Karnataka High Court
D Suresh Babu vs State Of Karnataka on 1 July, 2025
-1-
NC: 2025:KHC:23495
WP No. 22390 of 2022
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 1ST DAY OF JULY, 2025
BEFORE
THE HON'BLE MS. JUSTICE J.M.KHAZI
WRIT PETITION NO. 22390 OF 2022 (GM-RES)
BETWEEN:
D SURESH BABU
S/O DONNAPPA REDDY,
AGED ABOUT 47 YEARS,
R/O 'JYOTHI NILAYA',
CHALLAKERE ROAD,
CHITRADURGA 577501.
...PETITIONER
(BY SRI. GURUDATH. V. R. ADV. FOR
SRI. SPOORTHY HEGDE N., ADVOCATE)
AND:
1. STATE OF KARNATAKA
Digitally THROUGH KOTE P. S.
signed by
REKHA R REPRESENTED BY THE
Location: STATE PUBLIC PROSECUTOR,
High Court HIGH COURT OF KARNATAKA,
of Karnataka
BANGALORE 560001.
2. T GURURAJ
S/O T. N. RATHNASWAMY SETTY,
AGED ABOUT 45 YEARS,
R/O JYOTHI NILAYA,
OLD SANDY MAIDANA,
CHITRADURGA 577501.
3. CHITRADURGA MUNICIPALITY COUNCIL,
REPRESENTED BY ITS COMMISSIONER,
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NC: 2025:KHC:23495
WP No. 22390 of 2022
HC-KAR
CHITRADURGA 577501.
4. CHITRADURGA URBAN DEVELOPMENT AUTHORITY,
REPRESENTED BY ITS COMMISSIONER,
CHITRADURGA 577501.
...RESPONDENTS
(BY SRI. VENKAT SATYANARYAN. A., HCGP FOR R1,
SRI B.C.VENKATESH, ADV FOR R2 AND
SMT.SINCHANA.M.R, ADV FOR R3)
THIS WP IS FILED PRAYING TO a) CALL FOR RECORDS
C.C. NO. 1176/2015 ON THE FILE OF 2ND ADDL. SENIOR CIVIL
JUDGE AND JMFC,. CHITRADURGA AND CRL.R.P NO. 18/2020
BY 2ND ADDL. DISTRICT AND SESSIONS JUDGE,
CHITRADURGA AND ETC.
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MS. JUSTICE J.M.KHAZI
ORAL ORDER
Learned counsel for the petitioner has filed a memo seeking permission to withdrawal of the petition on the ground that the petitioner is acquitted and as such the petition has become infructuous.
2. In the light of the same, the petition is dismissed as withdrawn, for having become infructuous. -3-
NC: 2025:KHC:23495 WP No. 22390 of 2022 HC-KAR
3. In view of the disposal of petition, pending application/s, if any, stands disposed off, as no separate order is required.
SD/-
(J.M.KHAZI) JUDGE KBM List No.: 1 Sl No.: 25