Karnataka High Court
Zubair Khan vs The State Of Karnataka on 19 September, 2022
Author: Suraj Govindaraj
Bench: Suraj Govindaraj
-1-
WP No. 35272 of 2019
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 19TH DAY OF SEPTEMBER, 2022
BEFORE
THE HON'BLE MR JUSTICE SURAJ GOVINDARAJ
WRIT PETITION NO. 35272 OF 2019 (GM-RES)
BETWEEN:
ABDUL RASHEED @ PUTTU BAYER
S/O AHMED HOSINAR
R/AT TARUL HAIBA, OPP. MOUNTAIN SCHOOL,
SALAMAR, PUTTUR, D.K-574203.
...PETITIONER
(BY SRI. VENKATESH NAIK, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
REP. BY ITS SECRETARY
HOME DEPARTMENT, 2ND FLOOR
VIDHANA SOUDHA, BENGALURU-560001
2. DIRECTOR GENERAL & INSPECTOR
GENERAL OF POLICE, KARNATAKA
NRUPATHUNGA ROAD
BENGALURU-560001
3. THE COMMISSIONER OF POLICE
Digitally signed by BANGALORE CITY, INFANTRY ROAD
POORNIMA
SHIVANNA BANGALORE-560001
Location: HIGH
COURT OF 4. THE CHIEF INVESTIGATING OFFICER
KARNATAKA SPECIAL INVESTIGATION TEAM
CCB (OCW) SQUAD, N.T PET
BENGALURU-560002
5. THE STATION HOUSE OFFICER
SUBRAMANYAPURA POLICE STATION
BANGALORE CITY-560061
...RESPONDENTS
(BY SRI. KIRAN S. JAVALI, SPP A/W
SRI. MAHESH SHETTY, HCGP)
-2-
WP No. 35272 of 2019
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA, PRAYING TO ISSUE A WRIT IN
THE NATURE OF CERTIORARI OR ANY OTHER WRIT OR ORDER OR
DIRECTION, QUASHING THE ORDER DATED 04.06.2019 PASSED BY
THE THIRD RESPONDENT HEREIN NO.117/CRM (2)/COP/2019
THEREBY PASSING AN ORDER OF PRIOR APPROVAL U/S 24(1)(A) OF
THE KARNATAKA CONTROL OF ORGANIZED CRIMES ACT, 2000
(HEREIN AFTER REFERRED TO AS KCOCA ACT FOR SHORT) TO
INVOKE THE SECTION 3 OF THE SAID ACT IN CRIME NO.160/2019
AS PER ANNEXURE-A REGISTERED BY THE R-5 HEREIN FOR THE
OFFENCES PUNISHABLE U/S 24, 62, 80 OF KARNATAKA FOREST ACT
1963 AND SECTION 144, 145 OF KARNATAKA FOREST RULES 1860
R/W SECTION 379, 419, 420, 468, 471, 120B OF IPC PRESENTLY
PENDING ON THE FILE OF HON'BLE PRINCIPAL CITY CIVIL AND
SESSIONS JUDGE AT BANGALORE IN CRIME NO.160/2019. THE
PETITIONER HEREIN ARE CHALLENGING SO FAR AS THE INVOKING
OF SECTION 3 OF KCOCA ACT BY THE 3RD RESPONDENT ALONG
WITH CERTAIN OTHER CONSEQUENTIAL RELIEFS.
THIS PETITION, COMING ON FOR HEARING, THIS DAY, THE
COURT MADE THE FOLLOWING:
ORDER
1. Despite the order dated 07.09.2022, none appears for the petitioner. It appears that the petitioner is not interested in prosecuting the matter. Hence, this petition is delinked from W.P.No.35263/2019 c/w W.P.No.35920/2019 and W.P.No.38875/2019 and dismissed for non-prosecution.
Sd/-
JUDGE Prs*