MALLAIAH Vs. LINGAIAH

JUDGEMENT

(1.) Learned counsel for petitioners files a Memo for dispensation of notice to respondent and the same is taken on record.

(2.) Considering the nature of the petition, issuance of notice to respondent is dispensed with as no prejudice will be caused if notice is dispensed with.

(3.) This petition is filed under Section 482 of Cr.P.C. praying to quash the order dated 13.12.2019 made on IA No.3 in Crl.Appeal No.2090/2019 on the file of LVI Additional City Civil and Sessions Judge, at Bengaluru (CCH-57) consequently, allow the interim application No.3 filed U/s 389(3) of Cr.P.C. by directing the petitioners to deposit 20% of the total fine amount and suspend the order of sentence dated 5.9.2019 passed in CC No.4448/2018 on the file of Small Causes and XXVI ACMM at Bengaluru.