Karnataka High Court
Mohammed Tasneem vs The State Of Karnataka on 3 November, 2014
Author: A.V.Chandrashekara
Bench: A.V.Chandrashekara
1
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 03RD DAY OF NOVEMBER 2014
BEFORE
THE HON'BLE MR. JUSTICE A.V.CHANDRASHEKARA
CRIMINAL PETITION NO.2962 OF 2014
BETWEEN:
MOHAMMED TASNEEM
AGED 32 YEARS
S/O MOHAMMED HUSSAIN
R/AT THIMMNNANA KUDRU POST
KEMMANNU PADUTHONSE VILLAGE
UDUPI TALUK
UDUPI DISTRICT - 576 101. ...PETITIONER
(BY SRI HARISH GANAPATHY, ADVOCATE)
AND:
THE STATE OF KARNATAKA
REPRESENTED BY UDUPI TOWN POLICE
UDUPI DISTRICT - 576 101. ...RESPONDENT
(BY SRI K.NAGESHWARAPPA, HCGP)
THIS CRIMINAL PETITION IS FILED UNDER 439
CR.P.C. BY THE ADVOCATE FOR THE PETITIONER
PRAYING THAT THIS HON'BLE COURT MAY BE PLEASED
TO ENLARGE THE PETR. ON BAIL IN CRIME NO.214/13 OF
UDUPI TOWN P.S., UDUPI, FOR THE OFFENCES P/U/S
406, 468, 471, 420 R/W 34 OF IPC AND ETC.
THIS CRIMINAL PETITION COMING ON FOR ORDERS
THIS DAY, THE COURT MADE THE FOLLOWING:
2
ORDER
On perusal of the order sheet, it is seen that on the last date of hearing, there was no representation for the petitioner. Even today, there is no representation for the petitioner. Hence, the petition is dismissed for non- prosecution.
SD/-
JUDGE DM