Karnataka High Court
Divya Pinto @ Divya Priya Pinto vs State By Bajpe P S on 23 October, 2024
Author: M.Nagaprasanna
Bench: M.Nagaprasanna
-1-
NC: 2024:KHC:42769
CRL.P No. 3971 of 2024
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 23RD DAY OF OCTOBER, 2024
BEFORE
THE HON'BLE MR JUSTICE M.NAGAPRASANNA
CRIMINAL PETITION NO. 3971 OF 2024
BETWEEN:
DIVYA PINTO @ DIVYA PRIYA PINTO,
D/O BENEDICT PINTO AND AGNES PINTO,
AGED ABOUT 36 YEARS,
R/AT NO.2-481(2), JARI NAGARA,
BAJPE, NEAR POPULAR ENGLISH SCHOOL,
MANGALORE, DAKSHINA KANNADA - 574 142.
...PETITIONER
(BY SRI. NARASIMHA RAJESH K.S, ADVOCATE)
AND:
1. STATE BY BAJPE P.S.,
REPRESENTED BY
STATE PUBLIC PROSECUTOR,
HIGH COURT OF KARNATAKA,
BANGALORE - 01.
Digitally signed by
NAGAVENI
Location: HIGH
2. SMT. BELLAMA KUNDA CHUNCHULAKSHMI,
COURT OF W/O NAGESHWAR RAO,
KARNATAKA AGED ABOUT 60 YEARS,
R/AT IDUPULA PADU, PRAKASHAM,
INKOLLU MANDALAM,
ANDRA PRADESH - 523 190.
...RESPONDENTS
(BY SRI. B.N. JAGADEESHA, ADDL. SPP, ADVOCATE)
THIS CRL.P IS FILED U/S.482 OF CR.P.C PRAYING TO QUASH
THE ENTIRE CHARGE SHEET IN C.C.NO.1321/2019 REGISTERED FOR
THE OFFENCE P/U/S 504, 506 OF IPC REGISTERED BY THE 1ST
RESPONDENT POLICE AGAINST THE PETITIONER WHICH IS PENDING
ON THE FILE OF THE LEARNED J.M.F.C (VI COURT) MANGALORE.
-2-
NC: 2024:KHC:42769
CRL.P No. 3971 of 2024
THIS PETITION, COMING ON FOR ADMISSION, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR JUSTICE M.NAGAPRASANNA
ORAL ORDER
Learned counsel appearing for the petitioner has moved the matter for withdrawal of the petition on account of the petitioner getting acquitted before the trial court.
2. In the light of the acquittal, the petition is rendered infructuous and is disposed as having become infructuous.
Sd/-
(M.NAGAPRASANNA) JUDGE KG List No.: 2 Sl No.: 1 CT: BHK