Kishanrao vs The State Of Karnataka
2024 Latest Caselaw 3696 Kant

Karnataka High Court

Kishanrao vs The State Of Karnataka on 7 February, 2024

Author: Rajendra Badamikar

Bench: Rajendra Badamikar

                                             -1-
                                                     NC: 2024:KHC-K:1340
                                                     CRL.A No.200034 of 2024




                           IN THE HIGH COURT OF KARNATAKA

                                    KALABURAGI BENCH

                      DATED THIS THE 7TH DAY OF FEBRUARY, 2024

                                          BEFORE
                    THE HON'BLE MR. JUSTICE RAJENDRA BADAMIKAR


                          CRIMINAL APPEAL NO.200034 OF 2024

                   BETWEEN:


                   KISHANRAO S/O BABU PRASAD
                   AGE: 60 YEARS, OCC: RTD. FDA,
                   BEO OFFICE, YADAGIRI,
                   R/O NEERATTI MOHALLA,
                   GURMITHKAL,
                   TQ. GURMITHKAL,
                   DIST. YADAGIRI-585214.

                                                                 ...APPELLANT

                   (BY  SRI  AMEERAHAMAJA          ABDULKADAR    GUNNAPURA,
Digitally signed
by SHILPA R        ADVOCATE)
TENIHALLI
Location: HIGH     AND:
COURT OF
KARNATAKA
                   THE STATE OF KARNATAKA
                   THROUGH KARNATAKA LOKAYUKTA PS
                   YADAGIRI, REPRESENTED BY,
                   THE ADDL. STATE PUBLIC PROSECUTOR,
                   HIGH COURT OF KARNATAKA,
                   KALABURAGI-585102.

                                                                ...RESPONDENT

                       THIS CRL.A. IS FILED U/S. 482 OF CR.P.C PRAYING TO
                   ALLOW THE PRESENT CRIMINAL APPEAL AND ALSO QUASH
                             -2-
                                  NC: 2024:KHC-K:1340
                                  CRL.A No.200034 of 2024




THE FIR NO.4/2012 WHICH WAS REGISTERED AT KARNATAKA
LOKAYUKTHA POLICE STATION, YADAGIRI AND PLEASED TO
QUASH THE CHARGE SHEET FILED BEFORE THE PRINCIPAL
DISTRICT AND SESSIONS JUDGE, YADAGIRI AGAINST THE
APPELLANT FOR THE OFFENCES PUNISHABLE UNDER
SECTIONS 7, 13(1) (D) R/W 13(2) OF THE PREVENTION OF
CORRUPTION ACT, 1988.

    THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
COURT DELIVERED THE FOLLOWING:

                         JUDGMENT

The learned counsel for the petitioner has filed a

memo for withdrawal of the petition.

The memo is placed on record.

In view of the memo, the petition is dismissed as

withdrawn.

The office is direct to return the records produced by

the petitioner as requested subject to production of

photocopy thereof.

Sd/-

JUDGE RSP