Karnataka High Court
Santosh Inas Lima vs State Of Karnataka on 16 January, 2020
IN THE HIGH COURT OF KAR NA TA KA
DHARWAD BENCH
DA TED THIS THE 16 T H DA Y OF JA NUARY 2020
BEFORE
THE HON'B LE MR. JUSTICE ASHOK S. KINAGI
CRL.P.NO.101480/2018
BETWEEN :
SANTOSH INAS LIMA,
AGE : 26 YRS., OCC: LAB OUR,
R/O SANGARGALI, .
TQ: KHANAPUR .
... PETITIONER
(BY SRI A.G.MULAWADMA TH, A DV OCATE.)
AND :
STATE OF KARNATAKA,
REPRES ENTED B Y STATE PU BLIC PROSECUT OR,
HIGH COU RT OF KARNATAKA,
B ENCH AT DHARWAD, T HOU GH
KHANAPUR POLICE STATION.
... RESPONDENT
THIS PETITION IS FILED UNDER SECTION 439 OF
CR. P.C. PRA YING TO RELEASE THE PETITIONER ON
BAIL IN KHANAPUR P.S.CR. NO. 417/2017 (S.C.NO.5/
2018) FOR THE OFFENCE UNDER SECTIONS 3, 5(J)
(II), OF POCS O ACT 2012 A ND UNDER SECTION 313,
376 AND 506 OF IPC A ND UNDER SECTIONS 6, 5(L) OF
THE POCSO ACT., PENDING ON THE FILE OF THE III
ADDITI ONAL DISTRICT A ND SESSIONS JUDGE,
BELAGAVI.
2
THIS PETITION COMING ON FOR OR DERS THIS
DA Y, THE COUR T MADE THE FOLLOWING:
ORDER
This Court by order dated 13.11.2019 has granted one week time to comply the office objections. Failing which, the matter shall be listed for dismissal on the next date of hearing. Even today, petitioner has not complied with the office objections.
Hence, the petition is dismissed for non compliance of office objections.
Sd/-
JUDGE EM