K S Manjunath vs State Of Karnataka
2024 Latest Caselaw 10769 Kant

Karnataka High Court

K S Manjunath vs State Of Karnataka on 19 April, 2024

Author: K.Natarajan

Bench: K.Natarajan

                                               -1-
                                                              NC: 2024:KHC:15727
                                                          CRL.P No. 2817 of 2022




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                            DATED THIS THE 19TH DAY OF APRIL, 2024

                                            BEFORE

                             THE HON'BLE MR JUSTICE K.NATARAJAN

                             CRIMINAL PETITION NO. 2817 OF 2022

                   BETWEEN:

                      K S MANJUNATH
                      S/O LATE SIDDASHETTY
                      AGED ABOUT 46 YEARS
                      R/AT NO.3561
                      KANAKADASANAGARA 3RD STAGE
                      DATTAGALLI, MYSURU 560 001

                                                                   ...PETITIONER
                          (BY SRI HARIPRASAD M B, ADVOCATE)

                   AND:

                      STATE OF KARNATAKA
                      BY VIJAYANAGAR
                      POLICE STATION, MYSURU
Digitally signed      REP BY THE STATE PUBLIC PROSECUTOR
by V KRISHNA
                      HIGH COURT COMPLEX
Location: High        BENGALURU 560 001
Court of
Karnataka
                                                                  ...RESPONDENT
                          (BY SMT. ANITHA GIRISH, HCGP)

                                              ***

                        THIS CRL.P FILED U/S.482 CR.P.C PRAYING TO A.
                   JUDGMENT IN FAVOR OF PETITIONER BY QUASHING THE
                   CRIMINAL PROCEEDINGS FILED BY THE RESPONDENT IN
                   C.C.NO.207/2015 FOR THE OFFENCE P/U/S.3,4,5,6 OF
                   IMMORAL TRAFFIC (PREVENTION) ACT, PENDING ON THE FILE
                   OF THE LEARNED JMFC IV MYSURU.B. QUASHING THE
                                 -2-
                                              NC: 2024:KHC:15727
                                         CRL.P No. 2817 of 2022




IMPUGNED ORDER OF DISMISSAL PASSED BY BOTH THE
COURT BELOW AND DIRECTING TO ALLOW THE DISCHARGE
APPLICATION FILED BY THE PETITIONER BEFORE THE TRIAL
COURT., ETC.,

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

                              ORDER

Learned counsel for petitioner is not present.

2. Learned High Court Government Pleader take notice

for respondent - State.

3. In spite of granting sufficient opportunity to remove

the Office objections the same are not removed for more than

two years.

4. Hence, petition is dismissed for default.

Sd/-

JUDGE

VK