Karnataka High Court
B Upendra Nayak vs The State Of Karnatka on 5 June, 2020
Author: P.S.Dinesh Kumar
Bench: P.S. Dinesh Kumar
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IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 5TH DAY OF JUNE, 2020
BEFORE
THE HON'BLE MR. JUSTICE P.S. DINESH KUMAR
CRIMINAL PETITION No.7066 OF 2014
BETWEEN :
1. B. UPENDRA NAYAK
S/O B.NAYAK
AGED ABOUT 63 YEARS
RESIDING AT BANKERS COLONY
CHITRADURGA-577 501
2. NISSAR AHMED
S/O LATE ABDUL KAREEM
AGED ABOUT 56 YEARS
AS POST: GARGESHWARI
TALUK:T.NARASIPUR
DISTRICT:MYSORE-571 110 ... PETITIONERS
(BY SMT. POONAM PATIL, ADVOCATE)
AND :
1. THE STATE OF KARNATAKA
BY ITS STATION HOUSE OFFICER
MANDYA WEST POLICE STATION
MANDYA
REPRESENTED BY ITS
STATE PUBLIC PROSECUTOR
HIGH COURT BUILDINGS
BANGALORE-560 001
2. THE COMMISSISONER
MANDYA URBAN
DEVELOPMENT AUTHORITY
BANNUR ROAD
PUMP HOUSE
MANDYA-571 401
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3. THE STATE OF KARNATAKA
REPT. BY CBI
NO.36, BELLARY ROAD
GANGANAGAR
BANGALORE-32 ... RESPONDENTS
[VIDE ORDER DATED 04.06.2019]
(BY SHRI. S. RACHAIAH, HCGP FOR R1;
SHRI. T.P. VIVEKANANDA, ADVOCATE FOR R2;
SHRI. P. PRASANNA KUMAR, SPECIAL ADVOCATE FOR R3)
....
THIS CRIMINAL PETITION IS FILED UNDER SECTION 482
CR.P.C PRAYING TO QUASH THE FIR REGISTRED BY 1ST
RESPONDENT/POLICE IN FIR NO.184/14 DATED:8.7.14 REGISTERED
BY MANDYA WEST P.S. MANDYA, PENDING BEFORE THE ACJ (JR. DN)
AND JMFC COURT, MANDYA VIDE ANNEXURE-A, IN SO FAR AS PETR.
IS CONCERNED.
THIS CRL.P COMING ON FOR ADMISSION THIS DAY, THE
COURT MADE THE FOLLOWING:-
ORDER
Shri. P.Prasanna Kumar, learned Special Counsel for CBI and Shri. S.Rachaiah, learned HCGP for State submit that after investigation, the CBI has filed 'B' Final Report under Section 173 Cr.P.C. on 17.01.2020. Therefore, this petition does not survive for consideration.
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2. Their statement is not opposed by learned Advocate for petitioners.
3. Petition is accordingly dismissed as having become infructuous.
No costs.
Sd/-
JUDGE SPS