Cause title — parties, addresses and appearances
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 2ND DAY OF AUGUST, 2021
BEFORE
THE HON'BLE MR. JUSTICE K. SOMASHEKAR
CRIMINAL PETITION No.4362/2019
BETWEEN:
THE SENIOR INTELLIGENCE OFFICER
DGGI, BANGALORE ZONAL UNIT,
NO 112, SP ENCLAVE,
ADJACENT TO KARNATAKA BANK,
K. H. ROAD, BENGALURU - 560001
...PETITIONER
(BY SRI VIKRAM A HUILGOL, ADVOCATE)
AND:
SHRI VIVEK JAIN,
MALE, AGED ABOUT 49 YEARS,
S/O.LATE SHRI RAJINDER MOHAN JAIN,
NO.301, VENUS PARADISE,
12TH MAIN, WILSON GARDEN,
BENGALURU-52.
…RESPONDENT
(BY SMT. SUDHA P., ADV. FOR SRI K.J. KAMATH, ADV. -
THROUGH VIDEO CONFERENCING)
*****
THIS CRIMINAL PETITION IS FILED UNDER SECTION
439(2) CR.P.C PRAYING TO DIRECT THAT (I) THE
RESPONDENT/ACCUSED BE ARRESTED AND COMMITTED
TO CUSTODY FOR THE OFFENCES U/S 132(1)(B) AND
132(1)(C) OF THE CENTRAL GOODS AND SERVICES TAX
ACT, 2017; AND (ii) SET ASIDE THE ORDER PASSED BY
THE
SPECIAL
COURT
FOR
ECONOMIC
OFFENCES,
BANGALORE
DATED
30.05.2019
IN
CR.NO.18/2019
F.NO.INV/DGGI/BZU/GST/12/2018-19 IN SOFAR AS IT
ALLOWS THE RESPONDENT'S APPLICATION U/S 437 OF
2
THE CRIMINAL PROCEDURE CODE, 1973 AND ENLARGES
THE RESPONDENT ON BAIL (ANNEXURE-A).
THIS CRIMINAL PETITION COMING ON FOR ORDERS
THROUGH PHYSICAL HEARING/VIDEO CONFERENCING,
THIS DAY, THE COURT MADE THE FOLLOWING:
ORDER Sri Vikram A. Huilgol, learned counsel for the petitioner is present before the Court physically. So also, Smt. Sudha P, learned counsel appeared on behalf of Sri K.J. Kamath, through video conferencing.
2.In this matter, learned counsel for the petitioner has filed a memo seeking permission for withdrawal of the petition as it does not survive for consideration. Memo is placed on record.
3.In view of the submission made and the memo filed, the counsel for the petitioner is permitted to withdraw the petition as prayed for. Accordingly, the Petition is dismissed as withdrawn. JUDGE PL*
