Karnataka High Court
Vijayanagar Police At vs Nagamma And Others on 6 June, 2012
Author: Subhash B.Adi
Bench: Subhash B.Adi
1
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 6TH DAY OF JUNE 2012
BEFORE
THE HON'BLE MR.JUSTICE SUBHASH B.ADI
CRIMINAL PETITION NO.1817/2012
BETWEEN:
Vijayanagar Police at
Bangalore, case filed based on
Complaint given by Susheelamma
Aged about 65 years,
R/a No.107,
19th Cross, 21st Main,
M.C. Layout,
Vijayanagar,
Bangalore-40. PETITIONER.
(By Sri Ravi B., Adv., )
AND:
Nagamma and others,
All are r/a No.594,
Nanjangud Road,
Srirampura Beedi,
T. Narasipura,
Mysore District. RESPONDENT.
Crl.P. is filed under Section 318 of Cr.P.C., by the party
in person praying that this Hon`ble Court may be pleased to
stop the proceedings in the trial Court.
2
This petition coming on for order this day, the Court
made the following:
ORDER
This petition is filed by the party-in-person.
2. However, the petition does not reveal as to against which proceedings, the petitioner is aggrieved. It appears petitioner has some grievance against an Advocate. Since the petition does not disclose as to what relief is to be granted, office has rightly raised an objection as regard to the maintainability of the petition.
Accordingly, the petition is dismissed as not maintainable.
Sd/-
JUDGE sma