NAYEEM PASHA S/O MOHMMED HABEEBULLA AND OTHERS Vs. STATE BY KALASIPALYA POLICE STATION BY S.P. PUBLIC PROSECUTOR HIGH COURT OF KARNATAKA AND SRI MOHAMMED HABEEBULLA S/O LATE SHAIK IMAM SAAB

JUDGEMENT

(1.) SRI . Syed Imran, learned Counsel, files power on behalf of Respondent No. 2. The same is taken on record.

(2.) PETITIONER Nos. 1 to 6 and their counsel are present before the Court. Respondent No. 2 and his counsel are also present. Joint Memo dated 16.12.2010 is filed. Execution of the Joint Memo is admitted by the parties. The Joint Memo reads as under : The Petitioners and the 2nd Respondent submits as follows:

(3.) THIS Criminal Petition is allowed in terms of the Joint Memo dated 16.12.2010. Consequently, Crime No. 137/2010 of Kalasipalyam Police Station, which after investigation C.C. 47517/2010 was registered and is pending before the VIII ACMM, Bangalore, and this C.C. 47517/2010 is hereby quashed.