Karnataka High Court
K Aftab Mohamed vs N Aysha Farina on 5 July, 2019
Author: P.S.Dinesh Kumar
Bench: P.S. Dinesh Kumar
1
CRL.P. NO.3253/2018
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 5TH DAY OF JULY, 2019
BEFORE
THE HON'BLE MR. JUSTICE P.S. DINESH KUMAR
CRIMINAL PETITION No.3253 OF 2018
BETWEEN:
K. AFTAB MOHAMED
S/O KANDASAMY
AGED ABOUT 34 YEARS
NTT DATA SERVICES INDIA PVT. LTD,
SHIVALAYA, NO.123, EPIP PHASE II
WHITEFIELD INDUSTRIAL AREA
BENGALURU-560 060
AND ALSO AT NO.6/832
GANESAPURAM SATHI MAIN ROAD
METTUPALAYAM, ILLUPPANATHAM
SIRUMUGAI, COIMBATORE
TAMILNADU-641 302 ... PETITIONER
(BY SHRI. SYED KHALEEL PASHA, ADVOCATE-ABSENT)
AND:
1. N. AYSHA FARINA
W/O AFTAB MOHAMED K
D/O MOHAMED KASIM SAHIB NOOR MOHAMED
AGED ABOUT 36 YEARS
R/AT NO.47, HANIYA RESIDENCY-GROUND FLOOR
5TH CROSS, 22ND MAIN, VINAYAKANAGAR
J.P.NAGAR 5TH PHASE, PUTTANAHALLI
BANGALORE-560 078
2. THE STATE OF KARNATAKA
REP. BY BASVANGUDI WOMEN
POLICE STATION, BANGALORE
REP. BY SPP, HIGH COURT OF KARNATAKA
BANGALORE-01 ... RESPONDENTS
(BY SMT. K.P. YASHODHA, HCGP FOR R-2)
2
CRL.P. NO.3253/2018
THIS CRIMINAL PETITION IS FILED UNDER SECTION 482 OF
CR.P.C., PRAYING TO QUASH THE FIR IN CR.NO.18/2018 WHICH IS
PENDING ON THE FILE OF II ADDL.C.M.M. BENGALURU.
THIS CRIMINAL PETITION COMING ON FOR ADMISSION THIS DAY,
THE COURT MADE THE FOLLOWING:-
ORDER
This petition is of the year 2018. None appears for the petitioner even in second call. Petitioner does not appear to be interested in prosecuting this petition. Accordingly, this petition is dismissed for non-prosecution.
2. In view of dismissal of the petition, I.A.No.1/2018 does not survive for consideration and the same stands disposed of.
No costs.
Sd/-
JUDGE AV