Karnataka High Court
Basava Raddi Lingadal vs The State Of Karnataka on 5 July, 2013
Author: H.G.Ramesh
Bench: H.G.Ramesh
WRIT PETITION NO.63148/2009
:1:
IN THE HIGH COURT OF KARNATAKA
CIRCUIT BENCH AT DHARWAD
DATED THIS THE 5TH DAY OF JULY 2013
BEFORE
THE HON'BLE MR.JUSTICE H.G.RAMESH
Writ Petition No. 63148/2009 (GM-KLA)
BETWEEN:
BASAVA RADDI LINGADAL
S/O. VENKATA RADDI LINGADAL
AGE : 55 YEARS,
CIRCLE INSPECTOR OF POLICE
KITTUR CIRCLE, BELGAUM DISTRICT,
R/AT KITTUR, DISTRICT. BELGAUM.
... PETITIONER
(BY SRI : C.S.PATIL, ADVOCATE - ABSENT)
AND :
1. THE STATE OF KARNATAKA
DEPARTMENT OPF HOME AFFAIRS
REPTD. BY ITS SECRETARY
VIDHANA SOUDHA,
BANGALORE-560 001.
2. POLICE INSPECTOR,
KARNATAKA LOKAYUKTA POLICE STATION
DHARWAD.
3. THE SUPERINTENDENT OF POLICE
FOR BELGAUM DISTRICT,
BELGAUM.
... RESPONDENTS
(BY SRI JAGADISH PATIL, ADVOCATE FOR R2;
R1 & R2 ARE SERVED)
WRIT PETITION NO.63148/2009
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THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
QUASH THE PROCEEDINGS IN THE FIR NO. 7/2009 FILED BY
THE POLICE INSPECTOR, KARNATAKA LOKAYUKTHA POLICE
STATION, DHARWAD, IN CR. NO.3/2009, REGISTERED IN HIS
POLICE STATION UNDER SECTIONS 13(1)(E) READ WITH 13(2)
OF THE PREVENTION OF CORRUPTION ACT AGAINST THE
PETITIONERS, WHICH IS AT ANNEXURE-A.
THIS PETITION COMING ON FOR PRELIMINARY
HEARING IN 'B' GROUP THIS DAY, THE COURT MADE THE
FOLLOWING:
ORDER
H.G.RAMESH, J. (Oral):
None appears for the petitioner. Hence, the petition is dismissed for non-prosecution.
Petition dismissed.
Sd/ JUDGE hnm/