S. Chandrappa S/O Yamanavva vs Police Sub Inspector
2022 Latest Caselaw 3721 Kant

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            IN THE HIGH COURT OF KARNATAKA
                    DHARWAD BENCH

          DATED THIS THE 4TH DAY OF MARCH 2022

                        BEFORE

     THE HON'BLE MR. JUSTICE HEMANT CHANDANGOUDAR

            WRIT PETITION NO.110908 OF 2017

BETWEEN
S. CHANDRAPPA S/O YAMANAVVA,
AGED: 65 YEARS, OCC: BUSINESS,
R/O: BASARAKODU,
TQ: HAGARIBOMMANAHALLI,
DIST: BALLARI.
                                              ...PETITIONER

(BY SRI. VISHWANATH HEGDE, ADVOCATE)

AND
1.  POLICE SUB INSPECTOR
    TAMBARAHALLI POLICE STATION,
    TQ: HAGARIBOMMANAHALLI,
    DIST: BALLARI.

2.   FOOD INSPECTOR
     TALUKA OFFICE HAGARIBOMMANAHALLI,
     TQ: HAGARIBOMMANAHALLI,
     DIST: BALLARI.

3.   DEPUTY COMMISSIONER
     FOOD AND CIVIL SUPPLIES DEPARTMENT,
     BALLARI, DIST: BALLARI.
                                           ...RESPONDENTS

(BY SRI. RAMESH CHIGARI, HCGP FOR R1 TO R3)
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     THIS WRIT PETITION IS FILED UNDER ARTICLE 226 AND
227 OF THE CONSTITUTION OF INDIA READ WITH SECTION 482
OF CR.P.C., PRAYING TO QUASH THE COMPLAINT DATED
09.10.2017   LODGED       BY    2ND    RESPONDENT     MARKED    AT
ANNEXURE-F; QUASH THE F.I.R. IN CRIME NO.0104/2017
DATED 09.10.2017 REGISTERED BY 1ST RESPONDENT FOR THE
OFFENCES     PUNISHABLE        UNDER    SECTION   3   AND   7   OF
ESSENTIAL COMMODITIES ACT, 1955 MARKED AT ANNEXURE-G
AND TO DIRECT THE 3RD RESPONDENT TO CONSIDER THE
REPRESENTATION DATED 25.10.2017 MARKED AT ANNEXURE-H.


     THIS WRIT PETITIO COMING ON FOR PRELIMINARY
HEARING IN 'B' GROUP, THIS DAY, THE COURT DELIVERED THE
FOLLOWING:

                           JUDGMENT

The learned counsel for petitioner submits that during

the pendency of the petition, charge-sheet has been filed

against the petitioner.

The submission of the learned counsel for petitioner is

placed on record. Accordingly, the petition is dismissed for

having become infructuous. However, liberty is reserved with

the petitioner to challenge the charge-sheet by filing a petition

afresh.

In view of disposal of the matter, pending interlocutory

applications, if any, do not survive for consideration and are

disposed of accordingly.

Sd/-

JUDGE YAN