Karnataka High Court
Sri Ajit Hanumakkanavar vs State Of Karnataka on 23 August, 2023
-1-
NC: 2023:KHC:30152
CRL.P No. 7417 of 2019
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 23RD DAY OF AUGUST, 2023
BEFORE
THE HON'BLE MR JUSTICE R. NATARAJ
CRIMINAL PETITION NO. 7417 OF 2019
BETWEEN:
SRI. AJIT HANUMAKKANAVAR
AGED ABOUT 35 YEARS,
S/O SHIVARAMU,
HEAD - NEWS AND PROGRAMMES
C/O SUVARNA NEWS CHANNEL,
NO.36, CRESCENT ROAD,
OPP. MALLIGE HOSPITAL
BENGALURU-560001.
ALSO AT ANCHOR(A2)
24x7 AJIT
SHIVAMOGGA.
...PETITIONER
(BY SRI. SRINIVAS RAO, ADVOCATE)
AND:
Digitally 1. STATE OF KARNATAKA
signed by BY TUNGA NAGAR POLICE STATION,
SUMA
Location:
SHIMOGA RURAL CIRCLE,
HIGH SHIVAMOGGA-577205.
COURT OF
KARNATAKA
2. ISAQ AHAMAD
AGED AROUND 40 YEARS,
R/A TIPPUNAGARA, SHIMOGA TALUK,
SHIVAMOGGA,
KARNATAKA-577205
...RESPONDENTS
(BY SRI. RAJATH SUBRAMANYAM, HIGH COURT GOVERNMENT
PLEADER FOR RESPONDENT NO.1;
SRI. MOHAMMED TAHIR, ADVOCATE FOR RESPONDENT NO.2)
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NC: 2023:KHC:30152
CRL.P No. 7417 of 2019
THIS CRL.P IS FILED UNDER SECTION 482 OF THE CODE OF
CRIMINAL PROCEDURE, 1973 PRAYING TO QUASH THE FIR DATED
04.01.2019 REGISTERED IN CRIME NO.12/2019 IN TUNGA NAGAR
POLICE STATION, SHIMOGA RURAL CIRCLE, SHIVAMOGGA VIDE
ANNEXURE-B PENDING ON THE FILE OF THE ADDITIONAL CIVIL
JUDGE (Jr. Dn.) AND JMFC-3 COURT, SHIMOGA DISTRICT, SHIMOGA
FOR THE OFFENCES PUNISHABLE UNDER SECTIONS 153-A, 34,
295A, 505(2) OF THE INDIAN PENAL CODE, 1860.
THIS PETITION, COMING ON FOR ADMISSION, THIS DAY, THE
COURT MADE THE FOLLOWING:
ORDER
There is no representation for the petitioner though the case is called twice in the day.
Hence, this petition is dismissed for non-prosecution.
Sd/-
JUDGE SMA List No.: 1 Sl No.: 33