Sri Basanagouda Kotur S/O Iranagoud B ... vs The State Of Karnataka
2024 Latest Caselaw 19463 Kant

Karnataka High Court

Sri Basanagouda Kotur S/O Iranagoud B ... vs The State Of Karnataka on 2 August, 2024

Author: N.S.Sanjay Gowda

Bench: N.S.Sanjay Gowda

                                             -1-
                                                         NC: 2024:KHC-D:10980
                                                    CRL.P No. 102083 of 2024




                             IN THE HIGH COURT OF KARNATAKA,

                                     DHARWAD BENCH

                          DATED THIS THE 2ND DAY OF AUGUST, 2024

                                          BEFORE

                        THE HON'BLE MR. JUSTICE N.S.SANJAY GOWDA

                        CRIMINAL PETITION NO.102083 OF 2024 (482)

                   BETWEEN:

                   SRI BASANAGOUDA KOTUR,
                   S/O IRANAGOUD B.KOTUR,
                   AGE: 36 YEARS, OCC: TAHSILDAR,
                   R/O. H. NO.192,
                   AT: POST HAROBELAVADI,
                   TQ. DIST. DHARWAD-5810201.

                                                                ...PETITIONER
                   (BY SRI ANAND R.KOLLI, ADVOCATE)

                   AND:

                   1.   THE STATE OF KARNATAKA,
Digitally signed        REPRESENTED BY
by SUMITRA              STATE PUBLIC PROSECUTOR,
SHERIGAR
                        HIGH COURT OF KARANATKA,
Location: HIGH
COURT OF                DHARWAD,
KARNATAKA               THROUGH RANEBENNUR,
                        RURAL POLICE STATION,
                        PIN - 581115.

                   2.   THE ADDITIONAL DEPUTY COMMISSIONER,
                        OFFICE OF THE DEPUTY COMMISSIONER,
                        TQ DIST HAVERI - 581110.

                                                              ...RESPONDENTS
                   (BY SRI VIJAY S. KALASURMATH, HCGP)
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                                               NC: 2024:KHC-D:10980
                                           CRL.P No. 102083 of 2024




     THIS CRIMINAL PETITION IS FILED U/SEC. 482 OF
CR.P.C. PRAYING TO QUASH THE COMPLAINT, FIR IN CRIME
NO.48/2024 FOR OFFENCE PUNISHABLE U/SEC. 406, 408,
465, 420 OF IPC REGISTERED BY THE RANEBENNUR POLICE
STATION PENDING ON THE FILE PRINCIPAL SENIOR CIVIL
JUDGE AND JMFC COURT, RANEBENNUR.

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

CORAM:    THE HON'BLE MR. JUSTICE N.S.SANJAY GOWDA

                   ORAL ORDER

(PER: THE HON'BLE MR. JUSTICE N.S.SANJAY GOWDA)

It is noticed that this Court in Crl.P.No.10117/2020

dated 13.02.2024 has quashed the proceedings insofar as

accused No.3, placing reliance on the judgment rendered

in another criminal petition i.e., Crl.P.No.102196/2023.

2. In the light of the above judgment, the

proceeding against the present petitioner is also liable to

be quashed on the same line of reasoning.

3. The petition is therefore allowed and

consequently the proceedings initiated against the

petitioner is quashed.

NC: 2024:KHC-D:10980

4. In view of the disposal of the petition, all

pending interlocutory applications, if any, stand disposed

of.

Sd/-

(N.S.SANJAY GOWDA) JUDGE

sn

CT: VD