Karnataka High Court
Sri G Madhukar Reddy vs State At The Instance Of on 7 December, 2017
Author: K.N.Phaneendra
Bench: K. N. Phaneendra
1
IN THE HIGH COURT OF KARNATAKA, BENGALURU
DATED THIS THE 7TH DAY OF DECEMBER, 2017
BEFORE
THE HON'BLE MR.JUSTICE K. N. PHANEENDRA
CRL.P. NO. 7430/2017
BETWEEN
1. SRI. G. MADHUKAR REDDY,
AGED ABOUT 46 YEARS,
S/O SRI. G. VEERA REDDY,
DIRECTOR OF M/S MEDPLUS,
(UNIT OF OPTIVAL HEALTH CARE
SOLUTIONS PVT LTD), NO.832,
VINAYA MARGA MAIN ROAD,
SIDHARTH LAYOUT, MYSURU 570 011.
AND AT GSR ESTATE, 3RD FLOOR,
11-8-56, SY. NO.257, & 258/1,
OPP IDPL RAILWAY SIDING,
BALANAGAR, RANGA REDDY DIST,
HYDERABAD 500 037.
2. SRI. SATHYA MURALI KRISHNA,
AGED ABOUT 45 YEARS,
DIRECTOR OF M/S MEDPLUS,
(UNIT OF OPTIVAL HEALTH CARE
SOLUTIONS PVT LTD), NO.832,
VINAYA MARGA MAIN ROAD,
SIDHARTH LAYOUT, MYSURU 570 011.
AND AT GSR ESTATE, 3RD FLOOR,
11-8-56, SY NO.257, & 258/1,
OPP IDPL RAILWAY SIDING,
BALANAGAR, RANGA REDDY DIST,
HYDERABAD 500 037. ... PETITIONERS
(BY SRI. DESU REDDY G., ADV. [ABSENT])
2
AND
STATE AT THE INSTANCE OF,
DRUGS INSPECTOR MYSURU
CIRCLE-2, MYSURU 570 023.
REP. BY SPP, HIGH COURT
BUILDING, BENGALURU. ... RESPONDENT
(BY SRI. S. RACHAIAH, HCGP)
THIS CRL.P IS FILED U/S 482 CR.P.C PRAYING TO
QUASH THE ENTIER PROCEEDINGS IN C.C.NO.1164/2017
ON THE FILE OF III ADDITIONAL SENIOR CIVIL JUDGE
AND C.J.M., MYSURU AND ACQUIT THE PETITIONERS OF
CHARGES MADE AGAINST THEM
THIS CRL.P COMING ON FOR ADMISSION THIS DAY,
THE COURT MADE THE FOLLOWING:
ORDER
The petition being passed over in the Morning Session, when called in the Afternoon Session twice, neither the petitioners nor their counsel were present before the court to represent the case. Therefore, the petition is dismissed for non-prosecution.
Sd/-
JUDGE KGR*