Karnataka High Court
Guddappa vs Guddappa on 6 September, 2017
Author: R.B Budihal
Bench: R.B Budihal
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IN THE HIGH COURT OF KARNATAKA
DHARWAD BENCH
DATED THIS THE 06TH DAY OF SEPTEMBER 2017
BEFORE
THE HON'BLE MR. JUSTICE BUDIHAL R.B.
CRIMINAL PETITION NO.100010 OF 2017
BETWEEN:
1. GUDDAPPA S/O NEELAPPA KARABANNANAVAR,
AGE: 63 YEARS, OCC: AGRICULTURE,
R/O: KAKOL VILLAGE, TQ: RANEBENNUR,
DIST: HAVERI.
2. NINGAPPA S/O NEELAPPA KARABANNANAVAR,
AGE: 58 YEARS, OCC: AGRICULTURE,
R/O: KAKOL VILLAGE, TQ: RANEBENNUR,
DIST: HAVERI.
3. RAMAPPA S/O GUDDAPPA KARABANNANAVAR,
AGE: 33 YEARS, OCC: AGRICULTURE,
R/O: KAKOL VILLAGE,TQ: RANEBENNUR,
DIST: HAVERI.
4. BASAPPA S/O GUDDAPPA KARABANNANAVAR,
AGE: 31 YEARS, OCC: AGRICULTURE,
R/O: KAKOL VILLAGE, TQ: RANEBENNUR,
DIST: HAVERI.
5. PUTTAPPA S/O NINGAPPA KARABANNANAVAR,
AGE: 38 YEARS, OCC: EMPLOYEE,
R/O: KAKOL VILLAGE,TQ: RANEBENNUR,
DIST: HAVERI.
6. BIRAPPA S/O NINGAPPA KARABANNANAVAR,
AGE: 28 YEARS, OCC: STUDENT,
R/O: KAKOL VILLAGE, TQ: RANEBENNUR,
DIST: HAVERI.
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7. MAHADEVAPPA S/O CHIKKAPPA KARABANNANAVAR,
AGE: 68 YEARS, OCC: AGRICULTURE,
R/O: KAKOL VILLAGE, TQ: RANEBENNUR,
DIST: HAVERI.
8. BHARAMAPPA S/O CHIKKAPPA KARABANNANAVAR,
AGE: 58 YEARS, OCC: AGRICULTURE,
R/O: KAKOL VILLAGE, TQ: RANEBENNUR,
DIST: HAVERI.
9. HANUMAPPA S/O CHIKKAPPA KARABANNANAVAR,
AGE: 53 YEARS, OCC: AGRICULTURE,
R/O: KAKOL VILLAGE, TQ: RANEBENNUR,
DIST: HAVERI.
... PETITIONERS
(BY SRI. M. B. GUNDAWADE, ADVOCATE)
A N D:
1. GUDDAPPA S/O HANUMAPPA KARABANNANAVAR,
AGE: 73 YEARS, OCC: AGRICULTURE,
R/O: KAKOL VILLAGE, TQ: RANEBENNUR,
DIST: HAVERI.
2. STATE OF KARNATAKA,
BY STATE PUBLIC PROSECUTOR,
HIGH COURT OF KARNATAKA,
DHARWAD BENCH AT DHARWAD.
... RESPONDENTS
(BY SRI. PRAVEEN K UPPAR, HCGP FOR R2)
(R1-SERVED)
THIS CRIMINAL PETITION IS FILED UNDER SECTION 482
OF CRIMINAL PROCEDURE CODE SEEKING TO CALL FOR THE
RECORDS FROM THE CIVIL JUDGE (SENIOR DIVISION) AND
PRINCIPAL JUDICIAL MAGISTRATE FIRST CLASS COURT,
RANEBENNUR, PERTAINING TO CRIMINAL CASE NO.242 OF
2012, ARISING OUT OF PRIVATE COMPLAINANT NO. 08 OF
2011 REGISTERED FOR THE ALLEGED OFFENCES UNDER
SECTION 146, 147, 148, 323, 324, 504 AND 506 READ WITH
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149 OF IPC AND TO QUASH THE ENTIRE PROCEEDINGS OF
CRIMINAL CASE NO.242 OF 2012 ARISING OUT OF PRIVATE
COMPLAINANT NO.08 OF 2011, ON THE FILE OF CIVIL JUDGE
(SENIOR DIVISION) AND PRINCIPAL JUDICIAL MAGISTRATE
FIRST CLASS COURT RANEBENNUR FOR THE ALLEGED
OFFENCES UNDER SECTION 146, 147, 148, 323, 324, 504 AND
506 READ WITH 149 OF IPC AND ALSO THE CONFIRMATION
ORDER DATED 22.11.2016 PASSED BY THE II- ADDITIONAL
DISTRICT AND SESSIONS JUDGE AT HAVERI (SITTING AT
RANEBENNUR), IN CRIMINAL REVISION PETITION NO.48 OF
2013.
THIS CRIMINAL PETITION COMING ON FOR ORDERS ON
I.A. THIS DAY, THE COURT, MADE THE FOLLOWING:
ORDER
Learned counsel for the petitioner filed the memo dated 01.09.2017 seeking withdrawal of petition.
2. In the said memo it is mentioned that the present petition is filed for quashing the proceedings against the petitioner in C.C.No.242/2012, but the said criminal case itself is disposed of by the Trial Court by its order dated 30.01.2017.
3. Hence, in view of the said memo, petition is disposed of as having become infructuous.
Sd/-
JUDGE RHR/-