Karnataka High Court
Ravikumar S/O Ankayya Kandi vs The State Of Karnataka on 17 June, 2022
Author: V.Srishananda
Bench: V.Srishananda
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CRL.P No. 101186 of 2019
IN THE HIGH COURT OF KARNATAKA,
DHARWAD BENCH
DATED THIS THE 17TH DAY OF JUNE, 2022
BEFORE
THE HON'BLE MR JUSTICE V.SRISHANANDA
CRIMINAL PETITION NO. 101186 OF 2019 (482-)
BETWEEN:
RAVIKUMAR S/O ANKAYYA KANDI
AGE: 39 YEARS, OCC: PRIVATE SERVICE,
R/O: OLD BADAMI NAGAR, KUSUGAL ROAD HUBBALLI,
R/O.PLOT NO.122, CHALUKYA NAGAR,
GADAG ROAD, HUBBALLI,
DIST: DHARWAD.
...PETITIONER
(BY SRI B.G.INDI ADV. FOR
SRI K.L.PATIL, ADV.)
AND:
THE STATE OF KARNATAKA
THROUGH HUBBALLI MAHILA PS,
REPRESENTED BY SPP,
HIGH COURT OF KARNATAKA,
BENCH DHARWAD.
...RESPONDENT
(BY SRI.RAMESH CHIGARI, HCGP)
THIS CRIMINAL PETITION IS FILED U/S 482 OF CR.P.C.
SEEKING TO SET ASIDE THE ORDER DATED 18.06.2019
PASSED BY THE I-ADDL. DIST. & SESSIONS JUDGE,
DHARWAD, SITTING AT HUBBALLI ON IA FILED U/S 216 OF
CR.P.C. IN S.C.NO.118/2012 WHICH IS REGISTERED FOR
OFFENCES P/U/S 498-A, 504, 304-B, 323, 302 OF IPC AND 3 &
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CRL.P No. 101186 of 2019
4 OF DP ACT AND CONSEQUENTLY ALLOW THE APPLICATION
FILED U/S 216 OF CR.P.C.
THIS PETITION COMING ON FOR ORDERS THIS DAY, THE
COURT MADE THE FOLLOWING:
ORDER
Learned High court Government Pleader is directed to take notice for respondent-State.
Learned counsel for the petitioner filed a memo. The memo reads as under:
"In this the Petitioner submits as under;
That the petitioner has challenged the order dated 18/06/2019 on IA filed Sec. 216 Cr. P.C. in SC No. 118/2012 by the 1st Addl. District & Sessions Judge Dharwad sitting at Hubballi.
It is submitted that during the pendency of the present petition, the 1st Addl. District & Sessions Judge Dharwad sitting at Hubballi was pleased to dispose of the sessions case and acquitted the Accused by order dated 11/09/2019. In view of the disposal of the SC No. 118/2012 by the 1 Addl. District & Sessions -3- CRL.P No. 101186 of 2019 Judge Dharwad sitting at Hubballi, the present petition dies not survive for consideration.
Therefore, it is prayed that the Hon'ble Court may be pleased to dismiss the Writ petition as it became in-fructuous in the interest of justice and equity."
In view of the memo, the present petition is dismissed as it has rendered infructuous.
SD/-
JUDGE AC