Smt.Ayeeshabanu W/O Feroz ... vs The State Of Karnataka
2022 Latest Caselaw 10857 Kant

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                                              CRL.P No. 101346 of 2019


              IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

                     DATED THIS THE 15TH DAY OF JULY, 2022

                                     BEFORE
                    THE HON'BLE MR JUSTICE V.SRISHANANDA
                    CRIMINAL PETITION NO. 101346 OF 2019 (482-)
             BETWEEN:

             SMT.AYEESHABANU W/O FEROZ DODDAMANI
             AGED: ABOUT 44 YEARS, OCC: HOUSEHOLD WORK,
             R/O: # MATHURA COLONY, NEW BADAMI NAGAR,
             HUBBALLI.

                                                        ...PETITIONER
             (BY SRI. N.D.GUNDE, ADVOCATE FOR SRI. SANTOSH B
             MANE, ADVOCATE)
             AND:

             THE STATE OF KARNATAKA
             REPRESENTED BY DEPUTY COMMISSIONER,
             OF POLICE (L AND O) AND SPL EXECUTIVE MAGISTRATE,
             HUBBALLI,
             REPRESENTED BY SPP,
             HIGH COURT OF KARNATAKA,
             BENCH AT DHARWAD.
Digitally
signed by
ANNAPURNA                                             ...RESPONDENT
CHINNAPPA
DANDAGAL     (BY SRI.RAMESH CHIGARI, HCGP )
Location:
HIGH COURT         THIS CRIMINAL PETITION IS FILED U/S 482 OF CR.P.C.
OF
KARNATAKA    SEEKING TO SET ASIDE THE JUDGMENT AND ORDER DATED
DHARWAD
             12.06.2019 PASSED BY THE I-ADDL. DIST. & SESSIONS
             JUDGE,     DHARWAD,     SITTING    AT    HUBBALLI,    IN
             CRL.RP.NO.19/2019 AND CONSEQUENTLY QUASH THE
             PROCEEDINGS INITIATED RESPONDENT U/S 107 OF CR.P.C.
             IN NO. CHP/VIKADA/COP/HU-DHA/HU/107/04/2019.
                  THIS PETITION COMING ON FOR ADMISSION THIS DAY.
             THE COURT MADE THE FOLLOWING.
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                                     CRL.P No. 101346 of 2019


                           ORDER

Learned counsel for the petitioner has filed a memo.

The memo reads as under:

""The petitioner in the above petition has questioned the proceedings initiated under Sec. 107 and Sec 111 of the code of Criminal Procedure for the alleged misconduct resulting in breaching public peace and asked the petitioner to submit a self bond for good behavior for a period of 1 year which is the subject matter the above petition and as there was not interim order the petitioner has executed personal bound for one year which has already has expired the above petition does not survive for consideration and as such the same may be dismissed as not pressed."

In view of the memo, the petition is dismissed as

withdrawn with liberty as prayed for.

SD/-

JUDGE

AC