Shri Irfan E vs State Of Karnataka
2024 Latest Caselaw 26949 Kant

Karnataka High Court

Shri Irfan E vs State Of Karnataka on 11 November, 2024

Author: M.Nagaprasanna

Bench: M.Nagaprasanna

                                                 -1-
                                                             NC: 2024:KHC:45454
                                                         CRL.P No. 1333 of 2024




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                        DATED THIS THE 11TH DAY OF NOVEMBER, 2024

                                                BEFORE
                          THE HON'BLE MR JUSTICE M.NAGAPRASANNA
                             CRIMINAL PETITION NO. 1333 OF 2024
                   BETWEEN:

                   SHRI. IRFAN E,
                   S/O IBRAHIM,
                   AGE 50 YEARS,
                   R/O NO.103, RML NAGARA,
                   2ND STAGE,
                   SHIVAMOGGA - 577 202.
                                                                  ...PETITIONER
                   (BY SRI. SANDESH P NADIGER., ADVOCATE)

                   AND:

                   STATE OF KARNATAKA,
                   THROUGH RURAL POLICE STATION,
                   BHADRAVATHI,
Digitally signed
by NAGAVENI        REPRESENTED BY S.P.P.,
Location: HIGH     HIGH COURT,
COURT OF
KARNATAKA          BENGALURU - 560 001.
                                                                 ...RESPONDENT
                   (BY SMT.RASHMI PATIL, HCGP)

                          THIS CRL.P. IS FILED U/S.482 OF CR.P.C., PRAYING TO
                   QUASH THE FIR, COMPLAINT, CHARGE SHEET AND ENTIRE
                   PROCEEDINGS THEREON IN C.C.NO.608/2021 PENDING ON
                   THE FILE OF ADDITIONAL SENIOR CIVIL JUDGE AND J.M.F.C.,
                   BHADRAVATHI, REGISTERED FOR THE OFFENCE P/U/S 420,
                   465, 471, 464, 468 OF IPC.
                                      -2-
                                                        NC: 2024:KHC:45454
                                                CRL.P No. 1333 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 petition would not be

entertainable at this juncture.

2. In the light of the charges being framed, the

entertainment of the petition will run foul of the judgment of

the Apex Court in the case of MINAKSHI BALA V. SUDHIR

KUMAR .

3. The petitioner is at liberty to urge all the

contentions before the concerned Court at the appropriate

time.

(1994) 4 SCC 142

NC: 2024:KHC:45454

4. Learned counsel appearing for the petitioner

submits that the matter is simply been dragged without giving

a reason.

5. Since the crime is of the year 2018 and the Criminal

Case is of the year 2021, I deem it appropriate to direct the

concerned Court to conclude the proceedings within 6 months

from the date of the receipt of a copy of this order, if not

earlier.

6. Reserving liberty to the petitioner to avail of such

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

Ordered accordingly.

Sd/-

(M.NAGAPRASANNA) JUDGE

SJK