S. N. Hareesh vs State By Women Police Station
2024 Latest Caselaw 18889 Kant

Karnataka High Court

S. N. Hareesh vs State By Women Police Station on 29 July, 2024

Author: M.Nagaprasanna

Bench: M.Nagaprasanna

                                         -1-
                                                       NC: 2024:KHC:29726
                                                 CRL.P No. 6685 of 2024




                    IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                        DATED THIS THE 29TH DAY OF JULY, 2024

                                       BEFORE
                      THE HON'BLE MR JUSTICE M.NAGAPRASANNA
                         CRIMINAL PETITION NO. 6685 OF 2024


               BETWEEN:

               S.N.HAREESH
               S/O S.K.NARAYANA
               AGED ABOUT 41 YEARS
               R/AT JAINARAGURI MANE
               BANNURU VILLAGE AND POST
               PUTTUR TALUK, D.K.DISTRICT - 574 203.


                                                            ...PETITIONER
               (BY SRI. MADHUKESHWARA R. P., ADVOCATE)


               AND:
Digitally signed
by NAGAVENI
Location: HIGH 1.    STATE BY WOMEN POLICE STATION
COURT OF             PUTTUR TALUK
KARNATAKA
                     D.K.DISTRICT - 574 201
                     REPRESENTED BY SPP
                     HIGH COURT BUILDING
                     BENGALURU - 01.

               2.    SMT. RAMYA
                     AGED ABOUT 41 YEARS
                     W/O RAMESH
                     CT GUDDEBAADIGE MANE
                     NEAR VIVEKANANDA LAW COLLEGE
                                -2-
                                             NC: 2024:KHC:29726
                                        CRL.P No. 6685 of 2024




    KASABA VILLAGE,
    PUTTUR TALUK - 574 201.
                                                ...RESPONDENTS
(BY SRI. JAGADEESH B. N., ADDL. SPP FOR R1)

      THIS CRL.P IS FILED U/S.482 OF THE CR.P.C PRAYING
TO QUASH THE ENTIRE PROCEEDINGS IN AND PURSUANT TO
SC.NO.108 OF 2022 PENDING BEFORE THE HONOURABLE VI
ADDI. DISTRICT JUDGE AT MANGALURU, INITIATED AGAINST
THIS PETITIONER FOR THE OFFENCE PUNISHABLE UNDER
SECTION 376(2)(n), 504, 506, AND 323 OF THE INDIAN PENAL
CODE.

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



CORAM:     HON'BLE MR JUSTICE M.NAGAPRASANNA


                         ORAL ORDER

Learned Additional State Public Prosecutor on instructions

and verification would submit that the charges are already

framed by the trial Court, the matter is at the stage of trial and

the petition would not be entertainable at this juncture.

2. In the light of the aforesaid submission, the

entertainment of the petition under Section 482 of the Cr.P.C.,

at this juncture, will run foul of the judgment of the Apex Court

in the case of MINAKSHI BALA V. SUDHIR KUMAR reported

NC: 2024:KHC:29726

in (1994) 4 SCC 142. Therefore, reserving liberty to the

petitioner to avail of such remedy, as is available in law, the

petition stands disposed. All contentions are kept open.

Pending application is disposed, as a consequence.

Sd/-

(M.NAGAPRASANNA) JUDGE

NVJ

CT:SS