Karnataka High Court
Mallanagouda And Ors vs State And Anr on 7 August, 2024
Author: K Natarajan
Bench: K Natarajan
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NC: 2024:KHC-K:5774
CRL.P No. 201005 of 2023
IN THE HIGH COURT OF KARNATAKA
KALABURAGI BENCH
DATED THIS THE 7TH DAY OF AUGUST, 2024
BEFORE
THE HON'BLE MR JUSTICE K NATARAJAN
CRIMINAL PETITION NO.201005 OF 2023 (482)
BETWEEN:
1. MALLANAGOUDA
S/O CHANNANAGOUDA,
AGED ABOUT 57 YEARS,
R/O KOLABAL VILLAGE,
MASKI TALUK RAICHUR DISTRICT.
2. BASANAGOUDA
S/O VIRUPAKSHAPPAGOUDA,
AGED ABOUT 49 YEARS,
R/O KOLABAL VILLAGE,
MASKI TALUK RAICHUR DISTRICT.
3. THIMMANAGOUDA
S/O VIRUPAKSHAPPAGOUDA POLICE PATIL,
Digitally signed by
SHIVALEELA AGED ABOUT 42 YEARS,
DATTATRAYA R/O KOLABAL VILLAGE,
UDAGI
Location: High
MASKI TALUK RAICHUR DISTRICT.
Court Of Karnataka
4. BASANAGOUDA
S/O BHIMANAGOUDA POLICE PATIL,
AGED ABOUT 39 YEARS,
R/O KOLABAL VILLAGE,
MASKI TALUK RAICHUR DISTRICT.
5. CHETAN @ SHARENEGOUDA
S/O MALLANAGOUDA POLICE PATIL,
AGED ABOUT 33 YEARS,
R/O KOLABAL VILLAGE,
MASKI TALUK RAICHUR DISTRICT.
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CRL.P No. 201005 of 2023
6. AMARESH
S/O SHEKHARAPPA GIREDDY,
AGED ABOUT 34 YEARS,
R/O KOLABAL VILLAGE,
MASKI TALUK RAICHUR DISTRICT.
7. AMAREGOUDA
S/O GIREGOUDA GADRATAGI,
AGED ABOUT 47 YEARS,
R/O KOLABAL VILLAGE,
MASKI TALUK RAICHUR DISTRICT.
8. MAHANTESH
S/O BHIMANGOUDA POLICE PATIL,
AGED ABOUT 35 YEARS,
R/O KOLABAL VILLAGE,
MASKI TALUK RAICHUR DISTRICT.
9. CHANNAGOUDA
S/O MALLANAGOUDA POLICE PATIL,
AGED ABOUT 32 YEARS,
R/O KOLABAL VILLAGE,
MASKI TALUK RAICHUR DISTRICT.
10. SHANKARAGOUDA
S/O MALLANAGOUDA POLICE PATIL,
AGED ABOUT 32 YEARS
R/O KOLABAL VILLAGE,
MASKI TALUK RAICHUR DISTRICT.
...PETITIONERS
(BY SRI. YATNAL P. G., ADVOCATE)
AND:
1. STATE BY TURVIHAL POLICE STATION,
MASKI TALUK, RAICHUR DISTRICT-584128
R/BY THE ADDL. PUBLIC PROSECUTOR,
HIGH COURT OF KARNATAKA,
AT GULBARGA CIRCUIT BENCH
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CRL.P No. 201005 of 2023
2. SMT. SHIVAMMA
W/O KANAKAPPA NAYAKA,
AGED ABOUT 27 YEARS,
R/O KOLABAL VILLAGE,
MASKI TALUK RAICHUR DISTRICT 584128
...RESPONDENTS
(BY SRI. JAMADAR SHAHABUDDIN, HCGP FOR R1;
NOTICE ISSUED TO R2 IS SERVED BUT UNREPRESENTED)
THIS CRIMINAL PETITION IS FILED U/S.482 OF CR.P.C.,
PRAYING TO PASS A JUDGMENT AND ORDER A) QUASHING
THE CHARGE-SHEET NO. 77/2021 DATED 15.06.2021 AGAINST
THE PETITIONERS PRODUCED AS ANNEXURE-C FILED BY THE
1ST RESPONDENT IN CRIME NO. 68/2021 OF STATE BY
TURVIHAL POLICE STATION, MASKI TALUK AND PRESENT SPL.
AC NO. 267/2021 PENDING ON THE FILE OF THE COURT OF 1 ST
ADNL. DIST. AND SESSIONS JUDGE, RAICHUR FOR THE
OFFENCE PUNISHABLE UNDER SEC. 109, 143, 147, 148, 323,
324, 354, 355, 504 AND 506, R/W SEC. 149 OF THE INDIAN
PENAL CODE AND SEC. 3(1)(R)(S) (2) (V-A) AND
3(1)(W)(I)(II) OF THE SC/ST PA, ACT, 1989 AND B) QUASHING
ENTIRE PROCEEDINGS IN THE SPL. AC NO. 267/2021 PENDING
ON THE FILE OF THE COURT OF 1ST ADDNL. DIST. AND
SESSIONS JUDGE, RAICHUR AND PRODUCED AS ANNEXURE-E
SO FAR AS PETITIONER ARE CONCERNED.
THIS PETITION, COMING ON FOR ADMISSION, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
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CRL.P No. 201005 of 2023
CORAM: HON'BLE MR JUSTICE K NATARAJAN
ORAL ORDER
(PER: HON'BLE MR JUSTICE K NATARAJAN)
The learned counsel for the petitioners submits that
the matter between the petitioners and the complainant-
respondent No.2 has been settled as there was case and
counter case and he has not pressing the petition.
The submission of the learned counsel for the
petitioners is placed on record.
The petition is dismissed as not pressed.
In view of the disposal of main matter, pending IAs,
if any, do not survive for consideration and same stand
disposed of.
Sd/-
(K NATARAJAN)
JUDGE
SDU
CT:SI
