Sri Babu vs The State Of Karnataka
2023 Latest Caselaw 1816 Kant

                                               -1-
                                                         CRL.P No. 9607 of 2022




                       IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                           DATED THIS THE 13TH DAY OF MARCH, 2023

                                             BEFORE

                              THE HON'BLE MR. JUSTICE K.NATARAJAN

                              CRIMINAL PETITION NO.9607 OF 2022

                   BETWEEN:

                   SRI BABU
                   AGED ABOUT 29 YEARS,
                   S/O. NARASIMHAPPA,
                   R/AT NICHANABANDAHALLI VILLAGE,
                   GUDIBANDE TALUK,
                   CHIKKABALLAPUR - 562 101.                      ... PETITIONER

                   (BY SRI C. SHANKAR REDDY, ADVOCATE)

                   AND:

                   THE STATE OF KARNATAKA
                   GUDIBANDE POLICE STATION,
                   SHIDLAGHATTA - 562 101.
                   REPRESENTED BY THE STATE PUBLIC PROSECUTOR,
                   HIGH COURT OF KARNATAKA,
                   BENGALURU - 560 001.                        ... RESPONDENT
Digitally signed
by SHYAMALA        (BY SRI B.J. ROHITH, HCGP FOR RESPONDENT/STATE)
Location: HIGH
COURT OF
KARNATAKA                THIS CRIMINAL PETITION IS FILED UNDER SECTION 482
                   CR.P.C. BY THE ADVOCATE FOR THE PETITIONER PRAYING THAT
                   THIS HONOURABLE COURT MAY BE PLEASED TO SET ASUDE TGE
                   ORDER DATED 08.09.2022 MADE ON I.A. DATED 24.08.2022 FILED
                   UNDER SECTION 311 OF THE CODE OF CRIMINAL PROCEDURE IN
                   SPECIAL SC.NO.64/2016 ON THE FILE OF THE ADDITIONAL
                   SESSIONS JUDGE, FTSC-1 (POCSO), CHIKKABALLAPURA AND ALLOW
                   THE SAID APPLICATION BY GRANTING THE RELIEFS PRAYED FOR
                   THEREIN.

                         THIS CRIMINAL PETITION COMING ON FOR ORDERS THIS
                   DAY, THE COURT MADE THE FOLLOWING:
                               -2-
                                        CRL.P No. 9607 of 2022




                             ORDER

Learned counsel for the petitioner has filed a memo

stating that this petition has become infructuous as the

Special S.C.No.64/2016, on the file of the Additional

District & Sessions Judge, FTSC-1 (POCSO),

Chikkaballapura, has been disposed of on merits by

judgment dated 24/02/2023. Hence, submitted that this

petition may be dismissed.

2. The said submission and the memo are placed

on record.

3. In view of the above, this petition is dismissed

as having become infructuous.

Sd/-

JUDGE

S*