Karnataka High Court
Sri Prathap Simha vs The State Of Karnataka on 1 June, 2022
Author: Hemant Chandangoudar
Bench: Hemant Chandangoudar
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 1ST DAY OF JUNE, 2022
BEFORE
THE HON'BLE MR. JUSTICE HEMANT CHANDANGOUDAR
CRIMINAL PETITION NO.7616/2016
BETWEEN:
SRI.PRATHAP SIMHA
S/O M.V.RAMA RAO
AGED ABOUT 41 YEARS
NO.113, 'A' 5TH CROSS
VISHWA BHARATHI CO-OPERATIVE
SOCIETY LAYOUT
1ST PHASE, GIRINAGAR
BANGALORE - 560 085. ... PETITIONER
(BY SRI.K.G.SADASHIVAIAH, ADVOCATE)
AND:
THE STATE OF KARNATAKA
BY LOKAYUKTHA POLICE
REP. BY ITS PROSECUTOR
BANGALORE CITY, BANGALORE-560001
... RESPONDENT
(BY SRI.VENKATESH.S.ARABATTI, HCGP)
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 CR.P.C BY THE ADVOCATE FOR THE PETITIONER
PRAYING THAT THIS HON'BLE COURT MAY BE PLEASED TO
QUASH THE PROCEEDNGS PENDING ON THE FILE OF XXIII
ADDL. CITY CIVIL AND S.J., AND SPL. JUDGE, BANGALORE
(CCH-24) IN SPL. C.C.NO.127/2011 IN CR.NO.42/2010 IN SO
FAR WHICH RELATES TO THE PETITIONER (ACCUSED NO.4)
BEFORE THE TRIAL COURT.
THIS CRIMINAL PETITION COMING ON FOR FINAL
HEARING, THIS DAY, THE COURT MADE THE FOLLOWING:
-2-
ORDER
Learned Counsel for the petitioner submits that the Criminal Petition has become infructuous.
2. Said submission is placed on record.
3. Criminal Petition is accordingly dismissed as having become infructuous.
Sd/-
JUDGE SKS