SRINATH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner has filed this petition for quashing of the entire proceedings initiated against him in Crime No.50/1996 of Sanjaynagar Police Station, Bengaluru, for the offence punishable under Sections 420 , 465 , 468 , 472 , 485 , 486 and 379 of IPC, 1860.

(2.) None appears for the petitioner either through Video Conference or by physical appearance. However, the learned High Court Government Pleader for the respondent - State who is present before the Court physically submits that after registration of the case in Crime No.50/1996, by the Sanjaynagar Police, they have proceeded for investigation.

(3.) As this case is of the year 2016 and listed for admission heard the arguments of the learned High Court Government Pleader on the part of the prosecution/State and it is taken as there is no arguments on the part of the petitioner and taken up this matter for final disposal.