Prasad And Anr vs The State Through
2021 Latest Caselaw 6401 Kant

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         IN THE HIGH COURT OF KARNATAKA
                KALABURAGI BENCH

     DATED THIS THE 17TH DAY OF DECEMBER 2021

                        BEFORE

       THE HON'BLE MR. JUSTICE H.P.SANDESH

               CRL.RP.No.200023/2020

BETWEEN:

1.     PRASAD
       S/O SHIVASHARANAPPA MADAYALKAR
       AGE:22 YEARS, OCC: COOLIE
       R/O MELAKUNDA (B)
       TQ. AND DIST.KALABURAGI-585213.

2.     ANIL S/O GURULINGAPPA MADIVAL
       AGE:22 YEARS, OCC: DRIVER
       R/O KOLAKUR VILLAGE,
       TQ. JEWARGI
       DIST. KALABURAGI 585310.

                                         ... PETITIONERS

(BY SRI M.G.BRUNGIMATH, ADVOCATE)

AND:

THE STATE THROUGH
FARAHATABAD P.S
REPRESENTED BY SPP
HIGH COURT OF KARNATAKA
KALABURAGI
                                         ... RESPONDENT

(BY SRI SHARANABASAPPA M. PATIL, HCGP)
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      THIS CRIMINAL REVISION PETITION IS FILED UNDER
SECTION 397 R/W 401 OF CRIMINAL PROCEDURE CODE,
PRAYING TO SET ASIDE THE ORDER DATED 24.02.2020
PASSED BY THE SAID II ADDITIONAL SESSIONS JUDGE AT
KALABURAGI IN SC (POCSO) NO.15/2020         AND DISCHARGE
THE PETITIONERS / ACCUSED IN THE SAID CASE.


      THIS PETITION COMING ON FOR ADMISSION THIS DAY,
THE COURT MADE THE FOLLOWING:


                         ORDER

Learned counsel for the petitioners would submit

that already evidence has been completed and the matter

is posted for judgment and hence, the petition becomes

infructuous and to that effect a memo is filed.

In view of the memo filed by the learned counsel for

the petitioners, petition is dismissed as having become

infructuous.

Sd/-

JUDGE

VNR