Karnataka High Court
K Kesava vs The State Of Karnataka on 16 March, 2018
Author: Aravind Kumar
Bench: Aravind Kumar
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 16TH DAY OF MARCH, 2018
BEFORE
THE HON'BLE MR.JUSTICE ARAVIND KUMAR
CRIMINAL PETITION NO.5031/2015
Between:
1. K. Kesava,
S/o Muniyappa,
Aged about 45 years,
Chairman and Managing Director,
M/s Maxworth Realty India Limited,
KMP house No. 22/2,
Yamunabai Road, Madavanagar,
Bengaluru City - 560 001.
2. Roopesh,
S/o Jagdish,
Aged about 35 years,
DGM, M/s Maxworth
Realty India Limited,
KMP house No. 22/2,
Yamunabai Road, Madavanagar,
Bengaluru City - 560 001.
3. Aftab Khan,
S/o Ayub Khan ,
Aged about 31 years,
DGM, M/s Maxworth
Realty India Limited,
KMP House No. 22/2,
-2-
Yamunabai Road, Madavanagar,
Bengaluru City - 560 001.
4. Abhinandan M.G.,
S/o Govindaraju,
Aged about 24 Years,
BDM, M/s Maxworth
Realty India Limited,
KMP House No. 22/2,
Yamunabai Road, Madavanagar,
Bengaluru City - 560 001.
...Petitioners
(By Smt. Tulsi K.R., Advocate)
And:
1. The State of Karnataka,
By Station House officer,
High Ground Police Station,
Rep by Public Prosecutor,
High Court Bengaluru - 560 001.
2. Bhupendra Kumar,
S/o Awadh Kishore Kumar,
Aged about 37 years,
R/at NB3-21, Vijaya Enclave,
Bilekahali, B.G. Road,
Bengaluru - 560 075.
... Respondents
(By Sri. Rachaiah, HCGP for R-1)
This Criminal Petition is filed under Section 482
Cr.P.C praying to quash the FIR registered in Crime No.
168/2015 for an offence punishable under Sections 34,
406 and 420 of IPC pending on the file of IV A.C.M.M.,
Bangalore at Annexure-A by the respondent High Ground
Police.
-3-
This Criminal Petition coming on for orders, this day,
the court made the following:
ORDER
Learned counsel for petitioners submit that since 'B' report has been filed by the Investigation Officer, present petition has become infructuous.
Placing his submission on record, petition is dismissed as having become infructuous.
SD/-
JUDGE Mds/-