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.4358/2019
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:
MAHENDRA KUMAR PREMCHAND,
AGED ABOUT 41 YEARS,
S/O PREMCHAND, NO. 51, 4A, PUSHPVATIKA,
VANI VILAS ROAD, BASAVANAGUDI,
BANGALORE - 560004.
PROPRIETOR OF
M/S PARAS MARKETING
NO.144,3RD FLOOR, T.28 PURVI PLAZA,
COTTON PET MAIN ROAD,
BANGALORE-52.
…RESPONDENT
(BY SRI CHANDRASHEKARA K., ADVOCATE FOR
SRI KIRAN S. JAVALI, ADVOCATE)
*****
THIS CRIMINAL PETITION IS FILED UNDER SECTION
439(2) CR.P.C PRAYING TO DIRECTING THAT THE
RESPONDENT/ACCUSED BE ARRESTED AND COMMITTED
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TO CUSTODY U/S 439(2) OF THE CRIMINAL PROCEDURE
CODE, 1973 FOR THE OFFENCES U/S 132(1)(a),132(1)(b)
OF CENTRAL GOODS AND SERVICES TAX ACT, 2017 AND
SET ASIDE THE ORDER PASSED BY THE SPECIAL COURT
FOR
ECONOMIC
OFFENCES,
BANGALORE
DATED
30.05.2019 IN CR.NO.20-2019 DGGI.F.NO.Va/12B/2018-
19 PF-1 IN SOFAR AS IT ALLOWS THE RESPONDENT'S
APPLICATION U/S 437 OF THE CRIMINAL PROCEDURE
CODE, 1973 AND ENLARGES THE RESPONDENT ON BAIL
(ANNEXURE-A).
THIS CRIMINAL PETITION COMING ON FOR ORDERS
THROUGH PHYSICAL HEARING 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, Sri Chandrashekar K., learned counsel for respondent is present before the Court physically and representing Sri Kiran S. Javali, learned counsel who is on record.
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.
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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 Accordingly, the Petition is dismissed as withdrawn.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*
