Karnataka High Court
D Venugopal vs The State Of Karnataka on 30 July, 2013
Author: N.Ananda
Bench: N. Ananda
1
IN THE HIGH COURT OF KARNATAKA
CIRCUIT BENCH AT DHARWAD
DATED THIS THE 30TH DAY OF JULY 2013
BEFORE
THE HON'BLE MR. JUSTICE N. ANANDA
WRIT PETITION No. 77642/2013 (GM-POLICE)
BETWEEN:
D VENUGOPAL
S/O. D. HANUMANTAPPA
AGE: 46 YEARS,
OCC: AGRICULTURE
R/O. RANIPET, HOSPET,
DIST: BELLARY ... PETITIONER
(BY SRI. K L PATIL, ADV.)
AND
1. THE STATE OF KARNATAKA
DEPT. HOME
R/BY ITS SECRETARY,
VIDHANASOUDHA, BANGALORE-1.
2. SUPERINTENDENT OF POLICE,
BELLARY DISTRICT,
S.P. OFFICE, BELLARY.
3. DEPUTY SUPERINTENDENT OF POLICE,
DY. S.P. OFFICE,
HOSPET, DIST: BELLARY.
4. CIRCLE POLICE INSPECTOR,
C.P.I. OFFICE,
TOWN POLICE STATION,
HOSPET, DIST: BELLARY.
2
5. SUB INSPECTOR OF POLICE,
TOWN POLICE STATION,
HOSPET, DIST: BELLARY.
... RESPONDENTS
THIS PETITION IS FILED UNDER ARTICLES 226 & 227 OF
THE CONSTITUTION OF INDIA R/W 482 Cr.P.C., PRAYING TO
QUASH THE IMPUGNED ORDER DTD.25.01.2005 PASSED BY
RESPONDENT NO.3 VIDE ANNEXURE-A.
This petition coming on for orders this day, the court
made the following:
ORDER
This petition was filed on 15.04.2013. The learned counsel for petitioner has not complied with office objections despite grant of adjournments. Therefore, the petition is dismissed for non-compliance of office objections.
SD/-
JUDGE Np/-