Karnataka High Court
Asai vs State Of Karnataka on 18 November, 2019
Author: K.N.Phaneendra
Bench: K. N. Phaneendra
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 18TH DAY OF NOVEMBER, 2019
BEFORE
THE HON'BLE MR.JUSTICE K. N. PHANEENDRA
CRL.P. NO.6534/2018
BETWEEN
ASAI
S/O RAMALINGAM
AGED 19 YEARS
R/AT NO.213, 2ND FLOOR
VIVEKANANAD VASATHI SANKIRNA
J.P. NAGARA 2ND STAGE
BENGALURU - 560 078
... PETITIONER
(BY SRI. P. DEVARAJA, ADVOCATE(ABSENT))
AND
STATE OF KARNATAKA
BY J.P. NAGARA POLICE STATION
REP. BY THE STATE PUBLIC PROSECUTOR
HIGH COURT BUILDING
BENGALURU - 560 001
... RESPONDENT
(BY SRI. HONNAPPA, HCGP)
THIS CRIMINAL PETITION IS FILED UNDER
SECTION 439 CR.P.C PRAYING TO ENLARGE THE
PETITIONER ON BAIL IN CR.NO.392/2015 OF
J.P.NAGAR POLICE STATION, BENGALURU FOR THE
OFFENCES P/U/Ss.341, 376(2)(G), 307, 120(B) R/W 34
OF IPC AND SEC.5(G), 6, 9(G) AND 10 OF POCSO ACT
2012.
2
THIS CRIMINAL PETITION COMING ON FOR
ORDERS THIS DAY, THE COURT MADE THE
FOLLOWING:
ORDER
The matter having been passed over in the Morning Session, when called in the Afternoon Session, neither the petitioner nor his counsel present before the court.
The order sheet discloses that, five opportunities have been granted to comply with the office objections. But, so far the office objections have not been complied with. This indicates that, the petitioner has no interest to prosecute the case. Therefore, the petition is dismissed for non-prosecution.
Sd/-
JUDGE KGR*