Sri Prasanna Kumar R vs The State Of Karnataka
2023 Latest Caselaw 392 Kant

                         1


IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 5TH DAY OF JANUARY, 2023

                       BEFORE

 THE HON BLE Mr. JUSTICE HEMANT CHANDANGOUDAR
          '




   WRIT PETITION No.53497 OF 2018 (GM-RES)

BETWEEN:

SRI PRASANNA KUMAR R
AGED ABOUT 56 YEARS,
S/O SRI.N.RAJU,
VALUATOR, OFFICE OF THE ASSISTANT
REVENUE OFFICER, B.B.M.P.,
H.S.R. LAYOUT, BENGALURU
(AT PRESENT, ASSISTANT REVENUE OFFICER,
ARAKERE SUB-DIVISION, B.B.M.P., BENGALURU)
R/AT NO.233, SRIRAKSHA, 8TH MAIN ROAD,
5TH CROSS, 1ST STAGE, ARAKERE
MICO LAY OUT, BENGLAURU - 560 076.
                                       ...PETITIONER
(BY SRI. ABHINAV RAMANAND .A, ADVOCATE)

AND:

THE STATE OF KARNATAKA
REPRESENTED BY
POLICE INSPECTOR, CITY DIVISION,
KARNATAKA LOKAYUKTHA, BENGALURU-01.
                                  ...RESPONDENT
(BY SRI. B.S.PRASAD, HCGP)

     THIS WRIT PETITION IS FILED UNDER ARTICLES
226 AND 227 OF THE CONSTITUTION OF INDIA R/W
SECTION 482 OF THE CRIMINAL PROCEDURE CODE
PRAYING TO QUASH THE ORDER DATED 01.08.2018 VIDE
                            2


AT ANNEXURE-F TO THE WRIT PETITION PASSED IN
SPECIAL C.C.NO.496/2017 BY THE XXIII ADDITIONAL
CITY CIVIL AND SESSIONS JUDGE AND SPECIAL JUDGE,
BENGALURU URBAN DISTRICT, BENGALURU CITY (CCH-
24) AND ALLOW THE APPLICATION FILED BY THE
PETITOENR U/S/ 239 R/W 227 OF CRIMINAL PROCEDURE
CODE, 1973, BY ALLOWING THE PRESENT PETITION.


     THIS WRIT PETITION COMING ON FOR PRELIMINARY
HEARING IN B GROUP THIS DAY, THE COURT MADE THE
FOLLOWING:

                        ORDER

Learned counsel for the petitioner has filed a

memo stating that the petition does not survive for

consideration since the petitioner-accused has been

convicted for the offences alleged against him and

appeal is filed against the judgment of conviction.

2. Memo is placed on record.

3. Accordingly, petition is dismissed as having

become infructuous.

It is needless to state that the petitioner-accused

is at liberty to raise all the contentions that are

available in law before the Appellate Court in pending

appeal.

Sd/-

JUDGE

RKA