Somashekarappa S/O Virupaxa ... vs Vishwanath S/O Somashekarayya
2021 Latest Caselaw 1810 Kant

            IN THE HIGH COURT OF KARNATAKA
                    DHARWAD BENCH
         DATED THIS THE 22ND DAY OF MARCH, 2021
                         BEFORE
     THE HON'BLE MR. JUSTICE MOHAMMAD NAWAZ

            CRIMINAL PETITION No.100537/2017

BETWEEN:

SOMASHEKARAPPA S/O VIRUPAXA UMARANI,
AGE: 51 YEARS, OCC: BUSINESS,
R/O H.NO.ASHIRWAD, OPP DR. RAIKAR'S HOUSE,
JAKARADDI HOSPITAL ROAD, VIDYA NAGAR,
HUBBALLI.                           ...PETITIONER

(BY SHRI MADHUKESHWAR DESHPANDE, ADVOCATE)

AND:

1.     VISHWANATH,
       S/O SOMASHEKARAYYA KAMBALIMATH,
       AGE: 65 YEARS, OCC: RETIRED,
       R/O: TADAS VILLAGE, TALUK: SHIGGAON,
       HAVERI.

2.     STATE OF KARNATAKA,
       BY HUBBALLI RURAL PS,
       REPT BY HCGP HIGH COURT,
       DHARWAD.                         ...RESPONDENTS

(BY SHRI PRAVEEN K UPPAR, HCGP)

     THIS CRIMINAL PETITION IS FILED UNDER SECTION 482
OF CR.P.C., SEEKING TO CALL FOR RECORDS AND TO QUASH
THE PROCEEDINGS IN CRIMINAL CASE NO. 6 OF 2017 PENDING
BEFORE LEARNED JMFC II HUBBALLI FOR THE OFFENCE
PUNISHABLE UNDER SECTION 427 IPC.

     THIS PETITION COMING ON FOR HEARING, THIS DAY,
THE COURT MADE THE FOLLOWING:
                                  2




                               ORDER

It is submitted by the learned counsel

appearing for both the parties that the trial Court

has acquitted the accused of the offence

punishable under Section 427 of IPC vide

judgment dated 12.04.2019 in C.C.No.6/2017 on

the file of JMFC II Court, Hubballi.

In view of the acquittal of the accused, the

present petition seeking quashing of the

proceedings does not survive for consideration.

Hence, the petition is dismissed as having become

infructuous.

(SD/-) JUDGE

Jm/-