Karnataka High Court
The State Of Karnataka vs L Ramu on 10 March, 2015
Author: A.N.Venugopala Gowda
Bench: A.N.Venugopala Gowda
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 10TH DAY OF MARCH, 2015
BEFORE
THE HON'BLE MR. JUSTICE A.N.VENUGOPALA GOWDA
CRIMINAL PETITION NO.2914/2011
BETWEEN
THE STATE OF KARNATAKA
BY SUB-INSPECTOR OF POLICE
VINOBANAGAR POLICE STATION
SHIMOGA.
... PETITIONER
(BY SRI VIJAYKUMAR MAJAGE, HCGP)
AND
1. L. RAMU
S/O LAXMANAPPA
AGED ABOUT 22 YEARS
AUTO DRIVER
R/O NEAR GANAPATHI TEMPLE
BOMMANAKATTE, SHIMOGA.
2. MANJU
S/O KARIYAPPA
AGED ABOUT 31 YEARS
TILES WORKER
R/O BOMMANAKATTE
SHIMOGA.
3. C.A. PRADEEP KUMAR
S/O ANANDAPPA
AGED ABOUT 31 YEARS
KARIYANNA BUILDING
II CROSS, VINOBANAGAR
2
SHIMOGA.
... RESPONDENTS
(BY SRI R.B. DESHPANDE, ADV.)
THIS CRL.P. IS FILED UNDER SECTION 482 CR.P.C.
PRAYING TO SET ASIDE THE COMMON ORDER DATED
21.09.2010 PASSED BY THE ADDL. SESSIONS JUDGE, SHIMOGA IN
CRIMINAL REVISION PETITION NOS.144 AND 145/2010 AND
CONFIRM THE ORDER DATED 06.09.2010 PASSED IN
CR.NO.8250/2010 ON THE FILE OF THE III ADDL. CIVIL JUDGE
(JR.DN.) & JMFC, SHIMOGA REJECTING THE APPLICATION OF
THE RESPONDENTS FILED UNDER SECTION 167(2)(a)(ii) OF THE
CR.P.C.
THIS CRL.P. COMING ON FOR ADMISSION THIS DAY, THE
COURT MADE THE FOLLOWING:
ORDER
Since the main matter - S.C.No.146/2012 has come to an end, with the judgment of acquittal passed on 10.10.2013, this petition assailing the interlocutory order passed therein does not survive for consideration.
Petition is disposed of accordingly.
Sd/-
JUDGE ca