Karnataka High Court
Sri. Keshava Raju. M vs The State Of Karnataka on 30 January, 2019
Author: John Michael Cunha
Bench: John Michael Cunha
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 30TH DAY OF JANUARY, 2019
BEFORE
THE HON'BLE MR. JUSTICE JOHN MICHAEL CUNHA
CRIMINAL PETITION NO.4650/2015
BETWEEN:
SRI KESHAVA RAJU M.,
S/O LATE M.NARAYANA RAJU,
AGED ABOUT 65 YEARS,
NO.7, ITI LAYOUT,
RMV 2ND STAGE,
BANGALORE CITY - 560 094.
...PETITIONER
(BY SRI. NARAYANA REDDY M., ADVOCATE (ABSENT))
AND:
1. THE STATE OF KARNATAKA,
BY SADASHIVANAGAR POLICE STATION,
REPRESENTED BY
STATE PUBLIC PROSECUTOR,
HIGH COURT BUILDING,
BANGALORE - 560 001.
2. SUDHINDRA CHENNAGIRI,
S/O K.B.CHENNAGIRI,
AGED ABOUT 56 YEARS,
WORKING AS ENGINEER
IN CHARGE,
CIVIL ENGINEERING DIVISION,
CENTRAL POWER
RESEARCH INSTITUTE,
PROF SIR C.V.RAMAN ROAD,
SADASHIVANAGAR P.O.,
2
P.B.NO.8066,
BANGALORE - 560 080.
...RESPONDENTS
(BY SRI. I.S.PRAMOD CHANDRA, SPP - II FOR R1;
SRI/SMT. VISHALAXA KADIWAL, ADV. FOR R2)
THIS PETITION IS FILED UNDER SECTION 482 CR.P.C
PRAYING TO QUASH THE CRIMINAL PROCEEDINGS
REGISTERED AGAINST THE PETITIONER /ACCUSED NO.2
FOR AN OFFENCE P/U/S 34, 420, 465, 471 OF IPC
REGISTERED IN CR.NO.123/2015 OF SADASHIVANAGAR
POLICE STATION, PENDING ON THE FILE OF VII A.C.M.M.,
BANGALORE VIDE ANNEXURE - A.
THIS PETITION COMING ON FOR ADMISSION THIS
DAY, THE COURT MADE THE FOLLOWING:
ORDER
Petitioner has sought to quash the proceedings in Crime No.123/2015 registered for the offences punishable under Sections 420, 465, 471 read with Section 34 of IPC.
2. Learned counsel for the petitioner is absent
3. When the matter is taken up for hearing, learned SPP-II appearing for respondent No.1 submits that after investigation, 'B' report is submitted by the Investigating Officer on 19.12.2015. 3
4. In view of the said submission, the petition does not survive for consideration. Accordingly, the petition is dismissed.
In view of dismissal of the main matter, I.A.No.1/2015 for stay does not survive for consideration. Accordingly, it is dismissed.
Sd/-
JUDGE VP