Sri N Raghumurthy vs The State Of Karnataka
2024 Latest Caselaw 19737 Kant

Karnataka High Court

Sri N Raghumurthy vs The State Of Karnataka on 6 August, 2024

                                               -1-
                                                           NC: 2024:KHC:31239-DB
                                                           WP No. 25443 of 2017




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                           DATED THIS THE 6TH DAY OF AUGUST, 2024

                                            PRESENT
                          THE HON'BLE MRS. JUSTICE ANU SIVARAMAN
                                              AND
                            THE HON'BLE MR. JUSTICE G BASAVARAJA
                          WRIT PETITION NO. 25443 OF 2017 (GM-RES)
                   BETWEEN:

                   SRI. N. RAGHUMURTHY
                   S/O T. NINGAPPA NAYAKA
                   AGED ABOUT 49 YEARS
                   WORKING AS TAHSILDAR
                   (NOW UNDER SUSPENSION)
                   RAMANAGARA DISTRICT
                   1ST FLOOR, MINI VIDHANA SOUDHA
                   B.M. ROAD, RAMANAGARA-562 159
                                                                   ...PETITIONER
                   (BY SRI. PRITHVEESH M.K., ADVOCATE A/W.
                       SRI. RANGANATH R., ADVOCATE)

                   AND:

Digitally signed   1.    THE STATE OF KARNATAKA
by
CHANNEGOWDA
PREMA
                         DEPARTMENT OF PERSONNEL AND
Location: High
Court of
                         ADMINISTRATIVE REFORMS
Karnataka                REP. BY ITS PRINCIPAL SECRETARY
                         VIDHANA SOUDHA
                         BENGALURU-560 001

                   2.    THE STATE OF KARNATAKA
                         DEPARTMENT OF HOME
                         REP. BY ITS PRINCIPAL SECRETARY
                         BENGALURU-560 001

                   3.    THE SUPERINTENDENT OF POLICE
                         BENGALURU URBAN WING
                         ANTI CORRUPTION BUREAU
                            -2-
                                    NC: 2024:KHC:31239-DB
                                    WP No. 25443 of 2017




     NO.49, RACE COURSE ROAD
     HIGH GROUNDS, KHANIJA BHAVAN
     BENGALURU-560 001

4.   THE DEPUTY SUPERINTENDENT OF POLICE
     BENGALURU URBAN WING
     ANTI CORRUPTION BUREAU
     NO.49, RACE COURSE ROAD
     HIGH GROUNDS, KHANIJA BHAVAN
     BENGALURU-560 001

5.   THE INSPECTOR OF POLICE
     BENGALURU URBAN WING
     ANTI CORRUPTION BUREAU
     NO.49, RACE COURSE ROAD
     HIGH GROUNDS, KHANIJA BHAVAN
     BENGALURU-560 001
                                           ...RESPONDENTS
(BY SRI. ESHWARAPPA, AGA FOR R1 & R2;
 SRI. B.B. PATIL, ADVOCATE FOR R3 TO R5)

     THIS WRIT PETITION IS FILED UNDER ARTICLE 226 OF
THE CONSTITUTION OF INDIA PRAYING TO ALLOW THE WRIT
PETITION, QUASH/SET ASIDE THE IMPUGNED ORDER No.
CiAaaSuE 14 SeeLoU 2016 Dated 14.03.2016 PASSED BY 1ST
RESPONDENT AT ANNEXURE-A, IMPUGNED SOURCE REPORT
DATED 05.05.2017 IS AT ANNEXURE-B AND IMPUGNED FIRST
INFORMATION REPORT DATED 09.05.2017 VIDE CRIME
No.17/2017 REGISTERED BY THE 5TH RESPONDENT IS AT
ANNEXURE-C AND ALL SUBSEQUENT PROCEEDING PENDING
ON THE FILE OF THE 5TH RESPONDENT IN THE INTEREST OF
JUSTICE AND EQUITY AND ETC.

    THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:

CORAM:   HON'BLE MRS. JUSTICE ANU SIVARAMAN
         and
         HON'BLE MR. JUSTICE G BASAVARAJA
                                -3-
                                        NC: 2024:KHC:31239-DB
                                        WP No. 25443 of 2017




                      ORAL JUDGMENT

(PER: HON'BLE MRS. JUSTICE ANU SIVARAMAN)

It is submitted by the learned counsel appearing for

the writ petitioner that the petitioner had challenged the

Government Order, Source Report and FIR in the writ

petition.

2. It is submitted that as far as Government Order is

concerned, same has already been struck down by a

Co-Ordinate Bench of this Court and with regard to other

prayers, the petitioner seeks liberty to withdraw the writ

petition without prejudice to his right to agitate the matter

afresh, if the lis survives.

3. In the above view of the matter, the memo filed

is accepted.

4. The petitioner is permitted to withdraw the writ

petition without prejudice to his right to file afresh, in case

NC: 2024:KHC:31239-DB

lis survives. The writ petition is accordingly dismissed as

withdrawn.

Sd/-

(ANU SIVARAMAN) JUDGE

Sd/-

(G BASAVARAJA) JUDGE

MH/-