Sri. Sanjay S/O Suresh Chougale vs The State Of Karnataka
2021 Latest Caselaw 1842 Kant

           IN THE HIGH COURT OF KARNATAKA
                   DHARWAD BENCH
       DATED THIS THE 29TH DAY OF MARCH, 2021
                        BEFORE
   THE HON'BLE MR. JUSTICE MOHAMMAD NAWAZ

           CRIMINAL PETITION No.101386/2017

BETWEEN:

SRI. SANJAY S/O SURESH CHOUGALE,
AGE: 48 YEARS, OCC: BUSINESS,
R/O: H.NO.282, OPP: ADHITYA APARTMENT,
AGARKAR ROAD, TILAKWADI,
BELAGAVI.                           ...PETITIONER

(BY SHRI R.M.KULKARNI, ADVOCATE)

AND:

THE STATE OF KARNATAKA,
THROUGH THE POLICE SUB-INSPECTOR,
UDYAMBAG POLICE STATION,
BELAGAVI CITY, BELAGAVI,
REPRESENTED BY THE
ADDITIONAL STATE PUBLIC PROSECUTOR,
HIGH COURT OF KARNATAKA,
DHARWAD.                                ...RESPONDENT

(BY SHRI PRAVEEN K UPPAR, HCGP)

      THIS CRIMINAL PETITION IS FILED UNDER SECTION 482
OF CR.P.C., SEEKING TO QUASH THE COMPLAINT LODGED BY
THE RESPONDENT DATED 22.09.2015 PRODUCED AS PER
ANNEXURE-A, QUASH THE FIR IN CRIME NO. 98 OF 2015
DATED 22.09.2015 PRODUCED AS PER ANNEXURE-B, QUASH
THE CHARGE SHEET DATED 31.12.2015 PRODUCED IN C.C.NO.
427 OF 2016 ON THE FILE OF JMFC-IV, BELAGAVI AS PER
ANNEXURE-C AND THE QUASH ORDER DATED 09.06.2016 IN
C.C.NO. 427 OF 2016 AS PER ANNEXURE-D IN SO FAR AS
PETITIONER IS CONCERNED.
                                        2




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

                                   ORDER

The learned counsel for petitioner submits

that the petition does not survive for

consideration, as C.C.No.427/2016 on the file of

JMFC IV, Belagavi, has been disposed of on

04.19.2019 wherein the accused has been

acquitted by the said judgment and order.

2. In view of the above submission,

petition is dismissed as having become

infructuous.

(Sd/-) JUDGE

Jm/-