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Sri.David Raj Samuel vs State Of Karnataka
2022 Latest Caselaw 12562 Kant

Citation : 2022 Latest Caselaw 12562 Kant
Judgement Date : 18 October, 2022

Karnataka High Court
Sri.David Raj Samuel vs State Of Karnataka on 18 October, 2022
Bench: Krishna S.Dixit
                           1




     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 18TH DAY OF OCTOBER, 2022

                        BEFORE

        THE HON'BLE MR. JUSTICE KRISHNA S.DIXIT

         CRIMINAL PETITION NO.2407 OF 2020

BETWEEN:
1.   SRI.DAVID RAJ SAMUEL,
     AGED ABOUT 33 YEARS,
     DIRECTOR MB OVERSEAS PLACEMENTS PVT.,
     OFFICE AT NO.505,
     I FLOOR, 2ND MAIN ROAD,
     EAST OF NGEF,
     KASTURI NAGAR,
     BANGALORE - 560 043.

2.   SMT. MONISHA,
     AGED ABOUT 26 YEARS,
     DIRECTOR OF MB OVERSEAS PLACEMENTS PVT.,
     OFFICE AT NO.505,
     I FLOOR, 2ND MAIN ROAD,
     EAST OF NGEF,
     KASTURI NAGAR,
     BANGALORE - 560 043.

3.   SMT. JESSY RUTH MARY,
     AGED ABOUT 32 YEARS,
     DIRECTOR OF MB OVERSEAS PLACEMENTS PVT.,
     OFFICE AT NO.505, I FLOOR,
     2ND MAIN ROAD,
     EAST OF NGEF, KASTURI NAGAR,
     BANGALORE - 560 043.
                                        ...PETITIONERS
(BY SRI.ANIL KUMAR S., ADVOCATE)
                               2




AND:

STATE OF KARNATAKA,
REPRESENTED BY RAMMURTHY NAGAR
POLICE STATION,
RAMAMURTHY NAGAR MAIN ROAD,
RAMAMURTHY NAGAR,
BANGALORE - 560 016.
                                                ...RESPONDENT
(BY SRI.THEJESH P., HCGP)

     THIS CRIMINAL PETITION IS FILED UNDER SECTION 438
OF CR.P.C. PRAYING TO ENLARGE THE PETITIONER ON BAIL IN
THE EVENT OF THEIR ARREST IN CR.NO.90/2020 OF
RAMAMURTHY NAGAR P.S., BANGALORE FOR THE OFFENCE
P/U/S 420 R/W 34 OF IPC.

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

                            ORDER

Learned counsel for the petitioner has moved a memo

in open Court this date which reads as under:

"The counsel for the petitioners prays that this Hon'ble Court be pleased to Dispose the above petition as NOT PRESSED the interest of justice and equity."

There is no objection from the learned HCGP to make

an order in terms of memo.

In view of the above, petition is disposed off as

withdrawn.

Registry is directed to send a copy of this judgment to

the Ramamurthynagar Police for their records.

Sd/-

JUDGE DS

 
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