SHIVAKUMARA SWAMY Vs. STATE BY TIPTUR RURAL POLICE

JUDGEMENT

(1.) This petition is filed challenging rejection of application of the petitioner for release of the vehicle involved in Crime No.38/2017 of Tiptur Rural Police Station pending in Special C.C.No.10003/2021 on the file of V Additional District & Sessions Judge, Tiptur.

(2.) Learned HCGP submits that the matter was referred to Lok Adalat and on 27/3/2021 the accused compounded the offences by paying fine of Rs.20,480.00 and the vehicle is released to the petitioner. She further submits that the petition has become infructuous.

(3.) Recording the submission, the petition is dismissed as having become infructuous.