Karnataka High Court
S.P.Patil Account Officer And Ors vs The State Of Karnatka And Anr on 7 August, 2014
Author: N.Ananda
Bench: N.Ananda
1
IN THE HIGH COURT OF KARNATAKA
GULBARGA BENCH
DATED THIS THE 7TH DAY OF AUGUST 2014
BEFORE
THE HON'BLE MR.JUSTICE N.ANANDA
CRIMINAL PETITION No.200575/2014
BETWEEN:
1. S.P. Patil
Account Officer
Panchayat Raj Engineering Division
Gulbarga - 585 103.
2. Arunkumar
Technical Assistant (Junior Engineer)
Panchayat Raj Engineering
Division, Gulbarga - 585 103.
3. Chandrashekar Nashi
Technical Assistant (Junior Engineer)
Panchayat Raj Engineering Division,
Gulbarga - 585 103. ...PETITIONERS
(By Sri V.N. Madavareddy, Advocate)
AND:
1. The State of Karnataka
Through University Police Station
Gulbarga - 585 105
Rept. by Addl. SPP
2. Chief Executive Officer,
Zilla Panchayat, Gulbarga - 585 102.
... RESPONDENTS
(By Sri S.S. Aspalli, HCGP)
2
This Criminal Petition is filed under Section 482
Cr.P.C., praying to quash the proceedings in Crime
No.264/2013, filed by the University Police Station,
Gulbarga, which is pending on the file of the III Addl. Civil
Judge (Jr.Dn.) and JMFC, Gulbarga, for offences p/u/ss
409, 420, 468, 471 r/w 34 IPC and etc.
This Petition coming on for orders this day, the court
made the following:
ORDER
Heard.
2. The only grievance of learned counsel for petitioners is that petitioners are required to appear before the learned Special Judge on every date of hearing till the final report is filed.
3. The attendance of accused on every date of hearing before the Special Judge till the final report is filed, may not serve any useful purpose. In the circumstances, petitioners are at liberty to file necessary application before the learned Special Judge seeking exemption of their appearance till the final report is filed.
4. The petition is disposed off with these observations.
Sd/-
JUDGE Np/-