petition stands dismissed as withdrawn

reserving liberty to revive this criminal petition in the

event of restoration of complaint to its original file.

Sd/-

JUDGE

SSP