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Karnataka High Court

Sri H Chandraiah vs State By Bmtf Police, Bengaluru on 20 August, 2024

                                           -1-
                                                        NC: 2024:KHC:33257
                                                    CRL.P No. 2094 of 2021




                      IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                         DATED THIS THE 20TH DAY OF AUGUST, 2024

                                         BEFORE
                            THE HON'BLE MRS JUSTICE M G UMA
                           CRIMINAL PETITION NO. 2094 OF 2021
                 BETWEEN:

                 1.    SRI. H. CHANDRAIAH,
                       S/O MALLAIAH,
                       AGED ABOUT 65 YEARS,
                       FORMERLY WORKING AS ASST. EXECUTIVE
                       ENGINEER,
                       SHANTHINAGAR SUB-DIVISION,
                       BBMP,
                       BANGALORE-560 027.

                 2.    SRI. SATHISH D.,
                       S/O A.B. DASAPPA SHETTY,
                       AGED ABOUT 38 YEARS,
                       WORKING AS ASST. ENGINEER,
Digitally              SHANTHINAGAR SUB-DIVISION,
signed by              BBMP, BANGALORE-560 027
YAMUNA K L                                                   ...PETITIONERS
Location: High
Court of         (BY SRI. ABHIJEET SK RAI, ADVOCATE)
Karnataka
                 AND:

                       STATE BY BMTF POLICE,
                       BENGALURU,
                       REPRESENTED BY SPECIAL PUBLIC PROSECUTOR,
                       HIGH COURT OF KARNATAKA,
                       BANGALORE-560 001
                                                           ...RESPONDENT
                 (BY SMT. K.P. YASHODHA, HCGP)
                              -2-
                                               NC: 2024:KHC:33257
                                      CRL.P No. 2094 of 2021




     THIS CRL.P IS FILED U/S.482 OF CR.P.C PRAYING TO A.
QUASH THE CHARGE SHEET FILED AS AGAINST THESE
PETITIONERS IN CR.NO.21/2014 ON THE FILE OF THE C.M.M.,
BANGALORE FILED BY THE RESPONDENT POLICE

    THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM:    HON'BLE MRS JUSTICE M G UMA


                       ORAL ORDER

Learned counsel for the petitioner is absent. No representation.

2. The petition is of the year 2021. The matter is listed for fifth time for compliance of office objections. Still, office objections have not been complied with.

3. The order sheet dated 17.08.2021 reads as under:

"Petitioner's counsel is absent. Finally one week time is granted for compliance of office objections." -3-

NC: 2024:KHC:33257 CRL.P No. 2094 of 2021

4. Inspite of the said order, there is no progress in the matter. It appears the petitioner is not interested in prosecuting the petition.

5. Accordingly, petition is dismissed for non- compliance of office objections.

Sd/-

(M G UMA) JUDGE SS List No.: 1 Sl No.: 16