Sri Arivalagan vs The State Of Karnataka By
2024 Latest Caselaw 9700 Kant

Karnataka High Court

Sri Arivalagan vs The State Of Karnataka By on 3 April, 2024

Author: Suraj Govindaraj

Bench: Suraj Govindaraj

                                                -1-
                                                            NC: 2024:KHC:13738
                                                       CRL.P No. 8826 of 2018




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 3RD DAY OF APRIL, 2024

                                              BEFORE
                        THE HON'BLE MR JUSTICE SURAJ GOVINDARAJ
                        CRIMINAL PETITION NO. 8826 OF 2018 (482)
                   BETWEEN:

                   1.   SRI ARIVALAGAN
                        S/O SHEKAR
                        AGED ABOUT 51 YEARS

                   2.   SRI. SHREYAS
                        S/O ARIVALAGAN
                        AGED ABOUT 20 YEARS

                   3.   SMT. SANGEETHA
                        W/O ARIVALAGAN,
                        AGED ABOUT 45 YEARS

                        ALL ARE RESIDING AT NO.72,
                        4TH CROSS, NANDIDURGA ROAD,
                        JAYAMAHAL EXTENSION,
                        BENGALURU 560 046.
                                                                  ...PETITIONERS
                   (BY SRI. SUMATHI S .,ADVOCATE-ABSENT)
Digitally signed   AND:
by
NARAYANAPPA
LAKSHMAMMA         1.   THE STATE OF KARNATAKA BY
Location: HIGH          POLICE SUB-INSPECTOR,
COURT OF                HEBBAL POLICE STATION,
KARNATAKA
                        BENGALURU 560 024.
                        REP BY SPP.

                   2.   SMT.KAMALABAI SARWESH
                        AGED ABOUT 75 YEARS,
                        W/O LATE.J.P.SARWESH,
                        GOWTHAM COLLEGE OF PHARMACY,
                        KANAKANAGAR,
                        BENGALURU-560032.
                                                                 ...RESPONDENTS
                   (BY SRI. CHANNAPPA ERAPPA., HCGP FOR STATE)
                                   -2-
                                                    NC: 2024:KHC:13738
                                             CRL.P No. 8826 of 2018



      THIS CRIMINAL PETITION IS FILED U/S.482 CR.P.C PRAYING TO
QUASH THE ENTIRE PROCEEDINGS AGAINST THE PETITIONER IN
C.C.NO.14171/2018 PENDING ON THE FILE OF 1st ADDITIONAL CHIEF
METROPOLITAN MAGISTRATE, BENGALURU FOR THE OFFENCE
PUNISHABLE U/S.341,504,506 R/W 34 OF IPC AND ETC.

      THIS CRIMINAL PETITION, COMING ON FOR ADMISSION, THIS
DAY, THE COURT MADE THE FOLLOWING:

                               ORDER

1. The petitioners are before this Court seeking for the

following relief:

Quash the entire proceedings against the petitioners in C.C.14171/2018 pending on the file of 1st Additional Chief Metropolitan Magistrate Bengaluru, for the offences punishable U/s 341, 504, 506 r/w 34 of IPC and to pass such other order's as this Hon'ble Court deems fit to grant in the circumstances of the case.

2. None appears for the petitioner.

3. Learned HCGP submits that I Additional Chief

Metropolitan Magistrate, Bangalore in

CC No.14171/2018 has acquitted the Accused No.1

to 3 who are the petitioners herein vide judgment

dated 15.1.2021.

4. Placing his submission on record, the petition stands

dismissed.

Sd/-

JUDGE

SR