Karnataka High Court
Ravi And Ors vs The State Of Karnataka & Anr on 1 August, 2019
1 CRL.P.No.200110/2018
IN THE HIGH COURT OF KARNATAKA
KALABURAGI BENCH
DATED THIS THE 1ST DAY OF AUGUST, 2019
BEFORE
THE HON'BLE MRS. JUSTICE K.S.MUDAGAL
CRIMINAL PETITION No.200110/2018
BETWEEN:
1. Ravi S/o Dharmu Pawar @ Bhimu
Age: 55 years, Occ: Coolie
2. Shushilabai W/o Ravi Pawar
Age: 50 years, Occ: Coolie
Both are R/o Pattanakodali
Near Balumama Temple
Kolhapur
Maharashtra State-416 202
3. Bharati W/o Sheku Rathod
Age: 25 years, Occ: Coolie
R/o Kalkeri Tanda, Tq. Sindagi
Dist. Vijayapur-586118
... Petitioners
(By Sri Basavaraj Kareddy, Advocate)
AND:
1. The State of Karnataka
Through Adarshnagar
Police Station
Vijayapur-586103
2 CRL.P.No.200110/2018
2. Malashree
W/o Shrikanth Pawar
P.U College, Board
Age: 25 years, Occ: Coolie
R/o Kalkeri Tanda, Tq. Sindagi
Dist. Vijayapur
... Respondents
(By Sri Maqbool Ahmed, HCGP for R1;
Sri Sanganabasava B. Patil, Advocate for R2)
This Criminal Petition is filed under Section 482 of
Cr.P.C., praying to quash the entire proceeding of I-
Additional JMFC Vijayapur in C.C.No.4174/2017 in so far as
it pertains to the petitioners.
This petition is coming on for Admission, this day, the
Court made the following:
ORDER
No representation for the petitioners till 3.25 p.m. The records show that there was no representation on many of the previous hearing dates also. It appears, the petitioners are not interested in prosecuting the matter. Therefore, the petition is dismissed.
Sd/-
JUDGE NB*