Sathyanarayana vs State Of Karnataka
2024 Latest Caselaw 18914 Kant

Karnataka High Court

Sathyanarayana vs State Of Karnataka on 29 July, 2024

Author: M.Nagaprasanna

Bench: M.Nagaprasanna

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                                                            NC: 2024:KHC:29846
                                                        CRL.P No. 6893 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. 6893 OF 2024
                   BETWEEN:

                   1.    SATHYANARAYANA,
                         S/O KRISHNARAYASHETTY,
                         AGED ABOUT 61 YEARS,
                         R/AT NO.170/35, 24TH CROSS,
                         6TH BLOCK, NEAR YADIUR LAKE,
                         JAYANAGAR,
                         BANGALORE - 560 082

                   2.    SRI. MUNIRAJU H.M.,
                         S/O MUNIVENKATAPPA,
                         AGED ABOUT 43 YEARS,
                         R/AT D. HOSAHALLI,
                         DEVANAGUNDI POST,
                         HOSKOTE TALUK,
Digitally signed         BANGALORE RURAL DISTRICT.
by NAGAVENI
Location: HIGH                                                  ...PETITIONERS
COURT OF
KARNATAKA          (BY SRI. NAGARAJA N., ADVOCATE)

                   AND:

                   1.    STATE OF KARNATAKA
                         BY RAMMURTHY NAGAR POLICE STATION,
                         BANGALORE,
                         REP. BY STATE PUBLIC PROSECUTOR,
                         HIGH COURT BUILDING ANNEX,
                         BANGALORE - 560 001
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                                              NC: 2024:KHC:29846
                                          CRL.P No. 6893 of 2024




2.   SRI. SRINIVAS B.N.,
     POLICE OFFICER,
     R/AT CCB (F AND MY),
     NT PET,
     BANGALORE - 560 010
                                                 ...RESPONDENTS
(BY SRI. THEJESH P., HCGP FOR R1)

      THIS CRL.P IS FILED U/S.482 OF CR.P.C PRAYING TO
QUASH THE ENTIRE PROCEEDINGS IN CC.NO.53316/2016
(CR.NO.184/2015) FILLED BY THE RAMAMURTHY NAGAR P.S.,
PENDING    ON   THE   FILE   OF     THE   X   ADDITIONAL   CHIEF
METROPOLITAN MAGISTRATE AT BANGALORE.

      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 submits that the charges have been

framed and the matter is at the stage of evidence.

2. On instructions, the learned HCGP would submit

that the charges are framed on 07.02.2024. The petition is

preferred on 10.07.2024.

NC: 2024:KHC:29846

3. Therefore, the petitioners are at liberty to urge all

the contentions before the concerned Court that have been

placed before this Court.

4. In the light of the charges being framed and the

matter is at the stage of evidence, any interference at this

stage would run counter to the judgment of the Apex Court in

the case of MINAKSHI BALA V. SUDHIR KUMAR .

Therefore, the petition stands disposed.

Sd/-

(M.NAGAPRASANNA) JUDGE

SJK

CT:SNN

(1994) 4 SCC 142