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Palnethra vs State Of Karnataka
2023 Latest Caselaw 3611 Kant

Citation : 2023 Latest Caselaw 3611 Kant
Judgement Date : 22 June, 2023

Karnataka High Court
Palnethra vs State Of Karnataka on 22 June, 2023
Bench: Sachin Shankar Magadum
                                        -1-
                                                 NC: 2023:KHC:21735
                                                 CRL.P No. 4671 of 2018




                 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                     DATED THIS THE 22ND DAY OF JUNE, 2023

                                     BEFORE
            THE HON'BLE MR JUSTICE SACHIN SHANKAR MAGADUM
                      CRIMINAL PETITION NO. 4671 OF 2018
            BETWEEN:
            1. PALNETHRA
               AGED ABOUT 55 YEARS
               LATE SIDDLAINGAPPA
               SRI GAVIRANGNATHASWAMI SAMYUKTA
               PADVI PURVA COLLEGE, KOTE,
               HOSDURGA - 577527

            2.    CHANDRAPPA
                  AGED ABOUT 42 YEARS
                  S/O SIDDALINGAPPA
                  R/O VILLAGE ANEBERU - 577002
                  DAVANGERE TALUKA

            3.    SIDDALINGASWAMY
                  AGED ABOUT 26 YEARS
Digitally         S/O SIDDALINGAPPA
signed by
ALBHAGYA          NO 13//2, 1ST CROSS,
Location:         GURAPPANA PALYA,
HIGH              BG MAIN ROAD, NEAR JAYADEV HOSPITAL
COURT OF
KARNATAKA         BANGALORE - 560079
                  EMPLOYED AT ICCI BANGALORE

            4.    JAGADEESHA
                  AGED ABOUT 23 YEARS
                  S/O NAGARAJAPPA
                  R/O VILLAGE ANEBERU - 577002
                  DAVANGERE TALUKA

            5.    SIDDALINGAPPA
                  AGED ABOUT 48 YEARS
                           -2-
                                   NC: 2023:KHC:21735
                                   CRL.P No. 4671 of 2018




     S/O LATE BASAPPA
     R/O BRAHMAPURA (BAGGE)
     POST NULANURU - 577558
     HOLALKERE TQ CHITRADURGA DIST

6.   NAGARAJAPPA
     AGED ABOUT 38 YEARS
     S/O BASAPPA
     SARKARI HIRIYA PRARTHAMIKA SHALE SUANKANUR
     TAL MASKI - 584124
     DIST RAICHUR

7.   KALLESHA
     AGED ABOUT 45 YEARS
     S/O NIJALINGAPPA
     BMTC CONDUCTOR
     NO. 13/2, 1ST CROSS,
     GURAPPANA PALYA, BG MAIN ROAD,
     NEAR JAYADEV HOSPITAL
     BANGALORE - 560079
                                           ...PETITIONERS
(BY SRI. V V GUNJAL, ADVOCATE)

AND:
1. STATE OF KARNATAKA
   MAYAKONDA POLICE STATION,
   DIST DAVANGERE
   REP BY SPP, HIGH COURT
   BENGALURU - 01

2.   GANGAPPA
     S/O LATE SIDDARAMAPPA
     R/AT ANEBERU VILLAGE-577002
     DAVANAGERE TALUKA
                                          ...RESPONDENTS
(BY SRI.VINAYAKA.V.S, HCGP)
                              -3-
                                    NC: 2023:KHC:21735
                                      CRL.P No. 4671 of 2018




     THIS CRL.P IS FILED U/S.482 CR.P.C BY THE ADVOCATE
FOR THE PETITIONER PRAYING TO QUASH THE CRIMINAL
COMPLAINT/FIR IN CR.NO.27/2017 OF MAYAKONDA P.S.,
DAVANAGERE AND TAKING OF THE COGNIZANCE IN
C.C.NO.204/2018 DATED 20.02.2018 BY THE II JMFC,
DAVANAGERE IN THE INTEREST OF JUSTICE.

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

Learned HCGP appearing for the State would bring to

the notice of this Court that the captioned petition arises

out of C.C.No.1332/2020 (earlier C.C.No.204/2018).

Perused the same.

The petitioners/accused are acquitted by judgment

and order of acquittal dated 31.07.2021. Therefore, the

captioned petition does not survive for consideration.

Accordingly, petition is dismissed.

The pending interlocutory application, if any, does

not survive for consideration and stands disposed of.

Sd/-

JUDGE CA

 
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