G.M. Chandrashekar vs G. Lakshmi Narasimha @ Kumar
2024 Latest Caselaw 6643 Kant

Karnataka High Court

G.M. Chandrashekar vs G. Lakshmi Narasimha @ Kumar on 6 March, 2024

Author: S Vishwajith Shetty

Bench: S Vishwajith Shetty

                                             -1-
                                                           NC: 2024:KHC:9394
                                                       WP No. 3159 of 2024




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                           DATED THIS THE 6TH DAY OF MARCH, 2024

                                          BEFORE
                      THE HON'BLE MR JUSTICE S VISHWAJITH SHETTY
                          WRIT PETITION NO. 3159 OF 2024 (GM-RES)
                   BETWEEN:

                   G.M. CHANDRASHEKAR,
                   S/O LATE G. MARISWAMY,
                   AGED ABOUT 59 YEARS,
                   C/O RATHNAMMA FOUNDATION TRUST,
                   AHAM ATHMA VIDHYALAYA,
                   NELAGEDHARANAHALLI,
                   GURULAKSHMI LAYOUT,
                   DODDABIDARAKALLU,
                   BENGALURU - 560 073.
                                                               ...PETITIONER
                   (BY SRI. H.V. NAGARAJA RAO, ADVOCATE)

                   AND:

Digitally signed
by B A
                   G. LAKSHMI NARASIMHA @ KUMAR,
KRISHNA            S/O GANGANARASAIAH,
KUMAR
Location: HIGH     AGED ABOUT 40 YEARS,
COURT OF
KARNATAKA          GARDEM HOUSE,
                   KARIOBANAHALLI MAIN ROAD,
                   GRUHALAKSHMI LAYOUT,
                   NAGASANDRA POST,
                   BENGALURU - 560 073.
                                                              ...RESPONDENT
                   (NOTICE NOT ORDERED IN RESPECT OF RESPONDENT)

                       THIS WP IS FILED UNDER ARTICLE 227 OF THE
                   CONSTITUTION OF INDIA PRAYING TO QUASH THE IMPUGNED
                   ORDER DATED:03.11.2023 PASSED BY THE HONBLE TRIAL
                              -2-
                                           NC: 2024:KHC:9394
                                        WP No. 3159 of 2024




COURT ON THE MEMO DATED:07.01.2023 VIDE ANNEXURE-C
AND CONSEQUENTLY QUASH ALL FURTHER PROCEEDINGS IN
C.C.NO.5013/2013 PUNISHABLE U/S 341, 323, 342, 324, 384,
386 AND 507 (B) IPC, NOW PENDING ON THE FILE OF THE
31ST ADDITIONAL CHIEF METROPOLITAN MAGISTRATE,
BENGALURU, AGAINST THE PETITIONER AND ETC.

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

Learned counsel for the petitioner after arguing the

matter for some time submits that he may be permitted to

withdraw this petition with liberty to challenge the judgment

and order of acquittal passed by the XLV Additional C.M.M.,

Bengaluru in C.C.No.28267/2011 dated 19.07.2018 before

the appropriate Court by initiating appropriate proceedings.

2. Submission is placed on record.

3. Petition is dismissed as withdrawn with liberty as

prayed for.

Sd/-

JUDGE

MH/-

CT:SNN