Karnataka High Court
Smt M Girijamma vs Karnataka Lokayuktha Police on 1 September, 2016
Author: Anand Byrareddy
Bench: Anand Byrareddy
1
IN THE HIGH COURT OF KARNATAKA AT
BENGALURU
DATED THIS THE 01ST DAY OF SEPTEMBER 2016
BEFORE
THE HON'BLE MR. JUSTICE ANAND BYRAREDDY
WRIT PETITION No.25272 OF 2015 (GM-RES)
BETWEEN:
Smt. M. Girijamma,
Wife of Late N. Rangappa,
Aged about 49 years,
Residing at Near Sobagu Theatre,
Rojipura, Doddaballapur City,
Bengaluru Rural District.
...PETITIONER
(By Shri Subramanya R., Advocate)
AND:
Karnataka Lokayuktha Police,
Represented by its Police Inspector,
Chikkaballpur - 562 101.
Through its Special Public Prosecutor,
High Court of Karnataka,
Bangalore - 560 001.
...RESPONDENT
(By Shri Venkatesh P Dalwai, Advocate)
2
This Writ Petition filed under Articles 226 and 227 of the
Constitution of India read with Section 482 code of Criminal
Procedure, 1973, praying to quash the order dated 31.3.2015
passed in P.C.A.C.C.No.4/2014 pending on the file Principal
District and Sessions Judge, Chikkabalapura in the interest of
justice (vide Annexure-A).
This Writ Petition coming on for Preliminary Hearing in
'B' Group this day, the court made the following:
ORDER
The learned Counsel for the respondent would submit that the present petition is filed questioning the dismissal of the application for discharge. The trial has commenced and it is on and two witnesses have been examined. The learned Counsel would, therefore, submit that the present petition is rendered infructuous.
The petition is accordingly disposed of as having become infructuous.
Sd/-
JUDGE nv