RAVIKUMAR Vs. STATE

JUDGEMENT

(1.) Heard Sri Nandkishore Boob, learned counsel for the petitioner, Smt. Maya T.R., learned High Court Government Pleader for respondent No.1, Sri R.S.Lagali, learned counsel for respondent No.2, Sri S.S.Aspalli, learned counsel for respondent No.3. These matters are arising out of the order passed by the learned Magistrate dismissing the complaints for non-prosecution.

(2.) Brief facts which are necessary for disposal of the petitions are as under:

(3.) Being aggrieved by filing of the B-final report, the complainant in all the cases filed the protest petitions. However, despite granting sufficient opportunity, the complainant did not prosecute the complaint in proper manner resulting in dismissal for non-prosecution.