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Karnataka High Court

M/S Supra Ads vs State Of Karnataka on 13 September, 2019

Author: P.S.Dinesh Kumar

Bench: P.S.Dinesh Kumar

                                 CRL.P.No.5850/2018

                         1


IN THE HIGH COURT OF KARNATAKA AT BENGALURU

     DATED THIS THE 13TH DAY OF SEPTEMBER, 2019

                      BEFORE

      THE HON'BLE Mr.JUSTICE P.S.DINESH KUMAR

         CRIMINAL PETITION NO.5850 OF 2018


BETWEEN:

M/S. SUPRA ADS.,
AN OUTDOOR ADVERTISEMENT
AGENCY, NO.16 A, 6TH FLOOR,
RAMAKANTH RESIDENCY,
HIGH SCHOOL ROAD,
KRISHNA LANKA,
VIJAYAWADA - 13,
REPRESENTED BY ITS
SENIOR EXECUTIVE,
SHRI D.R.DEEPAK,
S/O D.K.RAMEGOWDA.
                                    ...PETITIONER

(BY SHRI V.B.SHIVAKUMAR, ADV., (ABSENT))


AND:

1.     STATE OF KARNATAKA,
       VIDHANA SOUDHA,
       VIDHANA VEEDHI,
       BENGALURU-560 001.
                                   CRL.P.No.5850/2018

                          2


2.   THE POLICE SUB-INSPECTOR,
     BEGUR POLICE STATION,
     BENGALURU.

3.   BRUHAT BENGALURU MAHANAGARA
     PALIKE,
     CORPORATION OFFICES,
     N.R.SQUARE, J.C.ROAD,
     BENGALURU-560 002.

4.   BRUHAT BENGALURU MAHANAGARA
     PALIKE, BOMMANAHALLI,
     BENGALURU.
                                ... RESPONDENT S

(BY SHRI R.D.RENUKARADHYA, HCGP FOR R1 AND R2)

     THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF CR.P.C., PRAYING TO QUASH THE FIR IN CRIME
NO.0914/2017 DATED 16.10.2017 WHICH ARE AT
ANNEXURES-A AND B, ILLEGAL, ARBITRAY AND
CONTRARY TO THE PROVISIONS OF THE KARNATAKA
MUNICIPAL CORPORATION ACT, 1976.


     THIS CRIMINAL PETITION COMING ON FOR ORDERS,
THIS DAY, THE COURT MADE THE FOLLOWING:-


                      ORDER

None appears for the petitioner.

2. Peremptory order was passed on 19.06.2019 for compliance of office objections. Till today, office objections have not been complied with.

Hence, petition is dismissed for non-prosecution.

Sd/-

JUDGE PB