Sri. Dore. G vs State Of Karnataka
2023 Latest Caselaw 5516 Kant

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                                                          NC: 2023:KHC:28277
                                                      WP No. 12007 of 2023




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                       DATED THIS THE 10TH DAY OF AUGUST, 2023

                                          BEFORE

                       THE HON'BLE MR JUSTICE KRISHNA S DIXIT

                    WRIT PETITION NO. 12007 OF 2023 (GM-POLICE)

                   BETWEEN:

                   SRI. DORE. G
                   S/O GURUSWAMY R P
                   AGED ABOUT 34 YEARS
                   R/AT NO. 997, BELAVATHA VILLAGE,
                   RBI POST SIDDALINGAPURA,
                   MYSURU 570 003.
                                                               ...PETITIONER
                   (BY SRI. MANJUNATH S HALAWAR.,ADVOCATE)

                   AND:

                   1. STATE OF KARNATAKA,
                      REP BY ITS SECRETARY,
                      DEPARTMNET OF HOME,
                      VIDHANA SOUDHA,
Digitally signed
by SHARADA            DR AMBEDKAR VEEDHI,
VANI B                BANGALORE 560 001.
Location: HIGH
COURT OF
KARNATAKA          2. THE COMMISSIONER OF POLICE,
                      MIRZA ROAD, NEAR GANDHIVANA PARK,
                      NAZARBAD, MYSURU 570 010.

                   3. THE DEPUTY COMMISSIONER OF POLICE,
                      MIZA ROAD, NAZARBAD, MYSURU 570 010.

                   4. THE ASSISTANT COMMISSIONER OF POLICE,
                      NARASIMHA RAJA DIVISION,
                      MILAD PARK BUILDING, ASHOKA ROAD,
                      NEAR TO ST. PHILOMINA CHURCH,
                      MYSURU 570 001.
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                                               NC: 2023:KHC:28277
                                           WP No. 12007 of 2023



5. THE INSPECTOR OF POLICE,
   ALANAHALLI POLICE STATION,
   S B JAYARAMMA EXTENSION,
   ALNDHANLLI NEAR DEVEGOWDA CIRCLE,
   BANNUR RING ROAD, MYSURU 570 026.

6. CITY CRIME BRANCH,
   S B JAYARAMA EXTENSION,
   ALANDHALLI, NEAR DEVEGOWDA CIRCLE,
   BANNUR RING ROAD, MYSURU 570 026.
   REPRESENTED BY POLICE INSPECTOR CCB.
                                                  ...RESPONDENTS
(BY SRI.B V KRISHNA., AGA)

     THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
DIRECTING R1 TO R6 NOT TO INTERFERE IN THE LAWFUL
ACTIVITIES CARRIED BY THE PETITIONER IN THE SCHEDULE
PREMISES OF THE PETITIONER AND ETC.,

     THIS PETITION COMING ON FOR PRELIMINARY HEARING,
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.23275/2018

(GM-POLICE) between PNB VENTURES Vs. THE STATE OF

KARNATAKA & OTHERS, disposed off by a Coordinate

Bench of this Court on 30.05.2018.

2. Learned AGA is more than justified in

submitting that in addition to conditions stipulated in the

cognate judgment, the Petitioner in the guise of running

NC: 2023:KHC:28277 WP No. 12007 of 2023

the Hukka Bar shall not commit any offence or untoward

incidence; the Petitioner agrees to the same.

3. The 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 the like-cases alike and if relief is

granted to a litigant, it has to be extended to similarly

circumstanced litigants as well, there being no derogatory

circumstances.

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

granting relief to the Petitioner in terms of the cognate

judgment mentioned above; with liberty to the police to

take action in the event any of the conditions are violated.

All contentions are kept open.

Costs made easy.

Sd/-

JUDGE Bsv