Karnataka High Court
K M Manjunath vs State Of Karnatka on 18 July, 2014
Author: S.N.Satyanarayana
Bench: S.N.Satyanarayana
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IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 18TH DAY OF JULY 2014
BEFORE
THE HON'BLE MR.JUSTICE S.N.SATYANARAYANA
CRL.P.No.2216/2014
BETWEEN :
K.M. MANJUNATH,
S/O K.M.SIDDAYYA,
AGED ABOUT 52 YEARS,
OCC:AGRICULTURE,
R/O D.B.HALLI COLONY,
BHADRAVATHI TALUK &
DIST. SHIMOGA - 577301. ... PETITIONER
(BY SRI PRAVEEN KUMAR RAIKOTE, ADV., - ABSENT)
AND :
STATE OF KARNATKA,
BY ITS POLICE INSPECTOR,
OLD TOWN POLICE STATION,
BHADRAVATHI -577 301. ... RESPONDENT
(BY SRI KESHAVA MURTHY, ADDL. SPP.,)
THIS CRL.P IS FILED UNDER SECTION 482 OF
CRIMINAL PROCEDURE CODE PRAYING TO QUASH THE
PROCEEDINGS IN SPL.Case.No.SPL.(A) CR.No.61/2013
(CRIME No.48/2007 ON THE FILE OF THE OLD TOWN P.S.,
BHADRAVATHI) ON THE FILE OF THE COURT OF SPECIAL
JUDGE, SHIMOGA.
THIS CRL.P COMING ON FOR ORDERS THIS DAY, THE
COURT MADE THE FOLLOWING:
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ORDER
On earlier three occasions, time was granted for compliance of office objections. Till date, office objections have not been complied. There is no representation on behalf of petitioner.
2. In that view of the matter, this petition is dismissed for non-prosecution.
Sd/-
JUDGE sma