Karnataka High Court
Mallikarjuna S/O Channabasappa Haveri vs The State Of Karnataka By on 22 September, 2017
Author: R.B Budihal
Bench: R.B Budihal
:1:
IN THE HIGH COURT OF KARNATAKA
DHARWAD BENCH
DATED THIS THE 22ND DAY OF SEPTEMBER 2017
BEFORE
THE HON'BLE MR. JUSTICE BUDIHAL R.B.
CRIMINAL PETITION NO.102101 OF 2017
BETWEEN:
MALLIKARJUNA S/O CHANNABASAPPA HAVERI
AGE: 40 YEARS, OCC: AGRICULTURE & BUSINESS,
AND PRESIDENT OF APMC, HAVERI,
R/O: OPP. TOWN POLICE STATION,
HAVERI, TQ & DIST: HAVERI.
... PETITIONER
(BY SRI. VIDYASHANKAR G. DALWAI, ADVOCATE)
A N D:
THE STATE OF KARNATAKA BY
ITS P.S.I., HAVERI TOWN POLICE STATION,
HAVERI,
REPRESENTED BY
STATE PUBLIC PROSECUTOR,
HIGH COURT BUILDING,
DHARWAD.
... RESPONDENT
(BY SRI.RAJA RAGHAVENDRA NAIK, HCGP)
THIS CRIMINAL PETITION IS FILED UNDER SECTION 482
OF CRIMINAL PROCEDURE CODE SEEKING TO SET-ASIDE THE
ORDER DTD:12.09.2017 i.e., ISSUANCE OF NBW IN C.C. NO.91
OF 2017 FOR THE OFFENCES PUNISHABLE UNDER SECTIONS
323, 354, 504, 506 R/W SECTION 34 OF IPC PENDING ON THE
FILE OF THE COURT OF CHIEF JUDICIAL MAGISTRATE, HAVERI,
IN SO FAR AS THE PETITIONER HEREIN/ACCUSED NO.1.
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THIS CRIMINAL PETITION COMING ON FOR ADMISSION
THIS DAY, THE COURT, MADE THE FOLLOWING:
ORDER
Heard the learned counsel appearing for the petitioner/accused and also the learned High Court Government Pleader representing the State.
2. Perused the grounds urged in the petition and also the other documents produced. There is no merit in this petition. Hence, same is rejected at the admission itself.
Sd/-
JUDGE RHR/-