Karnataka High Court
P Uday vs Bmtf Police Station on 8 August, 2022
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 8TH DAY OF AUGUST, 2022
BEFORE
THE HON'BLE MRS.JUSTICE M.G.UMA
CRIMINAL PETITION NO.7689 OF 2017
BETWEEN :
P. UDAY,
S/O K. PUTTAMARASAPPA,
AGED ABOUT 36 YEARS,
SURYODAYA ENTERPRISES,
NO.1766, 8TH CROSS,
6TH MAIN ROAD, HAMPINAGAR,
VIJAYANAGARA,
BENGALURU - 560 040.
...PETITIONER
(BY SRI SRINIVAS RAO S.S., ADVOCATE - ABSENT)
AND:
1. BMTF POLICE STATION,
BRUHATH BENGALURU MAHANAGARA
PALIKE, HEAD OFFICE,
BENGALURU - 560 001
REP. BY SPP,
HIGH COURT OF KARNATAKA,
BENGALURU - 560001.
2. SHIVAKUMAR V.,
SUB-INSPECTOR OF POLICE,
BMTF POLICE STATION,
2
BRUHATH BENGALURU MAHANAGARA
PALIKE, HEAD OFFICE,
BENGALURU - 560 001.
REPRESENTED BY SPP ... RESPONDENTS
(BY SRI MAHESH SHETTY, HCGP)
THIS CRIMINAL PETITION IS FILED UNDER
SECTION 482 OF CR.P.C, PRAYING TO QUASH THE FIR
REGISTERED BY THE 1ST RESPONDENT IN
CR.NO.15/2017 OF BENGALURU METROPOLITAN TASK
FORCE POLICE STATION, BENGALURU CITY ON THE FILE
OF 4TH ADDITIONAL CHIEF METROPOLITAN
MAGISTRATE, BANGALORE, FOR THE OFFENCE P/U/S
33(A), 72 OF BENGALURU DEVELOPMENT AUTHORITY
ACT, 1976 AND SECTIONS 409, 420 R/W 34 OF IPC.
THIS CRIMINAL PETITION COMING ON FOR
ADMISSION, THIS DAY, THE COURT MADE THE
FOLLOWING:-
ORDER
None appears for the petitioner.
2. The petition is of the year 2017 and it is filed seeking to quash the FIR registered against the petitioner.
3. Learned HCGP submits that the Final Report is already filed before the jurisdictional Magistrate. 3
Hence, I do not find any reason to keep the matter pending and accordingly, the petition is hereby dismissed.
Sd/-
JUDGE MH/-