Karnataka High Court
Murugan vs State By Police Sub Inspector on 21 June, 2012
Author: Anand Byrareddy
Bench: Anand Byrareddy
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IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 21ST DAY OF JUNE 2012
BEFORE
THE HON'BLE MR. JUSTICE ANAND BYRAREDDY
CRIMINAL REVISION PETITION No.244 OF 2012
BETWEEN:
Murugan,
Son of Late Gopal,
Aged: 42 years,
Residing at No.2333,
Nehru Nagar,
Mariyamma Temple Road,
Bhadravathi. ...PETITIONER
(By Shri. A.S.Kulkarni, Advocate [absent] )
AND:
State by Police Sub-Inspector,
Old Town Police Station,
Bhadravathi. ...RESPONDENT
******
This Criminal Revision Petition filed under Section 397 read
with 401 Criminal Procedure Code, 1973 by the advocate for the
petitioner praying that this Hon'ble Court may be pleased to set aside
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the order dated 27.8.2010 passed by the Fast Track Court,
Bhadravathi, in S.C.No.108/2009 rejecting the petition of the petitoner
filed under Section 457 of Criminal Procedure Code, 1973.
This Criminal Revision Petition is coming on for Orders, this
day, the court made the following:
ORDER
None appears for the petitioner. It is noticed that by the impugned order, the trial court has reserved liberty to the petitioner to approach the court yet again in respect of the custody of the vehicle. In that view of the matter, the petition may not warrant consideration. In any event, it is dismissed for non-prosecution.
Sd/-
JUDGE nv