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Manjula N.S vs State Of Karnataka

Karnataka High Court · Decided on 3 June 2022 · Citation: (2022) 06 KAR CK 0017

HON’BLE JUDGES
Shivashankar Amarannavar, J
RESULT
Dismissed
CASE NUMBER
Criminal Petition No. 5348 Of 2020
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Judgment

3 paragraphs · 89 words

Shivashankar Amarannavar, J

1.

Counsel for the petitioner is not present. Sri. Rahul Rai K., learned High Court Government Pleader is present for the respondent State.

2.

This petition is filed on 08.09.2020 seeking anticipatory bail. Since the beginning there is no representation for the petitioner. Earlier this case was listed on 18.04.2022, 11.02.2022, 15.07.2021, 10.12.2020. Today, the matter is listed for the fifth time for compliance of office objections. It appears, that the petitioner is not interested in prosecuting the petition. Hence, the petition is dismissed for non-prosecution.