Karnataka High Court
S Hanumanthappa vs State Of Karnataka By Lokayukta Police on 2 December, 2010
Author: C.R.Kumaraswamy
Bench: C.R.Kumaraswamy
IN Tm: HIGH COURT or KARNATAKA AT BANGALORE
DATED THIS TIII: 2ND DAY or DECEMBER. 2010
BEFORE P
TI-IE HONBLE MR. JUSTICE c.R.I<UMAIzAs\'§':I;I,1""1'?:P:'. '
CRIMINAL PETITION No.536'?' OP " 5 1'
Between:
S.Har1umanthappa
S/o Late Naridi Hannlarithappdégb
Spl Land Acquisition Officeifg" P
Aged about 69 years.' _ " ~
R/at No.5062, 5th Crossd,_I'
Ashok Nagar, V ' I ~ ._
Tumkur --«« 02. 3' _ Petitioner
(By Sri.M.SIRsijaeiId.rapIfa;_s'a..d,--._Se'r:iorméounse1 for
M/s. M.S.R;3.j€§:i1VC1I'aE'FaSI2Lv'd'FxS.StS;§.."'AdVOCat€S}
And:
State of I{«:3J"I1ata}<a"".:" ..
By Lokayukfta Po1_i';:e,=._ V
_ Tum1gI1r'., Respondent
Reddy. Advocate]
«482 '"'of"pCo'de of Crimitial Procedure praying, to
.._qx,iash "i,.v11"c proceedings in Sp1.C.No.95/O5 on the
_ "f.I1e.=oi' the Principal District and Sessions Judge,
P x?."'1.l~Y,I_'l1{""t_'11'.
the Court. made the fo1iowin.g7,:w
*****
A.__"VFI'1is.QC'Ifi'ri1ina1 Petition is fiied under Section
This Petcition coming on for Admission this
ex
4. Learned counsel for the respondent submits
that a suitable order may be passed.
5. In that View of the matter, I pass the 3
ORDER
This Criminal Petition is:"dispc.sed.;«o.f"'w_i1:vh*7«'at":
direction to dispose of on the file Court of Princip'avr1»..V'Dis{riot Judge. Tumkur VVilh1f?1~._.SiX «;r£oI"ii'hVS""e.fromAitltirerrtiate of receipt of copy of this AHB