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IN THE HIGH COURT OF KARNATAKA
DHARWAD BENCH
DATED THIS THE 11TH DAY OF JANUARY 2021
BEFORE
THE HON'BLE MR. JUSTICE P. KRISHNA BHAT
CRL.P.NO.102481 OF 2017
BETWEEN
SHABHANA D/O MAJEEB SAB
AGE: 38 YEARS,
OCC: HIGH SCHOOL TEACHER,
R/O: ILAHI STREET,
NEAR JAMEER SERVICING CENTRE,
VADDAR BANDA, BALLARI.
...PETITIONER
(BY SRI. T. HANUMAREDDY, ADV.,)
AND
1. THE STATE OF KARNATAKA
SHO, KOTTUR POLICE STATION,
KOTTUR, KUDLIGI TALUK,
BALLARI DISTRICT,
REP. BY SPP,
HIGH COURT OF KARNATAKA,
DHARWAD.
2. SMT.MAIMUN BEE
W/O A. MAJEED SAB,
AGE: 65 YEARS,
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OCC: HOUSEWIFE,
R/O: KELAGERI, KOTTUR,
TQ: KUDLIGI, DIST: BALLARI.
...RESPONDENTS
(BY SRI. PRAVEEN K UPPER, HCGP FOR R1;
R2 - NOTICE SERVED)
THIS CRIMINAL PETITION IS FILED UNDER SECTION 482 OF
CR.P.C. SEEKING TO CALL FOR RECORDS IN C.C.NO.03/2017 ON
THE FILE OF THE SENIOR CIVIL JUDGE AND JMFC AT KUDLIGI FOR
OFFENCE U/S. 323, 324, 504 R/W 34 OF IPC INSOFAR AS
PETITIONER IS CONCERNED TO QUASH THE CHARGE SHEET IN
C.C.NO.03/2017 ON THE FILE OF THE SENIOR CIVIL JUDGE AND
JMFC AT KUDLIGI FOR OFFENCE U/S.323, 324, 504 R/W 34 OF IPC
THIS CRIMINAL PETITION COMING ON FOR ADMISSION THIS
DAY, THE COURT MADE THE FOLLOWING:
ORDER
Learned counsel Sri. T. Hanumareddy, appearing for the petitioner submits that the trial has been concluded against the petitioner and she has been acquitted in C.C.No.3/2017 before the learned Senior Civil Judge and JMFC, Kudligi by judgment dated 22.11.2018.
2. The said submission is placed on record. -3-
3. In view of the above, this petition does not survive for consideration and it is dismissed as having become infructuous.
4. In view of the disposal of the matter, I.A.No.1/2017 does not survive of consideration and it is also dismissed.
Sd/-
JUDGE yan