Karnataka High Court
S.V.Lokesh vs Ibrahim Sab on 26 February, 2018
Author: R.B Budihal
Bench: R.B Budihal
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 26TH DAY OF FEBRUARY, 2018
BEFORE
THE HON'BLE MR. JUSTICE BUDIHAL R.B.
CRIMINAL PETITION No.2930/2016
BETWEEN:
S.V. Lokesh,
S/o. Venkappa Gowda,
Aged about 43 years,
Resident of Bettamakki,
Seebinakere Post,
Thirthahalli Taluk,
Shimoga District - 577 415.
...Petitioner
(By Sri. M.S.Venugopal, Advocate)
AND:
Ibrahim Sab,
S/o. Hussainabba,
Aged about 75 years,
Resident of Herahal,
Bellary @ and Taluk,
Bellary District,
Since dead by his LRs
H.E.Dadakalandar,
S/o. Late Ibrahim Sab,
Aged about 59 years,
Residing at KHB Colony,
Gandhinagara,
Bellary - 592 312.
....Respondent
2
This criminal petition is filed under Section 482 of
Cr.P.C. praying to set aside the Order dated 30.12.2014
passed by the learned Prl. Civil Judge & JMFC at
Thirthahalli in C.C.No.519/2014 by which the learned
judge allowed the application filed under Section 256(2)
of Cr.PC by permitting the respondent to prosecute the
complaint and dismiss the same by allowing this
petition.
This criminal petition coming on for Orders this
day, the Court made the following:-
ORDER
Learned counsel appearing for the petitioner is present and made request that the matter is pending long before the concerned Court. He submits that directions may be issued to the concerned Court to dispose of the case.
2. The said submission is placed on record.
3. Perused the records in the case. The concerned Trial Court is hereby directed to take up the matter to dispose of the same at the earliest.
With this observation, petition is disposed of.
SD/-
JUDGE MBM/-