Sri. Shashibhushana K vs. State By
Original PDF →CRL.P/9500/2023HC KarnatakaGSTCNR KAHC01049349202306 July 2026Bench: M.NAGAPRASANNA2 pages
For Petitioner: SRI SUBHASH K.R., ADVOCATEFor Respondent: SMT.WAHEEDA M.M., HCGP FOR R-1
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Cause title — parties, addresses and appearances
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HC-KAR
NC: 2026:KHC:34391
CRL.P No. 9500 of 2023
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 6TH DAY OF JULY, 2026
BEFORE
THE HON'BLE MR. JUSTICE M.NAGAPRASANNA
CRIMINAL PETITION NO. 9500 OF 2023
BETWEEN:
SRI SHASHIBHUSHANA K.,
S/O KARIYAPPA
AGED ABOUT 50 YEARS
PRESENT OFFICE ADDRESS
SUPERINTENDENT OF CGST
NORTH DIVISION-2
BENGALURU NORTH COMMISSIONERATE
NO.29, CRESCENT ROAD, 1ST FLOOR,
BASAVESHWARA BUILDING
BENGALURU – 560 001.
…PETITIONER
(BY SRI SUBHASH K.R., ADVOCATE)
AND:
1.
STATE BY
VIDHANA SOUDHA POLICE
BENGALURU
REPRESENTED BY SPP
HIGH COURT BUILDING
BENGALURU – 560 001.
2.
XXXXXX
XXXXXX
…RESPONDENTS
(BY SMT.WAHEEDA M.M., HCGP FOR R-1)
Digitally signed
by PADMAVATHI
B K
Location: High
Court of
Karnataka
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HC-KAR
NC: 2026:KHC:34391
CRL.P No. 9500 of 2023
THIS CRL.P IS FILED U/S.482 CR.P.C PRAYING TO ALLOW
THE
ABOVE
PETITION
BY
QUASHING
THE
ENTIRE
PROCEEDINGS
THEREON
IN
C.C.NO.25426/2022
(CR.NO.32/2021) FOR THE OFFENCES P/U/S 376, 420, 493,
506, 504, 354(A) AND 354(D) OF IPC AND SEC.67(A) OF I.T
ACT PENDING ON THE FILE OF THE 1ST A.C.M.M, AT
BENGALURU.
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE M.NAGAPRASANNA
ORAL ORDER Learned counsel for the petitioner has moved a memo seeking permission to withdraw the petition.
2.
The memo reads as follows: “MEMO FOR WITHDRAWAL
The counsel undersigned hereby humbly requests this Hon’ble Court that the above case may be pleased permit the counsel to withdraw as not pressed, in the interest of justice.”
In terms of the memo, the criminal petition is disposed as withdrawn.
I.A.No.1/2023 is also disposed, as a consequence. (M.NAGAPRASANNA) JUDGE NVJ/List No.: 2 Sl No.: 102
Reproduced from the public record of the Karnataka High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.