Karnataka High Court
Harinath B.R vs State Of Karnataka By Police ... on 20 December, 2016
Author: K.N.Phaneendra
Bench: K N Phaneendra
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 20TH DAY OF DECEMBER, 2016
BEFORE
THE HON'BLE MR. JUSTICE K N PHANEENDRA
CRIMINAL PETITION NO.9610 OF 2016
BETWEEN:
1. HARINATH B.R
S/O LATE B.C. RAMA REDDY
AGED 38 YEARS
R/AT BILLANDLAHALLI VILLAGE
KADADANAMARI POST
CHINTAMANI TALUK
CHICKBALLAPUR DISTRICT - 563 123
2. MANJUNATH B.R
S/O LATE B.C. RAMA REDDY
AGED 40 YEARS
R/AT BILLANDLAHALLI VILLAGE
KADADANAMARI POST
CHINTAMANI TALUK
CHICKBALLAPUR DISTRICT - 563 123
ALSO R/AT NO.145, TF-1
MM SKANDA HERITAGE
4TH MAIN, SAPTHAGIRINAGAR
HOSAKEREHALLI, BSK 3RD STAGE
BANGALORE - 560 085
3. CHOWDAPPA
S/O LATE RAMANNA
AGED 32 YEARS
R/AT BILLANDLAHALLI VILLAGE
2
KADADANAMARI POST
CHINTAMANI TALUK
CHICKBALLAPUR DISTRICT - 563 123
...PETITIONERS
(BY SRI.B. ANAND, ADVOCATE)
AND:
1. STATE OF KARNATAKA BY
POLICE SUB - INSPECTOR
BATLAHALLI POLICE STATION
CHICKBALLAPUR DISTRICT
REPRESENTED BY
STATE PUBLIC PROSECUTOR
HIGH COURT OF KARNATAKA
BANGALORE - 560 001
2. TALUK EXECUTIVE MAGISTRATE
CHINTAMANI TALUK
CHINTAMANI
CHICKBALLAPUR DISTRICT - 563 125
...RESPONDENTS
(BY SRI.B. VISWESWARAIAH, HCGP FOR STATE)
****
THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF CR.P.C. PRAYING TO QUASH THE PROCEEDINGS
IN NO.MAG/CR/107/103/2016-17 DATED 10.07.2016 ON
THE FILE OF TALUK EXECUTIVE MAGISTRATE,
CHINTAMANI TALUK, CHIKKABALLAPURA DISTRICT.
THIS CRIMINAL PETITION COMING ON FOR
ADMISSION THIS DAY, THE COURT MADE THE
FOLLOWING:
3
ORDER
Heard the learned counsel for the petitioners. The order under challenge is a revisable order before the District and Sessions Court concerned. Giving liberty to the petitioners to approach the learned Sessions Judge, this petition is disposed of as withdrawn.
The office is hereby directed to return the documents filed along with the petition to the learned counsel so as to enable him to file an appropriate petition before the competent court.
Sd/-
JUDGE ykl