Karnataka High Court
Lakshmi Prasad S/O Krishnamurthy vs The State Of Karnataka on 22 July, 2011
IN THE HIGH COURT OF KARNATAKA AT BANGALG JRE DATED THIS THE 228° DAY OF JULY 2011" . BEFORE 7 THE HON BLE MR.JUSTICE K.NCKEESE IAVAN: ARA YAN: AC CRL.P.No.4783 OF 2010 slong with _ MISC.CRL.No 4025/2010. BETWEEN: 1. Lakshmi Prasad, | S/o Krishnamurthy, Aged Major, a Residing at. No. 19, Qa ye "oor, 4% Cross: BY casandr a Main. Read C.V.Ramarnagar, Bangalore. 990 09: 93. 9. Krishnan thy, S/o Degula Vex nkatar ral nana, Aged Major... 3. Sridevi, 8 W/o Krishnanvurihy, oo an sged Major. -
; 'é Smt. aly sana.
D/o Kr ishnamurthy.
"Aged Major.
olen &.. Krishnamurthy, _ S/o G.Subbaiah, Aged Major.
SiNos.4 and 5 are Residing at No.1/135, 1* Floor, Street No.7. Kannaiammanynagar, Vanagaram, Chennai. ba
6. Suguna, D/o Krishnamurthy, Aged Major.
Sil. Nos.2 2, 3 and 5 are Chitoor 'District, we Andhra Pradesh State. . Petitioners ~ [By Sri.M.Narayanaswamy, Advocate) AND:
L. The State of Karnataka, ---- By Byappa: nahalli, Police e Stati ion Bangalore. ye 3, Smt.R.Dee pike.
W /00 Lak: shri Prasé ad, Re siding at Nov 9,28 Floor, 4hCross, Byrasandr al Main Road, CY. Ramanagar, aN Bangs alore- 360 O93. ... Respondents ~. [By Sri. Viaykeu niar-Majage, HCGP| his C riminal Petition is filed under Section 482 ie "PR, Co praying to quash the entire proceedings in Crime No.233/2010, pending before the X Additional Chief Melropolitan Magistrate, Bangalore City. Misc.Cri.No.4025/10 is filed under Section 482 Cr, xe . praying to stay the entire Proceeangs in Crime /No.233/2010, pending belore the % Metropolitan Magistrate, Bangalore City This Criminal petition along with Misc.Crl.No.4025/10 coming for orders on this day, the court made the following: Additional Chief rman eee ORR oe She, Lat GORDIER Though this Court ordered issue of hotice to respondent No.2 on 14.1.2011 itself, the petitioners : issue of notice to respondent No.2. "Though the niatter., is Hsted today for orders. for not furnishing the necessary process fee and copies, mone appeared on behalf of the petitioners. There. are so reasons for extending the ime
2.-Therefore. the. petition is dismissed for non- prosecution. "ih view of dismissal of the petition, Misc.Cri. 4025/10.does not survive for consideration.
Heitce the same is disposed of.
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