N V Razak vs State Of Karnataka
2024 Latest Caselaw 22202 Kant

Karnataka High Court

N V Razak vs State Of Karnataka on 2 September, 2024

                                      -1-
                                                 NC: 2024:KHC:35487
                                             CRL.P No. 8500 of 2021




              IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                   DATED THIS THE 2ND DAY OF SEPTEMBER, 2024

                                    BEFORE

                       THE HON'BLE MRS JUSTICE M G UMA

                      CRIMINAL PETITION NO.8500 OF 2021

            BETWEEN:

            N V RAZAK
            S/O LATE VEERAN KUTTY
            AGED ABOUT 54 YEARS,
            R/AT R.G.VILLAGE,
            PERUMBADI, KERALA ROAD,
            VIRAJPET TALUK
            KODAGU DISTRICT.
                                                     ...PETITIONER
            (BY SRI HARISH M G, ADVOCATE [ABSENT])
            AND:

Digitally   STATE OF KARNATAKA
signed by
DEVIKA M    REP BY PUBLIC PROSECUTOR,
Location:   V.V.PURAM POLICE STATION,
HIGH        HIGH COURT OF KARNATAKA,
COURT OF
KARNATAKA   AT BENGALURU-560 001.
                                                    ...RESPONDENT
            (BY SMT. ASMA KOUSER, ADDL. SPP)
                 THIS CRL.P IS FILED U/S.482 OF CR.P.C PRAYING
            TO SET ASIDE THE SPLIT UP CHARGE SHEET FILED
            AGAINST    THE    PETITIONER    AND  QUASH     THE
            PROCEEDINGS INITIATED AGAINST THE PETITIONER IN
            C.C.NO.13126/2009 BEFORE THE 24TH A.C.M.M, AT
            BENGALURU FOR THE OFFENCE P/U/S 454, 457 AND 380
            OF IPC AND ETC.
                                 -2-
                                                 NC: 2024:KHC:35487
                                         CRL.P No. 8500 of 2021




     THIS PETITION, COMING ON FOR ORDERS, THIS
DAY, ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MRS JUSTICE M G UMA


                            ORAL ORDER

The learned counsel for the petitioner is absent. No

representation.

The learned Additional SPP submits that the

petitioner has acquitted before the Trial Court as per the

judgment dated 28.03.2022. Thus, the matter has

rendered infructuous, hence, the same may be dismissed.

Submission is placed on record.

The petition is dismissed as having becomes

infructuous.

Sd/-

(M G UMA) JUDGE

SN