Puttanaik vs State By Ktj Nagara Police
2024 Latest Caselaw 18900 Kant

Karnataka High Court

Puttanaik vs State By Ktj Nagara Police on 29 July, 2024

Author: M.Nagaprasanna

Bench: M.Nagaprasanna

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                                                              NC: 2024:KHC:29776
                                                         CRL.P No. 13602 of 2023




                     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. 13602 OF 2023

                BETWEEN:


                      PUTTANAIK
                      S/O BHHEMANAI
                      AGED ABOUT 37 YEARS
                      BANK EMPLOYEE
                      R/AT ALLURUHATTI VILLAGE
                      MELLAKATTE POST
                      DAVANAGERE TALUK AND DISTRICT


                                                                    ...PETITIONER


Digitally signed by (BY SRI. M.R.HIREMATHAD, ADVOCATE)
NAGAVENI
Location: HIGH
COURT OF
KARNATAKA           AND:


                1.    STATE BY KTJ NAGARA POLICE
                      DAVANAGERE CITY, REP. BY PSI
                      REP. THROUGH
                      THE STATE PUBLIC PROSECUTOR
                      HIGH COURT BUILDINGS
                      BENGALURU-560001
                              -2-
                                             NC: 2024:KHC:29776
                                     CRL.P No. 13602 of 2023




2.   VEERYANAIK
     S/O DONGRYA NAIK
     AGED ABOUT 67 YEARS
     AGRICULTURIST
     R/AT KHANDIKERI TANDA
     HARAPANAHALLI TALUK
     BALLARY DISTRICT
     NOW VIJAYANAGAR DISTRICT


                                                 ...RESPONDENTS
(BY SRI. B.N. JAGADEESHA, ADDL. SPP FOR R1)



      THIS CRL.P IS FILED U/S.482 CR.P.C PRAYING TO QUASH THE
CHARGE SHEET IN C.C.NO.5518/2021 (CR.NO.143/2019) P/U/S 406,
506, 504, 149, 419, 465, 468, 471, 198 OF IPC IN SO FAR AS
PETITIONER     IS    CONCERNED      CONSEQUENTLY         QUASH
THE CRIMINAL CASE IN C.C.NO.5518/2021 REGISTERED BY THE
RESPONDENT    NO.1   KTJ   NAGARA   POLICE    PENDING   BEFORE
THE III ADDL.CIVIL JUDGE AND J.M.F.C DAVANAGERE.




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




CORAM:    HON'BLE MR JUSTICE M.NAGAPRASANNA
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                                                    NC: 2024:KHC:29776
                                             CRL.P No. 13602 of 2023




                              ORAL ORDER

The petitioner is before this Court calling in question the

proceedings in C.C.No.5518/2021, registered for offences

punishable under Sections 406, 506, 504, 149, 419, 420, 465,

468, 471, 198 of the IPC.

2. Heard the learned counsel Sri.M.R. Hiremathad,

appearing for the petitioner and the learned Additional State

Public Prosecutor Sri. B.N.Jagadeesha, appearing for

respondent No.1.

3. Learned Additional State Public Prosecutor on

instructions would submit that the charges have been framed

and the matter is set at the stage of evidence.

4. Therefore, interference at this stage would run foul

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

v. Sudhir Kumar1.

(1994) 4 SCC 142

NC: 2024:KHC:29776

5. The learned counsel appearing for the petitioner

seeks leave of this Court to urge all the grounds that are now

urged before the concerned Court.

6. Reserving such liberty, the petition stands disposed.

Sd/-

(M.NAGAPRASANNA) JUDGE

KG