Samuel Vidyasagar vs Srihari M.R
2024 Latest Caselaw 5901 Kant

Karnataka High Court

Samuel Vidyasagar vs Srihari M.R on 27 February, 2024

Author: Suraj Govindaraj

Bench: Suraj Govindaraj

                                                 -1-
                                                             NC: 2024:KHC:8029
                                                        CRL.P No. 6602 of 2017




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                        DATED THIS THE 27TH DAY OF FEBRUARY, 2024

                                               BEFORE
                        THE HON'BLE MR JUSTICE SURAJ GOVINDARAJ
                        CRIMINAL PETITION NO. 6602 OF 2017 (482)
                   BETWEEN:

                   SAMUEL VIDYASAGAR
                   S/O R.R. ROBERT,
                   AGED ABOUT 48 YEARS
                   ZONAL BUSINESS MANAGER
                   IDEA CELLUR LTD
                   NO.37, 3RD FLOOR JLB ROAD
                   MYSORE-570007

                                                                  ...PETITIONER
                   (BY SRI. CHANDRASHEKARA K A.,ADVOCATE)

                   AND:

                   1.   SRIHARI M.R.
                        S/O M B RAMESH
                        AGED ABOUT 29 YEARS
                        LIC AGENT R/AT NO.2744/10
Digitally signed        4TH CROSS, MEDARAKERI
by
NARAYANAPPA             K.R.MOHALLA
LAKSHMAMMA              MYSORE-570007
Location: HIGH
COURT OF           2.   THE STATE OF KARNATAKA
KARNATAKA
                        BY THE POLICE OF
                        NAZARABAD P.S.
                        MYSORE-570007

                        REPT THROUGH
                        THE STATE PUBLIC PROSECUTOR
                        HIGH COURT OF KARNATAKA
                        BENGALURU-560 001

                                                                ...RESPONDENTS
                   (BY SRI. M.R. PATIL, HCGP FOR R2;
                       R1-SERVED)
                                -2-
                                               NC: 2024:KHC:8029
                                         CRL.P No. 6602 of 2017




      THIS CRIMINAL PETITION IS FILED U/S.482 CR.P.C PRAYING
TO CALL FOR RECORDS AND QUASH THE ENTIRE PROCEEDINGS IN
C.C.NO.7293/2016 (ORIGINAL C.C.NO.181/2011) PENDING ON THE
FILE OF III ADDL. SR. CIVIL JUDGE AND C.J.M., MYSURU FOR THE
OFFENCE P/U/S 417,468,471,473,406 AND 420 OF IPC IN SO FAR AS
THE PETITIONER IS CONCERNED.

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

                            ORDER

1. The petitioner is before this Court seeking for the

following relief:

Call for records and quash the entire proceedings in CC No. 7293/2016 (Original CC No.181/2011) pending on the file of the Learned III Addl Senior Civil Judge and CJM Mysore for the offence punishable under Sections 417, 468, 471, 473, 406 and 420 IPC in so far as the petitioner is concerned to meet the ends of justice.

2. A memo dated 27.2.2024 has been filed singed by

the learned counsel for the petitioner, which reads as

under;

MEMO FOR WITHDRAWAL

The petitioner in the above case may be permitted to withdraw the above petition, as the same is now does not survive for considerations, since the trial of the case in CC No.7293/2016 on he file of the Hon'ble III Addl., Senior Civil Judge and Chief Judicial Magistrate at Mysuru was concluded and the petitioner herein was acquitted vide judgment and order dated 26.02.2020, to meet the ends of justice.

NC: 2024:KHC:8029

3. Accepting the said memo, the petition is dismissed

as infructuous for withdrawal.

Sd/-

JUDGE

SR