Karnataka High Court
Shivu K S/O Obayya vs The State Of Karnataka on 26 February, 2020
Author: Suraj Govindaraj
Bench: Suraj Govindaraj
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IN THE HIGH COURT OF KARNATAKA
DHARWAD BENCH
DATED THIS THE 26TH DAY OF FEBRUARY, 2020
BEFORE
THE HON'BLE MR.JUSTICE SURAJ GOVINDARAJ
CRIMINAL PETITION NO.101906 OF 2018
BETWEEN:
Shivu K S/o Obayya
Age: 38 years, Occ: Agriculturist
R/o: Huchchenahalli Village
Taluk: Sandur
Dist: Ballary.
...Petitioner
(By Sri.G.M.Bhat, Advocate)
AND:
The State of Karnataka
By its PSI of Kudlgi P.S.
Represented by State Public Prosecutor
High Court Dharwad Bench Building
Dharwad.
...Respondent
This Criminal Petition is filed under Section 482 of
Cr.P.C. seeking to set aside the order dated 20.02.2017
i.e., taken cognizance and charge sheet and further
quash the entire proceedings in C.C.No.46/2017 for the
offences p/u/s 279, 337, 338 of IPC r/w Sec.180,
181(3), 192, 177, 146, 196 of MV Act, 1988 pending on
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the file of the Senior Civil Judge & JMFC Court, Kudligi
insofar as petitioner herein/accused No.2 concerned.
This Criminal Petition coming on for Orders, this
day, the Court made the following:
ORDER
Inspite of several opportunities having been granted, office objections have not been complied with.
In view of the peremptory order dated 19.2.2020, the petition stands dismissed.
Sd/-
JUDGE ln.