Mrs Dibya Ruchi vs State Of Karnataka
2023 Latest Caselaw 2614 Kant

                                                -1-
                                                         CRL.P No. 8059 of 2020




                    IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                         DATED THIS THE 25TH DAY OF MAY, 2023

                                           BEFORE

                      THE HON'BLE MR JUSTICE M.NAGAPRASANNA

                          CRIMINAL PETITION NO. 8059 OF 2020


               BETWEEN:

               1.    MRS. DIBYA RUCHI,
                     AGED ABOUT 32 YEARS,
                     D/O MR. SUDHIR KUMAR KARN,
                     R/A NO.17, A.G.R. BUILDING,
                     6TH CROSS, LALI LANE, S.GR DENTAL
                     COLLEGE ROAD, MENNEKOLALA,
                     BENGALURU - 560 037.

               2.    MR. GAURAV KUMAR,
                     AGED ABOUT 36 YEARS,
                     S/O MR. SUDHIR KUMAR KARN,
                     R/A NO.17, A.G.R. BUILDING,
                     6TH CROSS, LALI LANE, S.GR DENTAL
Digitally signed
by PADMAVATHI        COLLEGE ROAD, MENNEKOLALA,
BK                   BENGALURU - 560 037.
Location: HIGH       PERMANENTLY R/AT
COURT OF             KAILASH NIVAS, NYAY NAGAR,
KARNATAKA            NEURA ROAD, JAMALUDDIN CHAK,
                     KHAGAUL, PATNA - 801 105.
                                                                  ...PETITIONERS
               (BY SRI. K.S.KARTHIK KIRAN, ADVOCATE FOR
                   SRI.KAPIL DIXIT, ADVOCATE)

               AND:

               1.    STATE OF KARNATAKA,
                     REPRESENTED BY HAL P.S.,
                                -2-
                                            CRL.P No. 8059 of 2020




     STATE PUBLIC PROSECUTOR,
     HIGH COURT BUILDING,
     BENGALURU - 560 001.

2.   VIVEK SRIVASTAVA,
     AGED ABOUT 36 YEARS,
     S/O MR. SURENDRA PRASAD,
     R/A NO.17, 17, A.G.R. BUILDING,
     6TH CROSS, LALI LANE, S.GR DENTAL
     COLLEGE ROAD, MENNEKOLALA,
     BENGALURU - 560 037.
                                                      ...RESPONDENTS
(BY SRI.MAHESH SHETTY, HCGP FOR R1;
    SRI.H.V.MANJUNATHA, ADVOCATE FOR R2)

      THIS CRIMINAL PETITION IS FILED UNDER SECTION 482 OF
CR.P.C. PRAYING TO A. QUASH THE PROCEEDINGS IN
C.C.NO.58006/2019 PENDING BEFORE THE XLIII ACMM, BANGALORE
U/S 506, 323, 324, 504 R/W 34 OF IPC. B. QUASH FIR AND CHARGE
SHEET IN CR.NO.365/2016.

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


                            ORDER

Learned counsel appearing for the petitioners files a

memo seeking to withdraw the petition. The memo so filed

reads as follows;

" The undersigned counsel for the Petitioner seeks leave of this Hon'ble Court to place on record the copy of the judgment dated in C.C. 58006/2019, passed by the Learned XXIX Additional Chief Metropolitan Magistrate, Mayo Hall, Bangalore, procured from the e-Court Services app. The

CRL.P No. 8059 of 2020

learned Trial Judge was pleased to acquit the Petitioners herein. As such, it is prayed that this Hon'ble Court be pleased to take the said copy of the judgment on record and dismiss the above petition as withdrawn.

2. In terms of memo, the petition is disposed as withdrawn.

In view of disposal of main petition, I.A.No.1/2020 does

not survive for consideration and is also disposed.

Sd/-

JUDGE

MV CT:SN