Sri. M. G. Harish Kumar vs The State Of Karnataka
2024 Latest Caselaw 27692 Kant

Karnataka High Court

Sri. M. G. Harish Kumar vs The State Of Karnataka on 19 November, 2024

Author: M.Nagaprasanna

Bench: M.Nagaprasanna

                                                    -1-
                                                                  NC: 2024:KHC:47305
                                                              CRL.P No. 6603 of 2023




                           IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                             DATED THIS THE 19TH DAY OF NOVEMBER, 2024

                                                   BEFORE
                             THE HON'BLE MR JUSTICE M.NAGAPRASANNA
                                 CRIMINAL PETITION NO. 6603 OF 2023
                      BETWEEN:

                            SRI. M. G. HARISH KUMAR
                            SON OF LATE GANGANNA,
                            AGED ABOUT 43 YEARS,
                            WORKING AS REVENUE INSPECTOR,
                            REVENUE SECTION,
                            HULIYURDURGA HOBLI,
                            KUNIGAL TALUK,
                            TUMKUR DISTRICT PIN - 572 123.
                                                                        ...PETITIONER
                      (BY SRI. SIDDAMALLAPPA P M.,ADVOCATE)

                      AND:

                      1.    THE STATE OF KARNATAKA
                            REPRESENTED BY
                            HULIYURDURGA POLICE STATION,
                            KUNIGAL TALUK,
                            TUMKUR DISTRICT,
                            REPRESENTED THROUGH
Digitally signed by         SPECIAL PUBLIC PROSECUTOR,
KAVYA G
                            GOVT OF KARNATAKA,
Location: High
Court of Karnataka          HIGH COURT BUILDING,
                            BANGALORE - 560 001.

                      2.    SMT B.Y. PREMA LATHA,
                            WIFE OF ANANTHA RAJA,
                            AGED ABOUT 60 YEARS,
                            RESIDING AT KITCHAWADI VILLAGE,
                            HULIYURDURGA HOBLI,
                            KUNIGAL TALUK,
                            TUMKUR DISTRICT.

                            ALSO AT
                            "JWALA MALA NILAYA",
                            SIT, 18TH CROSS,
                                   -2-
                                                NC: 2024:KHC:47305
                                           CRL.P No. 6603 of 2023




        GOKUL ROAD, TUMKUR -
                                                    ...RESPONDENTS
(BY SRI.B.N. JAGADEESH ADDL. SPP FOR R1)

      THIS CRL.P IS FILED U/S.482 CR.P.C PRAYING TO QUASH THE
FIR REGISTERED IN CR.NO.207/2021 FOR THE OFFENCE P/U/S 465,
468 R/W 34 OF IPC.

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

CORAM:         HON'BLE MR JUSTICE M.NAGAPRASANNA
                            ORAL ORDER

Learned Addl.SPP 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

KUMAR1.

3. Reserving liberty to the petitioner to avail of such

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

Sd/-

(M.NAGAPRASANNA) JUDGE

(1994) 4 SCC 142