High CourtsSingle Bench(2026) 09 KAR CK 5907

Mr. Pallab Nath vs State Of Karnataka & Anr.

Karnataka High Court, Bengaluru Bench · Decided on 30 September 2026

HON’BLE JUDGES
H.P. Sandesh, J
RESULT
Dismissed
CASE NUMBER
CRIMINAL PETITION NO.7981 OF 2020

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Judgment

2 paragraphs · 45 words

Learned counsel for the petitioner submits that police have filed ‘B’ report. As a result, this petition has become infructuous.

2.

The memo is taken on record. Accordingly, the criminal petition is dismissed as infructuous in view of submission of learned counsel for the petitioner.