AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
7 paragraphs · 104 wordsK.Natarajan, J
Learned High Court Government Pleader accepts notice for respondent No.1-State.
This petition is filed for quashing the FIR in Crime No.277/2017 registered by the Jayanagar Police Station, Bengaluru.
Learned counsel for the petitioners submits that the charge-sheet has already been filed.
Submission of learned counsel for the petitioners is placed on record.
In view of filing the charge-sheet, question of quashing of FIR does not arise. Accordingly, criminal petition is dismissed for having become infructuous.
In view of disposal of the main petition, pending I.A.No.1/2018 does not survive for consideration and the same is disposed of.