SRI. SAMPATH RAJU vs. THE STATE OF KARNATAKA

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NC: 2026:KHC:13223
CRL.P No. 679 of 2019

HC-KAR




IN THE HIGH COURT OF KARNATAKA AT BENGALURU

TH
DATED THIS THE 4 DAY OF MARCH, 2026

BEFORE

THE HON'BLE MR. JUSTICE R. NATARAJ

CRIMINAL PETITION NO.679 OF 2019

BETWEEN:


SRI. SAMPATH RAJU
S/O. LATE CHANGAMRAJU
AGED ABOUT 52 YEARS
R/AT NO.342/2/18
TH
"SRI BALAJI NILAYA", 36 CROSS
TH
"A" MAIN ROAD, 4 "T" BLOCK,
JAYANAGAR
BENGALURU - 560 041
…PETITIONER







(BY SRI JAGADEESH D. C., ADVOCATE)

AND:

1. THE STATE OF KARNATAKA
BY JAYANAGAR POLICE
JAYANAGAR
REPRESENTED BY SPP
HIGH COURT BUILDING
BENGALURU-560 001



Digitally
signed by
SUMA
Location:
HIGH
COURT OF
KARNATAKA


2.
S. M. JAGADISH
S/O. LATE S. KUPPA RAJU
SINCE DEAD, REPRESENTED
BY LRS - HIS DAUGHTER


KUM. SWATHI
D/O. LATE S. M. JAGADISH
AGED ABOUT 25 YEAS
NOW PRESENTLY
R/AT NO.386, CQAL LAYOUT
SAHAKARANAGAR
BENGALURU-560 092
…RESPONDENTS


- 2 -
NC: 2026:KHC:13223
CRL.P No. 679 of 2019

HC-KAR


(BY SRI M. R. PATIL, H.C.G.P., FOR R-1;
R-2 IS SERVED AND UNREPRESENTED)

THIS CRIMINAL PETITION IS FILED UNDER SECTION 482
CR.P.C PRAYING TO QUASH THE FIR IN CR.NO.0185/2015 AND
THE ENTIRE PROCEEDINGS IN C.C.NO.31538/2018 AND THE
ORDER DATED 22.11.2018 PASSED BY THE LEARNED II
A.C.M.M., BENGALURU IN C.C.NO.31538/2018 AS THE
IMPUGNED ORDER IS ILLEGAL AND UNSUSTAINABLE IN LAW.
THIS PETITION, COMING ON FOR ADMISSION, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:

CORAM: HON'BLE MR. JUSTICE R. NATARAJ

ORAL ORDER
Learned counsel for the petitioner submits that this
criminal petition has become infructuous.

2. His submission is noted. In view of his submission,
this criminal petition is dismissed as having become
infructuous.

3. Pending interlocutory applications if any, do not
survive for consideration and the same stands dismissed.


Sd/-
(R. NATARAJ)
JUDGE

HJ
List No.: 1 Sl No.: 19