Mahesh vs State Of Karnataka
2024 Latest Caselaw 19566 Kant

Karnataka High Court

Mahesh vs State Of Karnataka on 5 August, 2024

Author: M.Nagaprasanna

Bench: M.Nagaprasanna

                                                 -1-
                                                               NC: 2024:KHC:31051
                                                        CRL.P No. 6824 of 2024




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                            DATED THIS THE 5TH DAY OF AUGUST, 2024

                                               BEFORE
                          THE HON'BLE MR JUSTICE M.NAGAPRASANNA

                              CRIMINAL PETITION NO. 6824 OF 2024

                   BETWEEN:

                         MAHESH
                         S/O LATE KAMAPPA
                         AGED ABOUT 54 YEARS
                         R/O GOLLARAHATTI VILLAGE, ANDANURU,
                         HOLALKERE TALUK, CHITRADURGA
                         KARNATAKA - 577527
                                                                     ...PETITIONER
                   (BY SRI. PARAMESHWARA N. HEGDE, ADVOCATE)

                   AND:

                   1.    STATE OF KARNATAKA
                         THROUGH CHITRADURGA TOWN POLICE STATION
                         REP. BY SPP, HIGH COURT OF KARNATAKA
                         BANGALORE - 01

Digitally signed   2.    UMADEEVI B
by NAGAVENI
Location: HIGH           W/O RUDRANNA
COURT OF                 AGED ABOUT 68 YEARS
KARNATAKA                "MANJU KRIPA" KALAGOTE
                         MUNICIPAL COLONY
                         3RD CROSS, 3RD MAIN ROAD,
                         CHITRADURGA - 577501
                                                                   ...RESPONDENTS
                   (BY SRI. THEJESH P., HCGP FOR R1)

                        THIS CRL.P IS FILED U/S.482 CR.P.C PRAYING TO QUASH THE
                   ENTIRE PROCEEDINGS IN C.C.NO.1201/2021 REGISTERED FOR THE
                   OFFENCES PUNISHABLE UNDER SECTION 420, 465, 464, 34 OF THE
                   INDIAN PENAL CODE, 1860 BY THE RESPONDENT POLICE
                   (CHITRADURGA TOWN P.S) AND PENDING ON THE FILE OF
                   PRINCIPAL SENIOR CIVIL JUDGE AND CJM, CHITRADURGA.
                                    -2-
                                                 NC: 2024:KHC:31051
                                            CRL.P No. 6824 of 2024




    THIS PETITION, COMING ON FOR ADMISSION, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:



CORAM:         HON'BLE MR JUSTICE M.NAGAPRASANNA


                             ORAL ORDER

Learned HCGP on instructions would submit that the

charges have been framed and the matter is set at the stage of

evidence.

2. Therefore, interference at this stage would run foul

of the judgment of the Apex Court in the case of Minakshi Bala

v. Sudhir Kumar1.

3. Reserving liberty to the petitioner to avail of such

remedy, as is available in law, the petition stands disposed.

Sd/-

(M.NAGAPRASANNA) JUDGE

(1994) 4 SCC 142