Karnataka High Court
Renamma W/O. Kallappa vs The State Of Karnataka on 9 June, 2022
Author: V.Srishananda
Bench: V.Srishananda
-1-
CRL.P No. 101483 of 2022
IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH
DATED THIS THE 9TH DAY OF JUNE, 2022
BEFORE
THE HON'BLE MR JUSTICE V.SRISHANANDA
CRIMINAL PETITION NO. 101483 OF 2022 (482)
BETWEEN:
RENAMMA W/O. KALLAPPA
AGE: 33 YEARS,
OCC: OWNER OF ASHOKA LAYLAND,
R/O 30TH WARD, NEAR ANJANEYA TEMPLE,
VIRUPAPUR VILLAGE, GANGAVATHI,
TQ. KOPPAL - 531128.
...PETITIONER
(BY SRI. R.H.ANGADI, ADVOCATE)
AND:
THE STATE OF KARNATAKA
(KAMALAPUR POLICE STATION, HOSPETE)
REPRESENTED BY STATE PUBLIC PROSECUTOR,
HIGH COURT OF KARNATAKA, DHARWAD BENCH,
DHARWAD - 580011.
Digitally signed by
...RESPONDENT
CHANDRASHEKAR
LAXMAN
KATTIMANI (BY SRI. PRAVEEN UPPAR, HCGP)
THIS CRIMINAL PETITION IS FILED U/S 482 OF CR.P.C.
SEEKING TO ALLOW THE PETITION AND QUASH THE
IMPUGNED ORDER DATED 28.01.2022 IN KAMALAPUR P.S.
CRIME NO. 3/2022, BY THE II ADDITIONAL CIVIL JUDGE AND
JMFC HOSPETE AND CONSEQUENTLY RELEASE THE LORRY
ASHOK LAY LAND BEARING ITS REGISTRATION NO. KA37/
-2-
CRL.P No. 101483 of 2022
B-0041 SEIZED UNDER P.F. NO.03/2022 IN FAVOUR OF
PETITIONER.
THIS PETITION COMING ON FOR ADMISSION THIS DAY,
THE COURT MADE THE FOLLOWING:
ORDER
Learned counsel for the petitioner has filed a memo, which reads as under:
"Since as per Section 6(c) of Essential Commodities Act, appeal is provided to prefer an appeal. In view of such provisions, liberty may kindly be provided by saving the limitation of invoking Section 14 of Limitation Act, to meet the ends of justice."
Memo recorded. In view of the memo, the petition is dismissed as withdrawn with liberty as prayed for.
Sd/-
JUDGE CLK