Full Judgment Text
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NC: 2026:KHC:19316
CRL.P No. 2446 of 2019
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
TH
DATED THIS THE 8 DAY OF APRIL, 2026
BEFORE
THE HON'BLE MR. JUSTICE R. NATARAJ
CRIMINAL PETITION NO. 2446 OF 2019 (482(Cr.PC) /
528(BNSS))
BETWEEN:
MR. M.S. ANAND
AGED ABOUT 47 YEARS,
FLAT NO. 205, SECOND FLOOR,
AKARSHANA ENCLAVE 45,
RD
3 CROSS, PAPAIAH ERDDY LANE
THIPPASANDRA, BENGALURU-560 094.
…PETITIONER
(BY SRI. PRAMOD NAIR, ADVOCATE)
AND:
THE REGISTRAR OF COMPANIES
ND
2 FLOOR, "E" WING,
KENDRIYA SADAN, KORAMANGALA,
BENGALURU-560 034,
REPRESENTED BY SHRI. M.JAYAKUMAR, ROC.
…RESPONDENT
Digitally
signed by
HEMALATHA
J
Location:
HIGH COURT
OF
KARNATAKA
(BY SRI. KUMAR M.N. CGC)
THIS CRL.P IS FILED UNDER SECTION 482 OF THE CODE OF
CRIMINAL PROCEDURE, 1973 PRAYING TO QUASH THE ENTIRE
PROCEEDINGS IN C.C.NO.127/2016 PENDING ON THE FILE OF THE
SPECIAL COURT FOR THE ECONOMIC OFFENCES, BANGALORE AS
AGAINST THE PETITIONER HEREIN.
THIS PETITION, COMING ON FOR ADMISSION, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
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NC: 2026:KHC:19316
CRL.P No. 2446 of 2019
HC-KAR
CORAM: HON'BLE MR. JUSTICE R. NATARAJ
ORAL ORDER
The petitioner has challenged the proceedings in
C.C.No.127/2016, pending on the file of the Special Court
(Economic Offences), Bengaluru.
2. When this petition is listed for admission, the
learned counsel for the respondent submitted that the offences
alleged against the petitioner is already compounded on
26.11.2019 and the proceedings in C.C.No.127/2016 is
terminated on 18.12.2019. He therefore submits that this
petition has become infructuous.
3. The learned Senior Counsel for the petitioner does
dismissed
not dispute the above. Consequently, this petition is
as it has become infructuous.
Sd/-
(R. NATARAJ)
JUDGE
BKN/List No.: 1 Sl No.: 27