Mohankumara M C vs The State Of Karnataka
2022 Latest Caselaw 1357 Kant

                             1

  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 31ST DAY OF JANUARY, 2022

                        BEFORE

        THE HON'BLE MR. JUSTICE KRISHNA S.DIXIT

       WRIT PETITION NO.1573 OF 2022(GM-POLICE)

BETWEEN:

MOHANKUMARA M C,
S/O CHIKKEGOWDA,
AGED ABOUT 28 YEARS,
MALLAPPANAHALLI VILLAGE,
KASABA HOBLI, HOLENARASIPURA TALUK,
HASSAN DISTRICT - 573 211.
                                           ...PETITIONER
(BY SRI. KARTHIK B Y, ADVOCATE)

AND:

1. THE STATE OF KARNATAKA,
   BY EXTENSION POLICE, HASSAN,
   REPRESENTED BY THE
   STATE PUBLIC PROSECUTOR,
   HIGH COURT OF KARNATAKA,
   HIGH COURT BUILDINGS,
   BANGALORE - 560 001.

2. THE SUPERINTENDENT POLICE,
   OPPT, HIMS HOSPITAL,
   R C ROAD, HASSAN - 573 213.

3. CIRCLE INSPECTOR OF POLICE,
   HOLENARASIPURA CIRCLE OFFICE,
   HOLENARASIPURA - 573 211.

4. POLICE SUB INSPECTOR,
   H N PURA TOWN P S,
   NEAR TALUK OFFICE, RIVER BANK ROAD,
   HOLENARASIPURA - 573 211.
                                         ...RESPONDENTS
(BY SRI. VINOD KUMAR, AGA)
                                       2

     THIS WRIT PETITION IS FILED UNDER ARTICLES 226 &
227 OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE WRIT
OF CERTIORARI BY SETTING ASIDE THE IMPUGNED ORDER
DATED 07.08.2021 PASSED BY THE RESPONDENT NO.4 I.E.,
ANNEXURE-A AND DIRECT THE RESPONDENT TO CONSIDER
THE REPRESENTATION DATED 16.12.2021 AND 22.12.2021, BY
REMOVING THE NAME OF THE PETITIONER FROM THE ROWDY
LIST OF    THE   RESPONDENT NO.4      POLICE   STATION,
HOLENARASIPURA TOWN POLICE STATION.

    THIS PETITION COMING ON FOR MEMO FOR POSTING
THROUGH VIDEO CONFERENCING, THIS DAY, THE COURT
MADE THE FOLLOWING:-

                                 ORDER

The subject matter of this Writ Petition is substantially

similar to the one in W.P.No.1086/2022 between Kaleem Ulla

Khan Vs. Superintendent of Police, disposed off by this Court

today i.e., 31.1.2022.

2. A Division Bench of this Court in W.A.Nos.932-

933/1974 between A.V.VINODA & ANOTHER Vs. STATE OF

KARNATAKA BY ITS COMMISSIONER & SECRETARY

disposed off on 11.12.1974, has held that the Court should

treat like-cases alike and if relief is granted to a litigant,

similar relief cannot be denied to other similarly

circumstanced litigants, there being no derogatory

circumstances.

In view of the above, this Writ Petition is disposed off

with the same relief as has been granted to the litigant in the

cognate petition.

The respondent No.2 is directed to consider the subject

representation of the petitioner afresh, for dropping/deletion

of the name of the petitioner as a Rowdy Sheeter from the

relevant Registers.

All contentions are kept open.

Costs made easy.

Sd/-

JUDGE

cbc

W.P.NO.1573/2022

IN THE HIGH COURT OF KARNATAKA AT BENGALURU [MOHANKUMAR M C VS. THE STATE OF KARNATAKA AND OTHERS]

KSDJ:

28.03.2022 (VIDEO CONFERENCING)

ORDER ON 'BEING SPOKEN TO'

Learned counsel for the petitioner is justified in

submitting that time limit should be prescribed for

accomplishing the mandated task.

A period of eight weeks is accordingly prescribed.

Registry to attach this sheet to the judgment in

question.

Sd/-

JUDGE

DS