Karnataka High Court
Manu R vs State Of Karnataka By on 10 January, 2014
Author: H N Nagamohan Das
Bench: H.N. Nagamohan Das
1
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 10TH DAY OF JANUARY, 2014
BEFORE
THE HON'BLE MR. JUSTICE H.N. NAGAMOHAN DAS
CRIMINAL PETITION No. 5932/2013
BETWEEN :
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1. MANU R
S/O. LATE C. RAMANNA
AGED ABOUT 32 YEARS
2. MADHU R
S/O. LATE C. RAMANNA
AGED ABOUT 26 YEARS
BOTH ARE R/A. MALIYAPPANAPALYA
DODDA MUDIGERE POST
THIPPASANDDRA HOBLI
MAGADI TALUK
RAMANAGARA DIST. 562 120. ... PETITIONERS
(BY Sri. M.R.C. MANOHAR, ADV.,ABSENT)
AND :
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1. STATE OF KARNATAKA BY
KUDUR POLICE STATION
BANGALORE RURAL DIST. - 561 101.
2
2. BASAVARAJU
S/O. CHANNABASAVAIAH
AGED ABOUT 47 YEARS
ASSISTANT TEACHER
RAMVILAS PASWAN HIGH
SCHOOL, SEEGEKUPPE
KASABA HOBLI
MAGADI TALUK
N/O. KEMPANAHALLI
HULIYUR DURGA HOBLI
R/O. KUNIGAL TALUK
TUMKUR DIST. 572 101. ... RESPONDENTS
(BY SPP)
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THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 Cr.P.C. WITH A PRAYER TO QUASH THE PROCEEDINGS
AGAINST THE PETITIONERS WHO ARE THE ACCUSED NO.
23 AND 24 IN C.C. NO. 396/2007 ON THE FILE OF THE C.J.
AND J.M.F.C., MAGADI, RAMANAGARA DIST AND ETC.
THIS PETITION COMING ON FOR ORDERS THIS DAY,
THE COURT PASSED THE FOLLOWING;
ORDER
This is the third time the matter is appearing before the Court for non-compliance of office objections. Today when the matter was called in the first round there was no representation and the matter 3 was passed over enabling learned counsel for the petitioners to comply the office objections. Again in the post lunch session when the matter is called there is no representation. Therefore the petition is hereby dismissed for non-prosecution.
Sd/-
JUDGE.
LRS.