Smt.Prema W/O Dharmanna Malgavi vs The State Of Karnataka
2022 Latest Caselaw 7316 Kant

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                                                        CRL.P No. 100163 of 2019




                           IN THE HIGH COURT OF KARNATAKA, DHARWAD
                                                BENCH

                              DATED THIS THE 23RD DAY OF MAY, 2022

                                               BEFORE
                             THE HON'BLE MR JUSTICE V.SRISHANANDA
                           CRIMINAL PETITION NO. 100163 OF 2019 (482-)
                      BETWEEN:

                      1.    SMT.PREMA W/O DHARMANNA MALGAVI
                            AGE. 65 YEARS,
                            OCC. HOUSEHOLD WORK,
                            R/O 3RD CROSS,
                            SHIVABASAVANAGAR,
                            HAVERI-581110

                      2.    SHRI.NITYANAND S/O DHARMANNA MALGAVI
                            AGE. 32 YEARS,
                            OCC. POLICE CONSTABLE,
                            R/O 3RD CROSS,
                            SHIVABASAVANAGAR,
                            HAVERI-581110

                      3.    SMT.HARINI W/O NITYANAND MALAGAVI
                            AGE. 29 YEARS,
                            OCC. HOUSEHOLD WORK,
                            R/O 3RD CROSS,
CHANDRASHEKAR               SHIVABASAVANAGAR,
LAXMAN                      HAVERI-581110
KATTIMANI

                                                                   ...PETITIONERS
Digitally signed by
CHANDRASHEKAR         (BY SRI.HARSHAWARDHAN M PATIL, ADVOCATE)
LAXMAN
KATTIMANI             AND:
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                                            CRL.P No. 100163 of 2019


1.   THE STATE OF KARNATAKA
     R/BY MAHILA P.S. HAVERI,
     THROUGH ADDL. SPP,
     HIGH COURT OF KARNATAKA,
     DHARWAD BENCH, DHARWAD-590011

                                                            ...RESPONDENT

(BY SRI.RAMESH CHIGARI, HCGP)

      THIS CRIMINAL PETITION IS FILED U/S 482 OF CR.P.C.
SEEKING TO QUASH THE FIR FILED BY MAHILA P.S. HAVERI WHICH
IS   PENDING      BEFORE      THE     TRIAL    COURT       UNDER         THEIR
C.C.NO.83/2017 FOR THE OFFENCES P/U/S 498-A,323, 354, 504,
506 R/W SEC. 34 OF IPC. PENDING ON THE FILE OF PRL. CIVIL
JUDGE (SR.DN) AND CJM COURT, HAVERI.

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


                                 ORDER

Learned HCGP accepts notice for the respondent.

Learned counsel for the petitioners has filed a memo,

which reads as under:

"It is submitted that, the criminal case before the trial Court has already disposed off vide judgment dated 24.11.2021 passed by Prl. Civil Judge (Sr.Dn.) and CJM, Haveri. Therefore, the present petition does not survive for consideration, as such has become infructuous.

Hence, same may kindly be dismissed for having become infructuous."

CRL.P No. 100163 of 2019

Memo recorded. In view of the memo, the petition is

dismissed as having rendered infructuous.

Sd/-

JUDGE

SH