Karnataka High Court
Sri N Ramegowda S/O Narsegowda vs Sri E Bhopal on 23 May, 2012
Author: N.Ananda
Bench: N. Ananda
1
IN ThE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 23RD DAY OF MAY 2012
BEFORE
ThE HON'BLE MR.JUSTICE N. ANANDA
CRIMINAL PETITION No. 1706/2009
BETh'EEN:
Sri N.Ramegowda
Sb Narsegowda
Aged about 53 Years
R/at No.3 15, II Block
9th Main,
Nandini Layout
Bangalore 560 096.
--
... Petitioner
(By Sri Parashuram R.Hattarakihal, Advocate)
AND:
Sri E.Bhopal
S/o not known
Age: Major
R/at No.A- 15, New Step Quarters
Tata Institute (IISC)
Bangalore 12.
--
... Respondent
This petition is filed under section 482 Cr.P.C., praying
to quash the order passed by the XIII Additional Chief
Metropolitan Magistrate, Bangalore, dated 07.11.2008 in
C.C.No.3292/2006 and pass any appropriate order or
direction as deem fit and proper to this Hon'ble court to the
facts and circumstances of the case.
This petition coming on for admission this day, the
Court made the following:
2
ORDER
This petition was filed on 24.04.2009 to quash the proceedings in C. C. No.3292/2006.
2. There is no representation for petitioner. It appears, petitioner is not interested to prosecute the case. Theref ore, the petition is dismissed for non-prosecution.
Sd/ JUDGE Np!