Karnataka High Court
Mr Shiv Shankar Hiralal vs The Karnataka State By on 21 January, 2019
Author: John Michael Cunha
Bench: John Michael Cunha
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 21ST DAY OF JANUARY, 2019
BEFORE
THE HON'BLE MR. JUSTICE JOHN MICHAEL CUNHA
CRIMINAL PETITION NO.1791/2015
BETWEEN:
1. MR. SHIV SHANKAR HIRALAL PHULSE
S/O LATE HIRALAL PHULSE
AGED ABOUT 42 YEARS
R/AT NO.1211, SRI. MAILARALINGA NILAYA
1ST CROSS, 1ST MAIN, 1ST PHASE
5TH STAGE, RAJARAJESHWARI NAGAR
BANGALORE-560 098.
2. MR.PRAKASH @ PRAKASH MAHENDRAKAR
S/O LATE PRABHU RAO MAHENDRAKAR
AGED ABOUT 46 YEARS
R/AT NO.1211, SRI. MAILARINGA NILAYA
5TH STAGE, RAJARAJESHWARI NAGAR
BANGALORE-560 098. ... PETITIONERS
(BY SRI ARUNA SHYAM M, ADV.)
AND:
1. THE KARNATAKA STATE BY
YELAWALA PS, MYSORE SOUTH CIRCLE
MYSORE DISTRICT
NOW REP. BY S.P.P.
HIGH COURT BUILDING
DR. AMBEDKAR ROAD
BANGALORE-560 001.
2. MR. L. RAVI S/O LAKKEGOWDA
AGED ABOUT 43 YEARS
R/AT MAIN ROAD
ANANDUR VILLAGE
2
ILLAWALA HOBLI
MYSORE TALUK
MYSORE DISTRICT-570027 ... RESPONDENTS
(BY SRI I S PRAMOD CHANDRA, SPP-II FOR R1
SRI GOPAL GOWDA H.H., ADV. FOR R2)
THIS CRIMINAL PETITION IS FILED UNDER SECTION 482
CR.P.C, PRAYING TO QUASH THE FIR IN CR. NO.32/2014 AT
ANNEXURE-A FILED BY THE RESPONDENT NO.1 HEREIN FOR
ALLEGED OFFENCES U/S 420 R/W 34 OF IPC AGAINST THE
PETITIONERS AND CONSEQUENT CRIMINAL PROCEEDINGS
BEFORE THE II J.M.F.C., MYSORE IN CR. NO.32/2014.
THIS CRIMINAL PETITION COMING ON FOR ADMISSION THIS
DAY, THE COURT MADE THE FOLLOWING:
ORDER
Later, the learned counsel for the petitioners' submits that in view of submission of the charge sheet, the petition has become infructuous and hence the petition be dismissed as having become infructuous.
2. Submission is placed on record.
3. Criminal Petition is dismissed as having become infructuous reserving liberty to the petitioners to avail all such remedies available under law.
Sd/-
JUDGE NG* Ct: bms